Section 8 in Qualifications, Powers and Functions of Chief Electrical Inspector and Electrical Inspectors Rules, 2006
8. Appeals.
(1)An appeal against an order served under these rules shall lie-(a)if the order is served by an Electrical Inspector, to the Chief Electrical Inspector;(b)if the order is served by a Chief Electrical Inspector, to the Central Government.(2)In the case of an order of Chief Electrical Inspector on an appeal preferred to him under clause (a) of sub-rule (1), a further appeal shall lie to the Central Government.(3)Every appeal made under sub-rule (1) shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within three months of the date on which such order has been served or delivered, as the case may be.(4)An appeal shall be disposed of within ninety days from the date of receipt of the appeal.Form AForm of OrderTo
