Section 8 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
8. Appeal or review to be filed within time.
(1)An appeal under Section 78 or under any other provision of the Act or review application under Section 77-A shall be presented within the period prescribed under the Act:Provided that if any doubt arises as to the date of receipt of the order by the aggrieved party, the decision of the Chairman thereon shall be final:Provided further that where an appeal or a review application is presented within the period prescribed, but is returned for rectification and if such appeal is again presented with all the defects rectified within the time allowed, it shall be deemed to have been presented within the prescribed period with all the defects rectified.(2)When an appeal or a review application is not filed within the period prescribed under the Act, then it should be accompanied by an application for condonation of delay supported by an affidavit setting forth the facts on which the appellant relies to satisfy the tribunal that he had for not preferring the appeal or review within the prescribed period with a specific prayer for condonation of delay. The Tribunal shall first decide the application for condonation of delay before admitting the appeal or the review application.
