Section 19A(4) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(4)An appeal to the Central Appellate Authority or the State Appellate Authority shall -(a)be made in the form of a memorandum of appeal specified in Form I;(b)be accompanied by an Affidavit explaining the facts of the case, specified in form J and(c)contain an index, synopsis and list of documents as specified in Appendix -A .
