Section 12 in Punjab Urban Planning and Development Authority (Integration and Inter-se-seniority of Transferred Employees) Rule, 1995
12. Appeal.
- [Sections 154 and 180(2)(zzd)]. - A transferred employee aggrieved by an order of the Integration Committee made under these rule, may prefer an appeal to the State Government within a period of thirty days from the date such order is communicated to him.
