Section 57(3) in Gujarat Organic Agricultural University Act, 2017
(3)An appeal from an order of dismissal, removal or reduction in rank under sub-section (I) or of termination under sub-section (2) shall lie to the Board within sixty days from the date of the communication of such order and the decision of the Board in such appeal shall be final:Provided that the Board may admit any appeal after the period of limitation laid down in this clause if the appellant satisfies the Board that he had sufficient cause for not preferring the appeal within such period.
