Section 12 in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
12. Appeal against orders imposing the penalties specified in rule 5
. If a member of the municipal establishment wants to prefer appeal against the order of imposing penalties he may prefer an appeal to the Board of Councillors of Local Bodies. Every employee, who prefers an appeal, shall do so separately in his own name. A copy of the said appeal shall also be simultaneously being forwarded by the appellant to the authority, which made the order. It shall contain all the materials, statements and arguments on which the appellant relies and shall not contain any disrespectful and improper language and shall be complete in itself. In the case of an appeal, the appellate authority shall consider having regard to the circumstances of the case, whether the order of suspension is justified or not and confirm or revoke the order accordingly. In case of appeal against the order of imposing any penalty the appellate authority shall consider in terms of proviso to sub-rule (2) of rule 16.
