Section 11 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
11. Procedure for filing appeal.
- An appeal shall be in the form of a memo setting forth concisely the grounds of objections to the decision or order which is the subject matter of the appeal, and shall be accompanied by the original or a certified copy of the decision or order passed by the authority competent to pass the said order. Every appeal shall also be accompanied by as many copies of the memo as there are respondents in addition to three originals.
