Section 39(1) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(1)No appeal under any provision of this Act shall be preferred after the expiry of one month from the date on which the order, decision or direction appealed against received by the appellant:Provided that the appellate authority may, in its discretion, allow further time not exceeding one month for preferring any such appeal, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.
