Section 21A in The Punjab Homoeopathic Practitioners Act, 1965
21A. [ Powers and Functions of Council. [Inserted vide Punjab Act No. 11 of 1974.]
- Subject to the provisions of this Act, the powers and functions of the Council shall be : -(a)to hold qualifying examinations and other examinations, to appoint examiners and other staff to assist them, to fix their fees, remunerations and allowances and to declare the results of the examinations:(b)to grant degrees, diplomas or certificates;(c)to award stipends, scholarships, medals, prizes and other rewards;(d)to prepare, publish and prescribe text books and to publish statements of prescribed courses of study:(e)to found and maintain a library;(f)to recommend scheme for the post-graduate training and research in the Homoeopathic System;(g)to appoint any Committee or Board of studies as may be necessary and to lay down their constitution, duties and functions;(h)to exercise such other powers and perform such other functions as may be specified in this Act, or in rules or regulations made thereunder or as the State Government may by notification direct for carrying out the purposes of this Act.Explanation. - The Committee or the Board of studies referred to in clause (g) may have such persons as their members as are not members of the Council.]
