Section 6(1) in The West Bengal State Homoeopathic Health Service Act, 2002.
(1)The State Government may, by notification, declare any undergraduate or post-graduate Homoeopathic Medical College or other homoeopathic teaching institution together with the Hospital, if any, attached to such Homoeopathic Medical College or homoeopathic teaching institution to be a non-practising institution with effect from such date as may be specified in the notification.
