Section 28(3) in The Rajasthan Homoeopathic Medicine Rules, 1971
(3)The enquiry shall cause to commence by the issue of show cause notice. Notice shall be issued by the Registrar on behalf of the Board and shall be sent to the Homoeopath by registered post. It shall specify the nature and particulars of the charge and inform him of the day on which the Board intends to deal with the case and shall call upon the Homoeopath to answer the charges in writing and to attend before the Board on such day. The notice shall be in such form as may be prescribed by the Board. The information or the complainant shall also be informed of the date appointed.
