Section 3 in Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admissions to Conduct of Appointment of Examiners, Paper-setters, fees to be paid etc.) By-laws, 1987
3.
All written and practical examinations shall be held twice a year under the general superintendence of the Chairman of the Court or under superintendence of such persons as may be appointed by him at as many centres, the Executive Committee may fix. The authorities of the institutions where the examinations are to be held shall make seating arrangements for the written examination and provide facilities in the laboratories and hospitals associated with the college for the conduct of the practical examinations. The principals of the colleges affiliated to the Court, shall help the Executive Committee in finding suitable places for holding the examination and conducting them smoothly.
