Section 5 in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
5. Appeal.
(1)Any person aggrieved by an order of rejection of application passed by the Competent Authority under sub- section (1) of section 4 may, within a period of 30 days from the date of receipt of an order, appeal to the Appellate Authority specified by the Government by notification in the Official Gazette.(2)The Appellate Authority may within a period of three months, after giving the appellant an opportunity of being heard and after satisfying itself about the genuineness or otherwise of the claim of the appellant either confirms the rejection order, or set aside the order of the Competent Authority and directs the Competent Authority to issue the Caste certificate within seven days from the receipt of the direction."
