Section 38(5) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
(5)On receipt of the appeal or the application for revision, the appellate or revising authority shall as soon as possible examine it and ensure that, -(a)the person presenting the appeal or the application has the locus standi to do so;(b)it is made within the prescribed time limit, and(c)it conforms to all the provisions of the Act and these Rules.
