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State of Karnataka - Section

Section 16 in The Karnataka Private Medical Establishments Act, 2007

16. Appellate Authority.

There shall be an Appellate Authority consisting of the following members, namely:-
(a)the Commissioner for Health and Family Welfare, Karnataka-Chairman
(b)the Director of Health Services, Karnataka - Member
(c)the Director, Indian System of Medicine and Homeopathy - Member
Note: The Director of Health Services, Karnataka shall be a member in respect of appeals preferred by a Private Medical Establishment treating patients through allopathic system of medicine and the Director Indian System of Medicine and Homeopathy shall be a member in respect of appeals preferred by other Private Medical Establishments treating patients through Ayurveda, Unani, Homeopathy, Yoga, Naturopathy or Siddha system of medicine.