Section 43 in Himachal Pradesh Para-Veterinary Council Act, 2010
43. Appeal against the order of the Council.
- Any person-(a)whose application for registration in the State Register is rejected under section 38 or41 of this Act; or(b)whose entry in the State register is prohibited under section 40 of this Act; or(c)whose name, from the State Register is removed, may, within ninety days of the order of rejection, prohibition or removal, as the case may be, appeal to the State Government and the decision of the State Government thereon shall be final.
