Section 12 in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
12. Procedure for appeal.
- If the Society/Trust is not satisfied with the order of the Divisional Joint Director, the Society/Trust may file first appeal to the Commissioner of Public Instructions within 30 days of passing of the order of Divisional Joint Director. The Commissioner shall issue an order on such appeal within the time period of 30 days. If Society/Trust is dissatisfied with the order of Commissioner Public Instructions, it may file a second appeal before the Recognition Committee within the time period of 30 days. The decision of the Recognition Committee will be final and binding upon the Society/Trust.
