Section 6 in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968
6. Appeal.
(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.(2)A memorandum of appeal received under sub-rule (1) shall be referred to the Registrar for a report thereon; & the Registrar shall on receipt of the memorandum, make a report thereon to the Appellate Authority and furnish such other particulars about the case, as may be called for by the Appellate Authority.(3)The Appellate Authority shall inform the appellant of the date on which the appeal will be considered, and may require him to produce such further evidence, as may be necessary for the proper disposal of the appeal. The appellant shall also be allowed, if he so chooses to represent his case before the Appellate Authority, either by himself or by his lawyer.
