Section 56 in The Maharashtra Chit Funds Act, 1974
56. Appeals.
(1)Any Foreman aggrieved by the decision of the Registrar -(a)refusing to issue a certificate of registration of the chit and the by-laws of a chit under section 4;(b)refusing to grant a certificate of commencement under sub-section (2) of section 8;(c)refusing to accept the security under section 13 or under section 24; or(d)refusing to order the release of the cash security or the State Government securities under sub-section (4) of section 13,may, within thirty days of the date of receipt of the communication to him of such decision appeal to the Director.(2)Any Foreman or any other person aggrieved by an order of the Registrar under sub-section (1) of section 27 or by an order of an officer empowered by the State Government under sub-section (2) of that section may, within thirty days of the date of receipt of the communication to him of such order appeal to the Director.(3)The Director may, after giving the appellant an opportunity of being heard, pass such order on the appeal under sub-section (1) or sub-section (2) as he thinks fit.
