Report No. 271

16. Appeal against revocation or withdrawal of accreditation.

Any laboratory aggrieved by an order of rejection of its application for accreditation or renewal thereof under section 14 or an order of suspension or revocation of accreditation under section 15 may prefer an appeal to the Central Government or such other authority as that Government may, by notification, specify within a period of sixty days from the date of such order, which shall be decided by the Central Government or the authority, as the case may be, within a period of sixty days.