Section 11(2) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(2)In the reply filed under sub-rule (1), the respondent shall specifically admit, deny or explain the facts stated, by the petitioner in his petition and may also state such additional facts as may be found necessary for the just decision of the case.
