Section 66 in Central Council of Homoeopathy (General) Regulations, 2018
66. Funds to be invested in name of Central Council.
- An investment of the funds of the Central Council shall be made in the name of the Central Council, and the safe custody receipts shall remain in the charge of the Registrar and shall be verified once in six months with the Register of Securities maintained under regulation 75 and a certificate of verification shall be recorded by the Registrar on the register and countersigned by the President.
