Section 15(3) in Rajasthan Co-operative Societies Act, 2001
(3)If the committee(i)refuses the application for admission as a member, an appeal shall lie against such refusal to the Registrar, who may after giving the society a reasonable opportunity of being heard, decide the application in accordance with the provisions of this Act and the rules and bye-laws and his decision shall be final and binding on the society.(ii)fails to communicate its decision or the reasons of refusal under sub-section (2) within the time specified therein, the applicant. may, within a period of sixty days from the expiration of such time, move the Registrar for the decision on his application, which shall be disposed of in the same manner, as if it is an appeal under clause (I).
