Section 11(1) in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
(1)Any government servant aggrieved by the order passed by the competent officer in accordance with sections 9 and 10 shall be entitled to file an appeal to the Appellate Authority against such order within a period not exceeding thirty days of the receipt of the impugned order. The order of the Appellate Authority shall be final and binding:
