Section 15(1) in The Gujarat Homoeopathic Act, 1963
(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers, duties and functions of the Council shall be:-(a)to maintain the register and the list and to provide for the registration of practitioners or the entry of their names in the list;(b)to hear and decide appeals form any decision of the registrar:(c)to reprimand a registered or an enlisted practitioner or to suspend or remove him from the register or the list, as the case may be, or to take such other disciplinary action against him as may, in the opinion of the Council, be necessary or expedient;(d)to hold examinations and to make all the necessary arrangements for such examinations;(e)to prescribe the courses of the training and study, the curriculum and the syllabus leading to the examinations held by the Council and to charge fees for such examinations;(f)to grant degrees, diplomas and marks of honour;(g)to award stipends, scholarships, medals, prizes and other rewards;(h)to recognise institutions for the purpose of giving instructions for the courses leading to the examinations held by the Council or to cancel such recognition;(i)to recommend the inclusion of any degree, diploma, certificate or award in the First Schedule or to recommend the removal of any degree, diploma, certificate or award from the First Schedule.(j)to prepare, publish and prescribe text books and to publish statements of prescribed courses of study;(k)to provide for the maintenance of an adequate standard of proficiency for the practice of the Homoeopathic system of medicine;(l)to found and maintain libraries;(m)to recommend and promote schemes for post graduate training and research in Homoeopathy;(n)to provide for the inspection of recognised institutions and to require such institutions to furnish such informations as the Council may deem necessary;(o)to provide for the inspection of any other institution giving instructions for any of the qualifications included in the First Schedule;(p)to appoint boards of studies and committees consisting of persons who may or may not be members of the Council and to lay down the constitution, the duties and the functions of such boards and committees;(q)to found Homoeopathic educational institutions or hospitals or dispensaries;(r)to appoint the officers and servants of the Council, other than the Registrar, and the inspectors, moderators, examiners or visitors; and(s)to exercise such other powers and perform such other duties and functions as are laid down in this Act and as may be prescribed.
