Section 22(2) in The Rehabilitation Council Of India Act, 1992
(2)No appeal under sub-section (1) shall be admitted if it is preferred after the expiry of a [period of sixty days] [Substituted by [period of thirty days] Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ] from the date of the order under sub-section (3) of section 21:Provided that an appeal may be admitted after the expiry of the said period of thirty days if the appellant satisfies the Central Government that he had sufficient cause for not preferring the appeal within the said period.
