(a)"Appellate Authority" means an officer or functionary of the State Government or Organisation, as the case may be, or such officer or functionary, superior to the Designated Authority in rank and post, as may from time to time be notified under section 13, as such by an order by the State Government or by the Organisation for fee purposes of the Act, in order to admit appeals against the orders of the Designated Authority as provided in fee Act;
