Section 17 in The Karnataka Private Medical Establishments Act, 2007
17. Appeal.
(1)A Private Medical Establishment whose application for registration is rejected under section 7, or whose registration has been suspended or cancelled under section 15 or is otherwise aggrieved by any original order made under this Act except an order made under section 24 may prefer an appeal to the Appellate Authority in such manner and on payment of such fees as may be prescribed.(2)Every such appeal shall be preferred within thirty days from the date of receipt of the order appealed against;(3)The Appellate Authority may, after holding an enquiry pass such order as it deems fit as far as possible within a period of sixty days from the date of filling of the appeal.
