Section 16(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(3)Where an applicant has been refused admission by the Board, or has had no response from the Board, the applicant may request the Board to place the matter for review by the arbitral tribunal. The Board shall place the matter before the arbitral tribunal at its next meeting and the decision of the general body shall be final;Provided that the applicant shall be given opportunity to be heard by the arbitral tribunal.
