Section 40(xiv) in The Rajasthan Homoeopathic Medicine Act, 1969
(xiv)[ to appoint with prior approval of the State Government, standing or ad hoc Committees, to delegate any of its powers and functions to such Committees, subject to any restriction and to make regulations for determining the procedure to be followed by such Committees.] [Added by Rajasthan Act 24 of 1974.]
