Section 40 in The Rajasthan Homoeopathic Medicine Act, 1969
40. Powers of the Board.
- The Board shall have the following powers namely:-(i)to recognise Homoeopathic educational or instructional institutions for purposes of affiliation;(ii)to prescribe courses of study and curricula for general instruction or special or refresher courses in institutions affiliated to the Board in such branches of the Medical Science of Homoeopathy as the Board may think fit;(iii)to hold examinations and to grant and confer degrees and diplomas to and on persons who shall have pursued a course of study in an educational institution affiliated to the Board;(iv)to institute, exhibitions and award medals thereat to grant scholarships and medals to those who obtain high position at the Board's examinations or are poor and deserving, and with the sanction of the State Government, to grant scholarships for special study in research and manufacture of Homoeopathic medicines in any medical institution or a reputed firm that the Board may think fit, and to endow chairs of Homoeopathy in institutions affiliated to the Board;(v)to demand and receive from students such fees as may be prescribed as may be prescribed for admission to the Board's examinations;(vi)to exercise general supervision over the residential and disciplinary arrangements made by the educational institutions affiliated to the Board and to make arrangements for promoting the health and general welfare of their students;(vii)to appoint examiners and publish the results of the examinations held by it;(viii)to suspend or withdraw the recognition of any institution which is not conducted in accordance with the conditions prescribed by this Act or the rules or regulations framed thereunder:Provided that no such action shall be taken without affording the Committee or management of such an educational institution an opportunity of making such representation as it may deem fit;(ix)to appoint, with the previous sanction of the State Government, Inspectors for the inspection of Homoeopathic dispensaries, hospitals and educational institutions in the State;(x)[ x x x] [Omitted by Rajasthan Act 24 of 1974.].(xi)to establish or aid research institutions to arrange for postgraduate study in the science of Homoeopathy and to encourage scientific manufacture of Homoeopathic medicines in the State;(xii)to publish Homoeopathic journals;(xiii)to do such acts, not inconsistent with the provisions of this Act and the rules and regulations made thereunder, as may be necessary for the furtherance of the objects of this Act;(xiv)[ to appoint with prior approval of the State Government, standing or ad hoc Committees, to delegate any of its powers and functions to such Committees, subject to any restriction and to make regulations for determining the procedure to be followed by such Committees.] [Added by Rajasthan Act 24 of 1974.]
