76. Action of appropriate authorities on recommendation of Chief Commissioner.—
Whenever
the Chief Commissioner makes a recommendation to an authority in pursuance of clause
(b) 1[of sub-
section
(1)] of section 75, that authority shall take necessary action on it, and inform the Chief
Commissioner of the action taken within three months from the date of receipt of the recommendation:
Provided that where an authority does not accept a recommendation, it shall convey reasons for non-
acceptance to the Chief Commissioner within a period of three months, and shall also inform the
aggrieved person.
