Section 14 in The West Bengal Right to Public Services Rules, 2013
14. Procedure for deciding appeal.
- During hearing of appeal signature / thumb impression of both the parties shall be obtained in the order sheet. While deciding the application for appeal the Appellate Officer or the Reviewing Officer shall -(i)inspect relevant documents, public documents or copies thereof;(ii)hear Designated Officer and the applicant or his authorised representative, as the case may be, at the time of hearing of appeal.
