Section 14B(1) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(1)Any person aggrieved by an order passed by the Government under section 14-A may, within one month from the date of receipt of such order, prefer an appeal to the Special Tribunal consisting of two Judges of the High Court nominated, from time to time, by the Chief Justice in that behalf:Provided that the Special Tribunal may, in its discretion, allow further time not exceeding one month for the filing of such appeal.
