Section 6 in Rajasthan Non-Government Educational Institutions Act, 1989
6. Appeal against withdrawal of recognition
. (1) Where recognition to an institution is withdrawn, any person aggrieved by such withdrawal may, within thirty days from the date of communication to him of such withdrawal, prefer an appeal against such withdrawal, in the prescribed manner, to such authority as may be prescribed.(2)On hearing an appeal preferred under sub-section (1), the said authority may, after giving the appellant a reasonable opportunity of being heard, confirm, modify or reverse the order appealed against his decision thereon shall be final.
