12. Procedure for filing, hearing and disposal of appeals.
(1)All appeals under section 22 of the Act shall be preferred in the form of a plaint as provided under the Code of Civil Procedure, 1908 (Central Act No. 5 of, 1908) stating the cause of action, grounds of appeal and the relief sought and shall be addressed to the Secretary to the Government of Rajasthan, Tourism Department.(2)On receipt of an appeal, the Secretary to the Government shall process the appeal on a new file and submit forthwith the same to the Minister In-charge of the Tourism Department and the Minister shall fix time place and date of hearing and orders for issue of the notices to the concerned parties including the authority against whose order the appeal has been preferred. The notice shall be served either personally or by registered post.(3)On the date so fixed under sub-rule (2), the Minister In-charge shall hear the parties and record evidence and also allow any documents to be exhibited.(4)After hearing the parties, the Minister In-charge may confirm or modify or set aside or revise the order or may remit it for reconsideration.(5)The Minister In-charge of the Tourism Department may delegate his power to the Secretary to the Department, Department of Tourism, Government of Rajasthan.(6)The certified copies of the order passed by the State Government shall be made available to all the parties.
