Section 8(1) in Tamil Nadu Nurses And Midwives Act, 1926
(1)[Any nurse, midwife, health visitor, auxiliary nurse-midwife or dhai] [Substituted for the words 'Any nurse, midzvife or dhai' by section 9(i) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] aggrieved by an order of the council under section 7 may, within three months from the date on which notice of such order is given, appeal against the order of the Council.
