Section 21(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(3)Where an applicant has been refused or deemed to have refused admission by the board, the applicant may appeal to the Arbitration Council within thirty days of-(i)the communication of such decision under sub-section (2); or(ii)the expiry of the period of sixty days referred to in sub-section (2):Provided that no decision of refusal of admission shall be taken by the Arbitration Council without giving an opportunity of being heard to the applicant.
