Section 54(1) in Andhra Pradesh Chit Funds Act, 1971
(1)any foreman aggrieved by the decision of the Registrar -(a)refusing to issue a certificate of registration of the bye-laws of chit under section 3;(b)refusing to grant a certificate of commencement under sub-section (2) of Section 7;(c)refusing to accept the security under clause (a) of sub-section (1) of section 12 or under Section 23 ;or(d)refusing to release the property charged by way of security or to order the release of the cash security of the Government securities under sub-section (4) or sub-section (5) of Section 12;may within thirty days of the communication to him of such decision appeal to the Director of Chits.
