Section 7(2) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
(2)Where the second appellate authority is of the opinion that the first appeal officer has failed to decide an appeal within the stipulated time limit without assigning sufficient and reasonable cause he may impose it penalty on the first appeal officer which shall not be less than five hundred rupees and more than five thousand rupees:Provided that the first appeal officer shall be given n reasonable opportunity of being heard before any penalty is imposed on him.
