Section 10(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)The Commission shall perform the following functions, namely:—(a)lay down policies for maintaining a high quality and high standards in education of Homoeopathy and make necessary regulations in this behalf;(b)lay down policies for regulating medical institutions, medical researches and medical professionals and make necessary regulations in this behalf;(c)assess the requirements in healthcare, including human resources for health and healthcare infrastructure and develop a road map for meeting such requirements;(d)frame guidelines and lay down policies by making such regulations as may be necessary for the proper functioning of the Commission, the Autonomous Boards and the State Medical Councils of Homoeopathy;(e)ensure coordination among the Autonomous Boards;(f)take such measures, as may be necessary, to ensure compliance by the State Medical Councils of Homoeopathy of the guidelines framed and regulations made under this Act for their effective functioning under this Act;(g)exercise appellate jurisdiction with respect to decisions of the Autonomous Boards;(h)make regulations to ensure observance of professional ethics in Medical profession and to promote ethical conduct during the provision of care by medical practitioners;(i)frame guidelines for determination of fees and all other charges in respect of fifty per cent. of seats in private medical institutions and deemed to be Universities which are governed under the provisions of this Act.(j)exercise such other powers and perform such other functions as may be prescribed.
