Section 21 in The Orissa Advocates' Welfare Fund Act, 1987
21. Appeal against decision of Committee.
(1)An appeal against any decision of the Committee shall lie to the State Government.(2)The appeal shall be in the prescribed Form and shall be accompanied by-(a)a copy of the order appealed against ; and(b)a receipt evidencing payment of one hundred rupees to the credit of the Fund in any of the branches of the State Bank of India in Orissa.(3)The appeal snail be filed within thirty days from the date of receipt of the order appealed against.(4)The decision of the State Government on appeal shall be final.
