Section 19A(5) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(5)Every appeal before the Central Appellate Authority or the State Appellate Authority shall be supported by the following documents, namely:-(a)self certified copies of orders or documents against which appeal is being preferred;(b)copies of documents relied upon by the appellant;(c)index to the appeal; and(d)synopsis containing particulars of events and list of documents.
