Section 8 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
8. Documents to accompany the Petition.
(1)Every petition shall be accompanied by the following documents:(i)an attested true copy of the order against which the petition is filed;(ii)copy of the documents relied upon by the petitioner and referred to in the petition;(iii)copy of rules, contract or regulation relevant to the proceedings;(iv)a self addressed and sufficiently stamped envelope or post-card as may be specified by the Appellate Authority by direction from time to time so that intimation could be sent to the petitioner for further steps or date hearing;(v)An index of the documents.(2)The documents referred to in sub-rule (1) may be attested by a legal petitioner, Gazetted Officer or a notary and each document shall be marked serially as Annexure A-l, A-2 and A-3 and so on.(3)Where a petition is filed by an agent, documents authorizing him to act as such agent shall also be appended to the petition:Provided that, where a petition is filed by a legal practitioner, it shall be accompanied by duly executed 'Vakalatnama'.(4)The Appellate Authority, may at any stage of the proceedings require the petition to file the original document copies where of has earlier been filed by him.
