Section 14(2) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(2)The memorandum of appeal shall be accompanied by an authenticated copy of the order against which the appeal is preferred, unless the appellant satisfies the appellate authority at the time of presentation of the appeal that there is sufficient cause for omission in such case it shall be filed within such time as may be fixed by the said authority.
