Section 66 in The Bihar Co-operative Societies Rules, 1959
66. Appeal and Revision.
(1)Every petition of appeal or revision under the Act shall be in the form of a memorandum signed by the appellant and shall be presented to the appropriate authority and the memorandum shall be accompanied by a copy of the order or decision against which the appeal or revision is preferred.(2)The memorandum shall set forth the grounds of objection to the order or decision and the relief claimed.(3)In the case of any appeal or revision under the Act the appropriate authority shall give the parties affected an opportunity of being heard and shall dispose of the objection in a summary proceeding.(4)For the purpose of this Rule the appellate authority shall have all the powers of a court of appeal as provided in the Code of Civil Procedure, 1908.(5)A copy of the order in appeal or revision duly certified to be a true copy shall be supplied to the party concerned free of cost.
