Section 6 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
6. Contents of the memorandum of appeal
.-Every memorandum of appeal filed under rule 4 shall set forth, concisely and under distinct heads, the grounds of such appeal, without any argument or narrative, and such grounds shall be numbered, consecutively. Every appeal shall be typed in double space on one side on [thick] [ Substituted by G.S.R. 273(E), dated 26.3.2007, for " these" (w.e.f. 5.4.2007).] papers of good quality.
