Section 47(2) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(2)An appeal shall lie: -(a)against any orders passed by the Administrative Officer in exercise of the powers conferred or to be conferred on him by, or under these regulations to the Executive Director; and(b)against the orders of the Executive Director to the Board.Provided no appeal shall lie against any order of the appellate authority or of the Board of Directors.Provided further that where a penalty has been imposed with the approval of the Board, the person on whom the penalty has been imposed may apply to the Board for revision for its decision within one month of the date of service of the order imposing the penalty.
