Section 262 in The U.P. Co-operative Societies Rules, 1968
262.
Where the appeal is admitted, the appellate authority shall fix a date for hearing and intimate the date as fixed to appellant. An intimation of the date as fixed shall also be to the other party or parties alongwith a copy of the memorandum of appeal. the said intimation shall be sent by registered post under acknowledgement or by Such other process as may be deemed appropriate by the appellant authority.
