Section 4 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
4. Procedure for filing appeals
.-(1) A memorandum of appeal shall be presented in the Form annexed to these rules by the appellant either in person, or by a pleader authorised by him for such purpose to the Secretary or shall be sent by registered post addressed to the Secretary.(2)An appeal sent by post under sub-rule (1) shall be deemed to have been presented to the Secretary on the day on which it is received in the office of the Secretary.(3)The memorandum of appeal under sub-rule (1) shall be presented in four complete sets in a paper book form along with an empty file size envelope bearing full address of the respondent and where the number of respondents is more than one, as many [extra copies] [ Substituted by G.S.R. 273(E), dated 26.3.2007, for " exra copies" (w.e.f. 5.4.2007).] of the appeal in a paper book form as there are respondents together with unused file size envelopes bearing full address of each respondent to be furnished by the appellant.
