Section 16 in The Orissa Industrial Housing Rules, 1969
16.
On receipt of an appeal the District Judge shall cause a notice to be served on the opposite party in Form 'F' together with a copy of the appeal petition and such notice shall be signed by the appellate authority or any subordinate officer authorised by him in this behalf. The appellate authority shall also intimate to the opposite party or his authorised agent to appear on the date and time referred to in Form 'F' by serving a copy of such notice on him.
