Section 14 in Sikkim Medical Registration Act, 2005
14. Appeal against Decision of Registrar.
(1)An appeal against the decision of the Registrar respecting to the first registration or any subsequent alteration shall be heard and determined by the. Council in accordance with rules made by the State Government.(2)Any entry in the register which shall be proved to the satisfaction of the Council to have been fraudulently or incorrectly made may be deleted from the register under the orders of the Council.
