Section 42 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
42. Caveat.
- Any Institution or Society or Trust or person or committee for admission and fee regulation may file a caveat with the Appellate Authority in respect of any matter which such party considers likely to be raised before the Appellate Authority by reference under the Act and where such caveat is filed, the Appellate Authority shall before passing any interlocutory order on reference to it and when received give on opportunity of being heard to the party filing the caveat if such party has taken necessary steps for timely appearance in this behalf.
