Section 33 in Travancore-Cochin Medical Practitioners Act, 1953
33. Appeal to the council from the action of the Registrar.
(1)Any person aggrieved by the action of the Registrar regarding any entry in the register may appeal to the appropriate council.(2)Such appeal shall be heard and decided by the council in the manner prescribed by regulations.(3)The appropriate council may of its own motion or on the application of any person, after such inquiries as the council may deem fit to make and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the register, if in the opinion of the council, such entry was fraudulently or incorrectly made.
