Section 10(6) in Pepsu Townships Development Board Disposal of Property Rules, 2003
(6)Any applicant, whose application has been rejected by the Administrator on scrutiny, may represent his case before the Chairman within fifteen days of issue of rejection letter or display of list of rejected applicants, whichever is later. The Chairman shall take up such representation individually or collectively depending upon the nature of each representation and then decide finally if an application is to be rejected or accepted. The Chairman may adopt such method as he deems expedient to arrive at the decision of acceptance of the representation of an applicant.
