Section 43 in The Orissa Medical Registration Rules, 1965
43.
An appeal to the Council, preferred under Section 30 of the Act, against 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 ground on which registration is claimed, the names of the qualifications, and dates on which and the authorities from whom they were received.
