Section 27(1) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(1)Any employee of the Board or any student of a recognised Polytechnic who is aggrieved by any action taken by any of the committees of the Board constituted under section 14 of this Act, may within thirty days from the date of issue of the communication about the action taken, appeal to the Chairman who shall pass such orders thereon as he may deem fit.
