Section 88 in The U.P. Co-operative Societies Employees Service Regulations, 1975
88.
Every appeal shall comply with the following requirements: -(a)it shall be couched in polite and respectful language,(b)it shall contain all material facts and arguments and shall be complete in itself;(c)it shall be accompanied by an attested copy of the impugned order,(d)it shall specify the relief desired,(e)it shall be submitted through proper channel within 30 days from the dale of receipt of order imposing the penalty:Provided that where appeal lies to the Board, it may be submitted direct with two copies of the memorandum of appeal duly signed and dated.
