Section 59(4) in The Chhattisgarh Co-operative Societies Rules, 1962
(4)Every appeal or application of review or revision shall-(a)be either type-written or hand written in ink legibility;(b)specify the name and address of the appellant or applicant and also the name and address of the opponent, as the case may be;(c)state by whom the order, against which the appeal or application of review or revision is preferred, was made;(d)clearly state the grounds on which the appeal or application is made;(e)state precisely the relief which the appellant or applicant claims; and(f)give the date of the order against which the appeal or review or revision is preferred.
