Section 59 in The Chhattisgarh Co-operative Societies Rules, 1962
59. Procedure to be followed for presenting of appeals, revisions and review.
(1)An appeal to the Tribunal or the Registrar and revision or review to the Tribunal shall be presented by the appellant or the applicant, as the case may be, or by their duly appointed agent in the office of the appellate, revision or review authority either in person during office hours or sent to it by registered post.(2)When such an appeal or application for revision or review is presented by an agent it shall be accompanied by the letter of authority of the appellant or applicant as the case may be, appointing him as such.(3)Every appeal or application for revision or review shall be accompanied by a certified copy of the order against which the appeal or review is preferred.(4)Every appeal or application of review or revision shall-(a)be either type-written or hand written in ink legibility;(b)specify the name and address of the appellant or applicant and also the name and address of the opponent, as the case may be;(c)state by whom the order, against which the appeal or application of review or revision is preferred, was made;(d)clearly state the grounds on which the appeal or application is made;(e)state precisely the relief which the appellant or applicant claims; and(f)give the date of the order against which the appeal or review or revision is preferred.(5)On receipt of the appeal or application for review or revision the Tribunal or the Registrar as the case may be shall endorse on it the date of its receipt.
