Section 111 in Assam Co-Operative Societies Act, 2007
111. Appeal or Review.
(1)Except where otherwise expressly provided to the contrary an appeal shall lie to the Registrar from the decisions made under this Act or Rules framed thereunder by any Government Officer liquidator appointed under Section95.(2)The Registrar may review any order passed by him at any time within sixty days from the communication of such order.(3)Save as otherwise provided in this Act or Rules, no appeal shall lie to the State Government against any order of the Registrar, except on a question of law, and provided such appeal is prefer-red within sixty days of the communication of such order.(4)Any appellate authority and the Registrar in case of review may pass any stay order pending any appeal or review before such an authority, and may award costs against any party appealing or petitioning for review if such appeal or review petition is considered false, vexatious or frivolous by the authority concerned.(5)Notwithstanding anything contained in this, Act where with the previous sanction in writing or on requisition by the Reserve Bank of India, a Cooperative Bank-(a)is being wound up; or(b)in respect of which a scheme of amalgamation or reorganization is given effect, no appeal thereof shall lie or be permissible without the sanction or requisition of the Reserve Bank and that shall not be liable to be called in question.
