Section 13(b) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
(b)If the Secretary of the Tribunal finds that the appeal or application does not conform to the requirement of the Act-and/or these Rules, he shall cause it to be returned by making an endorsement on the same and calling upon the appellant or the applicant in Form-II to rectify the defect or defects within a period of not less than 15 days and cause it to be entered in the remarks column of the Form-I and paste it on the notice board of the Tribunal. The Secretary may, for sufficient cause extend the said period, if the defect or defects are not rectified within the period allowed.
