Section 7 in Rajasthan Right to Information Act, 2000
7. Second appeal.
(1)Any person aggrieved by the order-(i)the controlling officer who is not above the rank of a District Level Officer, may appeal to the Vigilance Committee of the concerned District;(ii)the controlling officer other than those specified in clause (i), may appeal to the Rajasthan Civil Services Appellate Tribunal constituted under section 3 of the Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976 (Act No. 34 of 1976):Provided that no order adversely affecting the person making the appeal shall be passed unless an opportunity of being heard is afforded to him.(2)Every appeal shall be heard and decided expeditiously and by all means disposed of within thirty days from the date of presentation of the appeal.(3)The appeal shall be accompanied with the proof of fee deposited or tendered in the manner provided in accordance with section 8.
