Section 28(3) in The Gujarat Homoeopathic Act, 1963
(3)The Registrar shall place the application before the Council, and if an Examination Committee has been appointed, before the said Committee, and the Council or the said Committee, as the case, may be, may direct the Registrar to call for any further information which it may deem necessary. The Council or the said Committee may also direct a local inquiry to be made by a competent person or persons authorised by it in this behalf.
