Section 25(1) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(1)The appellate authority shall as soon as may be after the memorandum of appeal is filed before it, fix a date for hearing of the appeal and give intimation of the same to the appellant and the Member-Secretary in form VIII. While giving such intimation to the Member -Secretary, a copy of the memorandum of appeal together its enclosures, he shall also be called upon to send to the Appellate Authority all the relevant records connected with the matter relating to the appeal.
