Section 93 in Himachal Pradesh Co-Operative Societies Act, 1968
93. Appeal.
(1)An appeal shall lie under this section against,-(a)an order of the Registrar made under sub-section (4) of section 8 refusing to register a society;(b)an order of the Registrar made under sub-section (4) of section 11 refusing to register an amendment of the bye-laws of a society;(c)a decision of a 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 society expelling any of its members;(e)an order of the Registrar removing the committee of a co-operative society under section 37;(f)an order made by the Registrar under section 68 apportioning the cost of the enquiry held under section 67 or an inspection made under 66;(g)any order of surcharge under section 69;(h)any decision or award made under section 73;(i)an order made by the Registrar under section 78 directing the winding up of co-operative society;(j)any order made by the liquidator of a society in exercise of the powers conferred on him by section 80; [ * *] [The word 'or' del. by Ord. No. 4 of 1975, Sec. 9 (replaced by H. P. Act No. 7 of 1976).](k)any order made under section 74 [;] [Substituted by Ord. No. 4 of 1975, Sec. 9 (replaced by H. P. Act No. 7 of 1976).](l)[ an order of the Registrar made under sub-section (2) of section 11-A; or [Added by Ord. No. 4 of 1975, Sec. 9 (replaced by H. P. Act No. 7 of 1976).](m)an order of the Registrar made under sub-section (1) section 14- A.](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 or the Deputy Registrar, to the Registrar or such Additional Registrar or Joint Registrar as may be authorised by him in this behalf; or(b)if the decision or order was made by the Joint Registrar, the Additional Registrar or the Registrar, to the Government; or(c)if the decision or order was made by any other person, to the Registrar or such Additional Registrar, Joint Registrar, Deputy Registrar or Assistant Registrar as may be authorised by him in this behalf.](3)No appeal shall lie under this section from any decision or order made by [any authority] [Substituted for the words 'the Registrar' vide Act No. 19 of 2006.] in appeal.
