Section 27 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
27.
When in the opinion of the Board any matter in which expert or technical opinion is involved or any such matter which requires prolonged enquiry to arrive at a conclusion comes before the Board and the Board finds that proper justice to the case cannot be done without appointing an Advisory Committee, it may appoint an Advisory Committee of as less number of members as are absolutely necessary in the case and in no circumstances it shall exceed eleven including the Convenor.
