16. Procedure for Registering Complaint and Appeals.
(1)Complaint regarding violation of entitlements under the Act or appeal against the order of the District Grievance Redressal Officer shall be presented by the complainant or appellant to the Commission in person or by registered post or any electronic mode, addressed to the Member-Secretary of the Commission.(2)Any appeal against the order of the District Grievance Redressal Officer shall be filed before the Commission within time-limit prescribed under Rule 10.(3)Every appeal shall be accompanied by the certified copy of the order of the District Grievance Redressal Officer and such of the documents as may be required to support grounds of appeal.(4)Complaint or appeal shall be filed with specific details and contact information of the complainant.(5)No anonymous complaint shall be entertained.
