Section 13 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006
13. Publication and service of notice of day for hearing appeal
.-(1) Notice of the day fixed under rule 12 shall be affixed in the office of the Commission, and a like notice shall be sent by the Commission to the competent authority from whose order the appeal is preferred, and shall be served on the respondent or on his pleader, and all the provisions applicable to such summons, and to proceedings with reference to the service thereof prescribed by the Code of Civil Procedure, shall apply to the service of such notice.(2)Instead of sending the notice to the competent authority from whose order the appeal is preferred, the Commission may itself cause the notice to be served on the respondent or on his pleader under the provisions above referred to.(3)The notice to be served on the respondent shall be accompanied by a copy of the memorandum of appeal.(4)Notwithstanding anything to the contrary contained in sub-rule (1), it shall not be necessary to serve notice of any proceeding incidental to an appeal on any respondent other than a person impleaded for the first time in the Commission, unless he has appeared and filed an address for the service in the office of the competent authority, or has appeared in the appeal.(5)Nothing in sub-rule (4) shall bar the respondent referred to in the appeal from defending it.
