Section 30 in Maharashtra Homoeopathic Practitioners' Act, 1960
30. Recognition of Institutions.
(1)Every institution recognised under this section shall be entitled to train students for the examinations [in accordance with the regulations made by the Central Council for conferring the medical qualifications in Homoeopathy recognised by the Central Council.] [These words were substituted for the words 'of the Council for which it is recognized' ibid. Section 19(a).](2)Any institution desirous of recognition under this Act shall send an application to the Registrar giving full information in respect of the following matters, namely:-(a)the constitution and personnel of the managing body;(b)subjects and courses in which it gives or proposes to give instruction and the examination for which it seeks recognition;(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their salaries, qualifications and the research work carried out by them;(e)fees, levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for continued maintenance and efficient working of the institution:Provided that no application shall be entertained by the Registrar unless the institution agrees in writing to give all facilities to any inspectors, members, visitors or any other persons authorised by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 12(a).] to make an inspection or enquiry or to attend any examination under sub-sections (3) to (9).(3)The Registrar shall place the application before the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] and the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] may direct the Registrar to call for any further information which it may deem necessary. The [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] may also direct a local inquiry to be made by a competent person or persons authorised by it in this behalf.(4)After recording the report of such local inquiry and after making such further inquiry as may be necessary, the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] shall forward the application together with its report to the State Government with its opinion whether the recognition asked for should or should not be granted. The State Government may thereupon grant or refuse the recognition or may grant it subject to such conditions as it deems fit. The decision of the State Government shall be final.(5)It shall be the duty of the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] to secure the maintenance of an adequate standard of proficiency for the practice of the Homoeopathic [* * *] [The words, 'or the Biochemic' were deleted by Maharashtra 19 of 1988, Section 19(b)(i).] system of medicine ,[as prescribed by the Central Council] [These words were inserted by Maharashtra 19 of 1988, Section 19(b)(ii).]. For the purpose of securing such standard, the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] shall have authority to call on the governing body or authorities of any recognised institutions to permit inspectors or any members or visitors appointed by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] in this behalf to inspect the recognised institutions and the hospitals attached to them and to attend and be present at all or any of the examinations held by the institutionSection Every recognized institution shall comply with any reasonable direction issued by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] from time to time.(6)The inspectors, members or visitors shall not interfere with the conduct of any examination but it shall be their duty to report to the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.], their opinion as to the sufficiency or insufficiency of every examination which they attend and any other matters in regard to such institutions on which the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] may require them to report.(7)Every recognised institution and every examination held by such institution shall be inspected by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] through its inspectors or members or visitors at least once in five years and more frequently if the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] so desires.(8)The [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] shall forward a copy of every such report to the authorities of the institution in respect of which the said report was made and shall also forward a copy of such report, together with any observations thereon made by the said body, to the State Government [and the Central Council] [These words were added by Maharashtra 19 of 1988, section 19(c).].(9)An inspector, a member or a visitor shall receive such remuneration to be paid as part of the expenses of the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.], as may be prescribed by by-laws under section 35.(10)[ The provisions of this section shall be in addition to, and not in derogation of the relevant provisions in this behalf in the Homoeopathy Central Council Act, 1973.] [Sub-section (10) was added by Maharashtra 19 of 1988, Section 19(d).]
