Section 47 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
47.
(1)Every employee shall be entitled to appeal against any order imposing any penalty as specified in Regulation 46.(2)An appeal shall lie: -(a)against any orders passed by the Administrative Officer in exercise of the powers conferred or to be conferred on him by, or under these regulations to the Executive Director; and(b)against the orders of the Executive Director to the Board.Provided no appeal shall lie against any order of the appellate authority or of the Board of Directors.Provided further that where a penalty has been imposed with the approval of the Board, the person on whom the penalty has been imposed may apply to the Board for revision for its decision within one month of the date of service of the order imposing the penalty.(3)Conditions which an appeal should satisfy. - Every appeal shall comply with the following requirements :-(i)it shall be written in English or if not written in English be accompanied by a translated copy in English, and shall be signed;(ii)it shall be counted in polite and respectful language and shall be free from unnecessary padding or superfluous verbiage;(iii)it shall contain all material statements and arguments relied on, and shall be complete in itself;(iv)it shall specify the relief desired; and(v)it shall be submitted through proper channel.(4)When appeals may be withheld. - An appeal may be withheld by the Administrative Officer or the Executive Director, if :(i)it does not comply with the requirement of sub-regulation (3);(ii)it is illegible or is unintelligible;(iii)it deals with a matter which does not concern the employee personally;(iv)it repeats and appeal already rejected by the authority to whom the appeal is addressed and does not, in the opinion of the Administrative Officer or the Executive Director, disclose any new points or circumstances which afford grounds for reconsideration;(v)it is not preferred within three months of the date of the order against which the appeal is made; and(vi)it is addressed to an authority to which no appeal lies under these Regulations.(5)Grounds for withholding the appeal to be communicated to the applicant. - In every case in which an appeal is withheld the authority withholding the appeal shall inform the applicant the fact of withholding the appeal and the reasons for withholding it.(6)Appeal must be forwarded to the Appellate Authority with due despatch. - An appeal which is not withheld under sub-regulation (4) shall be forwarded to the appellate authority with the comments of the Administrative Officer or the Executive Director as soon as possible.(7)No appeal shall lie against an order withholding an appeal.(8)Appeal not be addressed to Director or the State Government - Appeals shall not be addressed to the Ministers or Officers of the State Government or to the Directors of the Board personally, and any such action shall be deemed a breach of discipline.(9)Joint Petitions. - The provisions of sub-Regulations (3) to (8) shall also apply to the extent they are relevant to petitions which concern more than one employee and are preferred jointly by a class or group of employees or by an association or uniform of employees recognised by the Corporation. A joint petition shall not be entertained if -(i)it relates to a subject on which the Executive Director is authorised to pass orders, and no application for redress has been made to him;(ii)it relates to a matter regarding the redress of which a specific procedure has been prescribed under any regulations or instructions issued by the Corporation, or(iii)it relates to an individual and is not submitted by him.
