Section 26 in Punjab Self-Supporting Co-operative Societies Act, 2006
26. Appeal against refusal.
(1)Where a person is refused admission for becoming a member of a self-supporting co-operative society by the Board, he may file an appeal against his refusal to the Arbitration Council within a period of sixty days from the date of communication of his refusal.(2)The Arbitration Council shall decide the appeal filed under sub-section (1) within a period of ninety days from the date of filing such appeal, after giving an opportunity of being heard to the applicant.
