Section 53(8) in The Chhattisgarh Co-Operative Societies Act, 1960
(8)Notwithstanding anything contained in Sections 48, 49 and 50, if there is a difference of opinion between the general body of society and the person or persons appointed under sub-section (1) in respect of any matter, it shall be referred to the Registrar for decision and his decision thereon shall be final :Provided that if the Registrar fails to take any decision within three months of the general body meeting, the decision of the general body of the society shall prevail.
