Section 32 in The Rajasthan Homoeopathic Medicine Rules, 1971
32. Inspection and safe custody of documents.
(1)The Chairman shall be entitled to inspect all documents of the Board, at any time during office hours.(2)Members of the Board, other than Chairman shall be entitled to inspection of the document of the Board, on the following conditions:-(a)The member shall give notice of three clear working days to the Registrar.(b)The members shall state the document be desires to inspect.(c)Inspection shall be allowed during office hours within the premises of the Board.(3)Inspection by other persons shall be allowed under the directions given or regulations made by the Board.
