Section 86 in Gujarat State Council for Physiotherapy Rules, 2013
86. Appeal.
(1)Every appeal preferred by a person aggrieved by any decision of the Council shall be made to the State Government within a period of thirty days from the date of order along with the fees specified.(2)The appeal under sub-rule (1) shall state the grounds for the appeal and shall be accompanied by all relevant documents in original which shall be returned along with the decision communicated under sub-rule (4).(3)The State Government may call for any additional particulars that may be required after going through the appeal, and the original papers on which the Council has given its decision.(4)The State Government shall decide the appeal after hearing the aggrieved party and the Council and the decision shall be communicated to the appellant by a registered post.
