Section 36(1) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
(1)The Appellate Authority shall fix a date for hearing of the appeal and give intimation to the appellant and to the Member-Secretary to Form VIII. A copy of the Memorandum of Appeal together with its enclosure shall also be sent to the Member-Secretary along with the intimation and he shall be called upon to send to the Appellate Authority all the relevant records connected with the matter relating to the appeal.
