Section 6 in Maharashtra State Co-operative Tribunal Regulations, 1962
6. Presentation of appeals and applications.
(1)Every appeal or application shall be presented in person by the appellant or the applicant, as the case may be, or by their duly appointed agent, to the Registrar during office hours of the Tribunal or sent to him by registered post. Where appeals or applications are sent by post, they shall not be accepted unless due postage has been paid.(2)Where an appeal or application is signed and presented by an agent it shall be accompanied by a letter of authority appointing him as such and duly signed by the appellant or the applicant, as the case may be.(3)Every appeal and application shall be made in accordance with the provisions of the Act, the rules and these regulations and shall bear a court fee stamp as prescribed by the Bombay Court Fees Act, 1959, for such appeal or application, as the case may be.(4)Every appeal and application shall-(a)be either typewritten, or written in ink in legible hand ;(b)specify the name and address of the appellant or applicant and also those of the respondent, as the case may be;(c)state whether the order complained of was made by the Registrar of Co-operative Societies or by a nominee or Board of Nominees appointed by him or by any officer or authority and the date of such order;(d)state clearly the grounds on which the appeal or application is made;(e)state precisely the relief which the appellant or applicant claims;(f)if presented after the expiry of the period of limitation (if any) state why it was not filed in time and why it should not be rejected.(5)Every appeal or application shall be accompanied by one certified copy of the award or order complained of and three uncertified copies thereof, with three copies of the memorandum of appeal or application. Such copies shall be tendered three sets in the form of paper books.(6)No appeal or application shall be accepted by the Registrar unless it complies with the requirements of the regulation :Provided that an appeal or application may, with the sanction of the President, be accepted, if the President is of opinion that compliance with any of such requirements in any particular case is not necessary.
