Section 36 in Chhattisgarh E-Court Fees Rules, 2015
36. Appointing Authority to take appropriate action.
- The Superintendent of Stamps/Appointing Authority may, after giving a reasonable opportunity of being heard to the Central Record keeping Agency or the Authorised Collection Centers, take any appropriate action including imposition of penalty and/or termination of appointment of Central Record keeping Agency or Authorised Collection Center as it deems fit on the basis of the inspection/technical audit report and the recommendations of the Appointing Authority.
