Section 22 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
22. Powers of council.
- The council shall have the following powers, namely:-(1)to establish with the approval of the Government institutions teaching Homeopathy, to aid institutions teaching Homeopathy and to grant or refuse affiliation to such aided institutions or to withdraw, after giving the governing body or authority of the aided institution an opportunity to show cause against the action proposed to be taken, such affiliation;(2)to call on the governing body or authority of an institution affiliated to the council, or of an institution applying for affiliation, to furnish within such period as may be specified, such reports, returns or other information as the council may require to judge the efficiency of the institution;(3)to hold examinations for persons who shall have pursued a course of study in institutions established by, or affiliated to, the council, and to confer degrees, diplomas and certificates on them on having passed the necessary examinations;(4)to provide by regulations courses of study for different examinations held by the council;(5)to provide for instruction or for refresher courses in such branches of t medical science as would be useful to persons studying Homeopathy;(6)to appoint examiners and to fix their remuneration and to publish the results of the examinations held by it;(7)to grant scholarships, prizes and medals to students of institutions established by, or affiliated to, the council who are meritorious, or stipends to students who are poor and deserving; and with the sanction of the Government to grant to students scholarships for research or special study in any institutions that the council may think fit, whether in India or abroad and to endow chairs of Homeopathy in institutions established by, or affiliated to, the council;(8)to confer honorary degrees on practitioners of extraordinary merit;(9)to collect prescribed fees or charges for admission to the examinations held by the council and for certificates, diplomas or degrees granted or conferred by it;(10)to exercise general supervision over the residential and disciplinary arrangements made by the institutions established by, or affiliated to, the council and arrangements for promoting the health and general welfare of the students of such institutions;(11)to recommend to the Government the sanction of a grant to an affiliated institution teaching Homeopathy or the withdrawal or suspension, after giving the governing body or authority of the institution concerned an opportunity of showing cause against the action proposed, of any such grant;(12)to appoint such number of inspectors for the inspection of institutions teaching Homeopathy as the council may deem fit on such terms as the council may, with the previous sanction of the Government, determine;(13)to receive grafts, donations, gifts and endowments;(14)to incur such expenditure, to adopt such measures and to do such acts as may be necessary for the furtherance of the objects mentioned in this section;(15)to advise the Government in the matter of research in Homeopathy; and(16)to perform such other functions as the Government may direct or, on the recommendation of the council, approve for carrying out the provisions of this Act.
