Section 9(1) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(1)Any person aggrieved by the order of the Commissioner for Welfare of the Differently Abled refusing to grant a certificate of registration under sub-section (2) of Section 51 or revoking a certificate of registration under sub-section (1) of Section 52 of the Act, respectively may, within thirty days, prefer an appeal to the Secretary to Government, Welfare of the Differently Abled Persons Department, against such refusal or revocation.
