Section 24 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
24. Inspection of documents.
- The following shall be the conditions subject to which leave shall be granted to members of the council to inspect the documents of the council when not required for use.(1)A notice in writing of three days shall be given to the registrar except when the council is in session, in which case special leave may be granted.(2)The subject to which the document needed for inspection relates shall be stated in the notice.(3)Documents under inspection shall not be removed from the premises of the council and the inspection shall be made in his presence.(4)All such documents and the information derived therefrom shall be treated as strictly confidential.
