Section 54(3) in The Punjab Homoeopathic Practitioners Act, 1965
(3)The State Government may by notification cancel any regulation :Provided that in submitting regulations under clauses (b) and (h) for sanction of the State Government under this Section, the Council shall send a copy of its proceedings relating to the passing of such regulations and shall state the number of its members who have voted for or against such regulations or not voted in respect of such regulations :Provided further that in sanctioning the regulations due consideration shall be given to the opinion of the members as expressed in the said proceedings.
