Section 10 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988
10. Procedure in appeal.
(1)The memorandum of appeal filed under Section 9 of the Act shall precisely state the grounds of objection to the order appealed against and shall be accompanied by a copy of such order.(2)On receipt of the appeal the appellate authority shall call for the records of the proceedings before, the Estate Officer and such other particulars as may be required and shall appoint a date and time for the hearing of the appeal by sending notice thereof to the Estate Officer against whose orders the appeal is preferred and to the appellant as well as the authority concerned under whose administrative control the premises situates.(3)The appellant shall along with the memorandum of appeal supply copies thereof to be served on the respondents.
