Section 28 in The Rajasthan Homoeopathic Medicine Rules, 1971
28.
Any person may inform the Board, in writing that any Registered Homoeopath has incurred the disqualification mentioned in section 36(1)(a)(b). Such information shall be dealt within the following manner:-(1)(a)Where the information is in the nature of a complaint charging the Homoeopath with professional misconduct or other infamous conduct as envisaged in clause (b) of sub-rule (1) of section 36, it shall be accompanied by an affidavit attested by a Magistrate or Notary Public.(b)Information regarding the conviction of the Homoeopath envisaged in clause (a) shall be accompanied by either affidavit or the copy of the judgment by which the Homoeopath was convicted.(c)Information or complaints unaccompanied by affidavit or copy of judgments are liable to be dismissed summarily at the discretion of the Board.(2)The Registrar shall place before the Board all the informations and complaints, together with all other record. The Board may either enquire the matter itself or may constitute a Committee for the purpose.(3)The enquiry shall cause to commence by the issue of show cause notice. Notice shall be issued by the Registrar on behalf of the Board and shall be sent to the Homoeopath by registered post. It shall specify the nature and particulars of the charge and inform him of the day on which the Board intends to deal with the case and shall call upon the Homoeopath to answer the charges in writing and to attend before the Board on such day. The notice shall be in such form as may be prescribed by the Board. The information or the complainant shall also be informed of the date appointed.(4)(a)When the Homoeopath admits to the charge, the Board shall pronounce its orders forthwith.(b)If the Board is satisfied by the reply of the delinquent Homoeopath or the documents or other materials produced before it that no case is made out against him it shall dismiss the information or the complainant. But no such order shall be passed unless the complainant or the informant has been given the opportunity of being heard.(5)Whenever the Board is of opinion that an enquiry, involving recording of evidence, has to be made it may either conduct the enquiry itself or it may entrust it to a Committee constituted for this purpose. The Board may also constitute Standing Committee for the purpose. The evidence shall be recorded in such manner as may be laid down by the Board in the regulations.(6)The meetings of the Board or the Committee of enquiry shall be in camera unless otherwise directed by the Board.(7)Upon conclusion of the Enquiry the Board shall pronounce its orders to the parties, if present. Otherwise the order shall be communicated to the parties by Registered Post.(8)The Board may also make supplementary provisions in relation to enquiries under this rule.
