Section 22(6) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(6)Where any penalty under this rule is imposed by any officer of the rank of Deputy Director of Estates, the aggrieved person may within thirty days of the receipt of the orders by him or his employer imposing the penalty, prefer an appeal to the Director of Estates or to the Additional Director of Estates and such persons shall be heard in person on the date intimated by Directorate of Estates in such order.
