(1)Every person preferring an appeal shall do so in his own name.(2)Every appeal preferred under these rules shall be addressed to the Secretary of Madhya Pradesh, Agriculture Department, or the Appointing Authority and shall :(a)contain all material statements and arguments relied on by the appellant with an attested copy of the orders imposing the penalty;(b)contain no disrespectful or improper language;(c)be complete in itself.
