Section 156 in The Delhi Co-operative Societies Rules, 2007
156. Procedure regarding appeal and revision.
(1)An appeal under sub-section (2) of section 112 or an application for revision under section 116 shall be either presented in person or sent by registered post to the appellate or the revision authority, as the case may be.(2)The appeal or the application for revision, as the case may be shall in the form of a memorandum and shall be accompanied by the original or certified copy of the order against which appeal or revision is made.(3)Every appeal or application for revision shall, -(a)specify the name and address of the appellant or the applicant and also the name and address of the respondents, as the case may be;(b)state by whom the order appealed from or summon is sought was made(c)set forth concisely and under distinct heads, the grounds of appeal or revision to the order together with a memorandum of evidence;(d)state precisely the relief claimed; and(e)give the date of the order appealed for or sought to be revised.(4)In case as appeal under sub-section (2) of section 112 is made after expiry of sixty days specified in sub-section (2) of the said section, it shall be accompanied by an application supported by an affidavit setting forth the facts the appellant relies to satisfy the appellate authority that he had sufficient cause for non-preferring the appeal within the said period of sixty days.(5)On receipt of the appeal or the application for revision, the appellate or revision authority shall as soon as possible examine it and ensure that -(a)The appellant or the applicant has the locus standi;(b)It is made within the prescribed time-limit; and(c)It conforms to all the provisions of the Act and these rules.(6)The appellate or revision authority may call upon the appellant or the applicant for revision, as the case may be, to rectify the defects, if any, or to furnish such additional information as may be necessary, within a period of fifteen days of the receipt of the notice to do so.(7)The revision authority may, before passing orders under section 116, obtain from any subordinate officer such further information in regard to the enquiry or the proceedings for the purpose of verifying the regularity of such proceedings or the correctness, legality or propriety of any decision passed or order made therein. The revision authority may also call for and obtain from the parties connected with such enquiry or proceedings such information as is necessary with reference to the examination of the records of enquiry or proceedings and the information obtained from the subordinate officer.(8)In the proceedings before the appellate or revision authority, the parties may take assistance of legal practitioners to represent the parties.(9)The appellate or revision authority, shall, on the basis of the enquiry conducted and with reference to the records examined, pass such order on the appeal or on the application for revision, as the case may be, as may seem just and reasonable.(10)Every order of the appellate or revising authority under sub-section (2) of section 112 or section 116, as the case may be, shall be in writing and shall be communicated to the appellant or applicant, and to such other parties as in the opinion of the such authority are likely to be affected by the decision or order and to the officer concerned against whose order the appeal or the application for revision was made.
