Section 7(4) in Kerala Cooperative Societies Act, 1969
(4)[ Where an application for registration of a society is not disposed of within the time specified in sub-section (3) , the applicant may make a representation,--(a)before the Registrar, if the application for registration is made to a person on whom the powers of the Registrar is conferred under sub-section (2) of section 3; or(b)before the Government, if the application for registration is made before Registrar, and the Registrar or the Government, as the case may be, shall, within sixty days from the date of receipt of such representation, issue directions to the authority concerned to take appropriate decision on the application for registration and the authority concerned shall comply with such directions.]
