Section 29(5) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(5)Where a scheme is disapproved under sub-section (3) or where no order is passed within three months of submitting a scheme under sub-section (2), the person concerned may prefer an appeal to the Commission within fifteen days of such disapproval or, as the case may be, after lapse of three months, in such manner as may be specified by regulations.
