Section 9 in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001
9. Summary Rejection of Appeal.
(1)If the memorandum of appeal docs not comply with all or any of the requirements of Rule 8, the appeal may be summarily rejected :Provided that no appeal shall be summarily rejected under this sub-rule, unless the appellant is given such opportunity as the Appellate Authority thinks fit to amend such memorandum of appeal so as to bring it into conformity with the requirements of rule.(2)An appeal may also be summarily rejected on any other grounds which shall be reduced in writing by the Appellate Authority :Provided that before passing any order rejecting an appeal under this sub-rule, appellant shall be given reasonable opportunity of being heard.
