Section 14 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
14. Appeal.
- [Section 17]. - (1) Every appeal preferred to the Council under section 17 of the Act shall be addressed to the Chairman of the Council and shall be accompanied by a fee of :-(a)[One Hundred rupees] [Substitute by Haryana Government Notification No. G.S.R. 31/P.A. 16/65/S. 53/91 17.5.1991.] if it is an appeal against the order of Registrar passed against the appellant;(b)fifty rupees if it is an appeal against the order of the Registrar passed against any person other than the appellant.(2)Every appeal shall be deemed to have been duly presented if the same is sent by registered post [with acknowledgement due] [Added by Haryana Gazette dated 16.2.1988, page 247.] or is delivered personally or through an agent authorised in writing by the appellant in the office of the Council.(3)Every appeal shall be accompanied by a certified copy of order appealed against and shall contain the following particulars :-(a)the date of the order against which the appeal is preferred;(b)the grounds of the appeal briefly but clearly set out.(4)Every appeal shall be signed by the appellant and verified in the manner laid down in the Code of Civil Procedure, 1908 for the verification of plaint.
