Homoeopathy Central Council Act, 1973
19. Withdrawal of recognition
(1) When upon report by the inspector or the
visitor, it appears to the Central Council—
(a) that the courses
of study and examination to be undergone in, or the proficiency required from
candidates at any examination held by, any University, Board or medical
institution, or
(b) that the staff,
equipment, accommodation, training and other facilities for instruction and
training provided in such University, Board or medical institution or in any
college or other institution affiliated to the University, do not conform to
the standard prescribed by the Central Council, the Central Council shall make
a representation to that effect to the Central Government.
(2) After considering such representation, the
Central Government may send it to the Government of the State in which the
University, Board or medical institution is situated and the State Government
shall forward it along with such remarks as it may choose to make to the
University, Board or medical institution, Board or medical institution may
submit its explanation to the State Government.
(3) On the receipt of the explanation, or,
where no explanation is submitted within the period fixed, then, on the expiry
of that period, the State Government shall make its recommendations to the
Central Government.
(4) The Central Government, after making such
further inquiry, if any, as it may think fit, may, by notification in the
Official Gazette, direct that an entry shall be made in the Second Schedule
against the said medical qualification declaring that it shall be a recognized
medical qualification only when granted before a specified date, or that the
said medical qualification if granted to students of a specified college or
institution affiliated to any University shall be recognized medical
qualification only when granted before a specified date or, as the case may be,
that the said medical qualification shall be recognized medical qualification
in relation to a specified college or institution affiliated to any University
only when granted after a specified date