Section 23 in The U.P. Homoeopathic Medicine Act, 1951
23. Power of Chairman of meeting to maintain order.
- Where, at a meeting of the Board, any member or other person refuses to comply with any direction of the Chairman ruling any business, discussion or matter out of order or otherwise regulating the conduct of members or of business, or where any member or person wilfully distubrs the meeting, the Chairman may require that member or person to withdraw from the meeting and, in the event of his omitting to do so, may employ against him such force as is necessary, or as in good faith he believes to be necessary, for the purpose of removing or excluding him from the meeting.
