Section 153 in The Gujarat Co-Operative Societies Act, 1961
153. Appeals.
(1)An appeal against an order or decision under Sections 4, 9, 11, 13, 17, 19, 36, 81 and 160 shall lie,-(a)if made or sanctioned or approved by the Registrar, or an Additional or Joint Registrar on whom powers of the Registrar are conferred, to the State Government.(b)if made or sanctioned by any person other than the Registrar, or an Additional or Joint Registrar on whom the powers of the Registrar are conferred, to the Registrar.(2)An appeal against an order of a liquidator under Section 110 shall lie-(a)to the State Government if the order was made with the sanction or approval of the Registrar, and(b)to the Registrar in any other case.(3)An appeal against an order or decision under Sections 82, 90, 93 and any order passed by the Registrar for paying compensation to a society, and any other order for which an appeal to the Tribunal has been provided under this Act, shall lie to the Tribunal.(4)An appeal under sub-section (1), (2) or (3) shall be filed within two months of the date of the communication of the order or decision.(5)The procedure to be followed in presenting and disposing of appeals under this section or under any other provisions of this Act shall be such as may be prescribed.(6)As provided in this Act, no appeal shall lie against any order, decision or award passed in accordance with this Act; and every such order, decision or award shall be final, and where any appeal has been provided for, any order passed on appeal shall be final and no further appeal shall lie against it.
