Section 50 in Central Council of Homoeopathy (General) Regulations, 2018
50. Committees.
(1)The Central Council shall constitute the following committees, namely: -(a)Education Committee;(b)Regulations Committee;(c)Finance Committee;(d)Registration Committee;(e)Post Graduate Committee.(2)Each of the committees referred to in sub-regulation (1) shall have not more than seven members.(3)The functions of each committee referred to in sub-regulation (1) shall be as under: -(i)the Education Committee shall deal with all matters related to the syllabi, curriculum, teaching, examinations, result, readmission in examinations, eligibility, internship, qualification of teachers, strength of teaching faculty, departments, library, equipment, attached Homoeopathic Hospital (including Out Patient Department, In Patient Department, relevant facilities, staff and functioning) and other related matters to Under Graduate level education;(ii)the Post Graduate Education Committee shall deal with all matters related to the syllabi, curriculum, teaching, examinations, result, readmission in examinations, eligibility, house job, qualification of teachers, strength of teaching faculty, departments, library, equipment, attached Homoeopathic Hospital (including Out Patient Department , In Patient Department, relevant facilities, staff and functioning) and other related matters to Post Graduate level education;(iii)the Regulation Committee shall deal with all matters related to the Act and the regulations made there under;(iv)the Finance Committee shall deal with making of Budget Estimates, Revised Estimates, Final Estimates, Annual Accounts and other matters related to finances of the Central Council;(v)the Registration Committee shall deal with matters related to the Central Register of Homoeopathy, Direct Registration with the Central Council and all other matters related to registration.(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.(5)The Chairperson of each of these committees shall be elected by the members of the respective committees.(6)The President or in his absence the Presiding Authority shall depute one of its members as Returning Officer for the election of committees referred to in sub-regulation (1) and the Returning Officer so selected shall call upon the members present in the meeting to move a motion for constitution of each of the committees by stipulating a time frame which will be applicable for the day of the meeting, and in case of having proposals for more than seven names for a committee, the Returning Officer shall call upon for election by ballot among so named members as candidates for the concerned committee and after the counting of the ballots the Returning Officer shall declare the name of members of the committee who obtain the largest number of votes as elected.(7)A motion for constitution of a committee referred to in sub-regulation(1) shall be moved wherein the mover shall propose the name of the members of the committee and any member may then move amendments proposing the addition of names of other members.(8)If the number of members proposed as members of the committee does not exceed the total number of members to form the committee, the members so proposed shall be declared as unanimously elected members of the committee by the Returning Officer and if the number of members so proposed exceeds the total number of members to form the committee, election by ballot shall be held and the requisite number of members who obtain the largest number of votes shall be declared elected by the Returning Officer:Provided that in the event of two or more candidates securing the same number of votes and that number being more than the number of votes secured by any candidate other than the two or more securing the same number of votes, the determination as between such candidates shall be done by draw of lots and the candidate on whom the lot falls, shall be declared elected.
