Section 104 in Rajasthan Co-operative Societies Act, 2001
104. Appeal to the Registrar and the State Government.
(1)An appeal may lie, under this section, to the State Government against an order or decision passed by the Registrar and to the Registrar against an order or decision passed by an officer subordinate to the Registrar or by any other person, to whom powers of the Registrar have been conferred or delegated under sub-section (2) of section 4.Explanation–for the purpose of this sub-section, Registrar shall not include any other person except the Registrar appointed by the State Government under sub-section (1) of section 4 and an Additional Registrar exercising the appellate powers of the Registrar under this section.(2)Any person aggrieved by -(a)an order of the Registrar mane under sub-section (2) of section 6 refusing registration of a co-operative society,(b)an order of the Registrar made under sub-section (3) of section 10 refusing registration of an amendment of the bye-laws of a co-operative society,(c)an order of refusal passed by the Registrar under sub-section (2) of section 12,(d)a decision under sub-section (4) of section 28,(e)an order or surcharge made by the Registrar under section 57,(f)an order made by the Registrar under section 61, directing the winding up of a co-operative society,(g)an order made by the Liquidator of a society, in exercise of the powers conferred on him by section 64 with respect to matters specified in the rules,(h)an order made by the Registrar under section 100, - may, within ninety days from the date of order or decision, appeal to the authority specified under sub-section (1).(3)The State Government or the Registrar, as the case may be, may, after calling for the record and giving the appellant an opportunity of being heard, confirm, vary or reverse the order appealed against, or remand the case for disposal with such directions as it thinks fit.(4)Pending an appeal under this section, the State Government or the Registrar, as the case may be, may make such interlocutory orders as he may think fit in the interest of justice.
