(1) Subject to the provisions of sub-section (2), an appeal shall lie against the decision of the National Service (Hardship) Committee to the High Court exercising jurisdiction in relation to the territory in which the applicant for the postponement certificate voluntarily resides, carries on business or personally works for gain. (2) No appeal referred to in sub-section (1) shall lie unless-- (i) it is preferred within thirty days from the date of the decision of the National Service (Hardship) Committee, and (ii) the National Service (Hardship) Committee certifies that the case involves a substantial question of law. (3) Where the National Service (Hardship) Committee has refused to give a certificate referred to in sub-section (2), the High Court may, if it is satisfied that the case involves a substantial question of law, grant special leave to appeal against the decision of the National Service (Hardship) Committee. (4) The High Court may, after hearing the appeal, confirm, modify or reverse the decision of the National Service (Hardship) Committee.Open in Lexace · Ask the AI about this section
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