Section 15 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
15. Procedure for hearing appeals.
- [Section 17(1)]. - If the appeal is not preferred in the manner laid down in the preceding rule or is not accompanied by the prescribed fee it shall be summarily rejected.(2)If the appeal is not rejected under sub-rule (1), the Council shall decide the same after giving the appellant, and where the appeal is against the order of the Registrar passed in relation to any person other than the appellant, after giving such person an opportunity of being heard. The decision of the Council shall be communicated to the Registrar who shall give effect to the same. The decision of the Council shall also be intimated to the aggrieved person.
