27. Appeal against refusal to recognize institutions under Section 26.
- Any person aggrieved by the refusal of the Council to approve and recognize any institution as competent to train [nurses midwives, auxiliary nurse-midwives and health visitors] [Substituted by Act 14 of 1964] or by the order of the Council withdrawing recognition from any such institution may appeal within three months from the date of service of notice of such refusal or of the order of withdrawal to the Government against such refusal or order of such withdrawal in such manner and subject to such conditions, and on payment of such fee as may be prescribed by rules, and the decision of the Government on such appeal shall be final.
