Section 106(2) in Karnataka Co-Operative Societies Act, 1959
(2)An appeal against any act, decision or order under sub-section (1) shall be made within sixty days from the date of the act, decision or order,-(a)[ if the act, decision or order was made by the Registrar, to the State Government; [Substituted by Act 40 of 1964 w.e.f. 26.06.1965.](b)if the act, decision or order was made by any other officer, to that officer's immediate superior officer;][Provided that where the act, decision or order was made by the superior officer himself, the appeal shall lie to the next higher officer or authority and, if pending shall stand transferred to and be disposed by such next higher officer or authority.] [Inserted by Act 5 of 1984 w.e.f. 09.01.1984.][Provided further that the appellate authority may admit an appeal preferred after the said period of sixty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the said period] [Inserted by Act 24 of 2001 w.e.f. 05.09.2001.];[Explanation.- ***] [Omitted by Act 40 of 1964 w.e.f. 26.06.1965.]
