Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 5 in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973

5. Decision by the Board.

(1)On receipt of the report of the panel, the application for affiliation will be considered and decided by the Board in the light of the report submitted by the panel. The decision so taken by the Board will be communicated to the institution concerned by the Registrar as soon as possible.
(2)The fee for affiliation of an institution shall be Rs. 250/- for each course of study to be paid at the time when affiliation is first granted and such annual affiliation renewal fee with respect to each course of study as may be prescribed by the Board from time to time subject to a minimum of Rs. 50/- for each course of study.
(3)On receipt of an intimation from the Registrar to the effect that the Board is prepared to affiliate it, the institution shall deposit the affiliation fee of Rs. 250/-with the Board within the specified time. The annual affiliation renewal fee shall be paid into the Board before the end of July, every year failing which affiliation will terminate automatically. Unless previously otherwise directed by the Board, annual renewals of affiliation will be granted by the Registrar after the fee therefor, has been paid into the Board.
(4)After the prescribed fee of Rs. 250/- has been deposited with the Board, the Registrar will issue a letter of affiliation to the institution as per Appendix II. Necessary entries in. this letter will be made by the Registrar every year after the annual affiliation renewal fee has been paid into the Board.