Section 9 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
9. Appeal.-- (1) Subject to the provisions of sub-section (2), an appeal shall lie from every order of the prescribed authority, under this Act, to the appellate authority, to be appointed by the State Government.
(2)Every such appeal shall be preferred within ninety days from the date of communication of the order :Provided that the appellate authority may entertain an appeal after the expiry of the said period of ninety days, if it is satisfied that the appellant was prevented by sufficient cause from filing it in time.(3)The appellant have a right to appear by a counsel, and the prescribed authority may be represented by such officer or person as may be,appointed by the State Government in that behalf.(4)On receipt of any such appeal, the appellate authority shall. after giving the appellant a reasonable opportunity of being heard and after making such inquiry as it deems proper. dispose of the appeal for reasons to be recorded in writing.(5)The proceedings before the appellate authority shall be completed within a period of four months of its institution.'.]]
