Section 7 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
7. Contents of petition.
(1)Every petition filed under Rule 4 shall set forth concisely under distinct heads the grounds for such petition. Such grounds shall be numbered consecutively. The petitioner shall specify the date when cause of action for the claim has arisen, Every petition, including any miscellaneous application shall be typed in double space on one side on thick paper of good quality.(2)It shall not be necessary to present a separate application to seek an interim order or direction if in original petition the same is prayed for.(3)A petitioner may, subsequent to the filing of the petition for hearing of reference apply for an interim order of direction. Such an application shall, as far as possible, be in Form III.(4)Where the petitioner seeks condonation of delay, he shall file a separate application supported by an affidavit.(5)The Appellate Authority may at any stage of the proceeding require the petitioner to submit any further or better particulars of his claim.
