Section 7(2) in Telangana (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993
(2)Any person aggrieved by an order passed under section 5, by the District Collector may, within thirty days from the date of publication of such order in the [Telangana] [Substituted by G.O.Ms.No.5, Scheduled Castes Development (POA.A2) Department, dated 08.08.2014.] Gazette, appeal to the Government and the Government may, after giving the appellant an opportunity of being heard and subject to such rules as may be prescribed, confirm or set aside the order appealed against.
