8. Contents of application for appeal and revision. -
The following information shall be included in an application for appeal or revision, as the case may be, filed to the First Appeal Officer, Second Appellate Authority or the Revision Officer, namely -(i)name and address of the appellant and the person seeking revision;(ii)the name and address of the designated officer, first appeal officer or second Appellate Authority as the case may be, against the decision of which the appeal or revision is filed;(iii)particulars of the order against which the appeal or revision is made;(iv)if the appeal is against the refusal of acknowledgement of the application by the designated officer, then the date of application and the name and address of the designated officer to whom the application was presented;(v)the grounds for appeal or revision;(vi)the relief sought; and(vii)any other relevant information which is necessary for the disposal of appeal or revision.
