(1)An appeal against the findings or order of the Charity Commissioner, Joint Charity Commissioner, Deputy or, as the case may be, the Assistant Charity Commissioner may be filed to the tribunal in the following cases, namely;-(a)the findings and order, if any, under section 22;(b)the findings under section 24;(c)the determination under section 27;(d)the decision of the Charity Commissioner under section 38;(e)the order framing scheme under section 54;(f)an order confirming or amending the record under section 108.
