Section 13 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
13. Registration of Appeals and Application.
(a)On receipt of an appeal or an application, the Secretary shall endorse on it the date of its receipt and shall show cause in Form I in respect of appeals and in Form-II in respect of other application, appended to these Rules. The Secretary shall thereafter examine:(i)whether the person presenting it has an authority to do so; and(ii)whether it conforms to the provisions of the Act and these Rules.(b)If the Secretary of the Tribunal finds that the appeal or application does not conform to the requirement of the Act-and/or these Rules, he shall cause it to be returned by making an endorsement on the same and calling upon the appellant or the applicant in Form-II to rectify the defect or defects within a period of not less than 15 days and cause it to be entered in the remarks column of the Form-I and paste it on the notice board of the Tribunal. The Secretary may, for sufficient cause extend the said period, if the defect or defects are not rectified within the period allowed.(c)If the defect or defects are not rectified within the period allowed, the Secretary shall make a report to the effect to the Chairman who may reject the appeal or the application, and affix the same on the notice board of the Tribunal.(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:Provided that if more than one appeal are filed against the same order, or more than one application are filed in the same matter, they, shall be clubbed together and disposed off by a common order.
