Section 22 — Appeal against order of removal from Register.

(1) Where the name of any person has been removed from the Register on any ground other than that he is not possessed of the requisite rehabilitation qualifications, he may appeal, in the prescribed manner and subject to such conditions, including conditions as to the payment of a fee, as may be prescribed to the Central Government whose decision thereon shall be final. (2) No appeal under sub-section (1) shall be admitted if it is preferred after the expiry of a 1 [period of sixty days] from the date of the order under sub-section (3) of section 21: Provided that an appeal may be admitted after the expiry of the said 1 [period of sixty days] if the appellant satisfies the Central Government that he had sufficient cause for not preferring the appeal within the said period.

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