Section 197(2)(e) in West Bengal Co-operative Societies Rules, 2011
(e)on receipt of every memorandum of appeal or application for review, the Secretary shall endorse on it the date of its receipt. The Secretary shall, as soon as practicable, examine(i)whether the person presenting it has authority to do so;(ii)whether it is made within the period of limitation (if any) laid down in the Act; and(iii)whether it conforms to the provisions of the Act and these rules. If the Secretary is satisfied on these points, he shall cause the memorandum of appeal or application to be registered in an appropriate register maintained under clause (f).