Section 8(1) in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001
(1)Every appeal under the Act shall.-(a)be filled within nineteen days from the date of communication of the order against which the appeal is to be filed;(b)be accompanied by a satisfactory proof of payment of a fee of Rs. 200.00 (Rupees Two Hundred);(c)be in writing;(d)specify the name and address of the appellant;(e)specify the date of the order against which appeal is to be filed;(f)specify the date on which the order was communicated to the appellant;(g)contain a clear statement of facts;(h)state precisely the relict prayed for; and(i)be signed and certified by the applicant in the following form, namely :-"I ....... the appellant named in the above memorandum of appeal do hereby declare that what is stated therein is true to the best of my knowledge and belief"...................Signature
