Section 10 in Peraringnar Anna Centenary Co-operative Milk Producers Welfare Fund Rules, 2010
10. Appeal by aggrieved society or member.
(a)Any society or member aggrieved by an order of the committee under sub-rule (c) of rule 6 or sub-rule (b) of rule 8 or rule 9 shall make an appeal to the Deputy Registrar (Dairying) within two months from the date of receipt of such order;(b)The Deputy Registrar (Dairying) shall dispose of appeal within a period of three months from the date of filing of appeal, after giving reasonable opportunities to the aggrieved society / member to make their representation. The order passed by the Deputy Registrar (Dairying) shall be final.
