Section 34(5) in The Orissa Homoeopathic Act, 1956
(5)to distribute, subject to rules made by the State Government, grants out of the funds placed by the State Government, at the disposal of the Board, to Homoeopathic dispensaries, hospitals and institutions, imparting instruction in Homoeopathy and to suspend or withdraw grants to any such institution after affording the Committee of management of such institutions an opportunity of making such representation as it may deem fit;
