Section 27(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)The Board of Ethics and Registration for Homoeopathy shall perform the following functions,namely:—(a)maintain a National Register of all licensed practitioners of Homoeopathy in accordance with the provisions of section 32;(b)regulate professional conduct and promote medical ethics in accordance with the regulations made under this Act:Provided that the Board of Ethics and Registration for Homoeopathy shall ensure compliance with the code of professionaland ethical conduct through the StateMedical Council, in a case where such State Medical Council has been conferred power to take disciplinary actions in respect of professional or ethical misconduct by medical practitioners under respective State Acts;(c)develop mechanisms to have continuous interaction with State Medical Councils of Homoeopathy to effectively promote and regulate the conduct of medical practitioners of Homoeopathy;(d)exercise appellate jurisdiction with respect to the actions taken by a State Medical Council under section 31.
