Section 9(2) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(2)The detailed procedure in this respect is given below :-(a)Where the information in question in the nature of a complaint by a person or body charging the registered practitioner with infamous conduct in any professional respect, such complaint shall be made in writing to the Registrar and shall state the grounds of complaints and shall be accompanied by one or more declarations as to the facts of the case.(b)Every declaration must state the description and true place of abode of the declarant and where the facts stated in declaration are not within the personal knowledge of the declarant, the source of the information and grounds for the belief of the declarant in its truth, shall be accurately and fully stated. Declarations or parts of declarations which are made in contravention of this rule shall not be accepted as evidence.(c)The complaint, and all other documents bearing on the case shall be submitted by the Registrar to the Chairman who shall when he thinks fit direct the Registrar to ask the registered practitioner by means of a registered letter for any explanation he may have to offer. The relevant papers including any explanation sent by the Registered Practitioner to the Registrar shall then be put up before the Chairman who shall consider the same and shall cause further investigation to be made and further evidence to be taken and if the Chairman is of the opinion that a prima facie case is not made out the case shall not be proceeded with further. Such decision shall be communicated by the Registrar to the complainant. If the Chairman is of the opinion that the circumstances warrant that an enquiry ought to be held in the case, the Chairman shall direct the Registrar to take steps for the institution of an enquiry and for having the case heard and determined by the Council.(d)An enquiry directed under the foregoing rule shall be instituted by the issue of notice in writing on behalf of the Council by the Registrar addressed to the registered practitioner. Such notice shall specify the nature and particulars of the charge and inform him to the day on which the Council intends to deal with the case and shall call upon the registered practitioner to answer the charges in writing and to attend before the Council on such day. The notice shall be issued in Form G with such variations as circumstances may require, at least three weeks before the date of enquiry. The Registrar shall also inform the complainant of the date so appointed where a complaint has been lodged.(e)All material and documents which are to be laid before the Council as evidence in the case shall be printed or typed and a copy thereof shall be furnished to each member of the Council before the hearing of the case.(f)At the hearing of the case by the Council the registered practitioner and, where a complaint has been lodged, also the complainant will be entitled to be heard.
