Section 19 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
19. Upon hearing respondent may object to order as if he had preferred a separate appeal
.-(1) Any respondent, though he may not have appealed from any part of the order, may not only support the order but may also state that the finding against him by the competent authority in respect of any issue ought to have been in his favour; and may also take any cross-objection to the order which he could have taken by way of appeal provided he has filed such objection in the Commission within one month from the date of service on him or his pleader of notice of the day fixed for hearing the appeal, or within such further time as the Commission may see fit to allow.Explanation .-A respondent aggrieved by a finding of the competent authority in the order on which the order appealed against is based may, under this rule, file cross-objection in respect of the order insofar as it is based on that finding.(2)Such cross-objection shall be in the form of a memorandum, and the provisions of rule 6, so far as they relate to the form and contents of the memorandum of appeal, shall apply thereto.(3)Where, in any case, in which any respondent has under this rule filed a memorandum of objection, the original appeal is withdrawn or is dismissed for default, the objection so filed may nevertheless be heard and determined after such notice to the other parties as the Commission thinks fit.
