Section 263 in The U.P. Co-operative Societies Rules, 1968
263.
On the date fixed for the hearing of an appeal, the appellate authority shall go through the record and hear the parties as the dispute of their authorised agents and shall pass such order of the appeal as the appellate authority may seen just. The order passed shall contain the reasons on which the decision is based and shall also contains an order as to costs, if any, and interest including future interest, if any, and shall also mention the number of appeal and the names and description of the parties.
