Section 29(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)No person shall establish a new medical institution or start any post-graduate course or increase number of seats without obtaining prior permission of the Medical Assessment and Rating Board for Homoeopathy.Explanation.––For the purpose of this sub-section, the term “person” includes any University or a trust or any other body but does not include the Central Government.
