Section 14(4) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(4)(i)The abstract and, where a complaint has been lodged, the complaint, and all other documents which have a bearing on the case, shall be submitted by the registrar to the president who may, if he thinks fit, instruct the registrar to furnish the medical practitioner concerned with a copy of the complaint and other documents and invite him by means of a registered letter to submit any explanation he may have to offer. The documents, including any explanation submitted by the practitioner to the registrar shall, then, be placed before the Council.The council may, then,-(a)order that all further proceedings, be stopped:(b)appoint a committee to consider the matter and submit a report to the council as to whether proceedings should be instituted under section!5 or section 19 or(c)direct that a regular inquiry be held by the council or a committee thereof appointed under section 21(1).A committee appointed to make a preliminary inquiry shall have power to cause further investigation to be made and further evidence to be taken and to take any legal advice or procure any legal assistance it may think necessary. The committee shall submit its report to the council.(ii)If the council consider that the case is one in which an inquiry under section 15 or section 19 ought to be held, the president shall direct the registrar to take steps for the institution of any inquiry and for having the case heard and determined by the council.Explanation. - It is not necessary that declaration under sub-rules (2) and (3) should be attested by a Magistrate. The declaration is only intended to ensure that there shall be bona fide grounds for proceeding against a medical practitioner and that action is not initiated on the allegations which are not capable of being verified.
