Section 133(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)Every appeal under section 93 shall be in the form of memorandum, which shall :-(a)be either type written or written legibly in ink in Hindi or English ;(b)specify the name and address of the appellant and also the name and address of the respondent or the opponent, as the case may be ;(c)state whether the order complained of was made by the Registrar or by any person other than the Registrar on whom the powers of the Registrar are conferred;(d)clearly state the grounds on which the appeal is made;(e)state precisely the relief which the appellant claims;(f)state the date of the order or decision appealed against;
