Section 59 in Andhra Pradesh Chit Funds Rules, 2008
59. Hearing and disposal of appeal:
(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.(2)In the proceedings before the appellate authority, the appellant and the respondent may be represented by an agent holding a power of attorney or by a legal practitioner.(3)The appellate authority, on the basis of the enquiry conducted and with reference to the records examined, pass such order on appeal as may deem just and reasonable.(4)Every order of the appellate authority under sub-rule (3) shall be in writing and it shall be communicated to the parties concerned and the Registrar.
