Section 5(4) in The Meghalaya School Education Act, 1981
(4)Any person aggrieved by any decision under sub-section (3) may, within thirty days, from the date the decision is communicated to him appeal against such decision to the prescribed authority in the prescribed manner and the decision of the prescribed authority thereon shall be final:Provided that prescribed authority may, if it is satisfied that the appellant was prevented y sufficient cause from preferring the appeal within the said period of thirty days, extend for reasons to be recorded by it in writing the said period by a further period of sixty days.
