Section 17 in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
17. Disposal of appeal from the decision of the Registrar.
- Disposal of appeal from the decision of the registrar under section 26 shall be as follows :-(a)An appeal to the Council, preferred under section 26 against the refusal of the Registrar to register the qualification of any person whose name is entered in the register of Registered practitioners shall be in writing and shall state the particular qualification in respect of which registration is being claimed mid the date on which and the authority from which it was received;(b)On receipt of such an appeal it shall be referred to the Executive Committee or any other Committee appointed by the Council with the approval of the State Government for consideration and report;(c)the Committee with the consent of the President/Council shall have power to call for the original diploma or license or any other relevant document from the appellant for inspection and may also require such other evidence as may be considered necessary by it;(d)at the conclusion of their enquiry, the Committee shall give a report to the Council embodying such recommendations as it thinks fit to justify the reasons for the recommendations;(e)the appeal, the Committees report on it and all other documents in connection with the case shall be laid before the Council at its next meeting;(f)the date on which the appeal is to be taken up by the Council shall be notified to the appellant. The appellant shall also be allowed, if he so chooses, to represent his case before the Council either by himself or by his representative.
