Section 6(1) in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968
(1)An appeal under sub-section (4) of section 30, shall be made in writing in the form of a memorandum and may be sent either to the Appellate Authority direct or to such officer, as may be authorised by the appellate Authority to receive such appeal. The memorandum of appeal shall be accompanied by a copy of the order of the Tribunal, and shall state the grounds on which that order is objected to.
