Section 78 in The M.P. Co-Operative Societies Act, 1960
78. Appeals before the Register and Tribunal.
(1)Save where it has been otherwise provided, an appeal shall lie from every original order under this Act or the rules made thereunder :-(a)if such order is passed by an officer subordinate to Registrar, other than Additional Registrar or Joint Registrar, whether or not the Officer passing the order is invested with the powers of the Registrar, to the Registrar;(b)if such order is passed by the Registrar, Additional Registrar or Joint Registrar, to the Tribunal.(2)A second appeal shall lie against any order passed in the first appeal by the Registrar, to the Tribunal on any of the following ground, and no other namely :-(i)that the order is contrary to law; or(ii)that the order has failed to determine some material issue of law; or(iii)that there has been a substantial error or defect in the procedure as prescribed by this Act which may have produced error or defect in the decision of the case upon merits.(3)Every appeal shall be presented in the prescribed manner to the appellate authority concerned within thirty days of the date on which the order appealed against was communicated to the party affected by the order:Provided that in computing the period of limitation under this sub-section the time requisite for obtaining a copy of the order appealed against shall be excluded.
