Section 10(2) in Maharashtra State Co-operative Tribunal Regulations, 1962
(2)If the President is of the opinion that there is no substance in the appeal or application, he may direct-(a)that it be placed before the Tribunal for preliminary hearing on a date to be fixed by him, or(b)that the papers be circulated among the members of the Tribunal with a view to ascertaining their opinion whether the appeal or application should be admitted or not.
