Section 69(2) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(2)Every appeal shall comply with the following requirements:(a)it shall be written in Hindi or English or, if not written in Hindi or English, be accompanied by a translated copy in Hindi or English and shall be signed.(b)it shall be couched in polite and respectful language and shall be free from unnecessary padding or superfluous verbiage.(c)it shall contain all material statements and arguments relied on and shall be complete in itself.(d)it shall specify the relief desired.
