Section 22(2) in The Rajasthan Indian Medicine Act, 1953
(2)In particular and without prejudice to the generality of the foregoing provision, each Committee shall, in relation to the system which it represents,-(a)inquire into and advise the Board on all matters specified in Sections 38, 39, 40 and 42:(b)make proposals to the Board for the exercise of all or any of its powers under Section 23:(c)hear appeals made to the Board under Sections 32, 34 and 36:(d)advise the Board on matters specified in Sections 47 and 48: and(e)enquire into and advise the Board generally for carrying out the purposes, and in furtherance of the objects, of this Act.
