Section 31(4) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(4)A medical practitioner of Homoeopathy who is aggrieved by the decision of the Board of Ethics and Registration for Homoeopathy, may prefer an appeal to the Commission within sixty days of communication of such decision.Explanation.—For the purposes of this Act:—(a)“State” includes Union territory and the expressions “State Government’’ and “State Medical Council for Homoeopathy”, in relation to a Union territory, shall respectively mean the “Central Government” and “Union Territory Medical Council for Homoeopathy”;(b)the expression “professional or ethical misconduct” includes any act of commission or omission, as may be specified by regulations;
