Section 58 in Andhra Pradesh Chit Funds Rules, 2008
58. Appeal to be in writing:
(1)An appeal under Section 70 or under sub-sections (1) and (2) of Section 74 of the said Act shall be in writing and shall be either presented in person or sent by registered post to the State Government or to such officer or authority (hereinafter referred to as the appellate authority) as may be empowered by notification in the official Gazette by the State Government in that behalf.(2)The appeal shall be in the form of a memorandum accompanied by fee by way of Court Fee Stamps prescribed in Appendix II. In case of non-availability of Court fee stamps or as directed, in writing, by the Government, or the Officer or Authority, as the case may be, the person preferring an appeal shall pay the Court fee in cash.(3)Every appeal shall:(a)specify the names and addresses of the appellant as well as the respondent;(b)state by whom the order appealed against was made;(c)set forth concisely and under distinct heads the grounds of objections to the order appealed against with a memorandum of evidence;(d)state precisely the relief which the appellant claims; and(e)give the date of the order appealed against.
