Section 11(5) in The Railway Claims Tribunal (Procedure) Rules, 1989
(5)An appeal against the order passed under sub-rule (4) may be preferred by the person aggrieved within fifteen days from the date of such order to any Member and such appeal shall be dealt with and disposed of in Chamber by the Member whose decision thereon shall be final.[11-A. Maintenance of Cash Register. [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ]
