Section 9(b) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(b)If the Secretary finds that the application does not conform to the requirement of the Act or the rules made thereunder, he shall cause it to be returned by making an endorsement on the same and calling upon the appellant or the review applicant to rectify the defect or defects within a reasonable period to be specified by him and cause it to be entered in the remarks column of the Form-A and paste it on the notice board of the Tribunal. The Secretary may, for sufficient cause, extend the said period, if the defect or defects are not rectified within the period allowed. The Secretary shall cause the appeal or review application to be registered in the prescribed Register [Form-C].
