Section 7(1) in The Industrial Employment (Standing Orders) Central Rules, 1946
(1)Any person desiring to prefer an appeal in pursuance of sub-section (1) of section 6 of the Act shall draw up a memorandum of appeal setting out the grounds of appeal and forward it in quintuplicate to the appellate authority accompanied by a certified copy of the standing orders, amendments or modifications, as the case may be. ][The memorandum of appeal shall be in ] [ Inserted by G.S.R. 732, dated 12.5.1971.][Form IV-A] [ Substituted by G.S.R. 910, dated 10.8.1984.][set out in Schedule II to these rules.] [ Inserted by G.S.R. 732, dated 12.5.1971.]
