Section 105(10) in Rajasthan Co-operative Societies Act, 2001
(10)Any person aggrieved by -(a)an order removing a member of the committee of a co-operative society under section 30 or an order debarring a member from election or appointment to a Committee under sub-section (5) of section 28, or(b)any decision of the Registrar made under clause (a) or sub-section (1) of section 60, or(c)any decision of the person invested by the Government with powers in that. behalf under clause (b) of sub-section (1) of section 60, or(d)any award of an Arbitrator under clause (c) of sub-section (1) of section 60, or(e)any order made under [Section 101] [Substituted 'section 102' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.] with a view to prevent any delay or obstruction in the execution of any decision or award that may be made under section 60.(f)Any decision passed by the State Government or the Registrar, as the case may be, in an appeal made under section 104, may within ninety days from the date of the decision, award or order, as the case may be, appeal to the Tribunal.(g)[ any decision passed by the Registrar under Section 125,] [Added by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]Explanation.The Tribunal hearing an appeal under this Act shall exercise all the powers conferred upon an appellate court by section 97 and order XLI in the First Schedule to the Code of Civil Procedure, 1908 (Central Act 5 of 1908).
