Section 28(1) in The Rajasthan Homoeopathic Medicine Rules, 1971
(1)(a)Where the information is in the nature of a complaint charging the Homoeopath with professional misconduct or other infamous conduct as envisaged in clause (b) of sub-rule (1) of section 36, it shall be accompanied by an affidavit attested by a Magistrate or Notary Public.(b)Information regarding the conviction of the Homoeopath envisaged in clause (a) shall be accompanied by either affidavit or the copy of the judgment by which the Homoeopath was convicted.(c)Information or complaints unaccompanied by affidavit or copy of judgments are liable to be dismissed summarily at the discretion of the Board.
