Section 34(6) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(6)The Appellate Authority shall, as soon as may be after the appeal is filed before it, fix a date for hearing of the appeal and give notice of the same to the appellant and to the Member-Secretary in Form VIII. Along with the notice, copies of the appeal and its enclosures shall be forwarded to the Member-Secretary.
