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Union of India - Section
Section 14 in The Passports Rules, 1980
14. Appellate authorities
- For the purpose of the Act and these rules, the appellate authority to whom an appeal shall lie from an order specified in column (1) of the Table below shall be that specified in the corresponding entry of column (2) thereof and every such appeal shall be filed within thirty days from the date on which the order sought to be appealed against is communicated to the appellant.| Orders appealed against | Appellate authority |
| (1) | (2) |
| 1.An order of the passport authority, other than the Central Government, under- | The Chief Passport Officer, Ministry of External Affairs, New Delhi. |
| (i)Clause (b) or clause (c) of sub-section (2) of section 5; or | |
| (ii)Clause(b) of the proviso to section 7; or | |
| (iii)sub-section (1) or sub-section (3) of section 10 | |
| 2.An order under sub-section (6) of section 10 of the authority to whom passport, authority is subordinate. | Additional Secretary or Secretary, Ministry of External Affairs, New Delhi. |