Section 152 in Himachal Pradesh Co-Operative Societies Rules, 1971
152. Power of the Registrar to issue directives/instructions.
(1)It shall be in the competence of the Registrar to give any directive or issue any instructions for the smooth and beneficial running of any society or class of societies and the directives or instructions so issued shall be binding on the society or class of societies as the case may be.(2)Where any society considers that any directive or instruction issued under sub-rule (1) above is not conducive to its smooth and beneficial running, it may go in appeal to the State Government; against such directive or instruction within 45 days of the receipt of such directive or instruction and the decision of the State Government shall be final in the matter.
