Section 9 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
9. Appellate Authority.
(1)Following authorities are delegated the powers to perform the functions of the Appellate Authority, to consider appeals against orders issued by the Supervisory Authority, as provided under Section 10 of the Act:-(a)Director of Health Services-In respect of all Allopathic Clinical Establishments, other than hospitals attached to Medical Colleges;(b)Director of Medical Education-In respect of Medial College Hospitals;(c)Director, AYUSH-In respect of Clinical Establishments belonging to Ayurveda, Yoga, Unani, Siddha and Homeopathy systems.(2)The Appellate Authority shall issue a written receipt for every appeal letter/application received by it and shall dispose of the appeal within 90 calendar days from the date of issue of the receipt.(3)The Appellate Authority may confirm, modify or set aside the Supervisory Authority's order or pass such an order as it may deem justified.
