Section 14(1) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(1)Every appeal under Section 48 of the Adhiniyam shall,-(a)be filed within forty-five 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 specified in the Appendix;(c)apply in writing;(d)specify the name and address of the appellant;(e)specify the date of the order against which the appeal is to be filed;(f)specify the date on which the order was communicated to the appellant;(g)enclose a statement of facts;(h)state precisely the relief prayed for; and(i)be signed and verified by the appellant or an agent duly authorised by him in writing in this behalf 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
