Section 101(8) in Rajasthan Co-operative Societies Rules, 2003
(8)If the appellant or his agent fails to remedy the defects or to show cause to the satisfaction of the appellate authority within the said period, the appellate authority :nay if the appeal is not presented within the time limit dismiss the appeal as time barred. In cases where it is considered necessary to give a hearing, the appellant authority may fix a date for hearing, of which due notice shall be given to the appellant or his agent.
