- The Board shall have the following other powers, namely :(1)to institute exhibitions and award medals threat and also to grant scholarships and medals to those who obtain high position at the examinations held by the Board or are poor and deserving and, with the sanction of the State Government, to grant to students scholarships for special study in research and manufacture of Homoeopathic medicine in any medical institution or reputed firm that the Board may think fit, whether in India or abroad, and to endow chairs of Homoeopathy in the institutions established or recognised by the Board;(2)to demand and receive from students such fees as may be prescribed for admission to the examinations held by the Board;(3)to exercise general supervision over the residential and disciplinary arrangements made by the institutions established or recognised by the Board and to make arrangements for promoting the health and general welfare of students receiving instruction in such institution;(4)to appoint examiners and publish the results of the examinations held by the Board;(5)to distribute, subject to rules made by the State Government, grants out of the funds placed by the State Government, at the disposal of the Board, to Homoeopathic dispensaries, hospitals and institutions, imparting instruction in Homoeopathy and to suspend or withdraw grants to any such institution after affording the Committee of management of such institutions an opportunity of making such representation as it may deem fit;(6)to establish or aid research institutions and to arrange for post graduate study in the science of Homoeopathy and to encourage scientific manufacture of Homoeopathic medicines in the State;(7)to register and issue licences on payment of such fee as may be prescribed by regulations to reliable firms for sale of Homoeopathic medicines;(8)to establish, with the previous approval of the State Government, a Medical Faculty of Homoeopathy;(9)to negotiate with any Homoeopathic medical authority outside the State, whether India or abroad, for the reciprocal recognition of the medical qualification and to advise the State Government to take necessary steps in respect thereof ;(10)to publish periodically Homoeopathic journals and to circulate copies thereof among registered Homoeopathic Practitioners on payment of suitable subscriptions ; and(11)to do such acts, not inconsistent with the provisions of this Act, as may be necessary for the furtherance of the objects of this Act.
