Section 30(4) in National Medical Commission Act, 2019
(4)A medical practitioner or professional who is aggrieved by the decision of the Ethics and Medical Registration Board may prefer an appeal to the Commission within sixty days of communication of such decision.Explanation. - For the purposes of this Act, -(a)"State" includes Union territory and the expressions "State Government" and "State Medical Council", in relation to a Union territory, shall respectively mean the "Central Government" and "Union territory Medical Council";(b)the expression "professional or ethical misconduct" includes any act of commission or omission as may be specified by the regulations.
