Section 27(1) in The Indian Medical Council, Rules, 1957
(1)Where the name of any person has been removed from a State Medical Register on any ground other than that he is not possessed of the requisite medical qualifications or where any application made by the said person for the restoration of his name to the State Medical Register has been rejected, the said person may appeal to the Central Government against the decision of the State Government or other authority ordering such removal or rejecting his application.Provided that such an appeal shall lie to the Central Government only after the party has exhausted all his remedies under the State enactment concerned.
