(1)Any foreman aggrieved by an order of the Registrar-(a)refusing to register the bye-laws of a chit under sub-section (1) of Section 3;(b)refusing to grant a certificate of commencement under sub-section (2) of Section 7;(c)refusing to accept the security under Clause (a) of sub-section (1) of Section 12 or under Section 23; or(d)refusing to release the property charged by way of security or to order the release of the cash security or the Government securities under sub-section (4) or sub-section (5) of Section 12;may, within thirty days of the communication to him of such order; appeal to the Director of Chits;
