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State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

15. Appeals.

(1)Any person or organisation aggrieved by an order of the Board rejecting or refusing to grant a certificate or recognition or revoking a certificate, may within a period of sixty (60) days from the date of receipt of such order, prefer an appeal to Government in the name of the Secretary to Government, Women Development Child Welfare and Disabled Welfare Department and the appeal so preferred shall contain the grounds of appeal, material papers like, copy of the application of the person or organisation for grant of recognition, certificate of recognition, if already granted, notice if any issued by the Board, final order of the Board etc., and the appeal so received by the Government may be referred to a Panel Committee for consideration, which consists of the following officials namely:-
(i) Chief Secretary to Government ...Chair-person
(ii) Principal Secretary to Government SocialWelfare Department ...Member
(iii) Secretary to Government Law Department ... Member
(iv) Secretary to Government G.A. (Services)Department ... Member
(v) Secretary to Government Women Development,Child Welfare and Disabled Welfare Department ...Member and Convenor
(2)The quorum for hearing of appeal and disposal of the appeal shall be three members and the appeal shall be decided within ninety (90) days from the date of receipt of the same by Government.
(3)The appeal allowed or rejected by the State Panel Committee shall be communicated to the person or organisation appealed, the Chairman of the Board, at free of cost, indicating the reasons or grounds for allowing or rejecting such appeal.
(4)Any person or organisation who is aggrieved by the decision of the State Panel Committee may file a suit in a Civil Court not below the rank of a District Judge or Chief judge at the place of offices of the respondents are located, within sixty (60) days from the date of receipt of the order rejecting the appeal.Chapter-IV