Section 17 in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
17. Appeals.
- Any person aggrieved by an order of the Authorisation Committee rejecting an application for approval under sub-section (6) of section 9, or any hospital [or Tissue Bank, as the case may be] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.] aggrieved by an order of the Appropriate Authority rejecting an application for registration under sub-section (2) of section 5 or an order of suspension or cancellation of registration under sub-section (2) of section 16, may, within thirty days from the date of the receipt of the order, prefer an appeal, in such manner as may be prescribed, against such order to the Government where the appeal is against the order of the Authorisation Committee constituted under sub-section (4) of section 9 or against the order of the Appropriate Authority appointed under sub-section (1) of section 13.
