Section 99 in Himachal Pradesh Municipal Election Rules, 2015
99. Procedure in presentation of appeal.
(1)Any person aggrieved by an order passed by the authorised officer under section 295 or section 296 of the Act, may, within a period of thirty days, file an appeal to the Director, Urban Development Department:Provided that the Director, Urban Development may entertain the appeal after the expiry of said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)In computing the period of limitation for filing of appeal under the Act, the period spent in obtaining a copy of the order shall be excluded.(3)Every appeal preferred, under sub-rule (1), shall be presented in the form of a memorandum by the appellant or his duly authorized agent and shall be accompanied by a Treasury Challan evidencing the deposit of a sum of Rs.2500/-(Rupees two thousand five hundred only) as fee in the Government Treasury or Sub-Treasury under the appropriate head of account in the name of the Director, Urban Development to whom the appeal is presented. The memorandum shall set forth concisely the grounds of objections to the order appealed from and shall be accompanied by a copy of such order.(4)On receipt of an appeal under sub-rule (1) the Director, Urban Development may, after calling for record from the authorised officer, against whose decision the appeal has been preferred and giving opportunity, to the parties of being heard and after making such further enquiry, if any, as may be necessary, pass such orders as he thinks fit which shall be final.(5)A copy of the order passed in appeal shall be sent to the Commission and to the State Government.
