Section 4(1) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(1)Every reference under Section 11 of the Act shall be addressed to the Chairman of the Appellate Authority and shall be made through a petition presented in Form I by the petitioner in person or by an agent or by a duly authorized legal practitioner to the office of the Appellate Authority or be sent by registered post with acknowledgement due.
