Section 9 in The M.P. Lok Parisar (Bedakhali) Niyam, 1975
9. Procedure of appeals.
(1)An appeal preferred under Section 9 of the Act shall be in writing, shall set forth concisely the grounds of objection to the order appealed against, and shall be accompanied by a copy of such order.(2)On receipt of the appeal and after calling for and persuing the record of the proceeding before the competent authority, the appellate officer shall appoint a time and place for the hearing of the appeal and shall give notice thereof to the competent authority against whose orders the appeal is preferred, to the appellant and to the Head of Department or authority in administrative control of the premises.
