Section 109(1) in The Orissa Co-operative Societies Act, 1962
(1)An appeal shall lie under this section against the following orders and decision, namely :(a)an order of the Registrar made under Sub-Section (2) of Section 7 refusing to registrar a Society;(b)[ an order of the Registrar made under Sub-Section (4) of Section 12 refusing to register an amendment of the Bye-Laws of a Society, or an order made under Sub-Section (6) of that section registering an amendment of such Bye-Laws;] [Substituted by Orissa Act 5 of 1970 Section 15-See Orissa Gazette Extraordinary dated 11.10.1983.](c)[ an order directing re-organisation or amalgamation under Sub-Section (1) of Section 14-A;] [Substituted by Orissa Act No. 19 of 1983 Section 24 (a)-See Orissa Gazette Extraordinary dated 5.3.1970.](d)[ a decision of a Society refusing to admit any person as a member of the Society or expelling any member of the Society] [Substituted by Orissa Act 5 of 1970 Section 15-See Orissa Gazette Extraordinary dated 11.10.1983.] [* * *] [Deleted by Orissa Act 25 of 1975 Section 4 (a)-See Orissa Gazette Extraordinary dated 16.5.1975.];[(d-1) an order of the Registrar passed under Sub-Section (2-a) of Section 16;] [Inserted by Orissa Act 25 of 1975 Section 4 (a)-See Orissa Gazette Extraordinary dated 16.5.1975.](e)[ an order of the Registrar passed under Sub-Section (5) of Section 28; [Substituted by Orissa Act 28 of 1991, Section 14 (i) dated 31.12.1991, [(Clause (i) force w.e.f. 25.5.1999) force w.e.f. 1.5.1993](f)an order of the Registrar disqualifying or removing an office-bearer or a Committee of a Society under Section 32;(g)an order of suspension of an Officer or office-bearer of a Society passed under Section 62 or Section 64 or Section 65;](h)an order made by the Registrar under Section 66, apportioning the cost of an enquiry held under Section 65 or an inspection made under Section 64;(i)an order of surcharge made by the [Auditor-General] [Substituted by Orissa Act 28 of 1991, Section 14 (i) dated 31.12.1991, [(Clause (i) force w.e.f. 25.5.1999) force w.e.f. 1.5.1993] under Section 67;(j)a decision or award under Section 70;(k)an order made by the Registrar under Section 72 directing winding up of a Society;(l)any order made by the Liquidator of a Society in exercise of the powers conferred on him under Section 75;(m)an order made by the [Registrar] [Amended by Orissa Act No. 11 of 2004 (O.G.E. No. 1832 dated 27.12.2004).] under Section 103;(n)an order for attachment of any property made [* * *] [Omitted by Orissa Act No. 11 of 2004, force w.e.f. 25.5.1999.] under Section 105; or[(n-1) a reference of the Auditor General of Co-operative Societies, Orissa made under Section 112-A] [Inserted vide O.G.E. No. 1832 dated 27.12.2004, Section 13 (i) (O.A. No. 11 of 2004).];(o)any other order or decision as may be prescribed.
