Section 124(1) in Rajasthan Co-operative Societies Act, 1965
(1)An appeal shall lie under this section against,-(a)an order of the Registrar made under sub-section (2) of section 8 refusing to register a Co-operative Society;(b)an order of the Registrar made under sub-section (4) of section 13 refusing to register an amendment of the bye-laws of a co-operative society;(c)an order of the Registrar made under sub-section (2) of section 14;(d)an order of the Registrar made under sub-section (1) of section 17;(e)a decision of a co-operative society other than that of a Farming and Producers' Society, as classified under the rules, refusing to admit any person as a member of the society or expelling any member of the society;(f)an order of the Registrar rescinding in whole or in part any resolution under section 32;(g)a decision under sub-section (5) of section 34.(h)an order declaring an officer or member of a committee as disqualified from being elected or being an officer or a member of the committee or of imposing a penalty on a servant of the society under sub-section (5) of section 30;(i)an order made by the Registrar under section 73 apportioning the costs of an enquiry held under section 70 or an inspection made under section 71;(j)an order of surcharge made by the Registrar under section 74;(k)an order made by the Registrar under section 78 directing the winding up of a co-operative society;(l)any order made by liquidator of a co-operative society in exercise of the powers conferred on him by section 80, with respect to matters specified in the rules; or (m) an order made by the Registrar under section 118.
