Section 18(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(3)The appeal against the order issued under sub-rule (1) may be filed before the State Government within fifteen days from the receipt of the order. The State Government after giving opportunity of hearing to both the parties, will pass the order within two months from the date of submission of appeal. The order of the Government shall be final.
