Section 7(1) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
(1)An appeal under sub- section (2) of section 5 shall be preferred in the form of a memorandum signed by the appellant or his pleader and presented to the District Judge within thirty days of the date of the order. The memorandum shall be accompanied by a copy of the order appealed against (unless appellate Court dispenses therewith) and of the inquiry report on which it is founded.
