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The Press and Registration of Periodicals Act, 2023 Chapter VI Appeal 15. Press and Registration Appellate Board.- (1) There shall be an Appellate Board to be called the Press and Registration Appellate Board consisting of Chairperson, Press Council of India and two members to be nominated by the Press Council of India, from among its members: Provided that at least one of the two members shall be a person referred to in clause (d) or clause (e) of sub-section (3) of section 5 of the Press Council Act, 1978 (37 of 1978). (2) Any person aggrieved by an order of refusal to issue the certificate of registration under sub-section (5) of section 7, or cancellation or suspension of registration under section 11, or order of imposition of penalty under section 14, may, within sixty days from the date on which such order is communicated to him, prefer an appeal before the Press and Registration Appellate Board: Provided that the Press and Registration Appellate Board may admit an appeal after the expiry of the said period, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal on time. (3) On receipt of an appeal under this section, the Press and Registration Appellate Board may, after calling for the records and after making such further inquiries as it deems fit, confirm, modify or set aside the order appealed against. (4) The manner and procedure to be followed for preferring appeals, calling for records and making inquires under this section shall be such as may be laid down by the Chairperson, Press Council of India.    |
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