Section 42 in The Maharashtra Chit Funds Rules, 1976
42. Appeal to be in writing.
(1)An appeal under sub-sections (1) and (2) of section 56, shall be either presented in person or sent by registered post to the Director.(2)The appeal shall be in the form of a memorandum and shall be accompanied by the original or a certified copy of the order appealed against.(3)Every appeal shall, -(a)specify the name and address of the appellant and also the names and addresses of the respondents;(b)state by whom the order appealed against was made;(c)set forth concisely and under distinct heads the grounds of objections to the order appealed against with a memorandum of evidence;(d)state precisely the relief which the appellant claims; and(e)give the date of the order appealed against.
