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State of Rajasthan - Section

Section 6 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

6. Appeal against refusal of Recognition

.- (1) Where recognition to an institution is refused [under the provisions of this Chapter] [Inserted by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011.] any person aggrieved by such refusal may refusal, prefer an appeal against such refusal to the appellate authority as stated below :-
S. No. Authority against whose orders appeal has beenpreferred Competent Appellate Authority
1 2 3
1. Inspector, Physical Education Director of Primary and Secondary Education. Bikaner
2. District Education Officer Joint/Deputy Director Education
3. Dy. Director, Social Education Director of Primary and Secondary Education, Bikaner
4. Director of Primary and Secondary Education, Bikaner Special Secretary to Govt. in Education Deptt.
5. Director of Sanskrit Education Special Secy. to Govt. in Education Deptt. or his nominee, notbelow the rank of Dy. Secretary in case of Sanskrit School
6. Board of Secondary Education Education Secretary (P & S) or his nominee, not below therank of Dy. Secretary
7. University Vice Chancellor
(2)The memorandum of appeal shall contain full facts of the case and shall be accompanied with attested copy of order appealed against and other relevant documents in support of the appeal.
(3)On receipt of an appeal, the appellate authority shall promptly call for the relevant records from the authority, who refused recognition and after examination of such record and giving an opportunity of being heard to the appellant the Appellate Authority shall confirm, modify or reverse the order appealed against and his decision thereon shall be final. The said decision shall forthwith be communicated to the appellant.