Section 4 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
4. Extraordinary meetings.
- The President or the Chairman may, whenever he thinks fit, and shall, upon a written requisition of not less than one-third of the members of the Board or the Court, convene an extraordinary meetings of the Board or the Court, as the case may be.
