Section 106(5) in The Tripura Co-operative Societies Rules, 1976
(5)On receipt of appeal, the appellate authority shall endorse on it the date of its receipt by it. The appellate authority shall, as soon as possible, examine and satisfy itself-(i)that the person presenting it has the authority to do so;(ii)that it is made within the prescribed time limit; and(iii)the it conforms to all the provisions of the Act and these rules.
