Section 40 in Tamil Nadu Homeopathy Council Regulations, 1973
40.
In the case of such an appeal, the Executive Committee or the Council shall consider-(i)whether the facts on which the order was based have been established;(ii)whether the facts established afford sufficient ground for taking action; and(iii)whether the penalty is excessive, adequate or inadequate and after such consideration shall pass such order as it thinks proper.Executive Committee, Its Powers, Etc.
