Section 26 in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
26. Forms and content of appeal.
(1)Every person preferring an appeal shall do so separately and in his own name.(2)The appeal shall be presented to the authority to whom the appeal may be filed and a copy of appeal will be forwarded by the appellant to the authority which made the order appealed against. It shall contain all material statements and arguments on which the appellant relies, shall not contain any disrespectful or improper language, and shall be complete in itself.(3)The authority which made the order appealed against, shall on receipt of a copy of the appeal, forward the same with its comments thereon together with the relevant records to the appellate authority without any avoidable delay, and without waiting for any direction from the appellate authority.
