Section 31(10) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(10)Any person aggrieved by the decision of the Board under sub-section (6) or subsection (9) may, within a period of one month from the date on which such decision is communicated to him, appeal, to the State Government, and the State Government shall decide the appeal within two months from the date of the presentation of the petition of appeal and the decision in such appeal shall be final.
