Section 12(1) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
(1)Representation against absorptions of the employees made as per Rule 8 against posts equated under Rule 7 will be submitted to the Commissioner of the Division in which the Municipal Council is situate within a period of 30 days from the date of communication of the order of absorption. The decision of the Commissioner of the Division on such representations will be final.
