24. Appeal against the orders of [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).].
- [(1) Any person aggrieved by any order passed by the Chief Administrator under this Act, or rules, or Regulations made thereunder, may within 30 days of the communication of the order to him, prefer an appeal before the Committee.] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).](2)All appeal filed under Sub-section (1) shall be heard and disposed of by the Appeal Sub-committee as hereinafter constituted.(3)[ The Appellate Sub-Committee shall consist of the Working Chairman who shall be its Chairman and two other members elected in the prescribed manner by the members of the Committee from among the non-official members thereof.] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).](4)The Appeal Sub-committee shall, after making such enquiry as it may deem necessary and after giving the parties concerned a reasonable opportunity of being heard, pass such order as it seems fit.(5)The decision of the majority of the Appeal Sub-committee where the decision is not unanimous, shall be deemed to be the decision of the Appeal Sub-committee :Provided that where the Chairman of the Sub-committee differs from both of the other members thereof he shall refer the appeal along with all connected records and opinions expressed by him and the other members to the Committee whose decision by the majority thereof in case it is not unanimous shall be final.(6)No order made by [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).], as referred to in Subsection (1) or by the Appeal Sub-committee under this section shall debar any person aggrieved thereby from establishing his right, if any, in a Court of competent jurisdiction but no Court shall have power to stay the operation of the said order pending the final disposal of the proceedings before such Court or of any appeal or application arising therefrom or in relation thereto.Chapter-IV Budgets, accounts and audit
