Section 8 in The Maharashtra Right to Public Services Act, 2015
8. Appointment of Appellate Authorities.—
(1)The Public Authority shall appoint an officer not below the rank of Group “B” or its equivalent rank, who is superior in rank to the Designated Officer, to act as First Appellate Authority to hear and decide the appeal filed by an eligible person against rejection of his application or delay in providing public services, after following due procedure as may be prescribed.(2)The Public Authority shall appoint an officer who is superior in rank to the First Appellate Authority, to act as Second Appellate Authority to hear and decide the appeal filed by an eligible person as well as by the Designated Officer against the order of the First Appellate Authority.
