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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

8. Appeal.

(a)The Appellate Board constituted by the Government with the following Members shall receive and adjudicate the appeals preferred against the decision of the Registering Authority:
(i) PrincipalSecretary, to Government HM and FW Department - Chairman
(ii) Director of Medical Education, A.P., Hyderabad - Member-Convener
(iii) Director of Health, A.P., Hyderabad - Member.
(iv) Commissioner, APWP, Hyderabad - Member,
(v) One member from IMA nominated by the Governmentafter duly consulting IMA - Member,
(vi) One member from APNA nominated by Governmentafter duly consulting the APNA - Member.
(b)Any Establishment, if aggrieved by the order of the Registering Authority, may prefer an appeal in the prescribed form (Form X) annexed to these rules, to the Appellate Board within thirty (30) days from the date of receipt of such order.
(c)After receipt of the appeal, the Appellate Board shall fix the time and date for hearing and inform the same to the appellant and others concerned by a registered letter giving at least 15 days time for hearing of the case.
(d)The appellant may represent by himself or authorized person or a Legal practitioner and submit the relevant documentary material if any in support of the appeal
(e)The Appellate Board, shall hear all the concerned, receive the relevant oral/ documentary evidence submitted by them, consider the appeal and communicate its decision preferably within 90 days from the date of filing the Appeal in the prescribed Form-XI
(f)If the Appellate Board considers that an interim order is necessary in the matter, it may pass such order, pending final disposal of the appeal.
(g)The decision of Appellate Board shall be final and binding.
(h)If no appeal is filed against the decision of the Registering Authority in the prescribed period (i.e) within 30 days from the date of receipt of the order, the orders of the Registering Authority stands final.