Section 48(9) in Jharkhand Co-operative Societies Act, 2008
(9)Save as expressly provided in this section, a decision of the Registrar under this section, and subject to the orders of the Registrar on appeal or review, a decision given in a dispute transferred or referred under clause (b) or (c) of sub-section (2) shall be final.Provided further that no dispute shall be referred under this section to the Co-operative Forum or Cooperative Tribunal, unless the disputing parties have exhausted all remedies that may be available in the bye laws for the settlement of disputes.Provided further that any appeal against a decision of a Co-operative Forum shall lie before the State Co-operative Tribunal and an appeal against the decision of the State Tribunal shall lie before the High Court within sixty days of the date of the order.
