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State of Goa - Section

Section 26 in The Goa Private Security Agencies Rules, 2008

26. Appeals.

(1)Every appeal under sub-section (1) of section 14 of the Act shall be preferred in Form XIV signed by the aggrieved person or his duly authorized Advocate within a period of sixty days of the date of such order or decision before the Secretary, Home Department of the Government in person or sent by registered post:Provided that an appeal may be admitted after the expiry of the period specified under subsection (1) thereof, if the appellant satisfies the above Appellate Authority that he had sufficient grounds for not preferring the appeal within specified period.
(2)Every appeal shall be accompanied by a copy of order appealed against and by such fee as may be fixed by the Controlling Authority and deposited in such manner as may be specified by the Controlling Authority in Official Gazette.
(3)Before disposal of an appeal, the Appellate Authority shall give the appellant a reasonable opportunity of being heard in the matter.Form I[See rule 4(2) & 6]Form for verification of Antecedents of Applicant for Licence
Thumb Impression of the Applicant........................................................................................................................................ Passport sizerecent photographattested byclass1GazettedOfficer
Signature of the Applicant..........................................................................................................
  For official use only    
Form Number Name of the Police Station sent for policeverification Date  
Fee Amount Rs. .............................. Cash/D.D. .................................................................................Name of the Bank ...........................................................................................................................................................................................................D.D. No. ................. Date of issue: .....................................................Please read the instructions carefully before filling the Form. Please fill in Block Letters: (Caution: Please furnish correct information. Furnishing of incorrect information or suppression of any factual information in the Form will render the candidate unsuitable for grant of licence)