Section 43 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
43. Appeal against order of Council.
- Any person :-(1)whose application for enrolment in the State Register is rejected under Section 39 or 41; or(2)whose entry in the State Register is prohibited under Section 40: or(3)whose name, from the State Register is removed, may, within ninety days of order of rejection, prohibition or removal, as the case may be, appeal to the State Government and the decision of the State Government thereon shall be final.
