Section 15(1) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(1)If the memorandum of appeal does not comply with all or any of the requirements of Rule 14. The appeal may be summarily rejected :Provided that no appeal shall be summarily rejected under this sub-rule unless the appellant is given such opportunity as the appellate authority thinks fit to amend such memorandum of appeal so as to bring it into conformity with the requirements of rule.
