Section 10 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
10. Appeals.
- (i) Where the licensing authority is other than the State Government, any person aggrieved by an order of the Licensing Authority refusing to grant a license or revoking a license, may within 30 days of receipt of order, prefer an appeal to the Director, Women Development & Child Welfare or to State Government against such refusal or revocation.(ii)The order of the State Government on such appeal shall be final.(iii)Serving of notices to the aggrieved Person/NGO by the Licensing Authority shall be as per the provisions of the Code of Civil Procedure 1908.
