Section 6 in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
6. Appeal.
(1)Any person, whose application is rejected under sub-section (2) of section 5 or who is not provided a service within the stipulated time limit, may file an appeal to the first appeal officer within thirty days from the date of rejection of the application or the expiry of the stipulated time limit:Provided that the first appeal officer may admit the appeal after the expiry of the period of thirty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)The first appeal officer may order the designated officer to provide the service within the specified period or may reject the appeal (3) A second appeal against the decision of the first appeal officer shall lie to the second appellate authority within sixty days from the date on which the decision was made:Provided that the second appellate authority may admit the appeal after the expiry of the period of sixty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(4)(a)The second appellate authority may order the designated officer to provide the service within such period as he may specify or may reject the appeal.(b)Along with the order to provide service, the second appellate authority may impose a penalty according to the provision of section 7.(5)(a)If the designated officer does not comply with sub-section (1) of section 5, the applicant aggrieved by such noncompliance may submit an application directly to the first appeal officer. This application shall be disposed of in the manner of the first appeal.(b)If the designated officer does not comply with the order of providing a service under sub-section (2) of section 6, the applicant aggrieved by such non-compliance may submit an application directly to the second appellate authority. This application shall be disposed of in the manner of the second appeal.(6)The first appeal officer arid second appellate authority shall, while deciding an appeal under this section have the same powers as arc vested in a civil court while trying a suit tinder the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) in respect of the following matters namely:(a)requiring the production and inspection of documents:(b)issuing summons for hearing to the designated officer and appellant: and(c)any other matter which may be prescribed.
