Section 110 in West Bengal Co-operative Societies Rules, 2011
110. Appeal against refusal to admit any Applicant as Member of a Society.
(1) On receipt of an appeal under sub-section (3) of section 64 the Registrar shall issue clear seven days' notice to the appellant, to the society concerned and to the objector, if any, fixing the date, time and place of hearing and after affording the parties an opportunity of being heard, the Registrar shall make appropriate order and the order shall be binding on the society with effect from the date of receipt of the same. No resolution of the Board admitting the appellant as member shall be necessary if the Registrar decides in favour of the admission.(2)The appeal shall be preferred within 30 days from the date of communication of the decision.
