Section 28(4) in The Rajasthan Homoeopathic Medicine Rules, 1971
(4)(a)When the Homoeopath admits to the charge, the Board shall pronounce its orders forthwith.(b)If the Board is satisfied by the reply of the delinquent Homoeopath or the documents or other materials produced before it that no case is made out against him it shall dismiss the information or the complainant. But no such order shall be passed unless the complainant or the informant has been given the opportunity of being heard.
