Section 7 in Bihar Development of Homeopathic System of Medicine Act, 1953
7.
The memorandum of an appeal by a person aggrieved by the decision of the Registrar, registration of any person or the making of any entry in the register, shall state the grounds on which the registration or entry is claimed and shall be presented to the President of the Board personally or sent to him by registered post. On receipt of the memorandum, the President shall fix a date for the hearing of the appeal and cause copies of the memorandum to be distributed to all the members of Board notice of the date so fixed shall be served on the appellant directing him to appear before the Board either personally or through his duly authorised agent or lawyer with evidence, if any, in support of the appeal. The Board shall on the date fixed, or any other date to which the hearing may be adjourned, hear the appellant or his agent and the Registrar and decide the appeal.
