Section 13 in Secretary, Bihar Gram Katchahry (Employment, Service Conditions and Duties) Rules, 2007
13. Appeal.
- The appeal against the decision of the Sub-Divisional Magistrate will be preferred before the concerned District Magistrate within thirty days of such decision, which is to be heard by the District Magistrate or the officer, not below the rank of Additional District Magistrate nominated by him/her. The decision will be given after hearing.
