Section 257(c) in The U.P. Co-operative Societies Rules, 1968
(c)A memorandum of appeal shall -(i)be either type-written or hand-written in ink legibly;(ii)specify the name or names and the address or addresses of the appellant or opposite party or parties, as the case may be;(iii)state the authority by which the award, order or decision against which appeal is preferred, was made or given;(iv)clearly state the grounds on which the appeal is preferred;(v)state precisely the relief which is claimed; and(vi)give the date of the order, decision or award appealed against as wall as date of communication of such order, decision or award to the appellant.
