(1)Appeal against an order passed by the Appointing Authority shall lie with the Director-General and Inspector-General of police if preferred within 30 days from the date of order. The appeal petition shall be submitted in duplicate. The original petition shall be submitted directly to the Director-General and Inspector-General of police while the duplicate thereof shall be sent through the Officer-in-charge of the police-station.(2)The Officer-in-charge of a police-station on receipt of the duplicate, shall transmit the same to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] with his comments, if any, who shall in his turn transmit the same together with the relevant papers and comments, if any, to the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]. When the proceedings have been started suo motu by the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] the duplicate will be forwarded to the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] direct by the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.], The [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] will forward the appeal petition relevant with papers with his comments, if any, to the Director-General and Inspector-General of police.The orders passed by the Director-General and Inspector-General of police in appeal shall be communicated to Grama Rakshis through the Superintendent of Police of the district.Chapter-VIII Rewards
