Section 13 in Haryana Co-operative Societies Rules, 1989
13. Appeal against refusal to register amendment in bye-laws.
- Section 131(2)(xxvii). - Where an application for registration of an amendment in bye- laws of a co-operative society is rejected by the Registrar under sub-section (4) of Section 10, the appeal, if any, shall be made only after a meeting of the general body has reconsidered the matter and has decided to prefer an appeal and shall be signed by an officer of the co-operative society duly authorised in this behalf by a general meeting.
