The Rajasthan Homoeopathic Medicine Board (Recognition for the Purpose of Registration) Regulations, 1973

Published vide Notification No. G.S.R. 81 (88)/RBHM/ General 97 (Volume 2)/13980, dated 13-12-1973, published in Rajasthan Gazette part 4-C, sub-part 1, Ordinary. dated 28-2-1974

RJ940

In exercise of the powers conferred by section 30(1) read with item 2 of the schedule and clauses (a) and (m) of sub-section (1) of section 58 of the Rajasthan Homoeopathic Medicine Act, 1969 (Raj. Act 1 of 1970), the Board hereby makes the following regulations, the same having been previously published in the Rajasthan Gazette, Part 3(B) dated the 29th June, 1972. These regulations have also been confirmed by the State Government.

Short title and commencement.- (1) These regulations may be called the Rajasthan Homoeopathic Medicine Board (Recognition for the purposes of Registration) Regulation, 1973.

(2) They shall come into force with effect from the date of their publication in the Rajasthan Rajpatra.

Definitions.- In these regulations unless the context otherwise requires.-

(a) "Act" means the Rajasthan Homoeopathic Medicine Act, 1969 (Act No. 1 of 1970):

(b) "Board" means the Rajasthan Board of Homoeopathic Medicine, constituted under the provisions of the Act;

(d) "Institution" means a partly or wholly Homoeopathic University, Medical Corporation, examining body or other institution, in or outside India granting titles; degrees: diplomas, certificates of qualifications etc., in the Medical Science of Homoeopathy:

(e) "Panel" means a panel consisting of not more than 3 members of the Board appointed by the Board;

(f) "Recognition" means recognition for the purposes of registration under section 30 of the Act;

(g) "Registrar" means the Registrar of the Board appointed under the Act;

(h) "Regulations" means the Regulations framed by the Board under section 58 of the Act;

(i) "Rules" mean the Rajasthan Homoeopathic Medicine Rules, 1971, or any other rules framed by the Government under the Act:

(j) "Section" means a section of the Act:

(k) Words and expressions used but not defined in these Regulations shall have the meanings assigned to them in the Act.

Submission of application for recognition.- (1) An institution desirous of obtaining recognition from the Board, with respect to any of the degrees, diplomas, certificates of qualifications, titles etc. awarded by it, for the purposes of registration under section 30 of the Act, shall submit an application therefor, in writing. The application which shall be addressed to the Registrar shall be on the form as per Appendix I and shall be signed by a competent office bearer of the institution and shall be accompanied by a fee of Rs. 50/-which shall not be refundable. The fee may be sent to the Registrar either by postal order or by money order. The postal orders or the money order receipt, as the case may be, enclosed with the application.

(2) A separate application shall be submitted with respect to each title, degree, diploma, certificate of qualification etc. for which recognition is sought.

(3) The Registrar shall, on receipt of an application for recognition, place it before the Board.

Appointment of a panel by the Board.- (1) When the Board is satisfied that an application for recognition is in order, it may depute a panel of not more than 3 of its members for verification of the facts mentioned by the institution in its application for recognition and for ascertaining the suitability of the institution for recognition and to submit its report to the Board within a period specified by it. The panel may, if considered necessary and desirable, inspect the institution for this purpose.

(2) The panel and if no panel is appointed, the Board, shall have the power to call upon the governing body or the authority of the institution.-

(a) to furnish such reports, returns or other information as the panel/Board may require to enable it to judge the efficiency of the instructions in Homoeopathy given therein;

(b) to provide facilities to enable members of the panel/Board to be present at the examinations held by the institution: and

(c) to provide all reasonable facilities to enable the members of the panel/Board to inspect the buildings, libraries, laboratories, hospitals etc. and the record etc. of the institution.

(3) The panel will complete its work expeditiously and submit its report to the Board within the time limit prescribed by the Board.

Decision by the Board.- (1) The application for recognition will be considered and decided by the Board in the light of the report submitted by the panel, if a panel was appointed by the Board. If no panel was appointed, an application for recognition will be considered and decided by the Board after receipt of such reports, returns and other information as the Board might have directed the institution to furnish to it.

(2) If on consideration of the application for recognition as aforesaid, the Board is satisfied that any title, degree, diploma or a certificate of qualification granted by an institution is a sufficient guarantee that the persons holding the same possess the knowledge and skill requisite for the efficient practice of Homoeopathy, the Board may grant recognition to same subject to such limitations as the Board may consider proper.

(3) The fee for recognition of an institution shall be Rs. 250/- for each title, degree, diploma or certificate to be paid at the time when recognition is first granted and such annual recognition renewal fee with respect to each title, degree, diploma, certificate etc. as may be prescribed by the Board from time to time subject to a minimum of Rs. 50/-.

(4) On receipt of an intimation from the Registrar to the effect that the Board is prepared to recognize it. the institution shall deposit the recognition fee of Rs. 250/- with the Board within the specified time. The annual recognition fee shall be paid into the Board before the end of July, every year failing which recognition will terminate automatically. Unless previously otherwise directed by the Board, annual renewal of recognition will be granted by the Registrar after the prescribed fee therefor has been paid into the Board.

(5) After the prescribed recognition fee of Rs. 250/- has been paid to the Board, the Registrar will issue a letter of recognition to the institution as per Appendix II. Necessary entries in this letter will be made by the Registrar every year after the annual recognition renewal fee has been paid into the Board.

Changes in the courses of study and pattern of examination.- An institution to whom recognition has been granted by the Board with respect to any of the titles, degrees, diplomas, certificates etc. granted by it, shall not, without prior approval of the Board, make any change whatsoever with respect to the courses of study and training and the pattern and nature of examination and other matters pertaining to the same.
Withdrawal of recognition.- The Board may at any time for reasons to be recorded by it in writing and after giving the institution an opportunity of meeting, any objections, complaints, alleged violation or non-conformity of any conditions of recognition etc. in writing or personally or both, withdraw any recognition granted by it.

Appendix I

[See regulation No. 3(1)]

Form of application for recognition for the purposes of registration under section 30 of the Rajasthan Homoeopathic Medicine Act, 1969.

The Registrar,

Rajasthan Board of Homoeopathic Medicine,

Jaipur.

Subject:-Recognition of titles, degrees, diplomas and certificates etc. for the purposes of registration under section 30 of the Rajasthan Homoeopathic Medicine Act, 1969.

Sir,

We beg to apply for recognition by the Board, of the title/de- gree/Diploma/certificate of ................. (name of the title, degree, diploma, certificate etc.) granted by this institution, for the purposes of registration under section 30 of the Rajasthan Homoeopathic Medicine Act, 1969.

Detailed information with respect to our institution and the aforesaid title/ degree/ diploma/ certificate of ..............is as stated in the Annex. The information contained in the Annex is true to the best of our knowledge and belief.
We agree to abide by the provisions of the Rajasthan Homoeopathic Medicine Act, 1969, and the rules and regulations framed thereunder by the Government and the Board respectively in so far as these relate to the recognition being sought by us.
It is requested that our case may please be placed before the Board for granting recognition to the aforesaid title/degree/diploma/ certificate etc. granted by this institution.

Yours faithfully,

Place................. Date.................

Signature of the applicant ......... Designation...........................

Annexure

[Information to be furnished by the Homoeopathic Institutions]

Name of the institution and date of its establishment.
Constitution of its Managing Committee and names of its present personnel.
Name of the title, degree, diploma or certificate etc. for which recognition is sought together with the following particulars:-

(a) Date of the institution of title, degree, diploma or certificate course in question.

(b) Duration of the course.

(c) Whether the title, degree, diploma or certificate in question is recognized by any other State Board for Homoeopathy or State Government or the Central Government and if so, for what purposes? (Evidence of Recognition should be attached).

(d) Three copies of the courses of studies.

(e) List of examiners in theoretical and practical subjects appointed for the last three final examinations, if any.

(f) Copy each of the question papers of the last three final examinations.

(g) Copies of rules and regulations about examinations and copies of instructions, if any, issued to the theoretical and practical examiners and Superintendents of examinations.

(h) Number of examinees admitted to the last three years final examinations together with number, names and percentage of successful candidates with divisions, if any.

(i) Minimum percentage of marks which make an examinee eligible for being declared as a successful candidate at the examination together with particulars of classification of divisions, if any.

(j) Whether the candidates are required to pass separately in each theoretical and practical examination or in aggregate.

(k) Copies of last three years reports of theoretical and practical examiners.

(l) The hours of teaching and the mode of teaching in the institution.

Particulars of land, building and equipment.
List of teaching staff together with qualifications, emoluments, duties and date of appointment of each member of the staff also stating whether whole time, part-time or honorary.
Whether the institution has got a Dissection Hall, if so, how many bodies does it normally accommodate, and how many are dissected every year, specifying the number of bodies dissected during the last academic session and number of students who are required to work on one body.
Full particulars of the various laboratories and museums possessed by the institution and estimate of the equipment contained in each.
Whether a pharmacy is attached to the institution and if so, whether it is run on commercial lines (Figures of turnover and income and expenditure for the last three years should be given). A list of the technical staff attached to the pharmacy together with their qualifications and emoluments and the number of other workers should also be furnished. It should further be stated whether the pharmacy is fitted with modern machinery. If so, a list of machinery should be attached.
Whether there is also a analytical laboratory attached to the pharmacy, and if so, an estimate of the work done in it may also be given.
Whether the institution has got a hospital and outdoor dispensary attached to it? If so the following particulars should be furnished:-

(i) List of medical staff with qualifications, emoluments and duties.

(ii) Particulars of the various departments or sections of the hospital.

(iii) Number of patients treated in the outdoor during the last twelve months (Department-wise, if there are more than one department).

(iv) Number of indoor beds regularly maintained throughout the year (Department-wise if any, free and paying to be indicated separately).

(v) Number of indoor patients treated during the last 12 months (Department-wise, if any).

Statements of actual income and expenditure of the institution for the last three years, together with a copy of each of the Auditor’s reports thereon, if any.
Whether the institution is registered under the Societies Registration Act, 1860. If so a duly attested copy of the certificate of registration should be attached.
List of persons declared to have qualified for the conferment of the title/degree/diploma etc. so far.

Place................. Date.................

Signature of the applicant ......... Designation...........................

Appendix II

[See regulation No. 5(5)]

Office of the Rajasthan Board of Homoeopathic Medicine, Jaipur.

From,

Shri.......................

Registrar.

To,

..........................

Subject-Recognition of................granted by.......

Sir,

With reference to your application No.........:.....dated.............on the subject noted above, I have the honour to inform you that this Board has, on ..............(Vide para of the minutes of the meeting of the Board held on ...............) accorded recognition to the title/degree/diploma/ certificate of ................... granted by your institution from the year..............upto the year........

This recognition, which is subject to the provisions contained in the Rajasthan Homoeopathic Medicine Act, 1969 and the rules and regulations framed thereunder is valid only upto the end of July of the year.................

Yours faithfully, Registrar.

Endorsements about extensions in the period of recognition.

The period of the above recognition for the purposes of registration is hereby extended.

Upto.................................. Registrar