Section 7 in Maharashtra State Co-operative Tribunal Regulations, 1962
7. Registration of appeals and applications.
(1)On receipt of an appeal or application, the Registrar shall endorse on it the date of its receipt by him. The Registrar shall, as soon as possible, examine it and satisfy himself-(a)that the person presenting it has authority to do so;(b)that it is made within the period of limitation (if any) laid down in the Act;(c)that it conforms with all the provisions of the Act, the rules and these regulations.If the Registrar is satisfied on these points he shall cause the appeal or application to be registered in the appropriate register maintained under Regulation 8 :Provided that, where the defects to be remedied are of a minor nature, the Registrar may cause such appeal or application to be registered as aforesaid.(2)If the Registrar finds that the appeal or application presented to him does not conform to any of the aforesaid provisions, he shall make a note on the appeal or application to that effect, and call upon the party concerned or his agent to remedy the defects within a period of seven days of the receipt of notice to do so or, where the appeal or application has not prima facie been made within the period of limitation, to show cause why it should not be dismissed as time barred. The Registrar may, for sufficient cause, extend the period for the purpose of remedying the defects showing cause, as aforesaid, provided that if extension of more than fifteen days is sought, the Registrar shall place the matter before the President and obtain his orders in that behalf.(3)If the defect in an appeal or application is remedied or sufficient cause is shown to the satisfaction of the President for not making an appeal or application within the prescribed period, the Registrar shall cause it to be registered in the appropriate register.(4)If the party concerned or his agent fails to remedy the defect or show cause to the satisfaction of the President, the Registrar shall with the consent of the President, fix a date for the hearing of which due notice shall be given to the party concerned or his agent.(5)On the date so fixed, the Tribunal shall hear the party or his agent and pass suitable orders either rejecting the appeal or application or directing it to be registered.(6)When an appeal or application has been ordered to be registered under this regulation, the Registrar shall see that it is registered as soon as practicable and in any case not later than seven days from the date of the order requiring it to be registered.
