Section 13 in Jammu and Kashmir Public Services Guarantee Rules, 2011
13. Order in appeal or revision
(1)The order of appeal or revision shall be pronounced in open proceedings and shall be in writing by the first appellate authority, second appellate authority or revisional authority, as the case may be.(2)The copy of order passed in first appeal or second appeal, as the case may be, shall be given to the appellant, designated officer and first appellate authority, free of cost and ordinarily on the date of pronouncement of the order.(3)In case of imposition of penalty, the appellate authority or the revisional authority, as the case may be, shall endorse a copy of order to the competent authority with instructions to deduct the amount from the salary/honorarium/remuneration of the designated officer/appellate authority;-(4)In the case of recommendation for the departmental enquiry against the designated officer or the appellate authority, as the case may be, the provisional authority shall send the order passed against him/her to the concerned competent authority.(5)Where the revisional authority, after hearing the revision, amends the order of the appellate authority, then he/she shall send a copy of the order to the appellate authority and the competent authority.
