Ministry: 
Law and Justice
  • The Homoeopathy Central Council (Amendment) Ordinance, 2019 was promulgated on March 2, 2019. It amends the Homoeopathy Central Council Act, 1973 which sets up the Central Council of Homoeopathy.  The Central Council regulates homoeopathic education and practice.
     
  • Time period for supersession of the Central Council: The 1973 Act was amended in 2018 to provide for the supersession of the Central Council.  The Central Council was required to be reconstituted within one year from the date of its supersession.  In the interim period, the central government constituted a Board of Governors, to exercise the powers of the Central Council.  The Ordinance amends the Act to increase the time period for supersession of the Central Council from one year to two years.

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