Section 14(11) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(11)When there is no complainant, or no complainant appears, the proceedings shall begin by the registrar reading to the council the notice to inquiry addressed to the medical practitioner concerned and the articles of charge and stating the evidence by which the articles of charge are supported.The medical practitioner shall, then, be called upon to plead "guilty" or "not guilty". The further proceedings shall be conducted in accordance with the procedure laid down in sub-rule (10) above.
