Section 12(3) in The Punjab Maternity Benefit Rules, 1967
(3)When an appeal is received, the Competent Authority shall [Issue a notice of appeal to the party] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.] Call the Inspector to produce before him before a fixed date, a copy of his decision and other documents concerning the decision. The Competent Authority shall, if necessary, also record the statements of the aggrieved person and of the Inspector and seek clarification, if any, is required.
