Section 12 in The M.P. Maternity Benefit Rules, 1965
12. Appeal under Section 17.
(1)An appeal against the decision of the Inspector under sub-section (2) of Section 17 shall lie to the Competent Authority under sub-section (3) of that section.(2)The aggrieved person shall prefer an appeal in writing to the Competent Authority within the prescribed period in Form J and file other supporting documents.(3)When an appeal is received, the Competent Authority shall call upon the said Inspector to produce before him, before a fixed date, a copy of his decision and other documents concerning the decision. The Competent Authority shall, if necessary, also record the statement of the aggrieved person, and the Inspector and seek clarification if required any.(4)Taking into account the documents, the evidence produced before him and the facts presented to him or ascertained by him, the Competent Authority shall give his decision.
