Section 12A(2) in The Homoeopathy Central Council (Amendment) Act, 2002
(2)(a)Every person or medical institution shall, for the purpose of obtaining permission under sub- section (1) submit to the Central Government a scheme in accordance with the provisions of clause (b) and the Central Government shall refer the scheme t the Central Council for its recommendations.(b) the scheme referred to in clause (a) shall be in such form and contain such particulars and be preferred in such manner and be accompanied with such fee as may be prescribed.
