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]

Union of India - Section

Section 51 in Central Council of Homoeopathy (General) Regulations, 2018

51.

(1)The Central Council may at any time, on the adoption of a motion to this effect, appoint any other committee.
(2)A motion for the constitution of such committee shall define the functions and powers of the committee and the number of its members.
(3)Any member may without notice move an amendment to such a motion proposing that the functions and powers or the number of its members be enlarged or reduced.