Section 114 in Haryana Co-operative Societies Act, 1984
114. Appeals.
(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 society;(b)an order of the Registrar made under sub section (4) of section 10 refusing to register an amendment of the bye-laws of a co-operative society;(c)a decision of a co-operative society, other than a producer society refusing to admit any person as a member of the society who is otherwise duly qualified for membership under the bye-laws of the society;(d)a decision of a co-operative society expelling any of its members,(e)an order of the Registrar rescinding a resolution under section 27;(f)an order of the Registrar removing the committee or a member of the committee of a co-operative society under section 34 or 35;(g)an order made by the Registrar regarding compensation under section 51;(h)an order passed by Registrar regarding costs, etc under section 95;(i)an order made by the Registrar under section 100 apportioning the costs of an enquiry or an inspection;(j)an order of surcharge under section 101;(k)a decision or award made under section 103;(l)an order granting a certificate under section 104;(m)an order of winding up of a co-operative society under section 105;(n)an order made by the liquidator under section 107; and(o)an order of attachment before award under section 111.(2)An appeal against any decision or order under sub section (1) shall be made within sixty days from the date of decision or order, -(a)if the decision or order was made by the Assistant Registrar to the Deputy Registrar;(b)if the decision or order was made by the Deputy Registrar or Joint Registrar, to the Registrar or such Additional Registrar, as may be authorised by the Registrar in this behalf;(c)[ if the decision or order was made by the Additional Registrar or Registrar or any person upon whom the powers of the Registrar were conferred under sub-section (2) of Section 3 of this Act and not covered under clauses (a) and (b) above, to the Government; and] [Substituted by Haryana Act No. 19 of 2006.](d)if the decision or order was made by any other person to the Registrar or such Additional Registrar or Joint Registrar or Deputy Registrar or Assistant Registrar [as may be authorised by special or general order of the Registrar in this behalf.] [Substituted for the words ``as may be authorised by the Registrar in this behalf'' by Act No. 15 of 1990.](3)No appeal shall lie under this section from any decision or order made by any authority in appeal.(4)Any appeal under sub-section (1) pending before any authority immediately before the commencement of this Act shall stand transferred to the authority to whom such appeal lies under the provisions of this Act.
