Section 72 in Bye-Laws of the Tamil Nadu Medical Council
72.
An appeal from clerks and menial staff shall lie to the Executive Committee from every order imposing any of the penalties specified in by- law 69 passed by the President or Vice-President, as the case may be, and in case any such penalty was imposed on the Registrar, an appeal shall lie to the Council. An appeal in both cases shall be filed within a month after the date of the order of the President or Vice-President, as the case may be.
