Section 169(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)If the appeal or application for revision, prima facie, appears to be not in order or does not contain the particulars required under sub-rule (3), the appellate or revising authority may return such appeal or application for revision indicating the reasons therefor and calling upon the appellant or the applicant for revision to remedy the defects, if any, or furnish such additional information as may be necessary and present again the appeal or application for revision within a period of fifteen days from the date of the communication.
