Section 58(1) in The Chit Fund (Manipur) Rules, 1994
(1)An appeal under Section 70 or sub-sections (1) and (2) of Section 74 shall be made in writing and shall be either presented in person or sent by registered post to the appellate authority.Explanation. - For the purpose of this rule and Rule 59, 'appellate authority' means-(a)in respect of an appeal under Section 70, the State Government;(b)in respect of an appeal under sub-sections (1) and (2) of Section 74, the State Government or such officer or authority as may be empowered by notification in the Official Gazette by the State Government in that behalf.
