Section 12 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
12. Appeals.
(1)An appeal shall lie to the Project Authority from an order made under rule 6 to 11 by a Electoral Registration Officer within a period of 15 days from the date of order:Provided that an appeal shall not be lie where a person desiring to appeal has not availed himself of his right to be heard by, or to make representation to, the Electoral Registration Officer on the matter which is the subject of appeal.(2)Such appeal shall be ;(a)in the Form of memorandum signed by the applicant;(b)accompanied by a copy of the order appealed from and fee of rupees ten shall be paid in the Form of nonjudicial stamps; and(c)presented to the Project Authority or sent by registered post so as to reach him within the said period.(3)The presentation of an appeal under this rule shat not have the effect of staying or postponing any action to be taken by the Electoral Registration Officer under rule 8 or 10:Provided that order shall not be stayed in case where the subject of appeal is an order made under rule 11.(4)Decision of the Project Authority shall be final, but in so far as it reverse or modified the decision of Electoral Registration Officer, it shall take effect only from the date of decision in appeal.
