Section 3 in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
3. Decision by the Competent Authority and appeal thereof.
(1)The powers exercisable by the Competent Authority under these regulations shall also be exercisable by any authority superior to the Competent Authority.(2)The Chief Executive Officer or the officer to whom such powers have been vested under subregulation (1) shall be responsible for deciding on all complaints, grievances, disputes and other similar matters arising under these regulations:Provided that any employee aggrieved of such decision may make an appeal against such decision within forty-five days of the issuance of the order conveying the decision, before ?(a)the Chief Executive Officer, where such orders have been passed by an officer subordinate to him; or(b)the Authority, where such orders have been passed by the Chief Executive Officer:Provided further that the Chief Executive Officer shall not participate in the meeting of the Authority where an appeal on his decision is to be decided.
