(2)If any presumptive successor claims to be appointed to fill a vacancy in accordance with the provisions of sub-section (1) and the committee rejects his claim, he may, unless the committee is the Board acting as a committee under the provisions [* * * *] [The words, brackets and figure [of sub-section (1)] omitted by Punjab Act 11 of 1944, Section 47.] of section 85, within thirty days of the date of such rejection, appeal to the Board and the decision of the Board shall be final.
