Section 13 in The Punjab Co-operative Societies Rules, 1963
13. Appeal against refusal to register amendments to bye-laws. [Section 85 (2) (xxvii)
] - Where an application for registration of an amendment in bye-laws of a co-operative society is rejected by the Registrar under sub-section (4) of section 10, the appeal, if any, shall be made only after a meeting of the general body has reconsidered the matter and has decided to prefer an appeal and shall be signed by an officer of the co-operative society duly authorised in this behalf by a general meeting.Chapter-IIIMembers of Co-operative Society, their Rights and Liabilities
