Section 19 in The U.P. Industrial Housing Rules, 1959
19. Procedure of appeal.
(1)Any person preferring an appeal to the State Government under Section 22 of the Act, shall address the appeal to the Secretary to Government in the Labour Department in the form of a memorandum in duplicate setting forth concisely the grounds of objection to the order appealed against and accompanied by a typed attested copy of such order.(2)If the appeal is preferred against the order of the Housing Commissioner under Section 21, Government may, before admitting the appeal, require the appellant to deposit the arrears of rent or the damages assessed by the Housing Commissioner in such case.
