Section 52 in Central Council of Homoeopathy (General) Regulations, 2018
52. Proceedings of Committees.
(1)The proceedings of the committees shall be conducted in accordance with the provisions contained in foregoing regulations:Provided that such provisions may at any time be relaxed at the discretion of the Chairperson.(2)A resolution passed by a committee constituted by the Central Council shall embodied in a report prepared by the Secretary or by the Chairperson at the latter's discretion, and when signed by the members of the committee shall, with any notes of dissent, be presented to the Central Council at its next meeting subject to the provisions of these regulations regarding notice.
