Section 59(1) in Andhra Pradesh Chit Funds Rules, 2008
(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 the Rules.
