Section 6(1) in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994
(1)Any person aggrieved by the order of the supervising authority in respect of rejection of grant, renewal, maintenance of certificate of registration, revoking certificate of registration may, within thirty days of receipt of such order make an appeal to the State Government in Form 4 accompanied by a fee of Rs. 500 (Rupees five hundred) only paid into a Government Treasury through challan under the Head of Account "0210-Medical and PH-020-Receipts from patients for Hospitals and Dispensary Services-9906480 -Other fees".
