Section 22 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
22. Appeal against order of the Council.
- Any person aggrieved by an order of the Council under section 20 or section 21 may, within three months from the date of receiving notice of such order, appeal to the [State Government] [Substituted by A. O. 1950 for Provincial Government.] against such order and the decision of the [State Government] [Substituted by A. O. 1950 for Provincial Government.] on any such appeal shall be final.
