Section 14(5) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(5)When the charge is brought by a complainant, they shall require the complaint to be reduced to writing and verified by oath or solemn affirmation of the complainant. The articles of charge and a list of documents and witnesses by which each charge is to be sustained shall, then, be prepared and the registrar shall issue a notice in writing on behalf of the council addressed to the medical practitioner concerned. Such notice shall be accompanied by a copy of the articles of charge and a list of witnesses and documents referred to above and shall inform the medical practitioner concerned of the day on which and the hour at which the council or committee intend to deal with the case and shall call upon him to attend before the council or committee on that day and hour. The notice shall be in Form XIV with such variations as circumstances may require. It shall be served on the medical practitioner fifteen clear days before the beginning of the inquiry, and shall be accompanied by a copy of sections 15,19 and 21 and of the rules to regulate the procedure for conducting any inquiry thereon. Service of the notice maybe made either by delivery to the medical practitioner in person or by registered letter addressed to his usual residence.
