Section 7(1) in Rajasthan Right to Information Act, 2000
(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.
