| Contents |
| Title |
The National Commission for Homoeopathy Act, 2020 |
| Sections |
ptericulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Nationalcommission for Homoeopathy |
| 3. |
Constitution of National Commission for Homoeopathy |
| 4. |
Composition of Commission |
| 5. |
Search committee for appointment of Chairperson and Members
|
| 6. |
Term of office and conditions of service of Chairperson and Members |
| 7. |
Removal of Chairperson and Members of Commission |
| 8. |
Appointment of secretary experts, professionals officers and employees of Commission |
| 9. |
Meeting of Commission |
| 10. |
Power and functions of Commission |
| Chapter III |
Advisory Council for Homoeopathy |
| 11. |
Constitution and composition of Advisory council for Homoeopathy |
| 12. |
Functions of Advisory Council for Homoeopathy |
| 13. |
Meetings of Advisory Council for Homoeopathy |
| Chapter IV |
National Examination |
| 14. |
National Eligibility cum-Entrance Test |
| 15. |
National Exit Test |
| 16. |
Post-Graduate National Entrance Test |
| 17. |
National Teachers' Eligibility Test for Homoeopathy |
| Chapter V |
Autonomous Boards |
| 18. |
Constitution of Autonomous Boards |
| 19. |
Composition of Autonomous Boards |
| 20. |
Search Committee for appointment of President and Members |
| 21. |
Term of office and conditions of service of President and Members |
| 22. |
Advisory committees of experts |
| 23. |
Staff of Autonomous Boards |
| 24. |
Meetings of Autonomous Boards |
| 25. |
Delegation of powers |
| 26. |
Powers and functions of Homoeopathy Education Board |
| 27. |
Powers and functions of Board of Ethics and Registration for Homoeopathy |
| 28. |
Powers and functions of Medical Assessment and Rating Board for Homoeopathy |
| 29. |
Permission for establishment of new medical institution |
| 30. |
Criteria for approving or disapproving scheme |
| 31. |
State Medical Councils |
| 32. |
National Register and State Register of Homoeopathy |
| 33. |
Rights of persons to be enrolled in National Register and their obligations thereto |
| 34. |
Rights of persons to practice |
| Chapter VI |
Recognition of Qualifications of Homoeopathy |
| 35. |
Recognition of qualifications granted by Universities or medical institutions in India |
| 36. |
Recognition of qualifications granted by medical institutions outside India |
| 37. |
Withdrawal of recognition or de-recognition of qualification |
| 38. |
Special provision in certain cases for recognition of qualifications |
| Chapter VII |
Grants, Audit and Accounts |
| 39. |
Grants by Central Government |
| 40. |
National Commission Fund for Homoeopathy |
| 41. |
Audit and accounts |
| 42. |
Furnishing of returns and reports to Central Government |
| Chapter VIII |
Miscellaneous |
| 43. |
Power of Central Government to give directions to Commission and Autonomous Boards |
| 44. |
Power of Central Government to give directions to State Governments |
| 45. |
Information to be furnished by Commission and publication thereof |
| 46. |
Obligation of Universities and medical institutions |
| 47. |
Completion of courses of studies in medical institutions |
| 48. |
Chairperson, Members, officers of Commission, Autonomous Boards to be public servants |
| 49. |
Protection of action taken in good faith |
| 50. |
Cognizance of offences |
| 51. |
Power of Central Government to supersede Commission |
| 52. |
Joint sittings of Commission, National Commission for Indian Systems of Medicine and National Medical Commission |
| 53. |
State Government to promote public health |
| 54. |
Power to make rules |
| 55. |
Power to make regulations |
| 56. |
Rules and regulations to be laid before Parliament |
| 57. |
Power to remove difficulties |
| 58. |
Repeal and saving |
| 59. |
Transitory provisions |
