Section 28 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
28. Appeal agist the decision of the Board in services matters
. A market committee or any person dissatisfied with the decision of the Board in the matter of sanction of appointment or approval of service rules, in terms of sub-sections (3) and (4) of section 14 may, within thirty days from the date of communication of the decision, appeal in writing to the State Government stating-(a)the facts of the case,(b)the original proposal of the market committee,(c)the decision of the Board,(d)the ground of the appeal, and(e)the relief sought for.
