Section 22 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
22. Appeal.
(1)Any candidate, aggrieved by a decision of the Returning Officer accepting or rejecting a nomination paper, may file an appeal to the State Marketing Officer within a period of seven days from the date on which the notice, containing the names of the candidates accepted by the Returning Officer was affixed on the notice board under sub-rule (8) of rule 21 and shall also furnish on the same day to the Returning Officer required copies thereof.(2)The decision of the State Marketing Officer on the appeal filed under this rule, shall be final and conclusive.
