Section 30(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)Any institution desirous of recognition under this Act shall send an application to the Registrar giving full information in respect of the following matters, 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:Provided that no application shall be entertained by the Registrar unless the institution agrees in writing to give all facilities to any inspectors, members, visitors or any other persons authorised by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 12(a).] to make an inspection or enquiry or to attend any examination under sub-sections (3) to (9).
