Section 24 in Jammu and Kashmir Nursing Council Act, 2012
24. Right to appeal
Any person or institution aggrieved by any order made under section 23 may, within three months from the date on which such order is served upon him or it, prefer appeal to the Special Tribunal against such order. The decision of the Tribunal on any such appeal shall be final:Provided that before passing any order in appeal, the Tribunal shall afford reasonable opportunity of being heard to the Council.
