Section 6 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
6. Enquiry by sub-committee.
(1)The sub-committee shall consider each application for registration under sub-section (7) or (8) of section 25 separately. Any application which does not satisfy the requirements of rules 4 and 5 shall be rejected by the sub-committee. The question of registration or enlistment in respect of each application shall be decided in accordance with the opinion of the majority of the members of the sub-committee.(2)For the purpose of making enquiry in respect of any such application, the sub-committee may, if it considers necessary, direct the Registrar to call any applicant for interview at the applicant's cost, or may refer any application,-(a)to the Collector of Bombay, if the applicant claims to be practising the Homoeopathic or the Biochemic system of medicine in Greater Bombay; or(b)to the Collector of the District concerned, if the applicant claims to be practising the Homoeopathic or the Biochemic system of medicine outside Greater Bombay,for verification of such facts mentioned by the applicant in the application, as the sub-committee may specify in that behalf.
