Section 68 in The Punjab Co-operative Societies Act, 1961
68. Appeals.
(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.](2)[ An appeal against any decision or order under sub-section (1) shall be made within sixty days from the date of decision or order -(a)if the decision or order was made by the Assistant Registrar to the Deputy Registrar;(b)if the decision or order was made by the Deputy Registrar to the Registrar or such Additional Registrar or Joint Registrar as may be authorised by the Registrar in this behalf;(c)if the decision or order was made by the Joint Registrar or Additional Registrar, to the Registrar;(d)if the decision or order was made by the Registrar, to the Government;(e)if the decision or order was made by any other person, to the Registrar or such Additional Registrar to Joint Registrar or Deputy Registrar or Assistant Registrar as may be authorised by the Registrar in this behalf.(3)No appeal shall lie under this section from any decision or order made by any authority in appeal.(4)Any appeal under sub-section (1) pending immediately before the commencement of the Punjab Co-operative Societies (Amendment) Act, 1969 before any authority shall stand transferred to the authority to whom such appeal lies on such commencement.] [Substituted by Punjab Act 26 of 1969 Section 14 w.e.f. 10.9.1969.][69. Revision. - The State Government and the Registrar may, suo moto or on the application of a party to a reference, call for and examine the record of any proceedings in which no appeal under Section 68 lies to the Government or the Registrar, as the case may be, for the purpose of satisfying itself or himself as to the legality or propriety of any decision or order passed and if in any case it appears to the Government or the Registrar that any such decision or order should be modified, annulled or revised, the Government or the Registrar, as the case may be, may, after giving persons affected thereby an opportunity of being heard, pass such order thereon as it or he may deem fit] [Substituted by Punjab Act 26 of 1969 Section 15 w.e.f. 10.9.1969.].[Explanation. -(i)The application of a party to a reference shall not lie before the Registrar or the Government, as the case may be, if appeal under section 68 of the Act lies or has been availed of by such a party to a reference;(ii)The application of a party to a reference shall not lie before the Registrar or the Government, as the case may be, if an order or decision is made in revision by the Registrar or any authority authorized by him in this regard;(iii)No revision shall lie under section 69 against any order passed under the service rules of the concerned co-operative societies where in a revision is already provided in the service rules of that society; and(iv)No revision under section 69 shall be available against any office order passed by the Registrar or his subordinates.]
