Section 4 in Rajasthan Non-Government Educational Institutions Act, 1989
4. Appeal against refusal of recognition
. (1) Where recognition to an institution is refused, any person aggrieved by such refusal may, within thirty days from the date of communication to him of such refusal, prefer an appeal against such refusal in the prescribed manner to such authority as may be prescribed.(2)On hearing an appeal preferred under sub-section (1), the said authority may, after giving the appellant a reasonable, opportunity of being heard, confirm, modify or reverse the order appealed against and his decision thereon shall be final.
