Section 25 in Rajasthan Ayurved Nursing Council Act, 2012
25. Appeals from orders and decisions of Registrar.
(1)Any person aggrieved by an order or decision of the Registrar under section 19 or section 20 or section 21 or section 22 or section 24, may, within thirty days of such order or decision, appeal to the Council.(2)Every such appeal shall be heard and disposed of in the prescribed manner.
