Section 22 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
22. Grievance Redressal system :
(1)Any person aggrieved about non-implementation or the manner of implementation of any provision of the Act, or aggrieved by any action, or inaction of a functionary mandated to perform certain function under the Act, can complain to the Sub-Divisional Implementing Authority either in person or by a letter.(2)All such grievances can also be registered through a toll-free Help Line made operational by the Nodal Authority and shall be considered in the manner provided hereunder.(3)The Sub-Divisional Implementing Authority shall, on receipt of such complaint, conduct suitable enquiry within 15 days from the date of receipt of such complaint and pass appropriate orders for action under Part V or otherwise, with due intimation to the aggrieved.(4)Any person aggrieved by the orders of the Sub-Divisional Implementing Authority, can file an appeal before the District Implementing Authority, who shall dispose it off within 30 days from the date of receipt of such appeal.(5)The orders passed by the District Implementing Authority shall be considered as final and binding on all parties.
