Section 9 in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
9. Limitation for Appeals.
- No appeal shall lie to the Tribunal after the expiry of sixty days from the date of the order of the Authority:Provided that an appeal may be admitted after the prescribed period if the appellant satisfies the Tribunal that he had sufficient cause for not preferring the appeal within such period.
