Section 24 in The Orissa Ayurvedic Medicine Rules, 1960
24.
(1)An appeal referred to the Council under Section 26 against the orders of the Registrar shall be received by the President of the Council. After fixing the date, time and place for hearing the Council may give at least 15 days' notice of such date, time and place to the appellant by registered post with acknowledgement due. The Council may pass such orders as it deems fit after hearing the appellant in person or through a duly authorised representative if he so chooses.(2)The Council shall have power to call for the original diploma or licence from the appellant for inspection and also such other documentary or oral evidence as may be considered necessary for the purpose.(3)The appeal petition shall contain besides other particulars regarding the grounds of appeal, the academic qualifications attained with the dates of such attainments. Copies of the entries in the Register shall be certified as true copy only by the .Registrar and issued in Form 'L'.
