Section 22 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
22. Appeals from orders of Council.
- Any person aggrieved by an order or decision of the Council under the proviso to sub-section (1) of Section 15 or under Section 19 may, within three months from the date of such order or decision, appeal to the State Government.
