Section 14(3) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(3)The Commission shall specify by regulations the manner of conducting common counselling by the designated authority for admission to all the medical institutions governed under this Act:Provided that the common counselling shall be conducted by the designated authority of ––(i)the Central Government, for All India seats; and(ii)the State Government, for the remaining seats at the State level.
