Section 50(4) in Central Council of Homoeopathy (General) Regulations, 2018
(4)Each of the committees referred to in sub-regulation (1) shall have full powers, within the sphere of the functions assigned to it, to take decisions:Provided that the decisions of the said Committees shall be subject to ratification by the Central Council if, -(i)the matters of large policy are involved ;(ii)the decision of the Committee involves an expenditure on items exceeding twenty thousand rupees per annum from out of the sanctioned budget;(iii)according to the provisions of the Act, regulations or Standing Order of the Central Council, orders of the said Council are necessary.
