Section 11I in The West Bengal Fire Services Act, 1950
11I. [ Appeal against order of Director. [Chapter IIIA containing Sections 11A to 11K inserted by W.B. Act 7 of 1996.]
(1)Any person aggrieved by an order of the Director under this Chapter may, within thirty days of the service of the order, prefer an appeal to such authority as may be prescribed.(2)The manner in which an appeal shall be filed and the manner of deciding the appeal shall be such as may be prescribed.]
