Section 11 in West Bengal Societies Registration Rules, 1963
11. Appeal.
(1) A Memorandum of appeal shall-(i)be filed in duplicate;(ii)contain the grounds of the appeal;(iii)be accompanied by a certified copy of the order appealed against; and(iv)be accompanied by the challan showing payment of the prescribed fee.(2)An appeal may be summarily rejected if the same is not in accordance with the provisions of the Act and the rules.
