Section 15(4) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(4)Any person or organisation who is aggrieved by the decision of the State Panel Committee may file a suit in a Civil Court not below the rank of a District Judge or Chief judge at the place of offices of the respondents are located, within sixty (60) days from the date of receipt of the order rejecting the appeal.Chapter-IV
