Section 23(7) in Maharashtra Homoeopathic Practitioners' Act, 1960
(7)(a)[(a) For the purpose of advising the Council or the Executive Committee on any question of law arising in any inquiry before it, there may be appointed by the Council an assessor who has been-for not less than ten years-(i)an Advocate enrolled under the Advocates Act, 1961; or(ii)an attorney of a High Court.](b)Where an assessor advises the [Council or the Executive Committee] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 24(e).] on any question of law as to evidence, procedure or any other matter, he shall do so in the presence of every party, or person representing a party, to the inquiry who appears thereat, or if the advice is tendered after the [Council or the Executive Committee] [This word was substituted for the word Board by Maharashtra 16 of 1988, Section 24(e).] has begun to deliberate as to their findings, every such party or person as aforesaid shall be informed what advice the assessor has tendered. Such party or person shall also be informed, if in any case the Board does accept the advice of the assessor on any such question as aforesaid.(c)Any assessor under this section may be appointed either generally or for any particular inquiry or class of inquiries and shall be paid such remuneration as may be prescribed by rules.
