Section 5(3) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(3)If the petition, on scrutiny, is found to be defective and the defect noticed is of formal in nature, the authorized employee with the prior approval of the Chairman may allow the party to rectify the same in his presence, and if the said defect is not of formal nature, the authorized employee with the prior approval of the Chairman may allow the petitioner such time to rectify the defect as may be approved by the Chairman.
