Section 43 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
43. Appeal.
- A person aggrieved by the order of the Competent Authority refusing to grant a certificate or revoking a certificate may, within a period of thirty days, prefer an appeal to the Government against such refusal or revocation:Provided that the said Government may entertain an appeal after the expiry of the said period of thirty days. If it is satisfied that there was sufficient cause for not filing it within that period.CHAPTER-VII Commissioner for persons with disabilities
