THE UTTAR PRADESH HOMOEOPATHIC MEDICINE
ACT, 1951
[U. P. ACT No. VIII of 1952] ------------
ARRANGEMENT OF SECTIONS
CHAPTER—1
Preliminary
SECTIONS:-
1- Short title,extent and commencement 2- Definitions
CHAPTER—II
The University and its objects 3- Establishment of Board
4- Substitution of section 4 5- Election of Chairman and the Vice-Chairman 6- Term of officer of members
7- First Board to be nominated by Government 8- Resignation of officer
9- Filling of casual vacancies in the office of a member or Chairman 10- Removal of members
11- Amendment of section 11
12- Duties of Chairman
13- Power of Board to require reports, etc. from Chairman 14- Delegation by Chairman of his powers and duties to a Vice-Chairman 15- Duties of Vice-Chairman
16- Nomination of members in default of election
17- Disqualification for membership
18- Notification of elections nomination and vacancies 19- Payment of allowance to members and Chairman
CHAPTER III
CONDUCT OF BUSINESS
20- Meeting of the Board 21- Chairman of meetings 22- Omitted
23- Power of Chairman of meeting to maintain order 24- Decision by vote
25- The minute book and resolutions
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26- Establishment of Advisory Committee 27- Validity of proceedings
CHAPTER IV
STAFF AND MEDICAL REGISTRATION
28- Registrar and other officers and servants of the Board 29- Orders by Board for maintenance of register 30- Duties of Registrar
31- Persons entitled to be registered
32- Amendment of schedule
33- Power of Board to call for information from medical institutions 34- Information required from applicants for registration 35- Entry of new titles and qualifications in register 36- Powers of Board to prohibit entry in, or to direct removal from, the register, etc 37- Notice of deaths, and erasure of names from register
38- Penalty on unregistered person representing that he is registered 39- Procedure in inquiries and appeals
40- Publication of names entered in the register of Homoeopaths
CHAPTER V
FUNCTIONS AND FINANCES OF THE BOARD
41- Powers and duties of the Board 41A- Omitted
41B- Omitted
41C- Omitted
42- Budget
43- Revised budget
44- Homoeopathic Fund
45- Custody and investment of Homoeopathic Fund
CHAPTER VI
PRIVILEGES OF PRACTITIONERS
46- Qualified practitioners certificates 47- Exemption from serving on inquests 48- Privileges under the United Provinces Excise Act, 1910.
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CHAPTER VII
MISCELLANEOUS
49- Appeal to State Government from decision of Board 50- Bar to suit and other legal proceedings 51- Mode of proof of Board s records
52- Restriction on the summoning of Board s servants to produce documents 53- Temporary provisions regarding administration of the Board 53A- Powers of State Government to issue direction, etc. 53B- Additional power of the State Government.
54- Court competent to try offences under this act and take cognizance of offences. 55- Making of regulations.
56- Power of State Government to make rules.
57- Rules and Regulations.
58- Savings
PART II
59- Power of the State Government to enforce the provisions of Part II 60- List of Practitioner
61- Provision to practice by persons not listed.
62- Penalty
63- Examination before registration.
64- Savings
65- Conferring granting or issuing diploma, license, etc. by unauthorized person or institution.
66- False assumption of degree, diploma or certificate to be an offence.
THE SCHEDULE
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