Section 32(3) in The Multi-State Co-Operative Societies Rules, 2002
(3)Every appeal shall:-(a)specify the name and address of the appellant and also the name and address of the respondent or respondents;(b)state by whom the order appealed against was made;(c)set forth concisely and under distinct heads, the grounds of objection to the order appealed against together with a memorandum of evidence;(d)state precisely the relief which the appellant sought for; and(e)give the date of order appealed against; or(f)the memorandum of the appeal inclusive of memorandum of evidence shall be supported by an affidavit duly sworn by the appellant.
