Section 18 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
18. Appointment of Committees.
- [Section 53(2)(m)]. - For carrying out the purposes of the Act, the Council may appoint such committees from amongst the members consisting of such number of persons as it may deem fit. Each committee appointed by the Council shall perform such functions as may be assigned to it by the Council :Provided that nothing in this rule shall be deemed to empower a committee so appointed, to exercise such functions as are specifically mentioned in the Act to be performed by the Council or any other authority.
