Section 15 in Himachal Pradesh Co-Operative Societies Rules, 1971
15. Disposal of application for admission of members.
(1)A Co-operative Society shall dispose of an application received for admission as a member as early as possible and in no case later than the expiration of a period of 30 days from the date of receipt of the application by the society. In case of refusal to admit, such society shall communicate its decision together with reasons therefore to the applicant.(2)If no decision has been taken and communicated to the applicant within the period specified in sub-rule (1) the applicant shall be deemed to have been refused the admission to membership.(3)The applicant who has been refused admission under sub-rule (1) or (2) he shall have the right of appeal to the Registrar; whose decision in the matter shall be final.The management of a society is bound to dispose of an application for admission as member, within 30 days from its receipt. In case the admission is refused the management shall have to intimate the reasons, of rejections to the applicant, who may prefer an appeal to Registrar, whose decision on the matter shall be final. If the management fails to dispose of the application within the specified period, the admission shall be deemed to have been disallowed.
