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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2)(d) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(d)An enquiry directed under the foregoing rule shall be instituted by the issue of notice in writing on behalf of the Council by the Registrar addressed to the registered practitioner. Such notice shall specify the nature and particulars of the charge and inform him to the day on which the Council intends to deal with the case and shall call upon the registered practitioner to answer the charges in writing and to attend before the Council on such day. The notice shall be issued in Form G with such variations as circumstances may require, at least three weeks before the date of enquiry. The Registrar shall also inform the complainant of the date so appointed where a complaint has been lodged.