Section 11 in The Bombay Homoeopathic Practitioners' Act, 1959
11. Proceedings of meetings and validity of acts. - (1) The proceedings of every meeting of the [Council] shall be treated as confidential and no person shall, without the previous permission of the [Council] disclose any portion thereof :
Provided that, nothing in this section shall be deemed to prohibit any person from disclosing or publishing the text of any resolution passed or considered by the [Council] unless the [Council] directs such resolution to be treated as confidential.(2)No disqualification of or defect in the election, nomination or appointment of any person as a member or as the President [or as the Vice-President] or as a presiding authority of a meeting shall of itself be deemed to vitiate any act or proceedings of the [Council] in which such person has taken part, whenever the majority of persons, parties to such act or proceedings, were entitled to vote.(3)During any vacancy in the [Council], the continuing members may act as if no vacancy had occurred.[12. Fees and allowances for meetings. - There shall be paid to the President, the Vice-President and other members of the Council and to the members of the Committees, such fees and allowances for attendance at meeting, and such travelling allowances as may from time to time be prescribed by rules.][13. Income and expenditure of Council. - (1) The income of the Council shall consist of,-(a)fees received from the practitioners:(b)fees received from the examinees;(c)any other fees collected by the Council;(d)grants received from the State Government;(e)donations and any other sums received by the Council.(2)It shall be competent for the Council to incur expenditure for the following purposes, namely :-(a)salaries and allowances of the Registrar and the staff including the Inspectors appointed by the Council;(b)fees and allowances paid to the members of the Council, its Committees;(c)remuneration paid to paper setters, examiners, moderators and other persons appointed by the Council for the conduct of examinations;(d)other expenses for the conduct of examinations;(e)such other expenses as are necessary for performing its duties and functions under this Act, rules made thereunder or the regulations or by-laws made by the Council.][14. Powers, duties and functions of Council. - Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers, duties and functions of the Council shall be,-(a)to provide for registration of practitioners and to maintain the register;(b)to hear and decide appeals from any decision of the Registrar;(c)to reprimand a registered practitioner, or to suspend or remove him from the register to take such other disciplinary action against him as may, in the opinion of the Council, be necessary or expedient;(d)to hold examinations, to make all the necessary arrangements of such examinations and to charge fees therefor;(e)to [* * *] conduct the courses of training leading to the examinations held by the Council;(f)to grant degrees, diplomas and marks of honour;(g)to award stipends, scholarships, medals, prizes and other rewards;(h)to recommend recognition of institutions for the purpose of giving instruct ions for the courses leading to the examinations held by the Council, or to recommend the cancellation of such recognition;[(i) * * *].(j)to prepare, publish and prescribe text books, and to publish statements [of courses of study prescribed by the Central Council];(k)to provide for the maintenance of an adequate standard of proficiency for the practice of Homoeopathic [system of medicine];(l)to found and maintain libraries;(m)to recommend and promote schemes for post-graduate training and research in Homoeopathy and Biochemistry;(n)to provide for the inspection of recognised institutions or any other institutions giving instructions for any of [the recognised medical qualifications]; and to require such institutions to furnish such information as may be necessary;(o)to appoint boards of studies and committees consisting of persons, who may or may not be members of the Council, but at least half of the number of such persons on the board or committee shall be the practitioners whose names are entered in register, and to make regulations for the constitution, duties and functions of such boards and committees;(p)subject to the approval of the State Government, to receive donations and to determine the conditions of acceptance of donations;(q)to exercise such other powers and perform such other duties and functions as are laid down in this Act or may be prescribed by rules or by regulations or by-laws.]
