Section 21 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
21. Qualifying examinations.
(1)The Council shall by regulations, -(a)recognise institutions as required under paragraph (2) of Schedule-I;(b)prescribe the course of training and qualifying examinations including the examinations prior to qualifying examinations;(c)provide that instructions and examination shall as far as possible be given or held in the languages specified in the regulations.(2)A qualifying examination shall be an examination in the homoeopathic system held for the purpose of granting a diploma, degree or certificate conferring the right of registration under this Act by any of the institutions which on the recommendations of the Council may be specified by the Government by notifications as being authorised to hold a qualifying examination.(3)It shall be the duty of the Council to secure the maintenance of an adequate standard of proficiency for the practice of homoeopathic system.For the purpose of securing such a standard the Council shall have authority to call on the governing body or authorities of any institution giving instructions in the homeopathic system and on any examining body authorised or desirous of being authorised under sub-section (2) -(a)to furnish such particulars as the Council shall require of any course of study prescribed by regulations or examination held by such body or authority or in any school or college thereof with reference to the grant of any qualifications; and(b)to permit Inspectors appointed by the Council from amongst the registered practitioners in this behalf to attend and be present at all or any of qualifying examinations.(4)An Inspector shall not interfere with the conduct of any examination, but it shall be his duty to report to the Council his opinion as to the sufficiency or insufficiency of every examination which he attends and any other matter in relation to such examination on which the Council may require him to report.(5)Every qualifying examination and every prior examination leading up to it held by the bodies or institutions authorised under this section shall be inspected by the Inspector at least once in two years and more frequently if the Council so directs.(6)The Council shall forward a copy of every such report to the body which held the examination in respect of which the said report was made and shall also forward a copy of such report, together with any observations thereon made by the said body, to the Government.
