Section 10(1) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(1)Notice to be issued by the Appellate Authority may be served in and any of the following modes-(i)Service by the party itself (dasti);(ii)by hand delivery through process server;(iii)by registered post 'with acknowledgment due';Provided that if the Appellate Authority does not specify the mode of sendee, notice may be sent by registered post with acknowledgement due' and the provision of sub-rule (2) of Rule 19-A of order V of First Schedule to the Code of Civil Procedure, 1908 (Act no. 5 of 1908) shall apply to such made of service.
