Section 35 in The Goa Rehabilitation Board Act, 2006
35. Publication of sanction of a rehabilitation scheme.
(1)Whenever the Board or the Government sanctions a rehabilitation scheme, it shall be published by notification.(2)The publication of the notification in respect of any scheme shall be conclusive evidence that the scheme had been duly framed and sanctioned.(3)Any person aggrieved by the decision of the Board sanctioning a rehabilitation scheme may, within fifteen days from the date of publication of the said scheme, appeal to the Government and the decision of the Government on such appeal shall be final:Provided that the Government may before it's decision grant a stay, in whole or part on execution of the said scheme.(4)The scheme shall come into force and shall have effect,-(a)where no appeal is preferred under sub-section (3), on and from the expiry of the said fifteen days referred to in that sub-section; and(b)where such appeal is preferred, an absolute stay is granted on execution of the scheme by the Government, on and from the date of the decision of the Government on such appeal dismissing such appeal.
