Section 24(1) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
(1)A Government servant, including a person who has ceased to be in Government service, may prefer an appeal against all or any of the orders specified in Rule 23 to the authority specified in this behalf either in the Schedule or by a general or special order of the President or, where no such authority is specified-(i)where such Government servant is or was a member of a Central Service, Group 'A' or Group 'B' or holder of a Central Civil Post, Group 'A' or Group 'B' -(a)to the appointing authority, where the order appealed against is made by an authority subordinate to it; or(b)to the President where such order is made by any other authority;which the authority making the order appealed against is immediately subordinat(ii) where such Government servant is or was a member of a Central Civil Service, Group 'C' or Group 'D', or holder of a Central Civil Post, Group 'C' or Group 'D', to the authority toe.
