Section 26 in THE RAJASTHAN MADARSA BOARD ACT, 2020
26. Appeal against the decisions of the Board.- Any person or body aggrieved by
any decision of the Board may prefer an appeal within sixty days of passing of such order tothe Competent Authority:Provided that the Competent Authority may admit the appeal after the expiry ofthe said period of sixty days if it is satisfied that the appellant was prevented by sufficientcause from filing the appeal in time.
