Section 27 in The Indian Medical Council, Rules, 1957
27.
(1)Where the name of any person has been removed from a State Medical Register on any ground other than that he is not possessed of the requisite medical qualifications or where any application made by the said person for the restoration of his name to the State Medical Register has been rejected, the said person may appeal to the Central Government against the decision of the State Government or other authority ordering such removal or rejecting his application.Provided that such an appeal shall lie to the Central Government only after the party has exhausted all his remedies under the State enactment concerned.(2)Every such appeal which shall be in writing and addressed to the Central Government, shall state grounds for the appeal and shall be accompanied by all relevant documents in original. It shall also be accompanied by a Treasury Receipt for the payment of a fee of Rs.20/- (Rupees Twenty only) which shall not be refundable.(3)An appeal shall be admitted by the Central Government only when it is made within thirty days from the date of the decision appealed against.(4)The Central Government, on receipt of such an appeal, shall consult the Medical Council of India who shall be asked to give their opinion by a specified date. The decision of the Central Government shall be communicated to the appellant by registered post.
