Section 63(9) in Mahatma Gandhi University Act 1985
(9). Any person who objects to an order passed by the Appellate Tribunal under subsection (7) may, within sixty days from the date on which a copy of such order is served on him, prefer a petition accompanied by court fee stamps of the value of ten rupees to the High Court on the ground that the Appellate Tribunal has either decided erroneously or failed to decide any question of law.
