Section 12A(5) in The Homoeopathy Central Council (Amendment) Act, 2002
(5)Where, within a period of one year from the date of submission of the scheme to the Central Government under sub- section (2), no order is communicated by the Central Government to the person or medical institution submitting the scheme, such scheme s all be deemed to have been approved by the Central Government in the form in which it was submitted, and, accordingly, the permission of the Central Government required under sub- section (1) shall also be deemed to have been granted.
