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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2)(z) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(z)the measures to be taken against a medical institution for failure to maintain the minimum essential standards under clause (f) of sub-section (1) of section 28;
(za)the form of scheme, the particulars thereof, the fee to be accompanied and the manner of submitting scheme for establishing new medical college under sub-section (2) of section 29;
(zb)the manner of preferring an appeal to the Commission for approval of the scheme under sub-section (5) of section 29;
(zc)the areas in respect of which criteria may be relaxed under the proviso to section 30;
(zd)the manner of taking disciplinary action by a State Medical Council for professionalorethical misconduct of registered medical practitioner and the procedure for receiving complaints and grievances by the Board of Ethics and Registration for Homoeopathy, under sub-section (2) of section;
(ze)the act of commission or omission which amounts to professional or ethical misconduct under clause (b) of the Explanation to section 31;
(zf)other particulars to be contained in a National Register under sub-section (1) of section 32;
(zg)the form, including the electronic form and the manner of maintaining the National Register under sub-section (2) of section 32;
(zh)the manner in which any name or qualification may be added to, or removed from, the National Register and the grounds for removal thereof, under sub-section (3) of section 32;
(zi)the manner of entering the title, diploma or qualification in the State Register or the National Register under sub-section (3) of section 33;
(zj)the manner in which, and the period for which temporary registration may be permitted to a foreign citizen under the second proviso to sub-section (1) of section 34;
(zk)the manner of listing and maintaining medical qualifications granted by a University or medical institution in India under sub-section (1) of section 35;
(zl)the manner of examining the application for grant of recognition under sub-section (3) of section 35;
(zm)the manner of preferring an appeal to the Commission for grant of recognition under sub-section (5) of section 35;
(zn)the manner of including a medical qualification in the list maintained by the Board under sub- section (6) of section 35;
(zo)the manner in which the Homoeopathy Education Board shall list and maintain the medical qualifications which have been granted recognition before the date of commencement of this Act, under sub-section (8) of section 35;
(zp)the manner in which the Commission shall list and maintain the medical qualifications which have been granted recognition before the date of commencement of this Act, under sub-section (4) of section 36.