Section 13(d) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
(d)If the Secretary is satisfied that the appeal or the application is presented properly, he shall cause the particulars of the same to be entered in the Registers in Form, I & II respectively, as the case may be. Such entries shall be numbered year wise according to the order in which they are registered.The serial number in the Register shall be given as the case number of the appeal or the application as the case may be. Separate petition has to be filed for any 'Interim' order required:
