Section 58(1) in The Delhi School Education Rules, 1973
(1)Every appeal against refusal by the appropriate authority to accord recognition to a school or withdrawing recognition from an existing school shall be preferred to the following authorities, namely-(a)'where' the appropriate authority is an authority designated or sponsored by the Central Government, to that Government;(b)where the appropriate authority is the Administrator, to the Central Government;(c)where the appropriate authority is an officer authorised by the Administrator, to the Administrator;(d)where the appropriate authority is a local authority, to the Administrator.
