Homoeopathy Central Council (Amendment) Ordinance, 2019
Promulgated by the President in the Seventieth Year of the Republic of India.
An ordinance further to amend the Homoeopathy Central Council Act, 1973.
Whereas Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for him to take immediate action;
Now, therefore, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:
Section 1. Short title and commencement
(1) This ordinance may be called the Homoeopathy Central Council (Amendment) Ordinance, 2019.
(2) It shall come into force at once.
Section 2. Amendment of section 3A
In section 3A of the Homoeopathy Central Council Act, 1973 (59 of 1973.), in subsection (2), for the words within a period of one year , the words within a period of two years shall be substituted.
1. Ministry of Law and Justice (Legislative Department), Vide Extra., Part II, Section 1, dated 2-3-2019, published in the Gazette of India, No. 20, dated 2-3-2019.