Section 55(2) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:—(a)the functions to be discharged by the Secretary of the Commission under sub-section (4) of section 8;(b)the procedure in accordance with which experts and professionals may be engaged and the number of such experts and professionals under sub-section (7) of section 8;(c)the procedure to be followed at the meetings of Commission, including the quorum at its meetings under sub-section (3) of section 9;(d)the quality and standards to be maintained in education of Homoeopathy under clause (a) of sub-section (1) of section 10;(e)themannerofregulatingmedicalinstitutions,medicalresearchesandmedical professionals under clause (b) of sub-section (1) of section 10;(f)the manner of regulating functioning of the Commission, the Autonomous Boards and the State Medical Councils under clause (d) of sub-section (1) of section 10;(g)the procedure to be followed at the meetings of the MedicalAdvisoryCouncil, including the quorum at its meetings under sub-section (3) of section 13;(h)the other languages in which, the designated authority through which, and the manner in which the National Eligibility-cum-Entrance Test shall be conducted under sub-section (2) of section;(i)the manner of conducting common counselling by the designated authority for admission to medical institutions under sub-section (3) of section 14;(j)the other languages in which, the designated authority through which, and the manner in which, the National Exit Test shall be conducted under sub-section (2) of section 15;(k)the manner in which a person with foreign medical qualification shall qualify National Exit Test under sub-section (4) of section 15;(l)the other languages in which, the designated authority through which, and the manner in which admission to postgraduate courses shall be conducted under sub-section (2) of section 16;(m)the manner of conducting common counselling by the designated authority for admission to the postgraduate seats in all medical institutions under sub-section (3) of section 16;(n)the manner of conducting the National Teachers’ Eligibility Test for Homoeopathy and the designated authority through whom such test shall be conducted under sub-section (2) of section;(o)the number of, and the manner in which, experts, professionals, officers and other employees shall be made available by the Commission to the Autonomous Boards under section 23;(p)the manner in which decisions of the Autonomous Boards shall be made under sub-section (2) of section 24;(q)the competency based dynamic curriculum at all levels under clause (b) of sub-section (1) of section 26;(r)the manner of settingupof medical institutions forimparting undergraduate, postgraduate and super-speciality courses in Homoeopathy under clause (c) of sub-section (1) of section 26;(s)the minimum requirements and standards for conducting courses and examinations in medical institutions under clause (d) of sub-section (1) of section 26;(t)the standards and norms for infrastructure, faculty and quality of education and research in medical institutions of Homoeopathy under clause (e) of sub-section (1) of section 26;(u)the manner of regulating professional conduct and promoting medical ethics under clause (b) of sub-section (1) of section 27;(v)the procedure for assessment and rating of the medical institutions under clause (a) of sub-section (1) of section 28;(w)the manner of carrying out inspections of medical institutions for assessing and rating under clause (c) of sub-section (1) of section 28;(x)themannerofconducting,andthemannerofempanellingindependentrating agencies to conduct, assess and rate all medical institutions under clause (d) of sub-section (1) of section 28;(y)the manner of making available on website or in public domain the assessment and ratings of medical institutions under clause (e) of sub-section (1) of section 28;(z)the measures to be taken against a medical institution for failure to maintain the minimum essential standards under clause (f) of sub-section (1) of section 28;(za)the form of scheme, the particulars thereof, the fee to be accompanied and the manner of submitting scheme for establishing new medical college under sub-section (2) of section 29;(zb)the manner of preferring an appeal to the Commission for approval of the scheme under sub-section (5) of section 29;(zc)the areas in respect of which criteria may be relaxed under the proviso to section 30;(zd)the manner of taking disciplinary action by a State Medical Council for professionalorethical misconduct of registered medical practitioner and the procedure for receiving complaints and grievances by the Board of Ethics and Registration for Homoeopathy, under sub-section (2) of section;(ze)the act of commission or omission which amounts to professional or ethical misconduct under clause (b) of the Explanation to section 31;(zf)other particulars to be contained in a National Register under sub-section (1) of section 32;(zg)the form, including the electronic form and the manner of maintaining the National Register under sub-section (2) of section 32;(zh)the manner in which any name or qualification may be added to, or removed from, the National Register and the grounds for removal thereof, under sub-section (3) of section 32;(zi)the manner of entering the title, diploma or qualification in the State Register or the National Register under sub-section (3) of section 33;(zj)the manner in which, and the period for which temporary registration may be permitted to a foreign citizen under the second proviso to sub-section (1) of section 34;(zk)the manner of listing and maintaining medical qualifications granted by a University or medical institution in India under sub-section (1) of section 35;(zl)the manner of examining the application for grant of recognition under sub-section (3) of section 35;(zm)the manner of preferring an appeal to the Commission for grant of recognition under sub-section (5) of section 35;(zn)the manner of including a medical qualification in the list maintained by the Board under sub- section (6) of section 35;(zo)the manner in which the Homoeopathy Education Board shall list and maintain the medical qualifications which have been granted recognition before the date of commencement of this Act, under sub-section (8) of section 35;(zp)the manner in which the Commission shall list and maintain the medical qualifications which have been granted recognition before the date of commencement of this Act, under sub-section (4) of section 36.
