Section 40 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
40. Appeals.
(1)Any person aggrieved by an order of the District Authority for Clinical Establishment refusing to grant or renew a provisional registration certificate may prefer an appeal to the State Authority for Clinical Establishments.(2)Any person aggrieved by an order under sub-section (1) passed by the State Authority for Clinical Establishment may file an appeal to the Appellate Authority for Clinical Establishments.(3)Any person aggrieved by an order of the State Authority for Clinical Establishment refusing to grant or renew a certificate of permanent registration or cancellation of a certificate of provisional or permanent registration or closure of a clinical establishment may prefer an appeal to the Appellate Authority for Clinical Establishment.(4)Every appeal under sub-sections (1), (2) or (3) shall be made within such period, in such form and accompanied by such fee, as may be prescribed.(5)The Appellate Authority for Clinical Establishments or State Authority for Clinical Establishment may entertain an appeal preferred after the expiry of the prescribed period if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.(6)The decision of the Appellate Authority for Clinical Establishments shall be final.
