(a)In the case of a Reference under Sec. 21 of the Act, Notices shall be sent to (1) the Members of the Institute concerned (2) the Council and (3) the Central Government.(b)In the case of an Appeal under Sec. 30 of the Act, Notices shall be sent to the Council.(c)In the case of a Revision Application under Sec. 30(2) of the Act, Notices shall be sent to the Council and to the Member of the Institute concerned.(d)The Court may, at any time, direct that Notice of the Reference, Appeal or Revision Application be sent to the person, who has made the complaint.In all cases, Notices shall be sent by registered post at the addresses supplied by the Council and shall be served not less than one month before the date fixed for the hearing of the case.
