Section 33(2) in Jharkhand Co-operative Societies Rules, 2008
(2)(a)A registered co-operative society or an employee aggrieved by any order of the Registrar under sub-rule (1) may within sixty days of the receipt of such order, prefer an appeal against the order to the State Government and the decision of the State Government thereon shall be final.(b)In the event of an employee of a registered self supporting society being aggrieved by an order of the or general body under sub rule (1), may, within sixty days of the receipt, of such order prefer an appeal against such order to the Co-operative Forum or the State Tribunal, as the case may be and the decision of the Co-operative Forum or Tribunal, as the case may be, shall be final.
