Section 12 in The U.P. Homoeopathic Medicine Act, 1951
12. Duties of Chairman.
- It shall be the duty of the Chairman-(a)unless provided otherwise by this Act or prevented by reasonable cause;(i)to convene and preside over all meetings of the Board;(ii)otherwise to control in accordance with any regulation to be made in this behalf, the transaction of business at all meetings of the Board;(b)to superintend and control the financial and executive administration of the Board and bring to its notice any defect therein;(c)to perform such other duties as are required of or imposed on him by or under this Act, or rules framed thereunder.
