Section 5(1) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
(1)An applicant aggrieved by an order of the Competent Authority passed under Section 4, may within 30 days from the date of receipt of such order, file an appeal before the Appellate Authority :Provided that Appellate Authority may after recording sufficient reasons in writing, condone any delay caused, in filing of such appeal.
