Section 16 in The Karnataka Homeopathic Practitioners Act, 1961.
16. Court of Examiners
(1)The State Government may, by notification, constitute a Court of Examiners which shall consist of seven persons including the Chairman, as follows:--(i)the Director of Indian Systems of Medicine and Homeopathy in Karnataka who shall be the Chairman of the Court;(ii)three persons elected by the Board from amongst its members; and(iii)three persons possessing any of the qualifications specified in the Schedule nominated by the State Government:Provided that every person elected under clause (ii) shall continue to hold office of a member of the Court only so long as he is a member of the Board:Provided further that pending the election of such persons by the Board after its constitution for the first time, the State Government shall nominate three persons who shall be registered practitioners or entitled to have their names entered in the register. The persons so nominated shall hold office until the Board has elected all the three persons under this sub-section.(2)The members of the Court shall hold office for a period of two years.(3)Any vacancy in the office of the members of the Court shall be filled in the prescribed manner and any person elected or nominated to fill any vacancy shall hold office only so long as the person in whose place he is elected or nominated would have held office, if the vacancy had not occurred.(4)Any member of the Court other than the Chairman may at any time resign his office by a letter addressed to the Chairman.(5)It shall be the duty of the Court to appoint examiners and to conduct examinations held by it, to make recommendations to the State Government through the Board in respect of the course of studies, and to perform such other duties and functions as may be prescribed.(6)The Court shall meet at such time and place, and the procedure regarding its working shall be such, as may be prescribed.
