Section 25(2) in The Orissa Homoeopathic Act, 1956
(2)The inquiry referred to in Clause (b) of Sub-section (1) may be in the discretion of the Board or the Committee, as the case may be, held in camera and an opportunity snail be given to the Homoeopathic Practitioner to be heard in his defence either personally or through an authorised agent.
