Section 11 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
11. Appeals and Procedure.
(1)Any person aggrieved by any order passed by the Controlling Authority refusing to grant a license, varying the conditions of a license, suspending or revoking a license may prefer an appeal against the said order to Appellate Authority.(2)No appeal shall be entertained, unless it is submitted within a period of 90 days from the date of receiving a copy of the order :Provided that the Appellate Authority may entertain the appeal after the expiry of the said period, if it is satisfied that the appellant has sufficient cause for delay.(3)Every appeal under sub-section (1) of Section 7 of the Act shall be preferred in Form-VI signed by the aggrieved person or his advocate to the Appellate Authority in person or sent by registered post.
