Section 169(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)On receipt of the appeal or the application for revision, the appellate or revising authority shall, as soon as possible, examine it and ensure that-(a)the person presenting the appeal or the application has the locus standi to do so;(b)it is made within the specified time limit in the case of an appeal, or is accompanied by a petition referred to in sub-rule (4), as the case may be; and(c)it conforms to all the provisions of the Act and these rules.
