(1)Any foreman aggrieved by an order of the Appeals, Registrar -(a)refusing to register the by-laws of a chit under sub-section (1) of section 3;(b)refusing to grant a certificate of commencement under sub-section (2) of section 7;(c)refusing to accept the security [* * *] [The expression 'under clause (a) of sub-section (1) of section 12 of' was omitted by section 5 (i) of the Tamil Nadu Chit Funds (Amendment) Act 1975 (Tamil Nadu Act 14 of 1975).] under section 23; or(d)refusing to release the property charged by way the Government securities under [* * * *] [The expression 'Sub-section (4) or sub-section (5) of' was omitted by section 5 (ii) of the Tamil Nadu Chit Funds (Amendment) Act, 1975 (Tamil Nadu Act 14 of 1975).] section 12, may, within thirty days of the communication to him of such order, appeal to the Director of Chits.(2)Any foreman or any other person aggrieved by an order of the Registrar under sub-section (1) of section 26 or by an order of an officer empowered by the Government under sub-section (2) of that section may, within thirty days of the communication to him of such order, appeal to the Director of Chits.(3)The Director of Chits may, after giving the appellant an opportunity of being heard, pass such orders on the appeal under sub-section (1) or sub-section (2), as he thinks fit.
