(1)The Board shall, by regulations, lay down the qualifications required for admission t-o a Course of training in the Homoeopathic system of medicine, the course of such training and the qualifying examinations and may establish and finance Homoeopathic dispensaries, hospitals, educational institutions in Homoeopathy to give such training and shall hold such examinations, grant certificates and confer degrees or diplomas.(2)The Board may prescribe additional courses of study in different branches of medical science.(3)It shall be the duty of the Board to secure the maintenance of an adequate standard of proficiency for the practice of the Homoeopathic system of medicine and, for the purpose of securing such standard, the Board shall have authority to call on the governing body or the authorities of any institution giving instruction in such system-(a)to furnish such particulars as the Board may require of any course of study prescribed by regulations; and(b)to permit Inspectors appointed by the Board to inspect the institution.
