Section 18B(1) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(1)Any person aggrieved by an order passed by the Government under section 18-A may, within one month from the date of receipt of such order, prefer an appeal to the Special Tribunal consisting of two Judges of the High Court nominated from time to time by the Chief Justice in that behalf:Provided that the Special Tribunal may in its discretion allow further time not exceeding one month for the filing of such appeal.
