Section 10 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
10. Service of notices and Processes issued by the Appellate Authority.
(1)Notice to be issued by the Appellate Authority may be served in and any of the following modes-(i)Service by the party itself (dasti);(ii)by hand delivery through process server;(iii)by registered post 'with acknowledgment due';Provided that if the Appellate Authority does not specify the mode of sendee, notice may be sent by registered post with acknowledgement due' and the provision of sub-rule (2) of Rule 19-A of order V of First Schedule to the Code of Civil Procedure, 1908 (Act no. 5 of 1908) shall apply to such made of service.(2)Where notice issued by the Appellate Authority is served by the party himself by 'hand delivery' (dasti), he shall file with the Registry of the Appellate Authority, the acknowledgement together with an affidavit of service.(3)Notwithstanding anything contained in sub-rule (1), the Appellate Authority may, taking into account the number of respondents and places of residence or work and other circumstances, direct that notice of, the petition shall be served upon the respondents in any other manner, including any manner of substituted service, as it appears to the Appellate Authority just and convenient.(4)The Appellate Authority shall deliver one copy of petition and other papers to the presenting officer of the Committee and other Concerned Authority which passed the order against which the petition has been filed.(5)Every notice issued by the Appellate Authority shall unless otherwise ordered, be accompanied by a copy of the petition and copy of the impugned order.(6)Every petitioner shall furnish sufficiently stamped full size envelopes bearing the full address of each respondent for service of notices by registered post.(7)The fees for service of notice in any other manner shall be paid in accordance with the general or special orders of the Chairman.(8)Notwithstanding anything contained in sub-rules (1) to (4), if the Appellate Authority is satisfied that it is not reasonable or practicable to serve notice of petition upon all the respondents, it may, for reasons to be recorded in writing direct that the petition shall be heard, notwithstanding that some of the respondents have not been served with notice of the petition:Provided that no petition shall be heard unless-(i)notice of the petition has been served, on the parties;(iii)notice of the petition has been served on the authority which passed the order against which the petition has been filed; and(iii)The Appellate Authority is satisfied that the interests of the respondent on whom notice of the petition has not been served are adequately and sufficiently represented by the respondent on whom notice of the petition has been served.
