Section 42 in U.P. Zila Panchayats Service Rules, 1970
42. Manner of presenting appeal or representation and time limit.
(1)Every person preferring an appeal or representation, as the case may be, shall do so separately and in his own name.(2)No appeal or representation shall ordinarily be entertained unless it is submitted within ninety days' of the date on which the order of punishment has been communicated to the person concerned :Provided that in all such cases in which an appeal or representation lies under these rules, the appeal or representation, as the case may be, against an order made between the appointed date and the date of coming into force of these rules, may be filed before the competent authority within ninety days from the date of coming into force of these rules.(3)Every appeal or representation as the case may be, shall be addressed to the appellate authority specified in Rule 41 and shall be submitted by the appellant through the head of the department to which he belongs or belonged. Unless the appeal or representation, as the case may be, is preferred against his own order, the head of department shall forward it within ten days of its receipt by him to the authority against whose order the appeal or representation as the case may be, is preferred.(4)The authority against whose order the appeal or representation, as the case may be, is preferred shall forward it with his para-wise comments thereon along with all connected records and relevant papers to the authority competent to decide the appeal or representation, as the case may be, within thirty days of its receipt by him from the Head of the Department or if he himself is the head of the department from the appellant.(5)Every appeal or representation, as the case may be, shall contain all material statements and arguments relied upon by the servant. It shall contain no disrespectful or improper language and shall be complete in itself.(6)The appellant may, if he so desires, send as an advance copy of the appeal direct to the appellate authority which will then call for the appeal through the proper channel if it is not received within the time-limit prescribed in sub-rule (4).
