Section 10 in Maharashtra State Co-operative Tribunal Regulations, 1962
10. Admission.
(1)On the receipt of the records and proceedings of an appeal or application, the President shall go through the relevant record, and if he is of the opinion that there is substance in the appeal or application, he shall admit it.(2)If the President is of the opinion that there is no substance in the appeal or application, he may direct-(a)that it be placed before the Tribunal for preliminary hearing on a date to be fixed by him, or(b)that the papers be circulated among the members of the Tribunal with a view to ascertaining their opinion whether the appeal or application should be admitted or not.(3)Where the President fixes a date for preliminary hearing under clause (a) of sub-regulation (2), the Registrar shall give a notice thereof to the appellant or, as the case may be, the applicant or his agent. Such notice shall state that if the appellant or the applicant does not appear before the Tribunal either in person or through his duly appointed agent, on the date fixed for the hearing, the appeal or, as the case may be, the application shall be heard and decided ex-parte.(4)No appeal or application shall be rejected under this regulation unless an opportunity is given to the appellant or, as the case may be, the applicant to represent his case before the Tribunal and grounds for rejection are recorded.(5)Where in any case the President is of the opinion that it is not necessary to go through any record or proceedings pertaining to an appeal or application he may admit without waiting or going through such record or proceedings.
