Section 19 in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
19. Appeal.
The clinic or bank or the commissioning couple or the woman may, within a period of thirty days from the date of receipt of the communication relating to order of rejection of application, suspension or cancellation of registration passed by the appropriate authority under section 16 or section 18, prefer an appeal against such order to—(a)the State Government, where the appeal is against the order of the appropriate authority of a State;(b)the Central Government, where the appeal is against the order of the appropriated authority of a Union territory, in such manner as may be prescribed.
