Section 14 in Maharashtra Homoeopathic Practitioners' Act, 1960
14. [ Powers, duties and functions of Council. - Subject to such condition as may be prescribed by or under the provisions of this Act, the powers, duties and functions of the Council shall be-
(a)to provide for registration of practitioners and to maintain the register;(b)to hear and decide appeals from any decision of the Registrar;(c)to reprimand a registered practitioner, or to suspend or remove him from the register or to take such other disciplinary action against him as may, in the opinion of the Council, be necessary or expedient;(d)to hold examinations, to make all the necessary arrangements of such examinations and to charge fees therefor;(e)to [* *] conduct the courses of training leading to the examinations held by the Council;(f)to grant degrees, diplomas and marks of honour;(g)to award stipends, scholarships, medals, prizes and other rewards;(h)to recommend recognition of institutions for the purpose of giving instructions for the courses leading to the examinations held by the Council, or to recommend the cancellation of such recognition;(i)[****] [Clause (i) was deleted by Maharashtra 19 of 1988, Section 9(b).](j)to prepare, publish and prescribe text books, and to publish statements [of courses of study prescribed by the Central Council.] [These words were substituted for words 'of prescribed courses of study' by Maharashtra 19 of 1988, Section 9(c).](k)to provide for the maintenance of an adequate standard of proficiency for the practice of Homoeopathic [system of medicine] [These words were substituted for the words and Biochemic system of medicine' by Maharashtra 19 of 1988, Section 9(d).];(l)to found and maintain libraries;(m)to recommend and promote schemes for post-graduate training and research in Homoeopathy and Biochemistry;(n)to provide for the inspection of recognised institutions or any other institutions giving instructions for any of [the recognised medical qualifications] [These words were substituted for the words The qualifications included in the First Schedule' by Maharashtra 19 of 1988, Section 9(e).] and to require such institutions to furnish such information as may he necessary;(o)to appoint boards of studies and committees consisting of persons who may or may not be members of the Council, but at least half of the number of such persons on the board or committee shall be the practitioners whose names are entered in register, and to make regulations for the constitution, duties and functions of such boards and committees;(p)subject to the approval of the State Government, to receive donations and to determine the conditions of acceptance of donations;(q)to exercise such other powers and perform such other duties and functions as are laid down in this Act, or may be prescribed by rules or by regulations or by-laws.]
