Section 6(6) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(6)The Chairperson and every Member of the Commission shall make declaration of his assets and liabilities at the time of entering upon his office and at the time of demitting his office and also declare his professional and commercial engagement or involvement, in such form and manner as may be prescribed, and such declaration shall be published on the website of the Commission.
