Section 8(3) in West Bengal Workmen's House-Rent Allowance Rules, 1975
(3)Within fourteen days of the receipt of a copy of the memorandum of appeal-(a)the Controlling Authority shall forward all the records of the case against which the appeal has been preferred, to the appellate authority; and(b)the opposite party shall submit his written statement containing comments on each paragraph of the memorandum of appeal and additional pleas, if any, to the appellate authority and the opposite party shall serve a copy of his written statement on the appellant either by personal service after obtaining receipt or by registered post with acknowledgement due.
