Section 27 in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
27. Powers and functions of Board of Ethics and Registration for Homoeopathy.—
(1)The Board of Ethics and Registration for Homoeopathy shall perform the following functions,namely:—(a)maintain a National Register of all licensed practitioners of Homoeopathy in accordance with the provisions of section 32;(b)regulate professional conduct and promote medical ethics in accordance with the regulations made under this Act:Provided that the Board of Ethics and Registration for Homoeopathy shall ensure compliance with the code of professionaland ethical conduct through the StateMedical Council, in a case where such State Medical Council has been conferred power to take disciplinary actions in respect of professional or ethical misconduct by medical practitioners under respective State Acts;(c)develop mechanisms to have continuous interaction with State Medical Councils of Homoeopathy to effectively promote and regulate the conduct of medical practitioners of Homoeopathy;(d)exercise appellate jurisdiction with respect to the actions taken by a State Medical Council under section 31.(2)The Board of Ethics and Registration for Homoeopathy may, in the discharge of its functions, make such recommendations to, and seek such directions from, the Commission, as it deems necessary.
