Section 8(1) in West Bengal Workmen's House-Rent Allowance Rules, 1975
(1)The appeal under sub-section (4) of Section 5 shall be in the form of a memorandum setting forth concisely the facts of the case, grounds of objection to the order or direction against which the appeal is preferred and the relief sought for, and every such memorandum of appeal shall the accompanied by a certified copy of the Controlling Authority's order or direction, which is the subject mutter of the appeal.
