Section 80 in Sikkim Co-Operative Societies Act, 1955
80. Appeal or Review.
- Except where otherwise expressly provided to the contrary an appeal shall lie to the Registrar from the decisions made under this Act or rules framed under it by any Government Officer, Liquidator or, non official helper appointed under sub-section (3) of section 3.(3)Save as provided in this Act or rules, no appeal shall lie to the Durbar against any order of the Registrar, except, on a question of law, and provided such appeal is preferred within two months of the communication of such order.(4)Any appellate authority. and the Registrar in case of review may pass any order pending any appeal or review before such an authority, and may award costs against such an authority, and may award costs against any party appealing or petitioning for review if such appeal or review petition is considered false, vexations or frivolous by the authority concerned.
