Section 45 in Haryana Municipal Business Bye-laws 1981
45. Appeals from executive orders of President and Heads of Departments. [Section 31 (h)].
(1)An employee of the Committee who is aggrieved or affected by an order passed by the President or by the Head of a Department may appeal therefrom to the Committee. Such appeals must be submitted to the President within a period of thirty days from the date of the order who may send the case with such remarks as he may consider suitable, to an ordinary meeting of the Committee for disposal.(2)For computing the period of limitation prescribed for an appeal, the time spent for obtaining a copy of the order shall be excluded.
