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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(1)Any person or organisation aggrieved by an order of the Board rejecting or refusing to grant a certificate or recognition or revoking a certificate, may within a period of sixty (60) days from the date of receipt of such order, prefer an appeal to Government in the name of the Secretary to Government, Women Development Child Welfare and Disabled Welfare Department and the appeal so preferred shall contain the grounds of appeal, material papers like, copy of the application of the person or organisation for grant of recognition, certificate of recognition, if already granted, notice if any issued by the Board, final order of the Board etc., and the appeal so received by the Government may be referred to a Panel Committee for consideration, which consists of the following officials namely:-
(i) Chief Secretary to Government ...Chair-person
(ii) Principal Secretary to Government SocialWelfare Department ...Member
(iii) Secretary to Government Law Department ... Member
(iv) Secretary to Government G.A. (Services)Department ... Member
(v) Secretary to Government Women Development,Child Welfare and Disabled Welfare Department ...Member and Convenor