Section 83 in Kerala Cooperative Societies Act, 1969
83. Appeals to other authorities.
(1)An appeal shall lie under this section against-(a)an order of the Registrar made under sub-section (2) of section 7 refusing to register a society; or(b)an order of the Registrar made under sub-sections (4) and (6) of section 12 refusing to register an amendment of the bye-laws of a society; or(c)a decision of a society refusing to admit any person as a member of the society or expelling any member of the society; or(d)an order made by the Registrar under section 67 apportioning the cost of inquiry held under section 65 or an inspection made under section 66; or(e)an order of surcharge made by the Registrar under section 68; or(f)an order made by the Registrar under section 71 directing the winding up of a society; or(g)any order made by the liquidator of a society in exercise of the powers conferred on him by section73; or(h)any order made under section 76; or(i)an order for attachment of any property made by the Registrar under section78; or(j)any order made by any person exercising all or any of the powers of the Registrar.(2)An appeal under sub-section (1) shall be made within sixty days from the date of the order or decision,-(a)If the order or decision was made by the Registrar, to the Government; and(b)in order cases, the Registrar, and the Government or the Registrar, as the case may be, may pass such order on the appeal as they or he may think fit.
