Section 31 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
31. Appeals.
- 31.1 An appeal against the orders of the competent authority imposing a penalty under Rule 27 shall lie with the authorities mentioned in column 4 of Rule 29.31.2No appeal shall be entertained unless it is made within 60 days from the date of the communication of the order. The appellate authority may, however, entertain any appeal within 90 days of the said date if the appellant has sufficient cause for not submitting the appeal in time.31.3Not withstanding anything contained in these Rules appeal against the decision of Managing Director shall be to Managing Committee and to the Registrar, where the decision has been taken by the Managing Committee.No appeal shall be entertained under this clause unless it is made within 60 days from the date of order :-No appeal shall lie under this rule against any decision or order made by an authority in appeal.31.4All appeals shall ordinarily be decided within a period of 4 months from the date of receipt of the appeal.
