Section 34 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
34. Appeals.
(1)The Government shall, by notification, constitute an Appellate Authority to receive and adjudicate the appeals against the decision of the Authority with the following members, namely:-(a)Secretary, Health and Family Welfare Department, ('ex-officio)-Chairperson;(b)Additional Law Secretary, Law Department, (ex-officio)- Member;(c)Director of Medical Education, (ex-officio)-Member.(2)Any person, aggrieved by an order of the Authority refusing to grant or renew a certificate of registration or cancelling or revising a certificate of registration or under sub-section (1) of section 27 and sub-section (1) of section 28 and section 29 may prefer an appeal to the Appellate Authority in the manner as may be prescribed within forty five days of such a decision.(3)Every appeal under sub-section (2) shall be made in such form and be accompanied by such fees as may be prescribed.(4)Every appeal under sub-section (2) shall be disposed of by the Appellate Authority, after giving the appellant a reasonable opportunity of being heard, within sixty days from the date of filing the appeal.
