Section 53 in The Gujarat Emergency Medical Services Act, 2007
53. Appeals.
(1)An appeals shall lie to the Director against the following orders, namely;-(a)an order refusing to grant a certificate under section 46 or to grant a licence under section 49, and(b)an order revoking or suspending a certificate under section 47 or a licence under section 50.(2)No appeal shall be entertained unless it is filed within a period of sixty days from the date of communication of the order.(3)The Director may admit an appeal after the period of limitation specified in subsection (2), if the appellant satisfies the Director that he had sufficient cause for not filling an appeal within such period.(4)In computing the period of limitation, the provisions of sections 4 and 12 of the Limitation Act, 1963 shall, so far as may be, apply.(5)Notwithstanding anything contained in the Gujarat Court-fees Act, 2004, an appeal under this section shall bear a court fee stamp of such value, as may be prescribed by the regulations.
