(1)Any person aggrieved by the order passed by the adjudicating officer under section 35, may prefer an appeal to an officer not below the rank of Secretary to the State Government or the Union territory administration specially authorised by that Government or administration in this behalf, to be an appellate authority, within sixty days from the date of receipt of the order, in such form and manner as may be prescribed by the State Government or the Central Government, as the case may be.
