Section 13 in The Orissa Marine Fishing Regulation Rules, 1983
13. Duties of Adjudicating Officer.
(1)The Adjudicating Officer on receipt of any report from the Authorised Officer as provided under Section 16 (i) shall issue notices to the parties concerned within a period not exceeding 15 days, for hearing.(2)The notice issued by the Adjudicating Officer under Sub-rule (1) shall contain-(a)the date of hearing,(b)the time of hearing, and(c)the place of hearing clearly.(3)The Adjudicating Officer should see that the notice or summons are served properly in time with due acknowledgement of the parties concerned.(4)The Adjudicating Officer shall as far as possible dispose of the case within 60 days from the date of receipt of such report. In cases where the disposal is delayed he shall record the reasons for the delay. The copy of the order and the reasons thereof shall be supplied to the parties.
