Section 12 in The Punjab Maternity Benefit Rules, 1967
12. Appeal under section 17.
[Sections 17 and 28(2)(i)] - An appeal against the decision of the Inspector under sub-section (2) of section 17 shall lie to the Competent Authority.(2)The aggrieved person shall prefer an appeal in writing to the Competent Authority in Form 'J' and file other supporting documents.(3)When an appeal is received, the Competent Authority shall [Issue a notice of appeal to the party] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.] Call the Inspector to produce before him before a fixed date, a copy of his decision and other documents concerning the decision. The Competent Authority shall, if necessary, also record the statements of the aggrieved person and of the Inspector and seek clarification, if any, is required.(4)Taking into account the documents, the evidence produced before him and the facts presented to him or ascertained by him [and after giving to the parties an opportunity of being heard] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.] the Competent Authority shall give his decision.
