Section 38(3) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
(3)Every appeal or application for revision shall :-(a)specify the name and address of the appellant or applicant and also the name and address of the respondent, as the case may be;(b)state by whom the order appealed for or sought to be revised was made;(c)set forth concisely and under distinct heads, the grounds of objection to the order appealed from or sought to be revised together with a memorandum of evidence;(d)state precisely the relief which the appellant or the applicant claims ; and (e) give the date of order appealed for or sought to be revised;
