Section 29(6) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(6)Where the Commission has disapproved the scheme or no order has been passed within fifteen days from the date of preferring appeal under sub-section (5), the person concerned may prefer a second appeal to the Central Government within seven days of communication of such disapproval or, as the case may be, lapse of specified period of fifteen days.
