Section 21 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
21. Inspection of the record.
(1)The parties to any case or their counsel may be allowed to inspect the record of the case by making an application in writing to the Chairman.(2)Subject to such terms and conditions as may be prescribed by the Chairman by a general or special order a person who is not a party to the proceedings, may' also allowed to inspect the proceedings after obtaining the permission of the Chairman in writing.
