Section 59(1) in The Chit Funds (Madhya Pradesh) Rules, 1984
(1)An appeal under Section 70 or sub-sections (1) and (2) of Section 74 shall be either presented or sent by registered post to the State Government or to such officer or authority (hereinafter referred to as the appellate authority) as may be empowered by notification in the Official Gazette by the State Government in that behalf.
