Section 9 in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
9.
Any person aggrieved by an order passed by a competent authority subordinate to that of District Magistrate/Collector may prefer an appeal before the District Magistrate/Collector concerned and to the concerned Revenue Divisional Commissioner where the original order is passed by the District Magistrate/Collector, within a period of 30 days of passing of such orders. The orders passed by the District Magistrate or the Revenue Divisional Commissioner on such appeal/petition shall be final.
