Section 17 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
17. Adjournment of hearing.
- The Appellate Authority may if sufficient cause is shown at any stage proceedings grant time to the parties or any of them and adjourn the hearing of the petition. The Appellate Authority may make such order as it thinks fit with respect to the costs occasioned by the adjournment.
