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State of Tamilnadu - Section

Section 3 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

3. Powers and duties of the president.

- The president shall preserve order and shall decide all points of order arising at, or in connection with, the meeting. There shall be no discussion on any point of order and the decision of the president on any point of order shall be final. The president is responsible for the administration of the council. All letters issued from the office of the council shall be signed by the president or by the registrar on his behalf.