Section 10(2) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988
(2)On receipt of the appeal the appellate authority shall call for the records of the proceedings before, the Estate Officer and such other particulars as may be required and shall appoint a date and time for the hearing of the appeal by sending notice thereof to the Estate Officer against whose orders the appeal is preferred and to the appellant as well as the authority concerned under whose administrative control the premises situates.
