Section 18 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
18. Appeals.
(1)Any person, aggrieved by an order of the Authority,-(i)refusing to grant or renew a certificate of registration or revoking a certificate of registration, may file an appeal in Form-8 to the State Council within thirty days from the date of receipt of such order along with a fee as specified in Schedule.(ii)passed under section 41 or 42, may file an appeal in Form-8 to the State Council within a period specified in the said section along with a fee as specified in Schedule.(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 giving at least fifteen days time for hearing of the case.(3)The appellant may represent by himself or authorised person or a Legal practitioner and submit the relevant documentary material if any in support of the appeal.(4)The State Council shall hear all the concerned, receive the relevant oral/documentary evidence submitted by them, consider the appeal and communicate its decision preferably within 90 days from the date of filling 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 decisions of State Council shall be final and binding.From-1[See Rule 5]Application from for provisional Registration of Clinical Establishments
