Section 37 in The Bureau of Indian Standards Rules, 2018
37. Appeals against decisions of Bureau.
(1)Any person aggrieved by an order made under section 13 or sub-section (4) of section 14 or section 17 of the Act may prefer an appeal to the Director General within ninety days from the date of the order:Provided that if the appellant satisfies the Director General that he had sufficient cause for not preferring the appeal within the period so specified, the appeal may be admitted after the expiration of the said period of ninety days.(2)Every appeal made under sub-rule (1) shall be filed in duplicate and shall be accompanied by a self attested copy of the order appealed against.(3)Every appeal made under sub-rule (1) shall be accompanied by a fee of two thousand rupees in the form of a demand draft or pay order or E transfer, drawn in favour of the Bureau.(4)The Director General may call for relevant documents from the appellant and may after such inquiry in the matter as he considers necessary and after giving an opportunity to the parties to be heard, pass such orders as he thinks fit:Provided that the appeal shall be disposed of within a period of ninety days from the date of its filing.(5)The Director General may, suo-moto, or on an application made in the form as specified by the Bureau from time to time, review and reconsider any order passed under sub-rule (4) by an officer to whom the powers have been delegated by him and may confirm, modify or set aside the orders passed by such officer after the review.(6)Any person aggrieved by an order passed by the Director General under sub-rule (4) or sub-rule (5), as the case may be, may prefer an appeal to the Central Government in the Ministry having administrative control of the Bureau within a period of sixty days from the date of such order.(7)The provisions of sub-rule (2) and sub-rule (4) shall apply, mutatis mutandis to every appeal filed under sub-rule (6).
