Section 7 in Chhattisgarh Lok Sewa Guarantee Act, 2011
7. Right of Appeal.
(1)Any person who is aggrieved by an order passed by the Competent Officer under this Act, shall be entitled to file an appeal before the Appellate Authority, in the manner as may be prescribed, within a period not exceeding thirty days from the receipt of the impugned order, and the Appellate Authority shall decide the appeal within a maximum period of 45 days from the date of institution of the appeal and while deciding the appeals shall follow the principles of natural justice. The order of the appellate authority shall be final and binding.(2)Every department shall notify a person not being below the rank the Competent Officer, to be the Appellate Authority for the purposes of sub-section (1).(3)A copy of the order made by the Appellate Authority, in respect of a person responsible for delivering Lok Sewa, shall be forwarded to the department having administrative or disciplinary control over such person for being maintained in the records pertaining to the work related performance of the person for taking such administrative action as deemed appropriate by it.
