Section 8 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
8. Appeal against withdrawn of recognition
.- (1) Where recognition to an institution is withdrawn any person aggrieved by such withdrawn may, within thirty days from the date of communication to him of such withdrawal, prefer an appeal against such withdrawal to the appellate authority as specified in rule 6(1).(2)The appeal shall be preferred and disposed off in the manner as prescribed in rule 6(2) and (3).[CHAPTER IIA [Inserted by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011] Recognition, its Refusal and Withdrawal for Institutions Imparting Elementary Education (Classes I to VIII)
