101. Appeals.—
(1) Subject to the provisions of this Act, any person aggrieved by an order made by
the Committee or the Board under this Act may, within thirty days from the date of such order, prefer an
appeal to the Children’s Court, except for decisions by the Committee related to Foster Care and
Sponsorship After Care for which the appeal shall lie with the District Magistrate:
Provided that the Court of Sessions, or the District Magistrate, as the case may be, may entertain the
appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented
by sufficient cause from filing the appeal in time and such appeal shall be decided within a period of
thirty days.
(2) An appeal shall lie against an order of the Board passed after making the preliminary assessment
into a heinous offence under section 15 of the Act, before the Court of Sessions and the Court may, while
deciding the appeal, take the assistance of experienced psychologists and medical specialists other than
those whose assistance has been obtained by the Board in passing the order under the said section.
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(3) No appeal shall lie from any order of acquittal made by the Board in respect of a child alleged to
have committed an offence other than the heinous offence by a child who has completed or is above the
age of sixteen years.]
(4) No second appeal shall lie from any order of the Court of Session, passed in appeal under this
section.
(5) Any person aggrieved by an order of the Children’s Court may file an appeal before the High
Court in accordance with the procedure specified in the Code of Criminal Procedure, 1973 (2 of 1974).
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(6) Any person aggrieved by an adoption order passed by the District Magistrate may, within a
period of thirty days from the date of such order passed by the District Magistrate, file an appeal before
the Divisional Commissioner.
(7) Every appeal filed under sub-section
(6), shall be decided as expeditiously as possible and an
endeavour shall be made to dispose it within a period of four weeks from the date of filing of the appeal:
Provided that where there is no Divisional Commissioner, the State Government or Union territory
Administration, as the case may be, may, by notification, empower an officer equivalent to the rank of the
Divisional Commissioner to decide the appeal.]
