Section 14(2) in The Assam Fire Service Rules, 1989
(2)Appeal shall lie to the Government of Assam against the order of the appellate authority confirming, modifying or annulling a notice or an order issued or made under these rules within thirty days from the date of the order of the appellate authority:Provided that the Government of Assam 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 the appeal within that period.
