(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.
