883. Period of appeal and procedure. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- Petitions of appeal or for revision shall be presented to the officer against whose order the appeal is preferred, within 37 days of the date of receipt of the order by the petitioner.Every petition of appeal or for revision shall be accompanied by certified copies of the charges made, of the written statement of the defence, if any, and of the order appealed against. Such officer when transmitting such petition to the appellate authority, shall send the proceedings, service book or roll and confidential report book of the appellant together with a covering letter. Only relevant papers shall be sent and they shall be properly flagged for reference.Note. - The above procedure shall be followed so far as may be, in submitting original proceedings for orders of a higher authority.
