- If any person is aggrieved by an order passed by an officer in exercise of a power conferred on him by these rules or delegated to him under rule 3-A, he may prefer an appeal to the next higher officer within sixty days of the date of the order [subject to the condition that not more than two appeals shall be filed in any one case [Inserted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).].]
