Section 17(1) in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
(1)The Appeal 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 appellant and the Member-Secretary in Form 7. While giving such intimation to the Member Secretary, a copy of the Memorandum of appeal together with its enclosures shall also be sent to the Member-Secretary and he shall be called upon to send to the Appellate Authority all the relevant records connected with the matter relating to the appeal.
