Section 15 in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
15. Summary rejection of appeal.
(1)If the memorandum of appeal does not comply with all or any of the requirements of Rule 14. The appeal may be summarily rejected :Provided that no appeal shall be summarily rejected under this sub-rule unless the appellant is given such opportunity as the appellate authority thinks fit to amend such memorandum of appeal so as to bring it into conformity with the requirements of rule.(2)An appeal may also be summarily rejected on any other grounds which shall be reduced to writing by the appellate authority :Provided that before an order summarily rejecting an appeal under this sub-rule is passed, the appellant shall be given a reasonable opportunity of being heard.
