Section 101(4) in Rajasthan Co-operative Societies Rules, 2003
(4)Every appeal shall,(i)be either type-written or hand-writing in ink legibly;(ii)specify the name and the address of the appellant and also the name and address of the opponent, as the case may be;(iii)state by whom the order against which the appeal is preferred was made;(iv)give the date of the order appealed against;(v)clearly state the grounds on which the appeal is made and;(vi)state precisely the relief which the appellant claims.
