Section 7 in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973
7. Conditions of affiliations.
- The recognition for the purposes of affiliation granted by the Board shall be subject to the following conditions and the institution concerned shall at all times during the currency of the period of affiliation, fulfill the following conditions, failing which, affiliation may be withdrawn by the Board anytime after giving a notice in writing to the institution and after giving it an opportunity of being heard:-(1)It will abide by the provisions of the Act, Rules and the Regulations framed by the Board and shall faithfully carry out the directions and orders of the Board given to it from time to time.(2)It will during the currency of the period of affiliation always remain equipped with such laboratory equipment, library' books, institutional requirements, furniture, staff and other requirements as may be determined by the Board from time to time.(3)It will pay to the Board the necessary affiliation fee and the necessary annual affiliation renewal fee within the prescribed time limits.(4)It will prepare students only for the Boards examination in the course of study for which it has been affiliated to the Board and for no other examinations of the Board or other institution.(5)It will maintain regular Attendance Registers for the students and the staff.(6)It will appoint and maintain on its teaching and hospital etc. staff such persons in such numbers as possess the qualifications laid down by the Board.(7)It will pay to its teaching and hospital etc. staff such salary and allowance as may be prescribed by the Board from time to time.(8)It will charge from the students only such tuition and other fees as may be prescribed by the Board from time to time.(9)It will collect from its students and pay into the Board such enrolment, examination etc. fees as may be determined by the Board from time to time.(10)It will maintain proper accounts of all money received by it and of all payments made by it in such manner and in such form as may be prescribed by' the Board. The accounts kept and maintained by the institution for each financial year will be got audited by a Chartered Accountant, a copy of whose report will be submitted by the institution to the Board within 6 months of the close of each financial year.(11)It will not admit to the course of study more than such number of students as may be determined by the Board.(12)It will regulate its working hours as per directions of the Board.(13)It will allow its buildings, laboratories, libraries, rooms, equipments, furniture, records etc. to be inspected by the Registrar or by any other person so authorised or appointed by the Board.(14)It will have a programme of teaching for each year, term and month and for each working day.
