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State of Rajasthan - Section

Section 4 in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973

4. Appointment of a panel by the Board.

(1)When the Board is satisfied that an application for affiliation, is in order, it shall depute a panel of not more than 3 of its members to inspect the institution for verification of the facts mentioned by the institution in its application for affiliation and for ascertaining how far the institution fulfils the conditions of affiliation as laid down in these regulations and to submit its. report to the Board within a period specified by it.
(2)The panel will have the power to call upon the governing body 'or the authority of the institution to furnish such reports, returns or other information as may be required by the panel for the due performance, of its duties. The institution will provide all reasonable facilities to the panel for the inspection of its buildings, laboratories, hospital, dispensary, library, records etc.
(3)The panel will in respect the institution and submit its report to the Board within the time limit prescribed by the Board.