Section 41 in The U.P. Homoeopathic Medicine Act, 1951
41. Powers of the Board.
- The Board shall have the following [Powers and duties] [Substituted by U. P. Act 25 of 1975.], namely,-(1)[ to recognise homoeopathic educational or instructional institution for purposes of affiliation and to suspend or withdraw such recognition; [Substituted by U. P. Act 14 of 1977 (w.e.f. 8-6-1977).](2)to prescribe courses of study and curricula for general instruction or special or refresher courses in institutions affiliated to the Board in such branches of the Medical Science of Homoeopathy as the Board may think fit;(3)to hold examinations, and to grant diplomas to persons who shall have successfully pursued a course of study in the institutions affiliated to the Board;(3-A) to exercise general supervision over the residence and disciplinary arrangements made by the educational institutions affiliated to the Board and to make arrangements for promoting the health and general welfare of their students;](4)to institute exhibitions and award medals thereat and also to grant scholarships and medals to those who obtain high position at the Board's examinations or are poor and deserving, and with the sanction of the State Government, to grant to students domiciled in this State, scholarships for special study in research and manufacture of homoeopathic medicine in any medical institution or a reputed firm that the Board may think fit, whether in India or abroad and to endow Chairs of Homoeopathy in institutions affiliated to the Board;(5)to demand and receive from students such fees as may be prescribed for admission to the Board's examinations;(6)[* * * * * *] [Omitted by U. P. Act 1 of 1975.](7)[* * * * * *] [Omitted by U. P. Act 1 of 1975.](8)[* * * * * *] [Omitted by U. P. Act 1 of 1975.](9)[ to regulate by licence or permits the preparation and dispensing of homoeopathic medicines, and to appoint with the previous sanction of the State Government, inspectors who shall be qualified homoeopathic doctors, for the inspection of homoeopathic dispensaries, hospital and educational institutions in Uttar Pradesh;] [Substituted by U. P. Act IV of 1956, Section 5.](10)to establish or aid research institutions and to arrange for post-graduate study in the science of homoeopathy and to encourage scientfic manufacture of homoeopathic medicine in the State;(11)to publish homoeopathic journals;(12)to do such acts, not inconsistent with the provisions of this Act, as may be necessary for the furtherance of the objects of the Act.
