Section 14 in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
14. Form and contents of appeal.
(1)Every person preferring an appeal shall do so separately and in his own name.(2)The appeal shall be addressed to the Board of Councillors, a copy being simultaneously forwarded by the appellant to the authority, which made the order appealed against. It shall contain all material statements. and arguments of which the appellant relies. But it shall not contain any disrespectful or improper language, and shall be complete in itself.(3)Authority which made the order appealed against shall on receipt of a copy of the appeal, forward the same with its comments thereon together with relevant records to the appellate authority without any avoidable delay and without waiting for any direction from the appellate authority.
