Section 27(2) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(2)Any recognised Polytechnic whose recognition is withdrawn by the Board under clause (vii) of sub-section (3) of section 13 may, within thirty days from the date on which Board issued a communication about the withdrawal of its recognition, appeal to the Government which may, after making such inquiry as it may deem fit and after giving the Board and the polytechnic a reasonable opportunity to state their case, pass such order as it may deem fit and every such order shall be binding on the Board and the polytechnic.
