Section 6(3) in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968
(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.
