Section 58(3) in Chit Funds (Rajasthan) Rules, 1989
(3)Every appeal shall : -(a)Specify the names and address of the appellant as well as respondent;(b)State by whom the order appealed against was made;(c)Set forth concisely and under distinct heads the grounds of objections to the order appealed against with a memorandum of evidence;(d)State precisely the relief which the appellant aims,(e)Give the date of the order appealed against.
