Section 123(6) in Rajasthan Co-operative Societies Act, 1965
(6)Any person aggrieved by,-(a)any decision of the Registrar made under clause (a) of subsection (1) of section 77, or(b)any decision, of the person invested by the Government with powers in that behalf under clause (b) of sub-section (1) of section 77, or(c)any award of an arbitrator under clause (c) of sub-section (1) of section 77, or(d)any order made under section 120 with a view to prevent any delay or obstruction in the execution of any decision or award that may be made under section 77, or(e)an order of the Registrar removing [x x x] [Omitted by Rajasthan Act No. 17 of 1976.] a member of a cooperative society or debarring a member from election or appointment to a Committee under section 36,may within sixty days from the date of the decision, award or order, as the case may be, appeal to the Tribunal.Explanation. - The Tribunal hearing an appeal under this Act shall exercise all the powers conferred upon an appellate court by section 97 and Order XU in the First Schedule to the Code of Civil Procedure, 1908.
