Section 8(3) in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001
(3)The memorandum of appeal shall be in duplicate and shall either by presented to the Appellate Authority by the appellant or his agent or sent to such authority by registered post. When an appeal is presented by an agent duly authorised by the appellant it shall be accompanied by a duly stamped letter of authority appointing him as such.
