Section 54 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
54. Appeal .-(1) Any person aggrieved by the order of the competent authority refusing to grant a certificate or revoking a certificate may, within such period as may be prescribed by the State Government, prefer an appeal to that Government against such refusal or revocation.
(2)The order of the State Government on such appeal shall be final.
