Section 28 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
28. Appeal to State Government.
- Any person aggrieved by the order of the Council according or refusing to accord recognition to any institution referred to in clause (5) of Section 24 or withdrawing such recognition under Section 27 may, within three months from the date of such order, appeal therefrom to the State Government whose decision thereon shall be final.
