Section 307 in The Chhattisgarh Municipalities Act, 1961
307. Appeal against orders of President and Chief Municipal Officer.
(1)In the case of [Municipal Council] [Substituted by M.P. Act No. 17 of 1994.] any person aggrieved by-(a)a notice or order issued or other action taken by the President under Sections 183(5) (a) and (b), 184, 187, 190, 203, 205, 206, 207, 209, 210, 211, 212, 229, 268 and 283 or any rules or bye-laws made for the purposes of the said sections or for any order made appealable by such rules or bye-laws or any order granting or refusing to grant a licence or permission, may appeal to the Council within thirty days from the date of such order and such appeal shall be heard and disposed of by the Council in the prescribed manner;(b)any notice or order issued or other action taken by the Chief Municipal Officer under Sections 180(1) and (2), 185, 191, 192, 194, 208, 220, 221, 223, 227, 242, 251 [,] [Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the word 'and'.] 285 [and 339-A] [Inserted by C.G. Act No. 16 of. 2011, w.e.f. 24-2012.] or any rules or bye-laws made for the purposes of the said sections or any order made appealable by such rules or bye-laws or any order granting or refusing to grant a licence or permission, may appeal to the Appeal Committee within thirty days from the date of such order and such appeal shall be heard and disposed of by the Appeal Committee in the prescribed manner.(2)[ The Appeal Committee shall consist of President, Vice President and two elected Councillors elected by the Council in accordance with the system of proportional representation by means of a single transferable vote in the meeting called under sub-section (1) of Section 55. The President shall be ex-officio Chairman of the Appeal Committee.(2-a) In the event of any vacancy occurring in the Appeal Committee, it shall be reported to the authority prescribed under sub-section (1) of Section 55 and the vacancy shall be filled in, in accordance with the provisions of sub-section (2).] [Substituted by M.P. Act No. 18 of 1997.](3)The Council or the Appeal Committee may, for sufficient reasons to be recorded in writing, admit any appeal, after the expiry of the period specified in sub-section (1).(4)The Council or the Appeal Committee, as the case may be, may remand any case for further enquiry or decision or may pass any other order that may be' deemed just and proper; and no appeal or revision shall lie against this decision:Provided that no orders shall be passed to the prejudice of any person until he has been given a reasonable opportunity of being heard.(5)The Council or the Appeal Committee, as the case may be, may allow any Executive Officer or any other official deputed by the Chief Municipal Officer for the purpose to appear before it in any appeal and to watch or represent the interest of the Council.(6)In case the Chief Municipal Officer himself or any other person is appointed to exercise all the powers and duties of the Council under Section 328 an appeal against orders passed by him pertaining to matters mentioned in subsection (1) shall lie to such person or committee of persons as the State Government may, by notification, from time to time, appoint in this behalf and such person or committee of persons shall exercise jail the powers of the Appeal Committee mentioned in this section.
