Section 20 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
20. Appeals.
(1)Any person aggrieved by-(a)any decision of the registrar refusing to register under sub-section (1) of section 15, may appeal to the Council; or(b)any decision of the council under sub-section (4) of section 15 or section 19, may appeal to the Government.(2)The appeal under sub-section (1) shall be preferred within three months from the date of the receipt by the appellant of the decision appealed against:Provided that the appellate authority may, in its discretion, allow further time not exceeding three months for preferring any such appeal, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.(3)In disposing of an appeal under sub-section (1), the appellate authority may, after giving the party an opportunity of making his representations, pass such order thereon as it may deem fit.(4)The order of the appellate authority on such appeal shall be final.(5)The appellate authority may, pending the exercise of its powers under this section, pass such interlocutory orders as it may deem fit.
