Section 28(1) in The Karnataka Homeopathic Practitioners Act, 1961.
(1)Any institution applying for recognition under this Act shall send an application to the Registrar and shall give full information in respect of the following matters:-(a)the constitution and personnel of the governing or managing body;(b)subjects and courses on which it gives or proposes to give instruction;(c)accommodation, equipment and the number of students for whom provision has been made or is proposed to be made;(d)the strength of the staff, their qualifications, salaries and the research work done by them;(e)fees levied or proposed to be levied and the financial provision made for the capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.
