Section 18(1) in The West Bengal Homoeopathic System of Medicine Act, 1963
(1)[ with the prior approval of the State Government to establish institutions teaching the Homoeopathic system of medicine including DHMS course or any other diploma course recognised by the Central Council or by the State Government and to grant or refuse affiliation to such institution or to withdraw, after giving the institution an opportunity to show cause against the action proposed to be taken, such affiliation or to grant permission to conduct class in any course, recognised by the State Government :Provided that from such academic session as the State Government may, by notification in the Official Gazette, appoint, no institution or college teaching the Homoeopathic system of medicine shall admit students who have not passed the Intermediate Examination in Science or equivalent examination with Physics, Chemistry and Biology as their subjects, in any diploma course;] [[Clause (1) substituted by W.B. Act 27 of 1985. Original Clause (1) was as under:-'(1) with the approval of the State Government, to establish institutions teaching the Homoeopathic system of medicine and to grant or refuse affiliation to such institutions or to withdraw, after giving the authority of an institution an opportunity to show cause against the action proposed to be taken, such affiliation:'.]]
