Section 15(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)The applicant who has been refused admission under sub-rule (1) or (2) he shall have the right of appeal to the Registrar; whose decision in the matter shall be final.The management of a society is bound to dispose of an application for admission as member, within 30 days from its receipt. In case the admission is refused the management shall have to intimate the reasons, of rejections to the applicant, who may prefer an appeal to Registrar, whose decision on the matter shall be final. If the management fails to dispose of the application within the specified period, the admission shall be deemed to have been disallowed.
