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State of Rajasthan - Section

Section 22 in The Rajasthan Homoeopathic Medicine Act, 1969

22. Power of Chairman of meeting to maintain order.

- Where, at a meeting of the Board, any member or other person refuses to comply with any direction of the Chairman ruling any business or matter out of order or otherwise regulating the conduct of members or of business or where any member or person wilfully disturbs the meeting, the Chairman may require that member or person to withdraw from the meeting and, in the event of his omitting to do so, may employ against him such force as is necessary, or as in good faith he believes to be necessary, for the purpose of removing and excluding him from the meeting.