Section 9 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
9.
(A)Registration of Appeals and Review applications.- On receipt of an application for appeal or as the case may be, for review, the Secretary shall endorse on it the date of its receipt and shall cause in Form A in respect of appeals and in Form 'B' in respect of review of applications appended to these rules. The Secretary shall thereafter examine,(i)Whether the person presenting it has and authority to do so; and(ii)Whether it conforms to the provisions of the Act and the rules made thereunder;(b)If the Secretary finds that the application does not conform to the requirement of the Act or the rules made thereunder, he shall cause it to be returned by making an endorsement on the same and calling upon the appellant or the review applicant to rectify the defect or defects within a reasonable period to be specified by him and cause it to be entered in the remarks column of the Form-A and paste it on the notice board of the Tribunal. The Secretary may, for sufficient cause, extend the said period, if the defect or defects are not rectified within the period allowed. The Secretary shall cause the appeal or review application to be registered in the prescribed Register [Form-C].(c)If the defect or defects are not rectified within the period allowed, the Secretary shall make a report to that effect to the Chairman who may reject the appeal or as the case may be the review applications and affix the same on the notice board of the Tribunal.(d)If the Secretary is satisfied that the appeal or as the case may be the review application is, presented properly, he shall cause the particulars of the same to be entered in the Register in Forms A and B respectively. Such entries shall be numbered year wise according to the order in which they are registered. The serial number of the Register shall be given as the case number of the Appeal as Original Appeal Number. Separate petition has to be filed for any interim order required. The petition for interim order shall be numbered as Miscellaneous Appeal in original appeal:Provided that if more than one appeal are filed against the same order, they shall be clubbed together and disposed off by a common order.
