Section 10 in Jammu and Kashmir Public Services Guarantee Rules, 2011
10. Procedure for deciding appeal or revision
- In deciding the application for appeal or revision the appellate or revisional authority:-(i)shall inspect the relevant documents, public documents or copies thereof;(ii)authorize any officer to conduct appropriate inquiry, if required; and(iii)may hear designated officer, first appellate authority or the second appellate authority, as the case may be.
