Section 24(1) in The Orissa Ayurvedic Medicine Rules, 1960
(1)An appeal referred to the Council under Section 26 against the orders of the Registrar shall be received by the President of the Council. After fixing the date, time and place for hearing the Council may give at least 15 days' notice of such date, time and place to the appellant by registered post with acknowledgement due. The Council may pass such orders as it deems fit after hearing the appellant in person or through a duly authorised representative if he so chooses.
