Section 5(1) in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
(1)Any person aggrieved by an order of rejection of application passed by the Competent Authority under sub- section (1) of section 4 may, within a period of 30 days from the date of receipt of an order, appeal to the Appellate Authority specified by the Government by notification in the Official Gazette.
