Section 22(2) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
(2)Filing of appeals before the Collector and their disposal shall be regulated by the following procedure namely :(a)with every appeal, a certified copy of the order appealed against shall be filed,(b)if an appeal is admitted, the Collector may call for a report from the officer against whose order the appeal has been filed :Provided that the points on which such a report is required shall be distinctly mentioned in the order calling for the report,(c)pending disposal of the appeal operation of the order appealed against may, at the discretion of the Collector, be stayed,(d)a notice of the appeal and the date of its hearing shall be served on the respondent, if any, and(e)reasonable opportunity shall be given to the parties to be heard in person or through pleaders before final order in appeal is passed.
