Section 59(1) in The Chit Fund (Manipur) Rules, 1994
(1)On receipt of the appeal, the appellate authority shall, as soon as possible, examine it and ensure that-(a)the appeal memorandum is affixed with court fee stamps of the value specified in Rule 58 (2);(b)the person presenting the appeal has the locus standi to do so;(c)it is made within the specified time limit; and(d)it conforms to all the provisions of the Act and these rules.
