Section 28(2) in The Gujarat Homoeopathic Act, 1963
(2)Any institution desirous of recognition under this Act shall send an application giving full information in respect of the following matters, to the Registrar, so as to reach him at least two months before the commencement of the first term of study preparatory to the examination for which recognition is sought namely:-(a)the constitution and personnel of the managing body;(b)subjects and courses in which it gives or proposes to give instruction and the examination for which it seeks recognition;(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their salaries, qualifications and the research work carried out by them;(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for continued maintenance and efficient working of the institution;(f)facilities for clinical training and the number of beds maintained for the purpose; and(g)such other particulars as the Council may specify by regulations:Provided that no application shall be entertained by the Registrar unless the institution agrees in writing to give all facilities to any inspector, member, visitor or any other person authorised by the Council to make an inspection or enquiry or to attend any examination under sub-sections (3) to (7).
