Section 11 in The West Bengal Right to Public Services Rules, 2013
11. Documents to be enclosed with the appeal.
- Along with the first or second appeal, the appellant shall enclose the following information/documents, namely :-(i)name and complete address of the appellant;(ii)brief description of required service;(iii)date of the application produced before Designated Officer for providing service;(iv)self-attested copy of the order against which the first appeal or second appeal is being made;(v)copies of the documents relied upon by the appellant and referred to in the first appeal or second appeal;(vi)the grounds for appeal;(vii)relief sought;(viii)any other information necessary for filing appeal. If appeal is against the refusal of acknowledgement of application by the Designated Officer then the date of the application and the name and address of the Designated Officer to whom the application was presented.
