Section 16(2) in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
(2)the committee shall report to the Council and if on the basis of such report the Council considers that the case is one in which an enquiry ought to be held by the Council, the President shall direct the Registrar to take steps for the institution of an enquiry and for having the case heard and determinate by the Council;(e)the enquiry shall be instituted by the issue of a notice in writing on behalf of the Council by the Registrar, addressed to the Practitioner shall specify the nature and particulars of the charge and the date on which the Council intends to deal with the case, and shall call upon the practitioner to answer the charge in writing and to attend before the Council on that date.(f)the notice referred to in rule 20 shall be sent at least twenty-one days before the date of enquiry and shall be accompanied by a copy of section 23 and of the rules to regulate the procedure for conducting an enquiry referred to in that section. A copy of the notice should at the same time be sent to the complainant, if any.(g)in every case in which the Council resolves that mi enquiry shall be instituted, the notice for an enquiry be issued accordingly, and the complainant (if any) and the practitioner charged shall, upon request in writing for that purpose signed by him or representative, entitled to be supplied with a copy of any declaration, explanation, answer of other document given or sent to the Council by or on behalf of the other party by the Registrar, which may on proper proof be used at the hearing as evidence in support of or in answer to the charge specified in the notice of enquiry;(h)any application made by the practitioner between the date of issue of the notice to him and the day fixed for hearing of the charge shall be dealt with by the President in such manner as he shall think fit;(i)a copy of all material documents which are to be laid before the Council as evidence in regard to the case shall be furnished to each Member of the Council before the hearing of the case;(j)at the hearing of the case by the Council, the complainant and also the practitioner may be represented or assisted by a legal or other representative;(k)where a complainant appears personally or by a representative, the order of procedure shall be as followings :-
