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[Cites 0, Cited by 0] [Section 14(10)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(10)(x) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(x)When the council or committee is of opinion that the articles of charge, or any of them are not drawn with sufficient clearness and precision, the council or committee may, in their discretion, require the same to be amended, and may, thereupon, on the application of the complainant or the medical practitioner concerned, adjourn the inquiry for such time as they may consider reasonable. The council or committee may also, if they think fit adjourn the enquiry, from time to time, on the application of either the complainant or the medical practitioner concerned, on the ground of sickness or unavoidable absence of any witness or such other case as they may consider reasonable. When such application is made and refused, the council or committee shall record the application and their reasons for refusing to comply with it.