18. Form of appeal. - (1) Every appeal presented to the Central Government under section 23 of the Act shall be in the form of a memorandum signed by the appellant. The memorandum shall be sent in triplicate and accompanied by a copy of the order appealed against and a demand draft of [two thousand rupees] drawn in favour of the Union of India towards the fee for the appeal.
(2)The memorandum--(a)shall set forth concisely the grounds of objection to the order appealed against and such grounds shall be numbered consecutively; and(b)shall specify--(i)the address at which notices or other processes may be served on the appellant; and(ii)the date on which the order appealed against was served on the appellant.(3)Where the memorandum is presented after the expiry of the period of thirty days referred to in sub-section (2) of section 23, it shall be accompanied by a petition, in triplicate, duly verified and supported by the documents, if any, relied upon by the appellant, showing cause how the appellant had been prevented from preferring the appeal within the said period of thirty days.(4)Any notice required to be served on the appellant shall be served on him in the manner prescribed in rule 18, at the address for service specified in the memorandum.
