20. If a petition or memorandum of appeal is not in proper form or is not accompanied by the necessary documents and the petitioner or applicant fails to amend it or rectify the omission within the time fixed by the [Additional Registrar] [Substituted by Notification No. 1452-1-9-3-37, dated 23-1-1976.] or Deputy Registrar, it shall be laid as soon as possible before a Bench for orders.
