The Clinical Establishments (Registration and Regulation) Act, 2010
36. Appeal. –
1.
Any
person, aggrieved by an order of the registering authority refusing to grant or
renew a certificate of registration or revoking a certificate of registration
may, in such manner and within such period as may be prescribed, prefer an appeal
to the State Council: Provided that the State Council may entertain an appeal
preferred after the expiry of the prescribed period if it is satisfied that the
appellant was prevented by sufficient cause from preferring the appeal in time.
2.
Every
appeal under sub-section (1) shall be made in such form and be accompanied by
such fee as may be prescribed.