Section 308 in The Chhattisgarh Municipalities Act, 1961
308. Appeals against orders of Councils, President and Chief Municipal Officer in [Nagar Panchayat] [Substituted by M.P. Act No. 17 of 1994.].
(1)In the case of [Nagar Panchayat] any person aggrieved by-(a)any notice or order issued or other action taken by the Council under Sections 193, 197, 219 and 231 or under any rules or bye-laws made for the purposes of the said sections, and any order made appealable by such rules or bye laws ;(b)any notice or order or other action taken by the President under Sections 183(5) (a) and (b), 184, 187, 190, 203, 205, 206, 207, 209, 210, 211, 212, 218, 229, 268 and 283 or under any rules or bye-laws made for the purposes of the said sections and any order made appealable by such rules or bye-laws ;(c)any notice or order or other action taken by the Chief Municipal Officer under Sections 180 (1) and (2), 185, 191, 192, 194, 208, 220, 221, 223, 227, 242, 251 and 285 or under any rules or bye-laws made for the purposes of the said sections and any order made appealable by such rules or bye-laws;(d)any order of the Council, President or the Chief Municipal Officer, as the case may be, granting or refusing to grant a licence or permission;may appeal to the Collector within thirty days from the date of such order and such appeal shall be heard and disposed of by the Collector in the prescribed manner.(2)The Collector may, for sufficient reasons to be recorded in writing, admit any appeal after the expiry of the period specified in sub-section (1).(3)The Collector may remand, any case for further enquiry or decision or may pass any other order that may be deemed just and proper and no appeal or revision shall lie against this decision:Provided that no order shall be passed to the prejudice of any person until he has been given a reasonable opportunity of being heard.(4)The Collector may allow an Executive Officer or any other official deputed by the Council for the purpose to appear before him in any appeal and to watch or represent interest of the Council.
