Section 133 in Himachal Pradesh Co-Operative Societies Rules, 1971
133. Procedure of appeal.
(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;(2)Every appeal shall be accompanied by a copy of the order appealed against and shall be presented in person by the appellant, or by his duly appointed agent, to the appellate authority during office hours, or sent by registered post.
