Section 14(2) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
(2)A copy of every order of cancellation under this rule should be sent to the collector.(c)If the grant of assistance is cancelled under rule 14 (a) the applicant may appeal against such cancellation to the Collector who may pass such orders as he thinks fit under the rules. Such an application shall be submitted within one month from the date of communication of the order of the District Probation and Social Welfare Officer.
