Section 13 in The U.P. Homoeopathic Medicine Act, 1951
13. Power of the Board to require reports, etc. from Chairman.
(1)The Board may require the Chairman to furnish it with-(a)any return, statement, estimate, statistics or other information regarding any matter appertaining to the administration of the Board;(b)a report or explanation on any such matter; and(c)a copy of any record, correspondence or 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.(3)nothing in this section or in any other provision of this Act shall be deemed to prevent the Board from making regulations authorising the asking of questions by members at its meetings, subject to such conditions and restrictions as may be prescribed in the rules or regulations.
