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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2)(c) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(c)The complaint, and all other documents bearing on the case shall be submitted by the Registrar to the Chairman who shall when he thinks fit direct the Registrar to ask the registered practitioner by means of a registered letter for any explanation he may have to offer. The relevant papers including any explanation sent by the Registered Practitioner to the Registrar shall then be put up before the Chairman who shall consider the same and shall cause further investigation to be made and further evidence to be taken and if the Chairman is of the opinion that a prima facie case is not made out the case shall not be proceeded with further. Such decision shall be communicated by the Registrar to the complainant. If the Chairman is of the opinion that the circumstances warrant that an enquiry ought to be held in the case, the Chairman shall direct the Registrar to take steps for the institution of an enquiry and for having the case heard and determined by the Council.