Section 3(e) in The Bihar Apartment Ownership Rules, 2004
(e)When an appeal is preferred in the aforesaid manner, the appellate authority shall call for the relevant records from the competent authority and shall, after hearing the parties, by an order in writing giving reason therefor, allow or dismiss the appeal and shall after disposal of the appeal, forthwith return the records along with a copy of that order to the competent authority.
