Section 6 in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973
6. Conditions for affiliation.
(1)Before affiliating an institution the Board shall satisfy itself that the institution fulfils the following conditions, namely that:-(i)Its managing committee is composed of prominent public personalities and gives an undertaking that it shall faithfully carry out such directions of the Board as may be given to it from time to time and strictly comply with the provisions of the Act, Rules and the Regulations.(ii)It is a body corporate under the provisions of the Societies Registration Act, 1860.(iii)It has such endowment, or fund deposited in a Scheduled Bank as may be considered adequate by the Board for the development and the running of the institution on sound lines.(iv)It has been in existence for at least two years before applying for affiliation.(v)It has a diploma course of at least four year's duration.(vi)It has at least High School or equivalent examination as the minimum qualification for admission.(vii)It maintains regular attendance registers in respect of the staff and the students.(viii)It has at least fifteen duly qualified teachers and other necessary staff and has on its roll at least thirty bonafide students.(ix)It has its own dissection arrangements.(x)It has an attached hospital and outdoor dispensary for practical training of such standard as may be prescribed by the Board from time to time.(xi)It imparts training in all clinical and preclinical subjects such as Anatomy, Chemistry, Physics, Biology, Hygiene, Physiology, Pathology, Medical Jurisprudence, Mid-wifery, Gynecology, Minor Surgery and practice of Medicine etc.(xii)It imparts training in all Homoeopathic subjects such as organon of Medicine, Pharmacology, Homoeopathic Philosophy, Chronic diseases, Materia Medica Bio-Chemistry, case taking and Repertorisation etc.(xiii)It has a well-equipped library containing such number of standard books, on clinical, pre-clinical and Homoeopathy subjects and other literature as may be determined by the Board from time to time.(xiv)It has such buildings, rooms, laboratories and furniture etc. for educational purposes as may be determined by the Board from time to time.(xv)It has such equipment in its laboratories for practical works, institutional requirements, equipments and furniture etc. as may be determined by the Board from time to time.(xvi)It has a pharmacy to prepare medicines for teaching and hospital purposes.(2)The Board may with the previous approval of the State Government and subject to such limitations and restrictions as may be considered appropriate, waive or relax any one or more of the above conditions in suitable cases.(3)Affiliation for a course of study other than a 4 year diploma course of study shall not be granted by the Board to any institution unless the institution is already affiliated to the Board for at least a four year diploma course of study.
