(1)Any foreman aggrieved by an order of the Registrar-(a)refusing to register the bye-laws of a chit under subsection (3) of section 3;(b)refusing to grant a certificate of commencement under sub-section (2) of section (7) ;(c)refusing to accept the security offered under clause (a) of sub-section (1) of section 14 or under section 25 ;(d)refusing to release the property charged by -way of security or to order the release of the cash security or the Government securities under sub-section (4) or sub-section (5) of section 14 ; or(e)refusing sanction for transfer under sub-section (1) of section 28 may, within thirty days of the communication to him of such order, appeal to the State Government or to such officer or authority as may be empowered by the State Government in that behalf.(2)The State Government or such officer or authority, aforesaid may after giving the applicant and the Registrar or his representative an opportunity of being heard, pass such orders on the appeal under sub-section (1) as it or he thinks fit and the decision so given shall be final.
