Section 10(3) in The Orissa Nurses and Midwives Registration Act, 1938
(3)If the Registrar is not satisfied that a person applying for registration under Sub-section (1) is eligible to be registered, he shall reject the application of such person :Provided that any person aggrieved by an order of the Registrar rejecting such an application may, within one month of the date of the despatch to him by registered post of notice informing him of such order, prefer an appeal from such order to the Council.
