Section 12 in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
12. Representations and applications for review.
(1)Representation against absorptions of the employees made as per Rule 8 against posts equated under Rule 7 will be submitted to the Commissioner of the Division in which the Municipal Council is situate within a period of 30 days from the date of communication of the order of absorption. The decision of the Commissioner of the Division on such representations will be final.(2)The orders made in the case of employees absorbed according to the provisions contained in Rule 9 may, on the application of the employee concerned made within the periods specified in sub rule (1) be reviewed by the State Government and its decision thereon shall be final.
