Section 40 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
40. Form, contents and submission of appeal.
(1)Every person preferring an appeal shall do so in his own name.(2)Every appeal preferred under these rules shall be addressed to the Secretary to the Government Local Government Department; and(a)contain all material statements and arguments relied on by the - appellant with an attested copy of the orders imposing the penalty;(b)contain no disrespectful or improper language;(c)be complete in itself.
