Section 58(2) in The Delhi School Education Rules, 1973
(2)Every such appeal shall be made in writing and shall be accompanied by a copy of the reasons for the refusal to accord recognition or withdrawal or recognition, as the case may be, communicated to the appellant:[Provided that every such appeal shall be made in writing within a period of thirty days from the date of the receipt of such communication] [Proviso, Inserted by The Delhi School Education (Amendment Rules, 1990 (w.e.f. 23.2.1990).].
