- (1.) Leave granted.
(2.) The question involved is with respect to the power of the Central Government to appoint a team of Medical Inspectors for the purpose of inspection of colleges etc. or it is within the power of the Central Council of Homoeopathy (CCH) to appoint a team of Inspectors.
(3.) In order to decide the aforesaid question, we have to consider the ambit of the powers under the relevant statute the Homoeopathy Central Council Act, 1973 (in short referred to as 'the Act') provides for constitution of Central Council of Homeopathy and the functions of Central Council of Homeopathy and other matters connected therewith. The constitution of Central Council has been provided under Section 3 of the said Act. Central Council is a body corporate under Section 6 of the Act. It has its President and Vice-President and Members and their term is provided under Section 7 of the Act. There are various Committees as provided under the Act to be formed by the Central Council for the discharge of the functions enjoined upon it.;