Section 33 in Homoeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982
33. Consultant not to take charge of the case.
(1)When a practitioner of Homoeopathy has been called as a Consultant none but the rarest and most exceptional circumstances shall justify the consultant taking charge of the case.(2)He must not do so merely on the solicitation of the patient or his friends.
