Section 17(9) in The Gujarat Medical Practitioners' Act, 1963
(9)Any person aggrieved by a decision of the Committee appointed under sub-section (8) may, within a period of one month from the date on which such decision is communicated to him, on payment of a fee of Rs. 5 appeal to the appellate authority constituted by the State Government in this behalf. The appellate authority shall consist of a Chairman who has for at least seven years held judicial office not lower in rank than that of a District Judge, one member elected by the Board, and the Director of Ayurved, Gujarat State. The decision of the appellate authority shall he final.Explanation. - In this sub-section the expression "District Judge" shall have the same meaning as is assigned to that expression in article 236 of the Constitution.
