Section 17(7) in The Maharashtra Medical Practitioners Act, 1961
(7)[(a)] [This clause was renumbered and clause (b) was inserted by Maharashtra 17 of 1965, Section 5(c).] Any person aggrieved by the decision of the Committee appointed under sub-section (6) may, within a period of one month from the date on which such decision is communicated to him, on payment of a fee of five rupees, 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 Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 21(d).], and the Director of Ayurved shall be the ex-officio member. The decision of the appellate authority shall be final.(b)[ Notwithstanding anything contained in clause (a) any person aggrieved by such decision of the Committee, who has not already appealed to the appellate authority aforesaid before the date of the commencement of the Maharashtra Medical Practitioners' (Amendment) Act, 1964, may, on or before the 31st day of March 1965, on payment of a like fee of five rupees, appeal to the appellate authority.] [This Clause was renumbered and clause (b) was inserted by Maharashtra 17 of 1965, Section 5(c) ]
