Section 14 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
14. Right to begin
.-(1) On the day fixed, or on any other day to which the hearing may be adjourned, the appellant shall be heard in support of the appeal.(2)The Commission shall then, if it does not dismiss the appeal at once, hear the respondent against the appeal, and in such case the appellant shall be entitled to reply.
