Section 9 in The Haryana Canal and Drainage Rules, 1976
9. Procedure for hearing appeals by Superintending Canal Officer [Section 20(1)].
- The Superintending Canal Officer shall not make any order in respect of the Divisional Canal Officer's decision until after the expiry of a period of thirty days from the date of its publication under sub-section (1) of Section 19 and may then, whether or not any objection has been filed, make an order confirming or modifying such decision, or may before making an order direct that further inquiry and report on the point or points specified by him be made by the Divisional Canal Officer :Provided that no such order or direction shall be made unless the objector or the persons affected, if any, have been given an opportunity of being heard by giving a notice of not less than fifteen days mentioning therein the date, time and place at which the objections will be heard.
