(1)The Authority may appoint a Board of Appeal consisting of persons who hold or have held the civil posts of,(i)a District Judge or Additional District Judge or a retired officer having not less than 5 years administrative experience as Collector or Additional Collector as the Chairman.(ii)The Joint or Deputy Director, Town and Country Planning for the area as a member.(iii)A representative nominated by the Authority as a member : Provided that if any appeal involves any matter falling under clause (c) or of sub-rule (2) and the Board does not have a member having requisite qualification and experience as a Civil Engineer the Chairman may coopt an officer of State P.W.D. not below the rank of a Superintendent Engineer for hearing such appeal.(2)The Board of Appeal shall hear appeals arising out of the following matters against the orders of the Authority or a Building Officer :-(a)conditions, if any, attached to the grant of permission;(b)the grounds on which permission has been refused;(c)suitability of alternative materials or methods of design or construction.(3)The Board shall make regulations for conducting its investigations and lay down its own procedure which, as far as may be, shall be consistent with principles of natural justice for hearing appeals and shall render all decisions and findings in writing to the Building Officer and furnish a copy of appellate decision to the appellate and may order such modifications as it may deem necessary.(4)The owner or Engineer/Architect signing the plans out of which the appeal arises shall appeal to the Board within thirty days from the grant or refusal of the permission, as the case may be. The appeal shall be decided as far as may be, within sixty days of the receipt of the appeal.
