Section 11 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
11. Appeal against a decision of certifying authority.
(1)Any person aggrieved with the decision of the certifying authority, in case of rejection or disagree with the percentage of disability assigned by the certifying authority, may appeal against such decision, within three months from the date of issue of disability certificate to the Joint Director (Medical Services) of the district concerned.(2)The appeal shall be accompanied by a copy of the Certificate or letter of rejection being appealed against.(3)On receipt of an appeal, the appellate authority shall, after giving the appellant an opportunity of being heard and after consultation with concerned specialist pass such orders on it as it may deem appropriate.(4)An appeal shall be disposed of within one month from the date of receipt of the same.
