- The petition of appeal shall be accompanied by the original order, notice [or] [Substituted vide Notification No. D. 5899/F 3 (22) Lab. 159, dated 1.7.1960. - Rajasthan Gazette, Part III-Supplement No. 19, dated 11-8-1960] report appealed against, or by a certified copy thereof, or where no such order, notice or report has been made in writing by a clear statement of the facts appealed against the grounds of appeal and the referring section of the Act.
