Section 24(3) in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
(3)The appeal against the orders of the Deputy Commissioner and the Director may be filed with the State Appellate Authority within one month of the date of orders, who may, -(i)reject the appeal with cost and direct the Institution to comply with the orders of the Director or the Deputy Commissioner; or(ii)debar the Institution from running the Centre for a period of five years; or(iii)blacklist the Institution for carrying out any type of activities in the State; or(iv)direct the Director or the Deputy Commissioner to review the orders by affording an opportunity to the Institution to defend its case; or(v)allow the appeal and set aside the orders of the Director or the Deputy Commissioner :Provided that no order shall be passed under this section without affording the person/ Institution concerned opportunity of being heard.
