Section 39(7) in Homoeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982
(7)No complaint against a practitioner for misconduct shall be allowed unless it is made within a period of six months from the date of the alleged misconduct.]*APPENDIX-I[See regulation 5A (1)]Form of Certificate Recommended for Leave or Extension or Communication of Leave and for FitnessSignature of patient Or thumb impression__________________________________________To be filled in by the applicant in the presence of the Government Medical Attendant, or Medical Practitioner.Identification marks:-
