Section 10 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
10. Period of limitation of appeal.
- No appeal preferred under this rule shall be entertained unless such appeal is preferred within a period of forty-five days from the date on which a copy of the order appealed against is delivered to the appellant:Provided that the appellate authority may entertain the appeal within next forty five days, if it satisfied that the appellant had sufficient cause for not preferring the appeal in time.
