Section 10 in The Haryana Right to Service Act, 2014
10. Revision.
- Any person who is aggrieved by any order of the Second Grievance Redressal Authority, may file revision before the Commission within a period of ninety days from the date of such order:Provided that the Commission may entertain the application after the expiry of the said period of ninety days, if it is satisfied that the revision could not be filed in time due to a reasonable cause.
