Section 14(1) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(1)The applicant or an Authorised Inspection and Certification Agency may appeal against the decisions regarding authorization or sanctions imposed upon including the termination order, as the case may be, before the Appeal Committee, constituted by the Central Government for this purpose, consisting of three representatives, not below the rank of Additional Secretary to the Government of India, one each from the Department of Agriculture and Cooperation, Department of Commerce and the Department of Consumer Affairs.
