Section 68(1) in The Punjab Co-operative Societies Act, 1961
(1)An appeal shall lie under this Section against -(a)an order of the Registrar made under sub-section (2) of section 8 refusing to register a society;(b)an order of the Registrar made under sub-section (4) of Section 10 refusing to register an amendment of the bye-laws of a co-operative society;(b)[ an order of the Registrar made under section 10A directing amendment of the bye-laws of a co-operative society] [Inserted by Punjab Act No. 3 of 1978 Section 4 w.e.f. 16th November, 1977.] ;(c)a decision of a co-operative society, other than a producers' society, refusing to admit any person as a member of the society who is otherwise duly qualified for membership under the bye-laws of the society;(d)a decision of a co-operative society expelling any of its members;(e)[ an order made by the Registrar removing or suspending a committee or a member thereof under Section 27] [Inserted by Punjab Act No. 3 of 1978 Section 4 w.e.f. 16th November, 1977..] ;(f)an order made by the Registrar under Section 52 apportioning the cost of an inquiry held under Section 50 or an inspection made under Section 51;(g)any order of surcharge under Section 54;(h)any decision or award made under Section 56;(i)an order made by the Registrar under Section 57 directing the winding up of a co-operative society;(j)any order made by the liquidator of a co-operative society in exercise of the powers conferred on him by Section 59;(k)any order made under Section 65:(l)[ grant of a certificate under Section (2) of Section 67-A for the recovery of the amount due from a member on account of loan and interest thereon.] [Inserted by Punjab Act 3 of 1978 Section 5 w.e.f. 16th November 1977.]
