Section 15(1) in The Targeted Public Distribution System (Control) Order, 2015
(1)The State Governments shall appoint an officer of that Government not below the rank of Additional District Magistrate of a District as an Appellate Authority for exercising the powers conferred upon and discharging the functions assigned to him under this Order.Provided that an appeal pending before an Appellate Authority appointed under the Public Distribution System (Control) Order, 2001 shall be disposed of by such authority as if this Order had not been made.
