Section 5 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
5. Presentation and Scrutiny of petition.
(1)The authorized employee shall endorse on every petition of date on which it presented or received under registered post and shall sign the endorsement.(2)If, on scrutiny, the petition is found to be in order, it shall be duly registered and given a serial number.(3)If the petition, on scrutiny, is found to be defective and the defect noticed is of formal in nature, the authorized employee with the prior approval of the Chairman may allow the party to rectify the same in his presence, and if the said defect is not of formal nature, the authorized employee with the prior approval of the Chairman may allow the petitioner such time to rectify the defect as may be approved by the Chairman.(4)If the petitioner fails to rectify the defect within the time allowed under sub-rule (5), the authorized employee shall not register the petition thereof.
