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State of Uttar Pradesh - Section

Section 45 in U.P. E-Court Fees Rules, 2016

45. Grievance Redressal Officers.

(1)The Commissioner of Stamp will designate one or more Officers of the department, called "Grievance Redressal Officer" to look and enquire into the complaints received against the misconduct or irregularities of the Central Recordkeeping Agency or its Authorized Collection Centres of any other person of the department related with the implementation of these rules.
(2)The Registrar General of the High Court or the District Judge, as the case may be, will designate an officer not below the rank of Additional District Judge called "GrievanceRedressal Officer" to look and enquire into the complaints received against the misconduct or irregularities of the officials of the Court related with the implementation of these rules.