Section 57(3) in The Orissa Chit Funds Rules, 1985
(3)Every appeal shall-(a)specify the names and addresses of the appellant as well as the respondent;(b)state by whom the order appealed against was made;(c)set forth concisely and under distinct heads the grounds of objections to the order appealed against with a memorandum of evidence;(d)state precisely the relief which the appellant claims; and(e)give the date of the order appealed against.
