Section 8 in Jammu and Kashmir Public Services Guarantee Rules, 2011
8. Contents of application for Appeal and Revision
- The following information shall be included in an application for appeal or revision, as the case may be, filed to the first appellate authority, second appellate authority or the revisional authority, namely :-(i)name and address of the applicant or person filing first appeal, second appeal or revision;(ii)the name and address of the designated officer, first appellate authority or second appellate authority, as the case may be, against whose decision the appeal or revision is filed;(iii)particulars of the order against which the appeal or revision lies;(iv)if the appeal is against the refusal of acknowledgement of the application by the designated officer, then the date of application, refusal of information, and the name and address of the designated officer, to whom the application was presented;(v)the grounds for appeal or revision;(vi)the relief sought, and(vii)any other relevant information which is necessary for the disposal of appeal or revision.
