Section 99(4) in Himachal Pradesh Municipal Election Rules, 2015
(4)On receipt of an appeal under sub-rule (1) the Director, Urban Development may, after calling for record from the authorised officer, against whose decision the appeal has been preferred and giving opportunity, to the parties of being heard and after making such further enquiry, if any, as may be necessary, pass such orders as he thinks fit which shall be final.
