(1)Every appeal by a person aggrieved by any decision of the Registrar and/or Executive Committee shall be addressed to the President and shall state the grounds for the appeal and shall be accompanied by all relevant documents in original which shall be returned alongwith the decision communicated under the rules.(2)The President may call for any additional particulars that may be required after going through the appeal, and the original papers on which the Registrar and/or Disciplinary Committee has given its decision.(3)The appeal shall be placed before the next ordinary meeting of the Council. The Council shall, after giving a hearing to the appellant and the Registrar, take a decision which shall be communicated to the appellant by registered post.
