(2)(i)Where any person is aggrieved by an order passed by an appellate officer under sub-rule (1), he may further prefer an appeal against such order, before the officer next senior to the appellate officer and having jurisdiction in the matter, within a period of thirty days from the date on which the copy of the said order is received by him.(ii)The officer next senior to the appellate officer as referred to in sub-clause (i), may after giving the parties to the appeal, an opportunity of being heard, pass such order as he thinks fit, confirming, modifying or setting aside the order appealed against.
