Section 35(7) in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020
(7)Where the Commission decides not to grant recognition under sub-section (6) or fails to decide within the specified period, the aggrieved University or medical institution may prefer a second appeal to the Central Government within a period of thirty days from the date of communication of such decision or lapse of specified period, as the case may be.
