Section 31 in The Multi-State Co-Operative Societies Rules, 2002
31. Appeals.
- For the purpose of sub-section (2) of section 99, an appeal against any decision or order shall be made, if the decision or order was made by:-(a)the Central Registrar appointed under sub-section (1) of section 4 of the Act, to the Officer not below the rank of Additional Secretary to the Government of India in the Department of Agriculture and Co-operation as may be decided by the Central Government.(b)any officer of the Central Government or of a State Government of the rank of Registrar, on whom powers of the Central Registrar have been conferred under sub-section (2) of section 4 of the Act, to the Joint Secretary to the Government of India in the Department of Agriculture and Co-operation, In charge of Co-operation;(c)any other officer of the State Government on whom powers of Central Registrar have been conferred under sub-section (2) of section 4 of the Act, to the Chief Director (Co-operation) in the Ministry of Agriculture and Co-operation or any other Officer authorised by the Central Government in this behalf.
