Section 29(17) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
(17)If a candidate wants to make an appeal to the court of law against the decision of the Examination Committee, he/she can do so within 90 days for the date of decision of the Examination Committee and subject to jurisdiction of Lucknow.
