Section 13 in The Rajasthan Homoeopathic Medicine Act, 1969
13. Power of Board to require reports etc.
(1)The Board may require the Chairman to furnish it with-(a)any return, statement, estimate, statistics or other information regarding any matter pertaining to the administration of the Board;(b)a report or explanation on any such matter; and(c)a copy of any record, correspondence, plan or other document which is in his possession or control as Chairman or which is recorded or filed in the office of any servant of the Board.(2)The Chairman shall comply with every requisition made under sub-section (1) without unreasonable delay.
