Section 30 in Maharashtra Paramedical Council Act, 2011
30. Appeal against order of Council.
- Any person,-(a)whose application for enrolment in the State Register is rejected under section 26 or 28;(b)whose entry in the State Register is prohibited under section 27; or(c)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 Government in such manner as may be prescribed and the decision of the Government thereon shall be final.
