Section 14 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
14. Appeal.
(1)Any person or clinical establishment, aggrieved by the decision of the authority may file an appeal as per Annexure 11 to the State Council within three months from the date of decision alongwith a fee of five thousand rupees.(2)After receipt of the appeal, the State Council shall fix the time and date for hearing and inform the same to the appellant and other concerned by a registered letter/email/any other means giving at least fifteen days time before hearing of the case.(3)The appellant may represent by himself or authorized person or a legal practitioner and submit the relevant documentary materials if any in support of the appeal.(4)The State Council after thorough examination shall consider the appeal and communicate its decision preferably within ninety days from the date of filing the appeal.(5)If the State Council considers that an interim order is necessary in the matter, it may pass such order, pending final disposal of the appeal.(6)The State Council shall have the authority to stay the operation of the order of the district authority till such time, as it deems necessary. The decisions of State Council shall be final and binding.(7)If no appeal is filed against the decision of the authority within three months from the date of the order, the orders of the authority shall be final.Annexure 1[see rule 9 (1)]Application Form for Provisional Registration of Clinical Establishments
