Section 58 in The Delhi School Education Rules, 1973
58. Authorities to which appeals may be preferred.
(1)Every appeal against refusal by the appropriate authority to accord recognition to a school or withdrawing recognition from an existing school shall be preferred to the following authorities, namely-(a)'where' the appropriate authority is an authority designated or sponsored by the Central Government, to that Government;(b)where the appropriate authority is the Administrator, to the Central Government;(c)where the appropriate authority is an officer authorised by the Administrator, to the Administrator;(d)where the appropriate authority is a local authority, to the Administrator.(2)Every such appeal shall be made in writing and shall be accompanied by a copy of the reasons for the refusal to accord recognition or withdrawal or recognition, as the case may be, communicated to the appellant:[Provided that every such appeal shall be made in writing within a period of thirty days from the date of the receipt of such communication] [Proviso, Inserted by The Delhi School Education (Amendment Rules, 1990 (w.e.f. 23.2.1990).].
