Section 19A(3) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(3)(a)An appeal against the order of suspension or cancellation of registration passed by the Central Appropriate Authority or the Union territory Appropriate Authority shall lie with the Central Appellate Authority .(b)An appeal against the order of suspension or cancellation of registration passed by the State Appropriate Authority shall lie with the State Appellate Authority appointed by the State Government.
