Section 27 in The Jammu and Kashmir State Board of Technical Education Act, 2002
27. Appeals.
(1)Any employee of the Board or any student of a recognised Polytechnic who is aggrieved by any action taken by any of the committees of the Board constituted under section 14 of this Act, may within thirty days from the date of issue of the communication about the action taken, appeal to the Chairman who shall pass such orders thereon as he may deem fit.(2)Any recognised Polytechnic whose recognition is withdrawn by the Board under clause (vii) of sub-section (3) of section 13 may, within thirty days from the date on which Board issued a communication about the withdrawal of its recognition, appeal to the Government which may, after making such inquiry as it may deem fit and after giving the Board and the polytechnic a reasonable opportunity to state their case, pass such order as it may deem fit and every such order shall be binding on the Board and the polytechnic.
