Section 13 in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
13. Period of limitation of appeals
. No appeal under this part shall be entertained unless it is submitted within a period of three months from the date on which the appellant receives a copy of the order appealed against :Provided that the appellate authority may entertain within further one month the appeal after the expiry of the said period, if it is satisfied that the appellant had sufficient cause for not submitting the appeal in time.
