Section 55(1) in The U.P. Homoeopathic Medicine Act, 1951
(1)(a)conditions on which institutions may be affiliated or recognized for the purposes of registration under Section 31;(b)the admission of students to the educational or instructional institutions affiliated to the Board;(c)the conditions under which students shall be admitted to the degree or diploma or certificate course and to the examinations of the Board and shall be eligible for degrees, diplomas and certificates;(d)the conditions of residence of the students in the educational or instructional institutions affiliated to the Board and the levying of fees for such residence;(e)the number, qualifications and emoluments of teachers of the educational or instructional institutions affiliated to the Board;(f)the fees to be charged for courses of study in such institutions and for admission to the examinations, degrees, diplomas and certificates of the Board;(g)the conditions and mode of appointment and duties of examiners and the conduct of examinations :Provided that in framing regulations the Board shall take into consideration the financial and other existing conditions of the institutions generally;[* * *] [Second Proviso inserted by U. P. Act 25 of 1975 and omitted by U. P. Act 14 of 1977 (w.e.f. 8-8-1977).]
