Section 10(3) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(3)Notwithstanding anything contained in sub-rule (1), the Appellate Authority may, taking into account the number of respondents and places of residence or work and other circumstances, direct that notice of, the petition shall be served upon the respondents in any other manner, including any manner of substituted service, as it appears to the Appellate Authority just and convenient.
