Section 8 in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001
8. Memorandum of Appeal.
(1)Every appeal under the Act shall.-(a)be filled within nineteen days from the date of communication of the order against which the appeal is to be filed;(b)be accompanied by a satisfactory proof of payment of a fee of Rs. 200.00 (Rupees Two Hundred);(c)be in writing;(d)specify the name and address of the appellant;(e)specify the date of the order against which appeal is to be filed;(f)specify the date on which the order was communicated to the appellant;(g)contain a clear statement of facts;(h)state precisely the relict prayed for; and(i)be signed and certified by the applicant in the following form, namely :-"I ....... the appellant named in the above memorandum of appeal do hereby declare that what is stated therein is true to the best of my knowledge and belief"...................Signature(2)The memorandum of appeal shall be accompanied by an authenticated copy of the order against which the appeal is preferred, unless the appellant satisfies the Appellate Authority at the time of presentation of the appeal that there is good cause for omission in which case it shall be filed within such time as may be fixed by the said authority.(3)The memorandum of appeal shall be in duplicate and shall either by presented to the Appellate Authority by the appellant or his agent or sent to such authority by registered post. When an appeal is presented by an agent duly authorised by the appellant it shall be accompanied by a duly stamped letter of authority appointing him as such.
