Section 4 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
4. Procedure for filling Application.
(1)Every reference under Section 11 of the Act shall be addressed to the Chairman of the Appellate Authority and shall be made through a petition presented in Form I by the petitioner in person or by an agent or by a duly authorized legal practitioner to the office of the Appellate Authority or be sent by registered post with acknowledgement due.(2)The petition under sub-rule (1) shall be presented in triplicate.(3)The petitioner may attach to and present with, his petition a receipt slip in Form II which shall be signed by such employee as may be authorized by the Chairman of the Appellate Authority hereinafter referred to as the authorized employee.
