On May 16, 2021, the President promulgated the Ordinance in order to amend Homoeopathy Central Council Act, 1973.
The Amendment modifies the period of reconstitution of Central Council from three years to four years.
The Amendment states:
3-A. Power of Central Government to supersede Central Council and to constitute a Board of Governors.
The Central Council shall be reconstituted in accordance with the provisions of Section 3 [within a period of four years] from the date of supersession of the Central Council under sub-section (1).
Refer the Homoeopathy Central Council Act, 1973 HERE
