Section 261 in The U.P. Co-operative Societies Rules, 1968
261.
(a)If the defect pointed out by the appellate authority is removed, or the show-cause notice is explained by the appellant to the satisfaction of the appellate authority, the latter may admit the appeal for hearing.(b)If the appellant fails to satisfy that the appeal has been presented within the prescribed time or by a person competent to do so or fails to remove the defects within the specified period, the appeal may be rejected.
