Section 33 in Central Council of Homoeopathy (General) Regulations, 2018
33. Powers and duties of President.
(1)The President shall exercise such powers and perform such duties as are provided in the Act, the regulations, and standing orders of the Central Council and he shall do such acts as he considers necessary in furtherance of the objects for which the Central Council is established and the President, who shall be the head of the office, shall have the authority to sanction an amount of twenty thousand rupee in each case, and beyond twenty thousand rupee the President may sanction amount as per the recommendations of the concerned committee from the sanctioned budget.(2)In case of urgency, the President may take the necessary action and intimate the fact to the Executive Committee and the Central Council:Provided that no such action shall be taken in anticipation of approval in matters of major policy or principle.
