Section 37 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
37. Appeals Against Order of Central Registrar.
- For the purpose of Clause (a) of sub-section (2) of section 90 of the Act, an appeal against any decision or order shall be made if the decision or order was made by : -(a)the Central Registrar appointed under sub-section (1) of section 4 of the Act, to the Secretary to the Government of India in the Department of Agriculture and Cooperation ;(b)any officer of the Central Government or any officer of the State Government of the rank of Registrar on whom powers of the Central Registrar have been conferred under sub-section (2) of section 4 of the Act, to the Additional Secretary to the Government of India in the Department of Agriculture and Co-operation ;(c)any other officer of the State Government on whom powers of Central Registrar have been conferred under sub-section (2) of section 4 of the Act, to the Chief Director (Co-operation) in the Ministry of Agriculture and Co-operation.
