Section 10(8) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(8)Notwithstanding anything contained in sub-rules (1) to (4), if the Appellate Authority is satisfied that it is not reasonable or practicable to serve notice of petition upon all the respondents, it may, for reasons to be recorded in writing direct that the petition shall be heard, notwithstanding that some of the respondents have not been served with notice of the petition:Provided that no petition shall be heard unless-(i)notice of the petition has been served, on the parties;(iii)notice of the petition has been served on the authority which passed the order against which the petition has been filed; and(iii)The Appellate Authority is satisfied that the interests of the respondent on whom notice of the petition has not been served are adequately and sufficiently represented by the respondent on whom notice of the petition has been served.
