Section 257 in The U.P. Co-operative Societies Rules, 1968
257.
(a)The memorandum of appeal to the State Government, the Tribunal or the Registrar, shall be presented by the appellant or his duly authorised agent, either in person during office hours, or shall be sent by registered post under acknowledgement.(b)Every memorandum of appeal shall be accompanied by a certified copy of the order, decision or award against which the appeal is preferred and by a way (sic) of memorandum of appeal as there ore parties.(c)A memorandum of appeal shall -(i)be either type-written or hand-written in ink legibly;(ii)specify the name or names and the address or addresses of the appellant or opposite party or parties, as the case may be;(iii)state the authority by which the award, order or decision against which appeal is preferred, was made or given;(iv)clearly state the grounds on which the appeal is preferred;(v)state precisely the relief which is claimed; and(vi)give the date of the order, decision or award appealed against as wall as date of communication of such order, decision or award to the appellant.
