Section 19(1) in The Homoeopathy Central Council Act, 1973
(1)When upon report by the inspector or the visitor, it appears to the Central Council-(a)that the courses of study and examination to be undergone in, or the proficiency required from candidates at any examination held by, any University, Board or medical institution, or(b)that the staff, equipment, accommodation, training and other facilities for instruction and training provided in such University, Board or medical institution or in any college or other institution affiliated to the University, do not conform to the standard prescribed by the Central Council, the Central Council shall make a representation to that effect to the Central Government.
