Homoeopathy Central Council Act, 1973

[Act No. 59 of 1973 dated 19th. December, 1973]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
3	Definitions-1
4	Mode of election
5	Restriction on elections and membership
6	Incorporation of Central Council
7	Term of office of President, Vice-President and members of Central Council
8	Meetings of Central Council
9	The Executive Committee and other committees
10	Meetings of committees
11	Officers and other employees of Central Council
12	Vacancies in the Central Council and committees thereof not to invalidate acts, etc
Chapter III	Recognition Of Medical Qualifications
13	Recognition of medical qualification granted by certain medical institutions in India
14	Recognition of medical qualifications granted by medical institutions in States or countries outside India
15	Rights of persons possessing qualifications included in Second or the Third Schedule to be enrolled
16	Power to require information as to courses of study and examinations
17	Inspectors at examinations
18	Visitors at examinations
19	Withdrawal of recognition
20	Minimum standards of education in Homoeopathy
Chapter IV	The Central Register Of Homoeopathy
21	The Central Register of Homoeopathy
22	Supply of copies of State Register of Homoeopathy
23	Registration in the Central Register of Homoeopathy
24	Professional conduct
25	Removal of names from the Central Register of Homoeopathy
26	Privileges of persons who are enrolled on the Central Register of Homoeopathy
27	Registration of additional qualifications
28	Persons enrolled on Central Register of Homoeopathy to notify change of place of residence or practice
29	Information to be furnished by Central Council and publication thereof
30	Commission of inquiry
31	Protection of action taken in good faith
32	Power to make rules
33	Power to make regulations
	Footnotes

An Act to provide for the constitution of a Central Council of Homoeopathy and the maintenance of a Central Register of Homoeopathy and for matters connected therewith.

BE it enacted by Parliament in the Twenty-fourth Year of the Republic of India as follows:-