Section 14(3) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(3)The memorandum of appeal shall be in duplicate and shall be presented to the appellate authority either by the appellant or his agent or sent to said authority by registered post. When an appeal is presented by an agent duly authorised by the appellant it shall be accompanied by a duly stamped letter of authority appointing him as such.
