49. Conditions for inspection and issuance of copy.
(1)All applications for inspection of Board's record to the Chief Executive Officer shall be made in Form HPWB-XIII which can be had from the office of the Board on payment:Provided that the provision of sub-rule (1) shall not apply to applications submitted in response to notices calling for applications unless otherwise stated in the notice or to the applications made for scholarships and stipends.(2)Permission on application for inspection of record or proceedings of the Board or any committee may be granted by the Chief Executive Officer on payment of fifty rupees per hour or fraction thereof or as fixed by the Board from time to time, which shall be deposited by the applicant in advance with the office of the Board.(3)Certified copy of record or proceedings of the Board, or any committee may be granted by the Chief Executive Officer on payment of fifty rupees per copy for A-4 size and one hundred rupees per copy for Legal size or fraction thereof or as fixed by the Board from time to time:Provided that the application in Form HPWB-XIV is accompanied by the receipt of the Board for one hundred rupees or as fixed by the Board from time to time:Provided further that the applicant shall have the right to appeal to the Chairperson, against the order of the Chief Executive Officer within the period of 30 days.(4)The appeal in such cases shall be accompanied by a receipt of the Board for one hundred rupees or as fixed by the Board from time to time.
