Section 117 in Mizoram Cooperative Societies Act, 2006
117. Right to appeal.
(1)Subject to the provisions of this Act in general and section 118 in particular, an appeal to the next higher authority shall lie against:(a)An order passed by the Registrar:(i)refusing to register a co-operative under Section 0(3);(ii)refusing to register an amendment of byelaws of co-operative under Section 17(6);(iii)apportioning the cost of inquiry and inspection m de under section 93 (1);(iv)directing the supersession of a co-operative under section 64;(v)directing the repayment of cost after conducting charge proceedings under section 95;(vi)directing the winding up of a co-operative under section 110;(b)a decision of a co-operative refusing or deemed to b refusing to admit any person as a member of the co-operative under sections 26(5) and 29 who is otherwise qualified to become a member of a co-operative as per law.(2)An appeal against any decision taken or direction issue4 or order made under sub section (1) shall be preferred within sixty days from the date of such decisions taken or direction issued or orders made to the appropriate authority.(3)The appellate authority may admit the appeal even after the expiry of sixty days referred under sub-section (2) if the appellants show or provide sufficient reasons or causes for not preferring the appeal within the specified period of sixty days.(4)The appellate authority may, after giving the parties to t e appeal a reasonable opportunity of making their representation, pass such an order as deemed fit.(5)The decision or order of the appellate authority on appeal shall be final and binding on all concerned.(6)The orders passed or directions issued or decisions mad as specified under sub section (1) by concerned authority shall become final and binding if appeal is not preferred within the stipulated period of sixty days.
