Section 23(3) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(3)After registration of the clerk, the Appellate Authority shall direct the issue of an identity card to him which shall be non-transferable and shall be produced by the holder upon request by an officer or other employees of the Appellate Authority authorized in this behalf. The identity card shall be issued under the signature of the Register.
