(1)any foreman aggrieved by the decision of the Registrar -(a)refusing to issue a certificate of registration of the bye-laws of chit under section 3;(b)refusing to grant a certificate of commencement under sub-section (2) of Section 7;(c)refusing to accept the security under clause (a) of sub-section (1) of section 12 or under Section 23 ;or(d)refusing to release the property charged by way of security or to order the release of the cash security of the Government securities under sub-section (4) or sub-section (5) of Section 12;may within thirty days of the communication to him of such decision appeal to the Director of Chits.(2)Any foreman or any other person aggrieved by an order of the Registrar under sub-section(1) of Section 26 or by an order of an officer empowered by the Government under sub-section(2) of that Section may, within thirty days of the communication to him of such order, appeal to the Director of Chits.(3)The Director of Chits my, after giving the appellant an opportunity of making his representation pass such order on the appeal under subsection (1) or sub-section(2) as he thinks fit.
