Section 12 in Punjab Rights of Persons with Disabilities Rules, 2019
12. Appeal against the decision of the authority issuing certificate of disability.
(1)Any person aggrieved with the decision of the authority issuing the certificate of disability may within ninety days from the date of the decision, prefer an appeal to the appellate authority designated by the State Government for the purpose under sub-section (1) of section 59 in the following manner, namely:-(a)The appeal shall contain brief background and the grounds for making the appeal.(b)The appeal shall be accompanied by a copy of the certificate of Disability or letter of rejection issued by the certifying authority:Provided that where a person with disability is a minor or suffering from any disability which renders him unfit to make such an appeal himself, the appeal on his behalf may be made by his legal or limited guardian, as the case may be.(2)On receipt of such appeal, the appellate authority shall provide the appellant an opportunity to present his case and thereafter, pass such reasoned and detailed order, as it may deem appropriate.(3)Every appeal preferred under sub-rule (1) shall be decided as expeditiously as possible as but not later than a period of sixty days from the date of receipt of the appeal.CHAPTER-VII State Advisory Board On Disability
