Section 34(1) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(1)The Government shall, by notification, constitute an Appellate Authority to receive and adjudicate the appeals against the decision of the Authority with the following members, namely:-(a)Secretary, Health and Family Welfare Department, ('ex-officio)-Chairperson;(b)Additional Law Secretary, Law Department, (ex-officio)- Member;(c)Director of Medical Education, (ex-officio)-Member.
