Section 15(2) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(2)If the appeal is not rejected under sub-rule (1), the Council shall decide the same after giving the appellant, and where the appeal is against the order of the Registrar passed in relation to any person other than the appellant, after giving such person an opportunity of being heard. The decision of the Council shall be communicated to the Registrar who shall give effect to the same. The decision of the Council shall also be intimated to the aggrieved person.
