Section 11(2) in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
(2)For the purpose of this section, the Government or the local body concerned, as the case may be, shall appoint an officer to be the Appellate Officer to hear and decide appeals against the order passed by the competent officer. The Appellate Officer shall not be below the rank of Joint Secretary of the Government or its equivalent rank in the case of a local body.
