Section 27 in The Rajasthan Homoeopathic Medicine Rules, 1971
27. Appeals against the decision of Registrar.
- The appeals against a decision of the Registrar filed under section 30(5) shall be governed by the following provisions:-(1)Such appeals shall be filed by means of a memorandum in writing signed by the appellant which shall be presented by him in person or sent through a duly authorised person or by posts so as to reach the office of the Board within the period of ninety days mentioned in section 30(5). It shall state in brief the grounds of appeal. [Every such appeal shall be accompanied by a fee of Ten rupees] [Added by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].].(2)The Registrar shall maintain a register of such appeals and enter them under serial numbers. The Register should contain particulars relating to the appellant, the date of receipt of the memorandum of appeal, the result of the appeal when decided and such other particulars as the Chairman may direct to be entered therein.(3)A meeting of the Board shall ordinarily be held atleast once in three months for the purpose of hearing such appeals.Note.-Nothing in this sub-rule shall be construed as preventing the Board from transacting any other business at the meeting.(4)Information of the date, time and place of the meeting shall be sent in writing to the appellant in sufficient time so as to allow him a reasonable interval for attending the meeting, if he so chooses.(5)At the meeting held for the purpose, the appellant shall have a right to appear personally or through a legal adviser only authorised by him to be heard.(6)The provisions of the Act and the Regulations thereunder, applicable to meetings of the Board, including sections shall apply to meetings held for hearing appeals under this rule.(7)With reference to proceedings held before the Advisory Committee concerned under section 25, this rule shall apply in the same manner as it applied with reference to proceedings before the Board.(8)Provisions of this rule shall apply, as far as may be; to appeals arising out of applications under section 30.(9)While an appeal under this rule is heard before the Advisory Committee, the appellant shall have a right to produce oral and documentary evidence at the meeting, but the person presiding at the meeting shall have the power of regulating the taking of such evidence as is regarded by him as, irrelevant need not be recorded at the meeting.
