Section 32(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(2)Filing of appeals before the Collector and their disposal shall be regulated by the following procedure, namely :(a)with every appeal, a certified copy of the order appealed against shall be filed;(b)if an appeal is admitted, the Collector may call for a report from the officer against whose order the appeal has been filed :Provided that the points on which such a report is required shall be distinctly mentioned in the order calling for the report;(c)pending disposal of the appeal, operation of the order appealed against may, at the discretion of the Collector, be stayed;(d)a notice of the appeal and the date of its hearing shall be served on the respondent, if any ; and(e)reasonable opportunity shall be given to the parties to be heard in person or through pleaders before final order in appeal is passed.
