Section 7 in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
7. Manner of filing appeal to District Judge.
(1)An appeal under sub- section (2) of section 5 shall be preferred in the form of a memorandum signed by the appellant or his pleader and presented to the District Judge within thirty days of the date of the order. The memorandum shall be accompanied by a copy of the order appealed against (unless appellate Court dispenses therewith) and of the inquiry report on which it is founded.(2)The memorandum shall set forth the grounds of objection to the order appealed against without any argument or narrative; and such grounds shall be numbered consecutively.(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.(4)Where the memorandum of appeal is not drawn up in the prescribed manner, it may be rejected or returned to the appellant for the purpose of being amended within the time to be fixed by the District Judge or be amended then and there.(5)Where the District Judge rejects any memorandum, he shall record the reasons for such rejection.
