Section 39 in Homoeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982
39. Disciplinary Action.
(1)If a homoeopathic practitioner commits any act of misconduct, the State Board may,-(a)take such disciplinary action as it thinks fit;(b)remove his name from the Register of State Homoeopathic practitioners permanently or for specified period if convicted of any offence:Provided that no action under this sub-regulation shall be taken without giving the practitioner a reasonable opportunity of being heard: Provided further that no complaint of misconduct under this regulation shall be maintained unless the complaint has been made to the State Board or State Council in the form of an affidavit on a non-judicial stamp paper of rupees one hundred, duly attested by a Notary Public or Oath Commissioner.(2)The State Board shall forward its decision referred to in sub-regulation (1) to the Central Council.(3)The aggrieved homoeopathic practitioner may prefer an appeal to the Central Council against the decision of the State Board and the Central Council may decide the case after giving the practitioner and the State Board an opportunity of being heard.(4)The Council may direct the State Board to restore the name of the practitioner in the State Register after the expiry of the period for which the name of the practitioner was removed.(5)The Council may restrain the practitioner from practicing homoeopathy during the pendency of the complaint.(6)While deciding the complaint of professional incompetency, the Central Council shall take the opinion of peer group of practitioners as specified by the Central Council of Homoeopathy.(7)No complaint against a practitioner for misconduct shall be allowed unless it is made within a period of six months from the date of the alleged misconduct.]*APPENDIX-I[See regulation 5A (1)]Form of Certificate Recommended for Leave or Extension or Communication of Leave and for FitnessSignature of patient Or thumb impression__________________________________________To be filled in by the applicant in the presence of the Government Medical Attendant, or Medical Practitioner.Identification marks:-
