Section 15 in The West Bengal Right to Public Services Rules, 2013
15. Order in first appeal or second appeal.
(1)The order passed in the first appeal or second appeal shall be in writing.(2)Copy of the order in appeal shall be given to the appellant, Designated Officer or the Appellate Officer, as the case may be.(3)In the case of imposition of penalty, the Reviewing Officer shall forward a copy of such order to the authority concerned, with instructions to deduct the amount of fine from the salary/honorarium/remuneration of the Designated Officer or of the Appellate Officer, as the case may be.(4)In the event of recommendation for disciplinary action against the Designated Officer or the Appellate Officer, as the case may be, the Reviewing Officer shall forward a copy of the order to the appointing authority concerned.(5)Where the Reviewing Officer makes any amendment in the order of the Appellate Officer, then he shall forward a copy of such order to the Appellate Officer and the Designated Officer and to the appellant.(6)Where in a revision, the order of the Reviewing Officer is revised or modified, the Revising Officer shall send the copy of order to the Reviewing Officer and the officers specified in sub-rules (4) and (5).
