Section 18(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)The Central Government shall, by notification,constitute the following Autonomous Boards, under the overall supervision of the Commission, to perform the functions assigned to such Boards under this Act, namely:—(a)the Homoeopathy Education Board;(b)the Medical Assessment and Rating Board for Homoeopathy; and(c)the Board of Ethics and Registration for Homoeopathy.
