Section 26(1) in The Goa Private Security Agencies Rules, 2008
(1)Every appeal under sub-section (1) of section 14 of the Act shall be preferred in Form XIV signed by the aggrieved person or his duly authorized Advocate within a period of sixty days of the date of such order or decision before the Secretary, Home Department of the Government in person or sent by registered post:Provided that an appeal may be admitted after the expiry of the period specified under subsection (1) thereof, if the appellant satisfies the above Appellate Authority that he had sufficient grounds for not preferring the appeal within specified period.
