Section 13 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
13. Appeals.
(1)An appeal to the council preferred under section 20 against a refusal of the Registrar to register the name or any title or qualification of any person on the register of registered practitioners, shall be in writing and shall state the grounds on which registration is claimed, the names of the qualifications and the dates on which and the authorities from whom they were received.(2)On receipt of such an appeal it shall be referred to a committee of the council for consideration and report.(3)The committee shall have the power to call for the original diploma or licence, etc., from the appellant for inspecting and also for such other documentary or oral evidence as may be considered necessary by them.(4)At the conclusion of the inspection the Committee shall make a report to the council embodying such recommendations as it may think fit, with the reason therefor.(5)The appeal, the Committee's report on it and all other documents in connection with the case shall be laid before the council at their next session.(6)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 pleader.
