Section 7(3) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
(3)The appellant shall not, except by leave of the District Judge, urge to be heard in support of any ground of objection not set forth in the memorandum of appeal; but the District Judge, in deciding the appeal, shall not be confined to the grounds of objection set forth in the memorandum of appeal, or taken by leave of the Court under this rule;Provided that the District Judge shall not base his decision on any other ground unless the party who may be affected thereby as has had a sufficient opportunity of contesting the case on that ground.
