Section 22 in The Rajasthan Indian Medicine Act, 1953
22. Functions of Committees.
(1)Each Committee shall advise the Board generally on all matters relating to the system which it represents and shall exercise such powers and perForm such functions, as may be prescribed by rales.(2)In particular and without prejudice to the generality of the foregoing provision, each Committee shall, in relation to the system which it represents,-(a)inquire into and advise the Board on all matters specified in Sections 38, 39, 40 and 42:(b)make proposals to the Board for the exercise of all or any of its powers under Section 23:(c)hear appeals made to the Board under Sections 32, 34 and 36:(d)advise the Board on matters specified in Sections 47 and 48: and(e)enquire into and advise the Board generally for carrying out the purposes, and in furtherance of the objects, of this Act.(3)The Board may refer to any Committee such other matters, as it may consider necessary for inquiry and advice.(4)All decisions taken by a Committee shall be placed before the Board which may-(i)accept them with or without modification, or(ii)reject them with or without a direction for reconsideration.(5)The Chairman may, whenever he thinks it expedient to do so, summon a joint meeting of all or any two or more of the Committees for the consideration of any matter or matters. At such joint meetings, the same procedure shall be observed as at meetings of the Board
