Section 13 in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
13. Second Appeal.
- The Assistant Director, Deputy Director or Director Local Fund Audit, as the case may be, and any person aggrieved by the order of the Deputy Director or Director, Local Fund Audit made under section 12 may, within thirty days from the date of receipt of that order by him apply-(i)To the Director, if the order in first appeal under section 12 is passed by the Deputy Director;(ii)To the "Board of revenue", if the order in first appeal under section 12 is passed by the Director;To set aside such order of the Deputy Director, Director as the case may be and he / it shall after hearing the parties and taking such evidence as he / it may consider relevant and necessary, confirm, modify or remit the charge and pass such decree and make such order as to costs as he/it may think fit and these order shall be final.
