Report No. 263

13. Appeal to Central Government.

(1) Any party aggrieved by the refusal of the Central Authority to accept an application made under section 8, may appeal against such refusal to the Central Government in such manner as may be prescribed.

(2) Such an appeal shall be made within a period of fourteen days from the date of receipt of the decision of the Central Authority; and the appeal shall be disposed off as early as possible but not later than six weeks from the date of receiving of the appeal.