Section 30(6) in The Haryana Sports Council Act, 2016
(6)Any person aggrieved by any decision of the District Sports Council or the State Sports Council, as the case may, with regard to the registration of a sports organization, may file an appeal before the Appellate Tribunal alongwith such fee, within such time and in such manner, as may be prescribed and the decision of the Appellate Tribunal thereon shall be final.
