Section 56 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
56. Appeal to the Board.
(a)Any person aggrieved by the decision of the Registrar regarding registration of any person or any entry in the register or list referred to in Section 18, may within thirty days from the date of the communication of the decision of the Registrar to the person concerned, file an appeal to the Board.(b)Such an appeal shall be addressed to the President and shall contain a copy of the first application, the decision of the Registrar and other relevant documents as are in his possession which are required to be produced by the President.(c)The appeal shall briefly state the points or arguments which the appellant would like to urge against the decision of the Registrar.(d)On receipt of the appeal as aforesaid, the President shall call for the concerned records from the Registrar and also obtain the views of the Registrar in the matter.(e)The President shall then direct the Registrar to include the appeal as an item for consideration at the next meeting of the Board.(f)The President shall prepare a summary of case, the arguments adduced in favour of both parties and submit the case to the Board.(g)The Board may after such enquiry as it deems fit in the circumstances of the case, shall give an opportunity to the person concerned of being heard on such date and time after giving him due notice. The Board may call upon such person to produce such documents as are necessary for coming to a decision in respect of the case and the decision of the Board whether to cancel or alter any entry in the register with the reasons therefor shall be communicated to the person in writing.(h)After deliberations the Board may by a resolution allow the appeal or uphold the decision of the Registrar or grant such reliefs as it considers necessary.
