Act 048 of 1970 : Medicine Central Council Act, 1970

Ministry
  • Ministry of AYUSH
Enforcement Date

14 Aug 1971

Medicine Central Council Act, 1970

ACTNO. 48 OF 1970
21 December, 1970
An Act to provide for the constitution of a Central Council of Indian Medicine and the maintenance of a Central Register of Indian Medicine and for matters connected therewith

Be it enacted by Parliament in the Twenty-first Year of the Republic of India as follows:

Chapter I

PRELIMINARY

Section 1. Short title, extent and commencement

(1) This Act may be called the Indian Medicine Central Council Act, 1970.

(2) It extends to the whole of India.

(3) It shall come into force in a State on such date 1 as the Central Government may, by notification in the Official Gazette, appoint in this behalf for such State, and different dates may be appointed for different States and for different provisions of this Act.

Section 2. Definitions

(1) In this Act, unless the context otherwise requires,

( a ) approved institution means a teaching institution, health centre or hospital recognised by a University or Board as an institution in which a person may undergo the training, if any, required by his course of study before the award of any medical qualification to him;

( b ) Board means a Board, Council, Examining Body or Faculty of Indian Medicine (by whatever name called) constituted by the State Government under any law for the time being in force regulating the award of medical qualifications in, and registration of practitioners of, Indian medicine;

( c ) Central Council means the Central Council of Indian Medicine constituted under Section 3;

( d ) Central Register of Indian Medicine means the register maintained by the Central Council under this Act;

( e ) Indian medicine means the system of Indian medicine commonly known as Ashtang Ayurveda, Siddha 2 [Unani Tibb or Sowa-Rigpa] whether supplemented or not by such modern advances as the Central Council may declare by notification from time to time;

3 [( ea ) medical college means a college of Indian medicine, whether known as such or by any other name, in which a person may undergo a course of study or training including any post-graduate course of study or training which will qualify him for the award of a recognised medical qualification;]

( f ) medical institution means any institution within or without India which grants degrees, diplomas or licences in Indian medicine;

( g ) prescribed means prescribed by regulations;

( h ) recognised medical qualification means any of the medical qualifications, including postgraduate medical qualification, of Indian medicine included in the Second, Third or Fourth Schedule;

( i ) regulation means a regulation made under Section 36;

( j ) State Register of Indian Medicine means a register or registers maintained under any law for the time being in force in any State regulating the registration of practitioners of Indian medicine;

( k ) University means any University in India established by law and having a Faculty of Indian Medicine and includes a University in India established by law in which instruction, teaching, training or research in Indian medicine is provided.

(2) Any reference in this Act to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.

Chapter II

THE CENTRAL COUNCIL AND ITS COMMTTEES

Section 3. Constitution of Central Council

(1) The Central Government shall, by notification in the Official Gazette, constitute for the purposes of this Act a Central Council consisting of the following members, namely:

( a ) such number of members not exceeding five as may be determined by the Central Government in accordance with the provisions of the First Schedule for each of the Ayurveda, Siddha 1[Unani and Sowa-Rigpa] systems of medicine from each State in which a State Register of Indian Medicine is maintained, to be elected from amongst themselves by persons enrolled on that Register as practitioners of Ayurveda, Siddha 4 [Unani or Sowa-Rigpa], as the case may be;

( b ) one member for each of the Ayurveda, Siddha 5 [Unani and Sowa-Rigpa] Systems of medicine from each University to be elected from amongst themselves by the members of the Faculty or Department (by whatever name called) of the respective system of medicine of that University;

( c ) such number of members, not exceeding thirty per cent. of the total number of members elected under clauses (a)%(([a-z]+)%) and (b), as may be nominated by the Central Government, from amongst persons having special knowledge or practical experience in respect of Indian medicine:

Provided that until members are elected under clause ( a ) or clause ( b ) in accordance with the provisions of this Act and the rules made thereunder, the Central Government shall nominate such number of members, being persons qualified to be chosen as such under the said clause ( a ) or clause ( b ), as the case may be, as that Government thinks fit;and reference to elected members in this Act shall be construed as including references to members so nominated.

(2) The President of the Central Council shall be elected by the members of the Central Council from amongst themselves in such manner as may be prescribed.

(3) There shall be a Vice-President for each of the Ayurveda, Siddha 6 [Unani and Sowa-Rigpa] systems of medicine who shall be elected from amongst themselves by members representing that system of medicine, elected under clause ( a ) or clause ( b ) of sub-section (1) or nominated under clause ( c ) of that sub-section.

Section 4. Mode of election

(1) An election under clause ( a ) or clause ( b ) of sub-section (1) of Section 3 shall be conducted by the Central Government in accordance with such rules as may be made by it in this behalf.

(2) Where any dispute arises regarding any election to the Central Council, it shall be referred to the Central Government whose decision shall be final.

Section 5. Restriction on elections and membership

(1) No person shall be eligible for election to the Central Council unless he possesses any of the medical qualifications included in the Second, Third or Fourth Schedule, is enrolled on any State Register of Indian Medicine and resides in the State concerned.

(2) No person may at the same time serve as a member in more than one capacity.

Section 6. Incorporation of Central Council

The Central Council shall be a body corporate by the name of the Central Council of Indian Medicine having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall by the said name sue and be sued.

Section 7. Term of office of President, Vice-President and members of Central Council

(1) The President, a Vice-President or a member of the Central Council shall hold office for a term of five years from the date of his election or nomination, as the case may be, or until his successor shall have been duly elected or nominated, whichever is longer.

(2) An elected or nominated member shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the Central Council, from three consecutive ordinary meetings of the Central Council or, in the case of a member elected under clause ( a ) of sub-section (1) of Section 3, if he ceases to be enrolled on the concerned State Register of Indian Medicine, or in the case of a member elected under clause ( b ) of that sub-section, if he ceases to be a member of the Faculty or Department (by whatever name called) of Indian Medicine of the University concerned.

(3) A casual vacancy in the Central Council shall be filled by election or nomination, as the case may be, and the person elected or nominated to fill the vacancy shall hold office only for the remainder of the term for which the member whose place he takes was elected or nominated.

(4) Members of the Central Council shall be eligible for re-election or re-nomination.

(5) Where the said term of five years is about to expire in respect of any member, a successor may be elected or nominated at any time within three months before the said term expires but he shall not assume office until the said term has expired.

Section 8. Meetings of Central Council

(1) The Central Council shall meet at least once in each year at such time and place as may be appointed by the Central Council.

(2) Unless otherwise prescribed, one-third of the total number of members of the Central Council shall form a quorum, and all the acts of the Central Council shall be decided by a majority of the members present and voting:

Provided that no decision of the Central Council in relation to any Indian medicine shall be effective unless three members representing Ayurveda, Siddha 7 [Unani or Sowa-Rigpa] system of medicine, as the case may be, are present at the meeting and support the decision.

Section 9. Committees for Ayurveda, Siddha and Unani

8 [(1) The Central Council shall constitute from amongst its members,

( a ) a committee for Ayurveda;

( b ) a committee for Siddha;

( c ) a committee for Unani;and

( d ) a committee for Sowa-Rigpa,

and each such committee shall consist of members elected under clause ( a ) or clause ( b ) or nominated under clause ( c ) of sub-section (1) of Section 3 representing the Ayurveda, Siddha, Unani or Sowa-Rigpa system of medicine, as the case may be.]

(2) The Vice-President for each of the Ayurveda, Siddha 9 [Unani and Sowa-Rigpa] systems of medicine elected under sub-section (3) of Section 3 shall be, respectively, the Chairman of the Committees referred to in clauses ( a ), ( b ) and ( c ) of sub-section (1).

(3) Subject to such general or special directions as the Central Council may from time to time give, each such committee shall be competent to deal with any matter relating to Ayurveda, Siddha 10 [Unani or Sowa-Rigpa] system of medicine, as the case may be, within the competence of the Central Council.

Section 10. Other committees

The Central Council may constitute from amongst its members such other committees for general or special purposes as the Central Council deems necessary to carry out the purposes of this Act.

Section 11. Meetings of committees

(1) The committees constituted under sections 9 and 10 shall meet at least once in each year at such time and place as may be appointed by the Central Council.

(2) Unless otherwise prescribed, one-third of the total number of members of a committee shall form a quorum, and all the acts of the committee shall be decided by a majority of the members present and voting.

Section 12. Officers and other employees of Central Council

The Central Council shall

( a ) appoint a Registrar who shall act as Secretary and who may also, if deemed expedient, act as Treasurer;

( b ) employ such other persons as it deems necessary to carry out the purposes of this Act;

( c ) require and take from the Registrar, or from any other employee, such security for the due performance of his duties as the Central Council deems necessary; and

( d ) with the previous sanction of the Central Government, fix the remuneration and allowances to be paid to the President, Vice-President and members of the Central Council and to the members of the committees thereof and determine the conditions of service of the employees of the Central Council.

Section 13. Vacancies in the Central Council and Committees thereof not to invalidate acts, etc

No act or proceeding of the Central Council or any committee thereof shall be called in question on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Central Council or the committee, as the case may be.

11 [ Chapter IIA

PERMISSION FOR NEW MEDICAL COLLEGE, COURSE, ETC.

13-A. Permission for establishment of new medical college, new course of study, etc . (1) Notwithstanding anything contained in this Act or any other law for the time being in force,

( a ) no person shall establish a medical college; or

( b ) no medical college shall

( i ) open a new or higher course of study or training, including a post-graduate course of study or training, which would enable a student of such course or training to qualify himself for the award of any recognised medical qualification; or

( ii ) increase its admission capacity in any course of study or training including a postgraduate course of study or training, except with the previous permission of the Central Government obtained in accordance with the provisions of this section.

Explanation 1 . For the purposes of this section, person includes any University or a trust, but does not include the Central Government.

Explanation 2 . For the purposes of this section, admission capacity , in relation to any course of study or training, including post-graduate course of study or training, in a medical college, means the maximum number of students as may be fixed by the Central Government from time to time for being admitted to such course or training.

(2) Every person or medical college shall, for the purpose of obtaining permission under sub-section (1), submit to the Central Government a scheme in accordance with the provisions of sub-section (3) and the Central Government shall refer the scheme to the Central Council for its recommendations.

(3) The scheme referred to in sub-section (2), shall be in such form and contain such particulars and be preferred in such manner and accompanied with such fee, as may be prescribed.

(4) On receipt of a scheme from the Central Government under sub-section (2), the Central Council may obtain such other particulars as may be considered necessary by it from the person or the medical college concerned, and thereafter, it may,

( a ) if the scheme is defective and does not contain necessary particulars, give a reasonable opportunity to the person or medical college concerned for making a written representation and it shall be open to such person or medical college to rectify the defects, if any, specified by the Central Council;

( b ) consider the scheme, having regard to the factors referred to in sub-section (8) and submit it to the Central Government together with its recommendations thereon within a period not exceeding six months from the date of receipt of the reference from the Central Government.

(5) The Central Government may, after considering the scheme and recommendations of the Central Council under sub-section (4) and after obtaining, where necessary, such other particulars as may be considered necessary by it from the person or medical college concerned and having regard to the factors referred to in sub-section (8), either approve the scheme with such conditions, if any, as it may consider necessary or disapprove the scheme and any such approval shall constitute as a permission under sub-section (1):

Provided that no scheme shall be disapproved by the Central Government except after giving the person or medical college concerned a reasonable opportunity of being heard:

Provided further that nothing in this sub-section shall prevent any person or medical college whose scheme has not been approved by the Central Government to submit a fresh scheme and the provisions of this section shall apply to such scheme as if such scheme had been submitted for the first time under sub-section (2).

(6) Where, within a period of one year from the date of submission of the scheme to the Central Government under sub-section (2), no order is communicated by the Central Government to the person or medical college submitting the scheme, such scheme shall be deemed to have been approved by the Central Government in the form in which it was submitted, and, accordingly, the permission of the Central Government required under sub-section (1) shall also be deemed to have been granted.

(7) In computing the time-limit specified in sub-section (6), the time taken by the person or medical college concerned submitting the scheme, in furnishing any particulars called for by the Central Council, or by the Central Government, shall be excluded.

(8) The Central Council while making its recommendations under clause ( b ) of sub-section (4) and the Central Government while passing an order, either approving or disapproving the scheme under subsection (5), shall have due regard to the following factors, namely:

( a ) whether the proposed medical college or the existing medical college seeking to open a new or higher course of study or training, would be in a position to offer the minimum standards of medical education as prescribed by the Central Council under Section 22;

( b ) whether the person seeking to establish a medical college or the existing medical college seeking to open a new or higher course of study or training or to increase its admission capacity has adequate financial resources;

( c ) whether necessary facilities in respect of staff, equipment, accommodation, training, hospital or other facilities to ensure proper functioning of the medical college or conducting the new course of study or training or accommodating the increased admission capacity have been provided or would be provided within the time-limit specified in the scheme;

( d ) whether adequate hospital facilities, having regard to the number of students likely to attend such medical college or course of study or training or the increased admission capacity have been provided or would be provided within the time-limit specified in the scheme;

( e ) whether any arrangement has been made or programme drawn to impart proper training to students likely to attend such medical college or the course of study or training by persons having recognised medical qualifications;

( f ) the requirement of manpower in the field of practice of Indian medicine in the college;

( g ) any other factors as may be prescribed.

(9) Where the Central Government passes an order either approving or disapproving a scheme under this section, a copy of the order shall be communicated to the person or medical college concerned.

13-B. Non-recognition of medical qualifications in certain cases . (1) Where any medical college is established without the previous permission of the Central Government in accordance with the provisions of Section 13A, medical qualification granted to any student of such medical college shall not be deemed to be a recognised medical qualification for the purposes of this Act.

(2) Where any medical college opens a new or higher course of study or training including a postgraduate course of study or training without the previous permission of the Central Government in accordance with the provisions of Section 13-A, medical qualification granted to any student of such medical college on the basis of such study or training shall not be deemed to be a recognised medical qualification for the purposes of this Act.

(3) Where any medical college increases its admission capacity in any course of study or training without the previous permission of the Central Government in accordance with the provisions of Section 13-A, medical qualification granted to any student of such medical college on the basis of the increase in its admission capacity shall not be deemed to be a recognised medical qualification for the purposes of this Act.

13-C. Time for seeking permission for certain existing medical colleges . (1) If any person has established a medical college or any medical college has opened a new or higher course of study or training or increased the admission capacity on or before the commencement of the Indian Medicine Central Council (Amendment) Act, 2003, such person or medical college, as the case may be, shall seek, within a period of three years from the said commencement, permission of the Central Government in accordance with the provisions of section 13-A.

(2) If any person or medical college, as the case may be, fails to seek permission under sub-section (1), the provisions of Section 13-B shall apply, so far as may be, as if permission of the Central Government under Section 13-A has been refused.]

Chapter III

RECOGNITION OF MEDICAL QUALIFICATIONS

Section 14. Recognition of medical qualifications granted by certain medical institutions in India

(1) The medical qualifications granted by any University, Board, or other medical institution in India which are included in the Second Schedule shall be recognised medical qualifications or the purposes of this Act.

(2) Any University, Board or other medical institution in India which grants a medical qualification not included in the Second Schedule may apply to the Central Government to have any such qualification recognised, and the Central Government, after consulting the Central Council, may, by notification in the Official Gazette, amend the Second Schedule so as to include such qualification therein, and any such notification may also direct that an entry shall be made in the last column of the Second Schedule against such medical qualification declaring that it shall be a recognised medical qualification only when granted after a specified date.

Section 15. Recognition of medical qualifications granted by certain medical institutions whose qualifications are not included in Second Schedule

The medical qualifications included in the Third Schedule granted to a citizen of India before the 15th day of August, 1947, by any medical institution in any area which was comprised before that date within India as defined in the Government of India Act, 1935, shall also be recognised medical qualifications for the purposes of this Act.

Section 16. Recognition of medical qualifications granted by medical institutions in countries with which there is a scheme of reciprocity

(1) The medical qualifications granted by medical institutions outside India which are included in the Fourth Schedule shall be recognised medical qualifications for the purposes of this Act.

(2) The Central Council may enter into negotiations with the authority in any State or country outside India, which by the law of such State or country is entrusted with the maintenance of a Register of practitioners of Indian medicine, for the settling of a scheme of reciprocity for the recognition of medical qualifications in Indian medicine, and in pursuance of any such scheme, the Central Government may, by notification in the Official Gazette, amend the Fourth Schedule so as to include therein any medical qualification which the Central Council has decided should be recognised and any such notification may also direct that an entry shall be made in the last column of the Fourth Schedule against such medical qualification declaring that it shall be recognised medical qualification only when granted after a specified date.

Section 17. Rights of persons possessing qualifications included in Second, Third and Fourth Schedules to be enrolled

(1) Subject to the other provisions contained in this Act, any medical qualification included in the Second, Third or Fourth Schedule shall be sufficient qualification for enrolment on any State Register of Indian Medicine.

(2) Save as provided in Section 28, no person other than a practitioner of Indian medicine who possesses a recognised medical qualification and is enrolled on a State Register or the Central Register of Indian Medicine,

( a ) shall hold office as Vaid, Siddha, Hakim or 12 [physician or Amchi or] any other office (by whatever designation called) in Government or in any institution maintained by a local or other authority;

( b ) shall practise Indian medicine in any State;

( c ) shall be entitled to sign or authenticate a medical or fitness certificate or any other certificate required by a law to be signed or authenticated by a duly qualified medical practitioner;

( d ) shall be entitled to give evidence at any inquest or in any court of law as an expert under Section 45 of the Indian Evidence Act, 1872 (1 of 1872), on any matter relating to Indian medicine.

(3) Nothing contained in sub-section (2) shall affect,

( a ) the right of a practitioner of Indian medicine enrolled on a State Register of Indian Medicine to practise Indian medicine in any State merely on the ground that, on the commencement of this Act, he does not possess a recognised medical qualification;

( b ) the privileges (including the right to practise any system of medicine) conferred by or under any law relating to registration of practitioners of Indian medicine for the time being in force in any State on a practitioner of Indian medicine enrolled on a State Register of Indian Medicine;

( c ) the right of a person to practise Indian medicine in a State in which, on the commencement of this Act, a State Register of Indian Medicine is not maintained if, on such commencement, he has been practicing Indian medicine for not less than five years;

( d ) the rights conferred by or under the Indian Medical Council Act, 1956 (102 of 1956)[including the right to practise medicine as defined in clause ( f ) of Section 2 of the said Act], on persons possessing any qualifications included in the Schedules to the said Act.

(4) Any person who acts in contravention of any provision of sub-section (2) shall be punished with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.

Section 18. Power to require information as to courses of study and examinations

Every University, Board or medical institution in India which grants a recognised medical qualification shall furnish such information as the Central Council may, from time to time, require as to the courses of study and examinations to be undergone in order to obtain such qualification, as to the ages at which such courses of study and examinations are required to be undergone and such qualification is conferred and generally as to the requisites for obtaining such qualification.

Section 19. Inspectors at examinations

(1) The Central Council shall appoint such number of medical inspectors as it may deem requisite to inspect any medical college, hospital or other institution where education in Indian medicine is given, or to attend any examination held by any University, Board or medical institution for the purpose of recommending to the Central Government recognition of medical qualifications granted by that University, Board or medical institution.

(2) The medical inspectors shall not interfere with the conduct of any training or examination, but shall report to the Central Council on the adequacy of the standards of education including staffequipment, accommodation, training and other facilities prescribed for giving education in Indian medicine or on the sufficiency of every examination which they attend.

(3) The Central Council shall forward a copy of any such report to the University, Board or medical institution concerned, and shall also forward a copy with the remarks of the University, Board or medical institution thereon, to the Central Government.

Section 20. Visitors at examinations

(1) The Central Council may appoint such number of visitors as it may deem requisite to inspect any medical college, hospital or other institution where education in Indian medicine is given or to attend any examination for the purpose of granting recognised medical qualifications.

(2) Any person, whether he is a member of the Central Council or not, may be appointed as a visitor under this section but a person who is appointed as an inspector under Section 19 for any inspection or examination shall not be appointed as a visitor for the same inspection or examination.

(3) The visitors shall not interfere with The conduct of any training or examination, but shall report to the President of the Central Council on the adequacy of the standards of education including staff, equipment, accommodation, training and other facilities prescribed for giving education in Indian medicine or on the sufficiency of every examination which they attend.

(4) The report of a visitor shall be treated as confidential unless in any particular case the President of the Central Council otherwise directs:

Provided that if the Central Government requires a copy of the report of a visitor, the Central Council shall furnish the same.

Section 21. Withdrawal of recognition

(1) When upon report by the inspector or the visitor, it appears to the Central Council

( a ) that the courses of study and examination to be undergone in, or the proficiency required from candidates at any examination held by, any University, Board or medical institution, or

( b ) that the staff, equipment, accommodation, training and other facilities for instruction and training provided in such University, Board or medical institution or in any college or other institution affiliated to the University, do not conform to the standard prescribed by the Central Council, the Central Council shall make a representation to that effect to the Central Government.

(2) After considering such representation, the Central Government may send it to the Government of the State in which the University, Board or medical institution is situated and the State Government shall forward it along with such remarks as it may choose to make to the University, Board or medical institution, with an intimation of the period within which the University, Board or medical institution may submit its explanation to the State Government.

(3) On the receipt of the explanation or, where no explanation is submitted within the period fixed, then, on the expiry of that period, the State Government shall make its recommendations to the Central Government.

(4) The Central Government, after making such further inquiry, if any, as it may think fit, may, by notification in the Official Gazette, direct that an entry shall be made in the appropriate Schedule against the said medical qualification declaring that it shall be a recognised medical qualification only when granted before a specified date, or that the said medical qualification if granted to students of a specified college or institution affiliated to any University shall be recognised medical qualification only when granted before a specified date or, as the case may be, that the said medical qualification shall be recognised medical qualification in relation to a specified college or institution affiliated to any University only when granted after a specified date.

Section 22. Minimum standards of education in Indian medicine

(1) The Central Council may prescribe the minimum standards of education in Indian medicine, required for granting recognised medical qualifications by Universities, Boards or medical institutions in India.

(2) Copies of the draft regulations and of all subsequent amendments thereof shall be furnished by the Central Council to all State Governments and the Central Council shall, before submitting the regulations or any amendment thereof, as the case may be, to the Central Government for sanction, take into consideration the comments of any State Government received within three months from the furnishing of the copies as aforesaid.

(3) Each of the Committees referred to in clauses ( a ), ( b ) and ( c ) of sub-section (1) of Section 9 shall, from time to time, report to the Central Council on the efficacy of the regulations and may recommend to the Central Council such amendments thereof as it may think fit.

Chapter IV

THE CENTRAL REGISTER OF INDIAN MEDICINE

Section 23. The Central Register of Indian Medicine

(1) The Central Council shall cause to be maintained in the prescribed manner, a register of practitioners in separate parts for each of the system of Indian medicine to be known as the Central Register of Indian Medicine which shall contain the names of all persons who are for the time being enrolled on any State Register of Indian Medicine and who possess any of the recognised medical qualifications.

(2) It shall be the duty of the Registrar of the Central Council to keep and maintain the Central Register of Indian Medicine in accordance with the provisions of this Act and of any orders made by the Central Council, and from time to time to revise the register and publish it in the Gazette of India and in such other manner as may be prescribed.

(3) Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (1 of 1872), and may be proved by a copy published in the Gazette of India.

Section 24. Supply of copies of State Register of Indian Medicine

Each Board shall supply to the Central Council three printed copies of the State Register of Indian Medicine as soon as may be after the commencement of this Act and subsequently after the first day of April of each year, and each Board shall inform the Central Council without delay of all additions to and other amendments in the State Register of Indian Medicine made from time to time.

Section 25. Registration in the Central Register of Indian Medicine

The Registrar of the Central Council may on receipt of the report of registration of a person in a State Register of Indian Medicine or on application made in the prescribed manner by any person, enter his name in the Central Register of Indian Medicine, provided that the Registrar is satisfied that the person concerned is eligible under this Act for such registration.

Section 26. Professional conduct

(1) The Central Council may prescribe standards of professional conduct and etiquette and a code of ethics for practitioners of Indian medicine.

(2) Regulations made by the Central Council under sub-section (1) may specify which violations thereof shall constitute infamous conduct in any professional respect, that is to say, professional misconduct, and such provision shall have effect notwithstanding anything contained in any law for the time being in force.

Section 27. Removal of names from the Central Register of Indian Medicine

(1) If the name of any person enrolled on a State Register of Indian Medicine is removed therefrom in pursuance of any power conferred by or under any law relating to registration of practitioners of Indian medicine for the time being in force in any State, the Central Council shall direct the removal of the name of such person from the Central Register of Indian Medicine.

(2) Where the name of any person has been removed from a State Register of Indian Medicine on any ground other than that he is not possessed of the requisite medical qualifications or where any application by the said person for restoration of his name to the State Register of Indian Medicine has been rejected, he may appeal in the prescribed manner and subject to such conditions, including, conditions as to the payment of a fee, as may be prescribed, to the Central Government whose decision, which shall be given after consulting the Central Council, shall be binding on the State Government and on the authorities concerned, with the preparation of the State Register of Indian Medicine.

Section 28. Provisional registration for practice

If the courses of study to be undergone for obtaining a recognised medical qualification in Indian medicine include a period of training after a person has passed the qualifying examination and before such qualification is conferred on him, any such person shall, on application made by him in this behalf, be granted provisional registration in a State Register of Indian Medicine by the Board concerned in order to enable him to practise Indian medicine in an approved institution for the purpose of such training and for no other purpose for the period aforesaid.

Section 29. Privileges of persons who are enrolled on the Central Register of Indian Medicine

Subject to the conditions and restrictions laid down in this Act regarding practice of Indian medicine by persons possessing certain recognised medical qualifications, every person whose name is for the time being borne on the Central Register of Indian Medicine shall be entitled according to his qualifications to practise Indian medicine in any part of India and to recover in due course of law in respect of such practise any expenses, charges in respect of medicaments or other appliances or any fees to which he may be entitled.

Section 30. Registration of additional qualifications

(1) If any person whose name is entered in the Central Register of Indian Medicine obtains any title, diploma or other qualification for proficiency in Indian medicine which is a recognised medical qualification, he shall, on application made in this behalf in the prescribed manner, be entitled to have an entry stating such other title, diploma or other qualification made against his name in the Central Register of Indian Medicine either in substitution for or in addition to any entry previously made.

(2) The entries in respect of such person in a State Register of Indian Medicine shall be altered in accordance with the alterations made in the Central Register of Indian Medicine.

Section 31. Persons enrolled on Central Register of Indian Medicine to notify change of place of residence and practice

Every person registered in the Central Register of Indian Medicine shall notify any transfer of the place of his residence or practice to the Central Council and to the Board concerned, within ninety days of such transfer, failing which his right to participate in the election of members to the Central Council or a Board shall be liable to be forfeited by order of the Central Government either permanently or for such period as may be specified therein.

Chapter V

MISCELLANEOUS

Section 32. Information to be furnished by Central Council and publication thereof

(1) The Central, Council shall furnish such reports, copies of its minutes, abstracts of its accounts, and other information to the Central Government as that Government may require.

(2) The Central Government may publish in such manner as it may think fit, any report, copy, abstract or other information furnished to it under this section or under Section 20.

Section 33. Commission of inquiry

(1) Whenever it is made to appear to the Central Government that the Central Council is not complying with any of the provisions of this Act, the Central Government may refer the particulars of the complaint to a commission of inquiry consisting of three persons, two of whom shall be appointed by the Central Government, one being a Judge of a High Court, and one by the Central Council, and such commission shall proceed to inquire in a summary manner and to report to the Central Government as to the truth of the matters charged in the complaint, and in case of any charge of default or of improper action being found by the commission to have been established, the commission shall recommend the remedies, if any, which are in its opinion necessary.

(2) The Central Government may require the Central Council to adopt the remedies so recommended within such time as, having regard to the report of the commission, it may think fit, and if the Central Council fails to comply with any such requirement, the Central Government may amend the regulations of the Central Council, or make such provision or order or take such other steps as may seem necessary to give effect to the recommendations of the commission.

(3) A commission of inquiry shall have power to administer oaths, to enforce the attendance of witnesses and the production of documents, and shall have all such other necessary powers for the purpose of any inquiry conducted by it as are exercised by a civil court under the Code of Civil Procedure, 1908 (5 of 1908).

Section 34. Protection of action taken in good faith

No suit, prosecution or other legal proceeding shall lie against the Government, the Central Council or a Board or any committee thereof or any officer or servant of the Government or the Central Council or the Board aforesaid for anything which is in good faith done or intended to be done under this Act.

Section 35. Power to make rules

(1) The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or 13 [in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid], both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be;so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

Section 36. Power to make regulations

14 [(1)] The Central Council may, with the previous sanction of the Central Government, 15 [by notification in the Official Gazette,] make regulations generally to carry out the purposes of this Act, and, without prejudice to the generality of this power, such regulations may provide for

( a ) the manner of election of the President and the Vice-Presidents of the Central Council;

( b ) the management of the property of the Central Council and the maintenance and audit of its accounts;

( c ) the resignation of members of the Central Council;

( d ) the powers and duties of the President and Vice-President;

( e ) the summoning and holding of meetings of the Central Council and the committees thereof, the times and places where such meetings are to be held, and the conduct of business thereat and the number of members necessary to constitute a quorum;

( f ) the functions of the committees constituted under Section 9 or Section 10;

( g ) the tenure of office, and the powers and duties of the Registrar and other officers and servants of the Central Council;

16 [( ga ) the form of the scheme, the particulars to be given in such scheme, the manner in which the scheme is to be preferred and the fees payable with the scheme under sub-section (3) of Section 13-A;

( gb ) any other factor under clause ( g ) of sub-section (8) of Section 13-A;] ( h ) the appointment, powers, duties and procedure of inspectors and visitors;

( i ) the courses and period of study and of practical training to be undertaken, the subjects of examination and the standards of proficiency therein to be obtained, in any University, Board or medical institutions for grant of recognised medical qualifications;

( j ) the standards of staff, equipment, accommodation, training and other facilities for education in Indian medicine;

( k ) the conduct of professional examinations, qualifications of examiners and the conditions of admission to such examinations;

( l ) the standards of professional conduct and etiquette and code of ethics to be observed by practitioners of Indian medicine;

( m ) the particulars to be stated, and the proof of qualifications to be given in applications for registration under this Act;

( n ) the manner in which and the conditions subject to which an appeal under Section 27 may be preferred;

( o ) the fees to be paid on applications and appeals under this Act: and

( p ) any matter for which under this Act provision may be made by regulations.

17 [(2) The Central Government shall cause every regulation made under this Act to be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation or both Houses agree that the regulation should not be made, the regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be;so, however, not any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation.]

Schedule 1

[ See Section 3(1)( a )]

1. The Central Government shall, by notification in the Official Gazette, determine the number of seats allocated in the Central Council to each of the Ayurveda, Sidha 18 [Unani and Sowa-Rigpa] systems of medicine in each State on the following basis, namely:

( a ) Where the number of persons enrolled on a State Register of Indian Medicine for

any of such systems exceeds 100 but does not exceed 10,000 . . . . . . . . . . 1 seat

( b ) Where the number of persons enrolled on a State Register of Indian Medicine for

any of such systems exceeds 10,000 but does not exceed 20,000 . . . . . . . . 2 seats

( c ) Where the number of persons enrolled on a State Registered of Indian Medicine

for any of such systems exceeds 20,000 but does not exceed 30,000 . . . . . . . . 3 seats

( d ) Where the number of persons enrolled on a Stat Register of Indian Medicine for

any such systems exceeds 30,000 but does not exceed 40,000 . . . . . . . . . . 4 seats

( e ) Where the number of persons enrolled on a State Register of Indian Medicine for

any of such systems exceeds 40,000 . . . . . . . . . . . . . . . . . . 5 seats

2. For every subsequent election to the Central Council under clause ( a ) of sub-section (1) of Section 3, the Central Government shall, by notification in the Official Gazette, determine the number of seats allocated in the Central Council to each of the Ayurveda, Siddha and Unani systems of medicine on the basis laid down in paragraph 1 above.

Schedule 2

( See Section 14)

Recognised medical qualifications in Indian medicine granted by Universities, Boards or other medical institutions in India

Sl. No.

Name of University, Board of Medical Institution

Recognised Medical Qualifications

Abbrevia-tion for registration

19 [Validity period]

1.

2.

3.

4.

5.

PART I. AYURVEDA AND SIDDHA

ANDHRA PRADESH

20 [1.

Board of Indian Medicine, Hyderabad, A.P.

Graduate of College of Ayurvedic Medicine.

G.C.A.M.

From 1955 to 1964

Graduate of the College of Integrated Medicine.

G.C.I.M

Upto 1973

Ayurved Visharad

A.V.

From 1947 to 1955

Ayurved Praveen Bachelor of Ayurvedic Medicine and Surgery.

B.A.M. & S.

From 1965 to 1974]

2.

Andhra Ayurveda Parishad, Vijayawada (Examining Body).

Vaidyavidwan

. .

21 [From 1923 to 1975]

22 [3.

Shri Venkateswar Ayurveda Kalasala, Vijayawada.

Ayurvedalakara (Diploma in Ayurvedic Medicine)

D.A.M.

From 1944 to 1972

Ayurved-Kalanidhi Diploma in Ayurvedic Medicine

D.A.M.

From 1944 to 1972]

4.

Shri Rangacharya Rammohan Ayurvedic College, Guntur, A.P.

Ayurveda Praveen

. .

23 [From 1950 to 1972]

24 [4A.

Andhra University, Waltair

Bachelor of Ayurvedic Medicine and Surgery.

B.A.M.S.

From 1976 to 1977]

25 [4B

Nagarjuna University, Nagarjuna Nagar.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

26 [From 1977 to 1992]

4C.

Kakatiya University, Warangal.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery).

B.A.M.S.

27 [From 1976 to 1992]

28 [4D.

Osmania University, Hyderabad

Bachelor of Ayurvedic Medicine and Surgery

B.A.M.S.

From 1976 to 1992

Doctor of Medicine (Ayurved)

M.D. (Ayurved)

From 1974 to 1989]

29 [4E.

S.V, University, Tirupati

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

30 [From 1988 to 1992]

31 [4F.

University of Health Sciences, Vijayawada.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1992 to 1998

Ayurved Vachaspati

M.D. (Ayurveda)

From 1989 to 1998]

4G

NTR University of Health Sciences, Vijayawada, Andhra Pradesh

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S.

From 1998 onwards

Ayurved Vachaspati

M.D. (Ayurved)

From 1989 to 1998]

ASSAM

5.

Board of Ayurvedic Medicine, Assam.

Diploma in Ayurvedic Medicine and Surgery.

D.A.M.S.

32 [From 1952 to 1978]

33 [5A.

Gauhati University, Guwahati.

Bachelor of Ayurvedic Medicine and Surgery (Ayurvedacharya)

B.A.M.S.

34 [From 1979 onwards.]

35 [5B

Srimanta Sankaradeva University of Health Sciences, Guwahati, Assam

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S

From 2015 onwards If awarded to the students who were admitted with the permission of the Central Government in the year 2010 onwards in Government Ayurvedic College, Jalukbari, District Kamrup (Metro), Guwahati - 781014, Assam

Ayurved Dhanwantri

M.S. (Ayurveda)

From 2017 onwards If awarded to the students who were admitted with the permission of the Central Government in the year 2014-15 onwards in Government Ayurvedic College, Jalukbari, District Kamrup (Metro), Guwahati - 781014, Assam.]

BIHAR

6

Stale Faculty of Ayurvedic and Unani Medicines, Patna, Bihar.

Graduate in Ayurvedic Medicine and Surgery.

G.A.M.S.

36 [From 1953 to 2003]

7.

Government Ayurvedic School, Patna, Bihar (Former).

Ayurvedacharya

..

37 [From 1931 to 1939]

8.

Government Ayurvedic College, Patna, Bihar.

Ayurvedacharya

. .

38 [Upto 1973]

39 [9.

Kameshwar Singh Darbhanga Sanskrit University, Darbhanga.

Pranacharya (B.A.M.S.)

. .

From 1962 to 1981]

40 [Ayurvedacharya

9A.

University of Bihar, Muzaffarpur.

41 [Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S.

From 1981 onwards. ;]

9AB

Babasaheb Bhimrao Ambedkar Bihar University, Muzaffarpur

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1992 onwards

Ayurveda Vachaspati

M.D. (Ayurveda)

From 1993 to 2010

Subject to permission granted to the Government Ayurvedic College and Hospital, Kadam Kuan, Patna-03, Bihar, for admission by Central Council of Indian Medicine. From 2011 onwards Subject to permission granted to the Government Ayurvedic College and Hospital, Kadam Kuan, Patna-03, Bihar, for admission by Central Government.]

CHHATTISGARH

42 [9B.

Pt. Ravishankar Shukla University, Raipur

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2001 onwards

Ayurveda Vachaspati

M.D. (Ayurveda)

From 2001 to 2009

subject to permission granted to Shri Narayan Prasad Awasthi Government Ayurved College, Raipur, Chhattisgarh, for admission by the Central Council of Indian Medicine;

From 2010 to 2011 subject to permission granted to Shri Narayan Prasad Awasthi Government Ayurved College, Raipur, Chhattisgarh, for admission by the Central Government.

Ayurveda Dhanwantri

M.S. (Ayurveda)

From 2010 to 2011 subject to permission granted to Shri Narayan Prasad Awasthi Government Ayurved College, Raipur, Chhattisgarh, for admission by the Central Government.]

9C.

Chhattisgarh Ayush and Health Sciences Vishwavidalya, Raipur

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2015 onwards

Ayurved Vachaspati

M.D.(Ay.)

From 2015 onwards

Ayurved Dhanwantari

M.S Ayurved

From 2015 onwards

DELHI

10.

Ayurvedic and Unani Tibbia College, Delhi.

Ayurvedacharya Dhanwantari

..

Up to 1958.

Bhishgacharya Dhanwantari.

..

Up to 1958.

Vaidya Dhatri

..

Up to 1958.

11.

Board of Ayurvedic and Unani Systems of Medicine, Delhi Administration.

Bachelor in Indian Medicine and Surgery.

B.I.M.S.

From 1958 to 1963.

Ayurvedacharya Dhanwantari

. .

. .

(Diploma in Indian Medicine and Surgery)

D.I.M.S.

From 1956 to 1960

Bhishgacharya

. .

. .

Dhanwantari

. .

. .

43 [12.

All India Ayurveda

Ayurved-Visharad

. .

From 1912 to 1990

Vidyapeeth, Delhi

Ayurved Bhishak

From 1914 to 1985

Vaidacharya

. .

From 1952 to 1992

Prajavaidya Pariksha

. .

From

1954 to

1955

Vaidya-Visharad

. .

From 1951 to 1990

Ayurvedacharya

. .

From 1915 to 1992

Ayurved-Shastri

. .

From 1974 to 1990]

13.

Banwarilal Ayurvedic Vidyalaya, Delhi.

Vaid-raj

. .

Up to 1958.

Bhishgacharya

Up to 1958

Ayurvedacharya

Up to 1958

44 [14

Examining Body, Ayurvedic and Unani Systems of Medicine, Delhi

Ayurvedacharya Dhanwantri

(Bachelor in Indian Medicine & Surgery)

BIMS

From 1963 to 1980

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 1978 to 1992

Ayurvedacharya (Ayurvedic Bachelor of Indian Medicine & Surgery)

ABMS

From 1975 to 1978]

45 [14A

Delhi University, Delhi.

Bachelor of Ayurvedic Medicine and Surgery.

B.A.M.S.

From 1979 onwards. ;

46 [14B.

Sanatan Dharam Premgiri Ayurvedic College (Lahore), Delhi

Ayurvedacharya

M.A.M.S.

From 1951 to 1957.]

47 [14BA.

Guru Gobind Singh Indraprastha University, Delhi

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2016 onwards, Subject to permission granted to Chaudhary Brahm Prakash Ayurved Charak Sansthan, Khera Dabar, Najafgarh, New Delhi-110073 for admission, by the Central Government.]

GOA

14.C

Goa University

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1998 onwards

GUJARAT

15.

University of Gujarat

Bachelor of Ayurvedic Medicine and Surgery

B.A.M.S.

48 [From 1961 to 1968]

16.

M.S. University, Baroda

Ayurveda-visharad

49 [Up to 1953]

17.

Faculty of Ayurvedic & Unani Systems of Medicine, Gujarat.

Graduate of the Faculty of Ayurvedic Medicine

G.F.A.M.

50 [From 1961 to 1965]

18.

The Committee for Shuddha Ayurvedic Course, Gujarat, Ahmedabad.

Ayurved Pravina

D.S.A.C.

51 [From 1958 to 1963]

19.

Board of Indian Medicine Saurashtra

Ayurved-Visharad

52 [From 1954 to 1960]

20.

Post-Graduate Training Centre in Ayurveda, Jamnagar

Higher Proficiency in Ayurveda

H.P.A.

53 [From 1958 to 1967]

54 [21

Sarvanamsa Dakshina Pariksha Samiti, Baroda

Ayurveduttama

Upto 1980

Ayurveda Madhyama

Upto 1980]

22.

Rajkeeya Sanskrit Mahavidyalaya, Baroda

Ayurveda-Madhyama Ayurveda-Visharad

55 [From 1920 to 1953]

23.

U.P. Ayurveda Mahavidyalaya, Patan (Baroda State)

Grihit Ayurveda Shastra Diploma in Ayurvedic

D.A.M.

56 [From 1923 to 1942]

Medicine

L.A M.

Up to 1942

Grihit Ayurveda Shastra

24.

Gujarat Ayurved University, Jamnagar

Ayurvedacharya

B.S.A.M.

57 [1968 to 1982]

Pranacharya

M.S.A.M.

58 [Up to July, 1974.]

59 [Doctor of Medicine

M.D. (Ayurveda)

From 1973 onwards

Doctor of Literature (Ayurveda).

D.Lit. Ayurveda

From 1976 onwards.

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S.

From 1982 onwards.]

60 [Doctor of Philosophy (Ayurveda)

Ph.D. (Ayurveda)

From 1977 onwards]

Ayurveda Dhanwantari

M.S Ayurved

61 [From 2007 onwards, if awarded to the students admitted with the permission of the Central Government in the year 2004 onwards in the Institute for Post Graduate Teaching and Research in Ayurveda, Office of the Director, Sushruta Bhawan, Gujarat Ayurved University, G.G. Hospital Road, Jamnagar - 361008, Gujarat.]

62 [Parul University, Vadodara, Gujarat

Ayurveda Vachaspati

M.D.(Ayurveda)

From December 2018 onwards, if awarded to the students admitted with the permission of Central Government in the year 2015 onwards in

Ayurveda Dhanvantari

M.S. (Ayurveda)

following college, namely:

Parul Institute of Ayurveda, P.O. Limda, Taluka Waghodia, District Vadodara-391760, Gujarat.]

HARYANA

24A.

Kurukshetra University, Kurukshetra.

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery.)

B.A.M.S.

From 1982 onwards.

24B.

Maharishi Dayanand University, Rohtak.

63 [Ayurvedacharya

(Graduate in Ayurvedic Medicine and Surgery).]

G.A.M.S.

From 1977 onwards.

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery).

B.A.M.S.

From 1982 onwards.

64 [24BB

Haryana State faculty of Ayur-and Unani Systems of Medicine, Chandigarh

Ayurvedacharya (Graduate in Ayurvedic Medicine and Surgery)

G.A.M.S.

From 1971 to 1976.]

65 [24BC.

Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak, Haryana

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2014 onwards subject to permission granted for admission by the Central Government to the following colleges, namely:

( i ) Shri Baba Mastnath Ayurvedic College, Asthal Bohar, Rohtak;

( iii ) Gaur Brahmin Ayurvedic College and Hospital, Brahmanwas, Rohtak;

( iii ) Murari Lal Rasiwasia Ayurvedic College and Hospital, Charkhi Dadri, Bhiwani;

( iv ) Shri Krishna Government Ayurvedic College and Hospital Umri Road, Kurukshetra;

( v ) Chaudhary Devilal College of Ayurveda, Jagadhri, Yamuna Nagar.]

24BD

Bhagat Phool Singh Mahila Vishavidalya Khanpur Kalan Sonipat, Haryana

Ayurvedacharya (Bachelor of Ayurvedic Medicine And Surgery)

BAMS

From 2013 onwards (Subject to permission granted to Shri Maru Sigh Memorial Institute of Ayurveda, Khanpur Kalan, Sonipat, Haryana for admission by Central Government).

66 [24BE

Baba Mastnath University, Asthal Bohar, Rohtak

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

BAMS

From January 2019 onwards, if awarded to the students who were admitted with the permission of the Government of India in the year 2013 onwards in Shri Baba Mastnath Ayurvedic College, VPO - Asthal Bohar, District Rohtak, Haryana-124021]

HIMACHAL PRADESH

24C.

Himachal Pradesh University, Simla.

Graduate of Ayurvedic Medicine & Surgery

G.A.M.S.

Degree obtained by passing examination upto 1986 only

Ayurvedacharya.

-

Degree obtained by Passing examination

67 [Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.]

from 1986 onwards

Ayurveda Vachaspati

M.D. Ayurveda

From 2001 onwards

Ayurved Dhanwantri

M.S. Ayurveda

From 2001 onwards

JAMMU AND KASHMIR

25.

Jammu and Kashmir University

Bachelor of Ayurvedic Medicine and Surgery

B.A.M.S.

68 [Awarded upto 1968]

69 [25A.

University of Jammu

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2006 onwards

Bachelor of Ayurvedic Medicine and Surgery

M.S. Ayurveda

subject to permission granted to the Jammu Institute of Ayurveda and Research, Jammu Tawi, for admission by the Central Government.]

Ayurveda Vachaspati

M.D. Ayurveda

M.D. Ayurveda

Ayurveda Dhanwantri

M.S. Ayurveda

subject to permission granted to the Jammu Institute of Ayurveda and Research, Jammu Tawi, for admission by the Central Government.]

JHARKHAND

25.

A. 70 [Vinoba Bhave University, Hazaribagh

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

2000 onwards

KERALA

26.

University of Kerala

Bachelor of Ayurvedic Medicine

B.A.M.

71 [From 1958 to 1979. Till 1962

Diploma in Ayurvedic

D.A.M.

72 [Bachelor of Ayurvedic Medicine & Surgery.

B.A.M.S.

From 1979 onwards.

Doctor of Medicine (Ayurveda).

M.D. (Ayurveda)

From 1976 onwards.]

73 [Siddha Maruthuva Arignar (Bachelor of Siddha Medicine and Surgery) B.S.M.S.

B.S.M.S.

Form 2008 onwards.]

27.

Government of Travancore-Cochin.

Vaidyakalanidhi

. .

74 [Upto 1947]

28.

Government Ayurveda College, Tripunithura (Kerala)

Sastra-Bhoosana-Ayurveda

. .

75 [From 1962 to 1965]

29.

Cochin Government

Vidyabhoosanam

. .

76 [From 1947 to 1968]

30.

Travancore-Cochin Government

Ayurveda-Bhoosanam

. .

77 [From 1930 to 1955]

31.

Travancore Government

Netra, Vaidya-Visharada Vaidyakalanidhi

. .

78 [Upto 1945]

32.

Kerala Government

Diploma in Ayurvedic Medicine

D.A.M.

79 [From 1963 to 1975]

80 [33.

Travancore Government

Vaidya-Shastri Marma

----

Upto 1945

Vaidya Visharad.

----

Upto 1945]

34.

Keraleeya Ayurveda Mahapata-sala, Shoranur, Kerala.

Vaidyapadan

81 [From 1950 to 1967]

35.

Cochin Government

The Certificate Visha Vaidya Training.

. .

82 [Upto 1973]

36.

Madava Memorial Ayurvedic College, Cannanore, Kerala.

Vaidyavibhusanam

. .

Up to 1963

37.

Madava Ayurveda College, Ernakulam.

Ayurveda Sastry Ayurveda Vidwan

D.A.S.

From 1953 to 1957.

38.

Ayurvedic College, Kottakal, Kerala

Arya Vaidyan

. .

83 [From 1921 to 1963]

39.

Arya Vaidya Patasala, Kottakal.

Arya Vidya, Diploma

. .

84 [From 1921 to 1963]

40.

Government Ayurvedic College, Tripunithura.

Ayurveda-sastra-Bhusan

. .

85 [From 1962 to 1965]

41.

Board of Public Examinations, Cochin.

Ayurveda Bhoosanam

. .

86 [Upto 1947]

42.

Travancore Government

Diploma in Indigenous Medicine Visha Vaidya Visarada.

D.I.M.

87 [Upto 1973]

43

Travancore Siddha Vaidya Sangham, Munchira.

Diploma or Certificate in Siddha Medicine.

. .

May, 1947.

88 [43A

University of Calicut, Calicut.

Bachelor of Ayurvedic Medicine.

B.A.M.

89 [From 1977 to 1983]]

43.A.2

Calicut University, Calicut.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery).

B.A.M.S.

From 1985]

43B.

Mahatma Gandhi University, Kottayam.

Ayurvedacharya (Bechelor of Ayurvedic Medicine and Surgery).

B.A.M.S.

From 1988 onwards]

90 [43C

Kannur University, Kannur

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2002 to 2016, Subject to permission granted for admission by the Central Council of Indian Medicine to the followings colleges, namely:

(1) Government Ayurveda College, Pariyaram, Kannur;

(2) Parassinikkadavu Ayurveda Medical college, Parassini kkadavu, Kannur.

From 2013 onwards, subject to permission granted for admission by the Central Government to the following colleges, namely;

(1) Government Ayurveda college, Pariyaram, Kannur

(2) Parassinikkadavu Ayurved Medica College, Parassinikkadavu, Kannur

(3) PN Panicker Souhruda Ayurveda Medical College, Parakalai, Kanhangad Kerala.

Ayurveda Vachaspati

M.D (Ayurveda)

From 2006 to 2009, Subject to permission granted to Government Ayurveda College, Pariyaram, Kannur for admission by the Central Council of Indian Medicine. From 2010 Onwards, Subject to permission granted to Government Ayurveda College, Pariyaram, Kannur for admission by Central Government.

43D.

Kerala University of Health Sciences, Thrissur

91 [Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2016 onwards, subject to permission granted for admission by the Central Government to the following colleges, namely:

(1) Government Ayurved College, Pariyaram, PO-Pariyaram Medical College, Kannur - 670503, Kerala;

(2) Government Ayurved College, MG Road,

(3) Thiruvananthapuram - 695001, Kerala;

(4) Government Ayurved College, Dhanwantri Nagar,

(5) Tripunithura, Kanayannur, Ernakulam - 682301, Kerala;

(6) KMCT Ayurveda Medical College, Manassery, P.O. Mukkam, Kozhikode - 673602, Kerala;

(7) Mannam Ayurveda Co operative Medical College, MSM P.O., Pandalam, Pathanamthitta - 689501, Kerala;

(8) Nangelil Ayurveda Medical College, Kothamangalam, Nellikuzhy P.O., Distt. Ernakulam - 686691, Kerala;

(9) P.N. Panicker Souhruda Ayurveda Medical College, P.O. Parakalai, Hosdurg Taluka, Kasaragod - 671531, Kerala;

(10) Pankajakasthuri Ayurveda Medical College, Killi, Kattakada, Thiruvananthapuram - 695572, Kerala;

(11) Parrasianikka davu Ayurveda Medical College, Parrasianikkadavu, Kannur - 670563, Kerala;

(12) PNNM Ayurveda Medical College, Cheruthur uthy P.O., Shoranur, Distt. Thrissur - 679531, Kerala;

(13) Santhigiri Ayurved Medical College, P.O. Olassery, Distt. - Palakkad - 678551, Kerala;

(14) Sree Narayana Institute of Ayurvedic Studies & Research, R Sankar Nagar, Karimpinpuzha P.O., Puthoor Kollam - 691507, Kerala;

(15) Vaidyaratnam Ayurveda College, Ollur, Thalkkattussery,

(16) Trichur - 6803306, Kerala;

(17) Vaidyaratnam P.S. Varier Ayurveda College, Kottakkal,

(18) Edarikode P.O., Distt. Malappuram - 676501, Kerala;

(19) Vishnu Ayurveda College, PO Government Press, Shoranur,

(20) Palakkad - 679122, Kerala;

(21) Ahalia Ayurvedic Medical College, Elippara, Kozhipara,

(22) Distt. Palakkad - 678557, Kerala;

Ayurveda Vachaspati

M.D. (Ayurveda)

From October 2013 onwards,

Ayurveda Dhanwantri

M.S. (Ayurveda)

if granted to the students admitted with the permission of the Central Government in the following colleges, namely:

(1) Government Ayurveda College, Pariyaram, Kannur;

(2) Government Ayurveda College, Tripunithura, Ernakulam;

(3) Government Ayurveda College, Thriruvanathapuram;

(4) Vaidyaratnam P.S. Varier Ayurveda College, Kottakkal, Malappuram.

Siddha Maruthuva Arignar (Bachelor of Siddha Medicine and Surgery)

B.S.M.S.

From 2016 onwards subject to permission granted for admission by Central Government to Santhigiri Siddha Medical College, P.O. Santhigiri, Pothencode, Thiruvananthapuram - 695589, Kerala.]

MADHYA PRADESH

44.

Jivaji Vishwavidya-laya, Gwalior.

Bachelor of Ayurved with Modern Medicine and Surgery.

B.A.M.S.

From 1965 onwards].

92 [Doctor of Medicine (Ayurveda) (Dosh Dha-tumal Vigyan).

M.D. (Ayurveda)

From 1982 to 1987.

Doctor of Medicine (Ayurveda) (Sharir kriya, Vigyan).

M.D. (Ayurveda)

From 1985 to 1987.]

45.

Indore Vishwavidya-laya, Indore.

93 [Bachelor of Ayurveda with Modern Medicine and Surgery.

B.A.M.S.

[From 1969 to 1982].

45A.

Devi Ahilya Vishwavidya-laya, Indore.

Bachelor of Ayurveda with Modern Medicine and Surgery

B.A.M.S.

From 1983

46.

Vikram Vishwavidya-laya, Ujjain.

Bachelor of Ayurved with Medicine and Surgery.

B.A.M.S.

94 [From 1964 to 1988]

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery

B.A.M.S.

From 1987 onwards

Ayurved Vachaspati (Doctor of Ayurvedic Medicine)

M.D. (Ayurveda)

From 2004 onwards

47.

Ravishanker Vishwavidya-laya, Raipur.

Bachelor of Ayurved with Modern Medicine and Surgery.

B.A.M.S.

From 1965 onwards.

95 [Doctor of Ayurvedic Medicine.

D. Ayurveda M.

From 1977 to 1978.

Doctor of Medicine (Ayurved)

. .

From 1979 to 1981.

Ayurved Vachaspati (Ayurved) (Kaya Chikitsa)

M.D.

From 1982 onwards.]

47A.

Ravishanker Shukla University, Raipur

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S

From 1992 to 2000

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

M.D. (Ay.)

From 1993 to 2000

48.

Board of Indian Medicine, Madhya Pradesh (Madhya Bharat Region), Gwalior.

Bhishgacharya

L.I.M.

96 [From 1957 to 1974]

49.

Mahakoshal Ayurvedic Board, Jabalpur.

Bhisgwara

L.A.P.

97 [From 1954 to 1973]

50.

Board of Indian Medicine, Madhya Pradesh (Madhya Bharat Region), Gwalior.

Ayurveda-Vigyanacharya

A.V.M.S.

98 [From 1958 to 1970]

99 [51.

Government Ayurvedic Vidyalaya, Gwalior (Ayurvedic Examination, Gwalior State).

( i ) Vaidya shastri

. .

From 1916 to 1954]

52.

Ashtanga Aurveda Vidyalaya, Ujjain.

Vaidya-Vachaspati

L.A.M.

Up to 1-5-1956.

53.

Board of Indian Medicine, Gwalior.

Sahayak-Vaidya.

. .

From 1954 and ceased afterwards.

100 [53A

Madhya Pradesh Board of Ayurvedic and Unani Systems of Medicine and Naturopathy, Bhopal.

Licentiate Ayurvedic Practitioner (Bhishagwar).

L.A.P.

From 1971 to 1973.

Ayurved Vigyanacharya (Ayurveda Vigyanacharya with Modern Medicine and Surgery).

A.V.M.S.

From 1971 to 1976 and from

Bhishagacharya

L.I.M. A.V.M.S.

1978 to 1984.

101 [Ayurveda Vigyan-acharya (Ayurveda Vigyanacharya with Modern Medicine and Surgery)

From 1971 to 1974, From 1969 to 1979.]

54.

University of Saugor, Saugor

102 [Bachelor of Ayurvedic Medicine and Surgery.

B.A.M.S.

103 [From 1964 to 1982]]

104 [54A.

Awadesh Pratap Singh Vishwa-vidyalaya, Rewa.

Bachelor of Ayurvedic Medicine and Surgery.

B.A.M.S.

105 [From 1975 to 1987, if granted to the students admitted with the permission of the Central Council of Indian Medicine in the Government (Autonomous) Ayurved College Nipaniya, Rewa.];

106 [Ayurveda-charya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1988 to 2012, if granted to the students admitted with the permission of the Central Council of Indian Medicine in the Government (Autonomous) Ayurved College Nipaniya, Rewa; From 2013 onwards, if granted to the students admitted with the permission of the Central Government in the Government (Autonomous) Ayurved College Nipaniya, Rewa.

Ayurved Vachaspati

M.D. (Ayurveda)

From 2005 to 2009, if granted to the students admitted with the permission of the Central Council of Indian Medicine in the Government (Autonomous) Ayurved College Nipaniya, Rewa; From 2010 onwards, if granted to the students admitted with the permission of the Central Government in the Government (Autonomous) Ayurved College Nipaniya, Rewa.]

54B.

University of Jabalpur, Jabalpur.

Bachelor of Ayurvedic Medicine and Surgery.

B.A.M.S.

107 [From 1971 to 1982]

54C.

Rani Durgawati Vishwavidya-laya, Jabalpur.

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery).

B.A.M.S.

From 1983 onwards].

108 [54D

Barkatullah University, Bhopal.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery

B.A.M.S.

2002 onwards.];

109 [54E.

Mahatma Gandhi Chitrakoot Gramodaya Vishwavidya-laya, Chitrakoot, Satna.

Ayurveda Vachaspati

M.D. (Ayurveda)

From 1996 to 1999]

MAHARASHTRA

110 [55.

Nagpur University, Nagpur

Bachelor of Ayurvedic Medicine and Surgery.

B.A.M.S. (Nagpur)

From 1964 to 1976.

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 1980 to 2003

Ayurved Vachaspati

M.D.(Ay)

From 1988 to 2004

Agadtantra Vyavharayurved Nishnat

DTFAM (Ayurveda)

From 1988 to 1996]

Ayurved Vachaspati

M.D. (Ayurveda)

From 1988 to 2004

Agadtantra Vyavharayurved Nishnat

DTFAM (Ayurveda)

From 1988 to 1996]

111 [56.

University of Poona, Pune

112 [Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S.

From 1978 to 2003

Ayurved Vachaspati

M.D.(Ay)

From 1984 to 2004

Ayurved Vachaspati

M.S.(Ay)

From 1984 to 2004]

113 [Diploma in Agadatantra Vyavaharayurveda

--

From April 1994 to October 1997, if awarded to the students admitted in the session 1991-92 to 1995-96 in Tilak Ayurved Mahavidyalay a, 583/2, Rasta Peth, Pune-411011, Maharashtra.]

Diploma in Panchakarma Nishnat

D.P.C. Ayurved

Diploma in Shalakyakarma

E.N.T. Ayurved

Diploma in Striroga and Prasutitantra

--

Diploma in Rasayana and Vajikarana

Diploma in Swasthavritta

--

Diploma in Netraroga

--

Diploma in Rog Nidan

--

57.

Vidarbha Board of Ayurvedic and Unani System of Medicine, Maharashtra.

Bachelor of Ayurvedic Medicine and Surgery.

B.A.M.S. (Vidarbha)

114 [From 1955 to 1961]

58.

Faculty of Ayurvedic and Unani Systems of Medicine, Maharashtra.

Ayurvedic Visharad

A.V.V. (Nanded)

115 [From 1962 to 1966]

59.

Committee of Shuddha Ayurvedic Course, Maharashtra.

Ayurvedic Praveena

D.S.A.C. (Bombay).

116 [From 1958 to 1960]

117 [60.

Faculty of Ayurvedic and Unani Systems of Medicine, Bombay.

Graduate of the Faculty Unani Systems of Medicine, of Ayurvedic Medicine

G.F.A.M. (Bombay).

From 1961 to 1972

Member of the Faculty of Ayurvedic Medicine.

M.F.A.M. (Maharash-tra).

From 1967 to 1981

Ayurveda-Visharad

DASF (Bombay)

From 1942 to 1959

Bachelor of Ayurvedic Medicine & Surgey

BAMS (Maharash-tra Faculty)

From 1975 to 1981]

61.

Tilak Maharash-tra Vidyapeeth, Poona.

Ayurvidya Visharad

A.V.V. (Poona)

118 [From 1942 to 1980].

Ayurvidya Parangat

A.V.P. (Poona).

Before 1942.

62.

Aryangal Mahavidyalaya, Satara,

Ayurveda Visharad

A.V.V. (Satara).

Before 1942.

63.

Ayurved Mahavidyalaya, Ahmednagar.

Ayurveda Teerth

A.T. (Ahmednagar)

Before 1942.

119 [63A.

Shivaji University, Kolhapur.

Ayurvedacharya

(Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S.

From 1978 to 2003.

120 [63B.

Marathwada University, Aurangabad.

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S.

From 1980 to 2003]

121 [63C.

University of Bombay, Bombay.

Ayurvedacharya

(Bachelor of Ayurvedic Medicine & Surgery)

B.S.A.M.

From 1980 to 1996

Ayurved Vachaspati (Doctor of Medicine Ayurved)

M.D. (Ayurved)

From 1986 to 1996]

122 [63CA.

University of Mumbai, Mumbai'

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 1996 to 2003

Ayurved Vachaspati (Doctor of Medicine Ayurved)

M.D. (Ayurved)

From 1996 to 2004]

123 [63D.

Amravati University, Amravati.

Ayurvedacharya (Bechelor of Ayurved Medicine and Surgery)

B.A.M.S.

124 [From 1989 to 2003]

63E.

125 [From 1977 to 2003]

126 [63F.

Bharati Vidyapeeth (Deemed University), Pune

( a ) Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2000 onwards

( b ) Ayurved Vachaspati

M.D. (Ayurved)

From 2002 onwards

( c ) Ayurveda Dhanwantri

M.S. (Ayurveda)

From 2008 to 2009 subject to permission granted to the Bharati Vidyapeeth (Deemed University), College of Ayurveda, Pune-411043, Maharashtra for admission by Central Council of Indian Medicine;

From 2010 onwards subject to permission granted to the Bharati Vidyapeeth (Deemed University), College of Ayurveda, Pune-411043, Maharashtra for admission by the Central Government.]

127 [( d ) Diploma in Panchkarma

D. Panchkarma

From 2014 onwards, subject to permission granted to the Bharati Vidyapeeth (Deemed University), College of Ayurved, Satara Road, Tal. Haveli Pune - 411043, Maharashtra for admission by the Central Government. .

( e ) Diploma in Prasuti & Striroga

D.G.O. (Ay.) [Diploma in Obstetrics and Gynecology-Ay.]

( f ) Diploma in Balroga

D.Ch. (Ay.)

[Diploma in Paediatrics-Ay.]

( g ) Diploma in Netra Roga Vigyan

D.O.(Ay.) [Diploma in Ophthalmo-logy-Ay.]

( h ) Diploma in Ayurvedic Sangyaharan

D.A. (Ay.) [Diploma in Anesthesio-logy-Ay.]

( i ) Diploma in Ayurvedic Cosmetology & Skin Disease

D. Dermato-logy (Ay.)

63G

Maharashtra University of Health Sciences, Nashik

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 2003 onwards

128 [Ayurveda Vachaspati

M.D. (Ayurveda)

For the year 2009, subject to permission granted for admission by the Central Council of Indian Medicine to the following colleges, namely:

(1) Ashtang Ayurveda College, 2062 (New), Sadashiv Peth, Vijayanagar Colony, Late Vd. H.B. Paranjape, Chowk, Pune.

(2) Ayurved Prasarak Mandal's Ayurved Mahavidyalaya, Near Sion Railway Station, Distt. Mumbai.

(3) Ayurved Seva Sangh's Ayurved Mahavidyalaya, Ganeshwadi Panchavati Tal. & Distt.-Nashik.

(4) Bharatiya Sanskriti Darshan Trust's, Ayurved Mahavidyalaya, Vishwa Shanti Dham, A/P Wagholi, Tal.-Haweli, Distt.-Pune.

(5) Chhtrapati Shahu Maharaj Shikshan Sansthan's Ayurved Mahavidyalaya & Rugnalaya, Kanchanwadi, Paithan Road, Aurangabad

(6) Dayabhai Maoji Majithiya Ayurved Mahavidyalaya, Shivaji Nagar, Arni Road, Distt. Yavatmal.

(7) Government Ayurved College, Wazirbad, Tal. & Distt.-Nanded.

(8) Govt. Ayurvedic College, Raje Raghuji Nagar Umrer Road, Sakkardara Chowk, Nagpur.

(9) Govt. Ayurvedic College, Tulajarapur Road, Osmanabad.

(10) Maharashtra Arogya Mandal's Sumati Bhai Shah Ayurved Mahavidyalaya Malwadi, Hadapsar, Tal.- Haveli, Distt. Pune.

(11) Poona District Education Association's, College of Ayurved & Research Centre, Sector-.25, Nigdi, Tal.- Haveli, Distt.-Pune.

(12) R.A. Podar Ayurved Medical College, Dr. Annie Besant Road, Worli, Mumbai.

(13) Seth Chandanmal Murtha Aryangla Vaidyak Mahavidyalaya, I.T.I. Road, Gendamal, Satara.

(14) Seth Govindji Raoji Ayurved College 21-A/13, Budhwar

(15) Shri Ayurved Mahavidyalaya, Dhanwantri Marg, Hanuman Nagar, Nagpur.

(16) Shri Radhakisan Toshniwal Ayurved Mahavidyalaya, Kediya Plots, Jathur Peth Road, Distt.-Akola.

(17) Shri Vivekanand Nursing Home Trust's Ayurved Mahavidyalaya, Shri Shivaji Nagar, A/P-Rahuri Factory, Tal.-Rahuri, Distt.- Ahmednagar.

(18) Smt. Kamala Devi Ganuridutt Mittal Punarvasu Ayurved Mahavidyallaya, Netaji Subhash Road, Charni Road (West), Distt.-Mumbai.

(19) Tilak Ayurved Mahavidyalaya, 583/2, Rasta Peth, Pune.

(20) Vidarbha Ayurved Mahavidyalaya Dhanwantri Nagar, Chhatri Talao Road, Taluka & Distt.- Amrawati.

(21) Yashwant Ayurvedic College Post Graduate Training & Research Centre, At & P.O. Kodoli, Tal.- Panhala, Distt.- Kolhapur.

Ayurveda Dhanwantri

M.D. (Ayurveda)

From 2010 onwards, subject to permission granted for admission by the Central Kolhapur Government to the following colleges, namely:

(1) Ashtang Ayurveda College, 2062 (New), Sadashiv Peth, Vijayanagar Colony, Late Vd. H.B. Paranjape, Chowk, Pune.

(2) Ayurved Prasarak Mandal's Ayurved Mahavidyalaya, Near Sion Railway Station, Distt. Mumbai.

(3) Ayurved Seva Sangh's Ayurved Mahavidyalaya, Ganeshwadi Panchavati Tal. & Distt.-Nashik.

(4) Bharatiya Sanskriti Darshan Trust's, Ayurved Mahavidyalaya, Vishwa Shanti Dham, A/P Wagholi, Tal.- Haweli, Distt.- Pune.

(5) Chhtrapati Shahu Maharaj Shikshan Sansthan's Ayurved Mahavidyalaya & Rugnalaya, Kanchanwadi, Aurangabad.

(6) Dayabhai Maoji Majithiya Ayurved Mahavidyalaya, Shivaji Nagar, Arni Road, Distt. Yavatmal.

(7) Dr. D.Y. Patil Vidya Pratishthan Society's Dr. D.Y. Patil College of Ayurved & Research Centre, Pimpri, Pune.

(8) Government Ayurved College, Wazirbad, Tal. & Distt.-Nanded

(9) Govt. Ayurvedic College, Raje Raghuji Nagar Umrer Road, Sakkardara Chowk, Nagpur

(10) Govt. Ayurvedic College, Tulajarapur Road, Osmanabad.

(11) Hon. Shri Annasaheb Dange Ayurved Medical College and Post Graduate Training Res. Center, A/p Astha, Tal. Walwa, Distt. Sangli.

(12) Late Kedari Redekar Ayurvedic Mahavidyalaya, P-2, MIDC Area, Shendri Mal, Tal. Gadhinglaj, Distt.-Kolhapur.

(13) Loknete Rajarambapu Patil Ayurvedic Medical College, Hospital, Post Graduate Institute & Research Centre, Urun-Islampur, Sangli Road, Tal.- Walwa, Distt.- Sangli.

(14) Maharashtra Arogya Mandal's Sumati Bhai Shah Ayurved Mahavidyalaya Malwadi, Hadapsar, Tal.-Haveli, Distt. Pune.

(15) Poona District Education Association's, College of Ayurved & Research Centre, Sec. No. 25, Pradhikaran, Nigdi, Tal.-Haveli, Distt.-Pune.

(16) R.A. Podar Ayurved Medical College, Dr. Annie Besant Road, Worli, Mumbai.

(17) Seth Chandanmal Murtha Aryangla Vaidyak Mahavidyalaya, I.T.I. Road, Gendamal, Satara.

(19) Shri Ayurved Mahavidyalaya, Dhanwantri Marg, Hanuman Nagar, Nagpur.

(20) Shri Radhakisan Toshniwal Ayurved Mahavidyalaya, Kediya Plots, Jathur Peth Road, Distt.- Akola.

(21) Shri Vivekanand Nursing Home Trust's Ayurved Mahavidyalaya, Shri Shivaji Nagar, A/P-Rahuri Factory, Tal.-Rahuri, Distt.- Ahmednagar.

(22) Siddhakala Ayurved Mahavidyalaya Pimparne Road, Sangamner Kd, Tal.-Sangamner, Distt.- Ahmednagar.

(23) Smt. Kamala Devi Ganuridutt Mittal Punarvasu Ayurved Mahavidyallaya, Netaji Subhash Road, Distt.- Mumbai.

(24) Tilak Ayurved Mahavidyalaya, 583/2, Rasta Peth, Pune.

(25) Vidarbha Ayurved Mahavidyalaya Dhanwantri Nagar, Chhatri Talao Road, Taluka & Distt.- Amrawati.

(26) Yashwant Ayurvedic College Post Graduate Training & Research Centre, At & P.O. Kodoli - 416114, Tal.- Panhala, Distt.- Kolhapur.

(27) Yerala Medical Trust Ayurvedic Medical College & Hospital, Institutional Area, Navi Mumbai.]

63H

Swamy Ramanand Teerth Marathwada University, Nanded

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 1999 to 2005

Ayurved Vachaspati (Doctor of Medicine Ayurved)

MD (Ayurved)

From 1998 to 2006

Ayurved Vachaspati (Doctor of Surgery Ayurved)

MS (Ayurved)

From 1998 to 2006

63I

Dr. Babasaheb Ambedkar Marathwada University, Aurangabad

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

Ayurved Vachaspati Doctor of Medicine (Ayurved)

BAMS

M.D. (Ayurved)

From 1995 to 2005

From 1995 to 2008

63J

Padmashree Dr. D.Y. Patil University, Nerul, Navi Mumbai

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

Bachelor

of

Ayurvedic

Medicine

and

Surgery

From 2009 to the 31st December, 2014.

If awarded to the students who had been admitted with the Central Government in the years 2006-07, 2007-2008 and 2008-2009 in Padmashri Dr. D.Y. Patil College of Ayurveda and Research, Nerul, Navi Mumbai, Maharashtra.

129 [63K

[Datta Meghe Institute of Medical Sciences (Deemed University), Nagpur

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From the 1st January, 2012 to the 31st December, 2014

If awarded to the students who were admitted with the permission of Government of India in the year 2007 onwards in Mahatma Gandhi Ayurved College, Sawangi (Meghe), Wardha, Maharashtra]

130 [63L

D.Y. Patil University, Nerul, Navi Mumbai

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2015 onwards, Subject to permission granted by the Central Government to the School of Ayurveda D.Y. Patil University, Nerul, Navi Mumbai, Maharashtra for admission.]

Ayurveda Vachaspati

M.D. (Ayurveda)

Ayurveda Dhanwantri

M.S. (Ayurveda)

Mysore [Karnataka]

64.

Board of Studies in Indian Medicine, Mysore, Bangalore.

Graduate Course of Indian Medicine

G.C.I.M.

131 [From 1964 to 1974]

65.

Board of Studio in Indian Medicine, Mysore State, Bangalore.

Ayurveda-Praveena

D.S.A.C.

132 [From 1958 to 1970]

66.

Government Ayurvedic and Unani College, Mysore.

Ayurved-Vidwat (Licentiate in Ayurvedic Medicine and Surgery)

L.A.M.S.

From 1928 to 1953.

67.

Board of Studies in Indian Medicine, Mysore State, Bangalore.

Ayurved-Vidwat (Licentiate in Ayurvedic Medicine and Surgery)

L.A.M.S.

133 [From 1958 to 1962]

68.

Central Board of Indian Medicine, Mysore.

Ayurved-Vidwat (Licentiate in Ayurvedic Medicine and Surgery)

L.A.M.S.

From 1953 to 1958.

69.

Tranath Ayurveda Vidyapeetha, Bellary.

Ayurved-Vidwat (Licentiate in Ayurvedic Medicine and Surgery.) Vaidya Praveena

L.A.M.S.

From 1953 to 1958.

70.

Committee or Authority of the Mysore, Maharaja's Sanskrit College (Ayurvedic Section), Mysore.

Ayurved-Vidwat.

..

Before 1909.

71.

The Committee or Authority of the Government Ayurvedic College, Mysore.

Ayurved-Vidwat.

. .

From 1909 to 1928.

72.

Karnataka Ayurveda Vidyapeetha, Belgaum.

Bhishagwar

. .

134 [Upto 1973]

135 [73.

Prema Vidya Peetha, Thungabhadra.

Ayurvedachuda-mani

..

Upto 1973

Ayurveda Shiromani

..

Upto 1973

Bhibagindu

..

From 1937 to 1962

Vaidyaguru

..

Upto 1973]

74.

Government Ayurvedic School, Mysore.

..

A.M.S.

136 [Upto 1973]

75.

Government Ayurvedic School and College, Mysore.

Licentiate of Ayurvedic Medicine and Surgery.

L.A.M.S.

137 [From 1931 to 1957]

76.

Board of Studies in Indian Medicine, Mysore State, Bangalore.

Diploma in Ayurvedic Medicine.

D.A.M.

138 [From 1964 to 1971]

77.

University of Mysore, Mysore,

139 [Bachelor of the Systems of Ayurved Medicine

B.S.A.M.

From 1967 to 1982.

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S

140 [From 1975 to 2007, if granted to the students admitted with the permission of the Central Council of Indian Medicine.]

Doctor of Ayurvedic Medicine

D.Ay.M

From 1975 to 1996

Ayurveda Vachaspati Doctor of Medicine in Ayurveda

M.D (Ayurveda)

From 1979 to 2000]

141 [78.

University of Bangalore, Bangalore.

Bachelor of the System of Ayurvedic Medicine

B.S.A.M.

From 1967 to 1982

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1987 to 2002.]

Ayurvedacharya (Bachelor of Ayurvedic Medicine &

B.A.M.S.

From 1987 to 2002

Ayurved Vachaspati

MD (Ayurved)

From 1977 to 1998

142 [79.

Karnataka University, Dharwar.

Bachelor of the System of Ayurvedic Medicine

B.S.A.M.

[From 1969 to 1983

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1984 to 2002.

143 [79A.

Mangalore University, Mangalore.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

144 [From 1985 to 2002]

145 [79B.

Gulbarga University, Gulbarga.

Ayurvedacharya

(Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S.

From 1983 to 2002]

79C.

Kuvempu University, Shankarghatta.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1995 to 2002

79D

Rajiv Gandhi University of Health Sciences, Bangalore

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 2002 onwards

Ayurved Vachaspati

MD (Ayurved)

From 1999 onwards

Ayurved Vachaspati

MS (Ay.)

From 1999 onwards

146 [79E.

KLE University, Belgaum

( a ) Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S

From 2015 onwards subject to permission granted to KLE Shri B.M. Kankanawadi Ayurveda Mahavidyalaya, Belgaum for admission by Central Government.

( b ) Ayurveda Vachaspati

M.D. (Ayurveda)

From 1st July 2012 onwards

( c ) Ayurveda Dhanwantri

M.S. (Ayurveda)

subject to permission granted to KLE Shri B.M. Kankanawadi Ayurveda Mahavidyalaya, Belgaum for admission by Central Government.]

ORISSA

80.

Ayurvedic Examination Board, Orissa.

Diploma in (Ayurvedic Medicine and Surgery)

D.A.M.S.

From 1953 to 1962.

147 [81.

Orissa Association of Sanskrit Learning and Culture, Puri.

Ayurved Shastri

. .

. .

Ayurvedacharya

. .

From 1933-1981]

82.

State Faculty of Ayurvedic Medicine, Orissa.

Ayurvedacharya

B.A.M.S.

148 [From 1969-1974]

149 [82A.

Utkal University Bhubanewar.

Bachelor in Ayurvedic Medicine and Surgery Ayurveda Vachaspati (Kayachikitsa)'

B.A.M.S. M.D. Ayurveda

150 [From 1985 onwards From 1981 to 1989.]

151 [ Doctor of Medicine

M.D. Ayurveda

From January 1986 to January 2017, if awarded to the students with the permission of the Central Government during this period from the college:

Gopabandhu Ayurveda Mahavidyalaya, VIP Road, Puri-752002, Orissa.

Master of Surgery

M.S. (Ayurveda)

From January 2002 to January 2017, if awarded to the students with the permission of the Central Government from the college:

Gopabandhu Ayurveda Mahavidyalaya, VIP Road, Puri-752002, Orissa.]

152 [82B

Sambalpur University, Burla, Sambalpur.

Ayurvedacharya (Balchelor of Ayurvedic Medicine and Surgery).

B.A.M.S.

From 1980 onwards.];

82C.

Berhampur University, Berhampur

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1983 onwards].

82D.

Shri Jagannath Sanskrit Vishwavidya-laya, Puri

Shastri in Ayurveda

From 1982 to 1986

Acharya in Ayurveda

From 1982 to 1986

153 [82E.

North Orissa University, Baripada

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2003 onwards.]

PUNJAB

154 [83.

Punjab State Faculty of Ayurvedic and Unani Systems of Medicine, Chandigarh.

Ayurvedacharya (Graduate of Ayurvedic Medicine and Surgery)

G.A.M.S.

From 1960 to 1982.

155 [Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

Batches up to 1986-17].

156 [84.

Sanatan Dharam Premgiri Ayurvedic College (Lahore), Bhiwani/Jind/Kurkshetra.

Ayurvedacharya

M.A.M.S.

Up to 1957.

Kaviraj

L.A.M.S.

From 1950 to 1956].

85.

D.A.V. Managing Committee, Amritsar/Jullundur.

Vaidya Vachaspati

V.V.

157 [From 1951 to 1964]

86.

Vedic and Unani Tibbi College, Amritsar.

Vaid Kaviraj

V.K.

Up to 1947.]

Vaid Rattan

V.R.

158 [Vaidya Shastri

Up to 1947.]

87.

Ayurvedic and Unani Tibbi College, Amritsar.

Vachaspati

V.

159 [Upto 1973]

88.

Government Ayurvedic Vidyalaya (College), Patiala.

Vaidya

V.

Vaidya Visharad

V.V.

Up to 1956

Vaidya Shastri

V.S.

Ayurvedacharya

A.A.

160 [From 1912 to 1961].

161 [88A.

Gurunanak Dev University, Amritsar.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery).

B.A.M.S.

From 1982 onwards.

88B.

Punjabi University, Patiala.

Ayurvedaharya (Bachelor of Ayurvcdic Medicine and Surgery)

B.A.M.S.

From 1976 onwards.

Ayurveda Vachaspati

M.D. (Ay)

From 1971 onwards.];

88C.

Punjab University, Chandigarh.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery).

B.A.M.S.

From 1992 onwards.]

88-D

Baba Farid University of Health Sciences, Faridkot

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery) BAMS

B.A.M.S.

From 1999 onwards

Ayurveda Vachaspati

M.D. (Ay)

From 2000 onwards

88.E

Guru Ravidas Ayurved, University Punjab, Hoshiarpur

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2012 to 2013

If granted to the students of regular batch of 2007 and supplementary batches of 2002 to 2007 who are admitted in the following colleges, namely:

1. Babe ke Ayurvedic Medical College, Daudhar, District Moga;

2. Dayanand Ayurvedic College, Jalandhar;

3. Desh Bhagat Ayurvedic College, Mandi Gobindgarh;

4. Government Ayurvedic College, Patiala;

5. Guru Nanak Ayurvedic Medical College and Research Institute, Gopalpur;

6. Guru Nanak Ayurvedic Medical College and Hospital Muktsar

7. Mai Bhago Ayurvedic Medical College, Muktsar;

8. Saint Sahara Ayurvedic Medical College, Bathinda;

9. Shaheed Kartar Singh Sarabha Ayurvedic Medical College Sarabha;

10. Shree Lakshmi Narayan Ayurvedic College, Amritsar;

11. Smt. Urmilla Devi Ayurvedic College of Medical Sciences, Hoshiarpur;

12. Shri Satya Sai Murlidhar Ayurvedic college, Moga.

B. From 2014 onwards Subject to permission granted for admission by the Central Government to the following colleges, namely:

1. Babe ke Ayurvedic Medical College, Daudhar, District Moga;

2. Dayanand Ayurvedic College, Jalandhar;

3. Desh Bhagat Ayurvedic College, Mandi Gobindgarh;

4. Government Ayurvedic College, Patiala;

5. Guru Nanak Ayurvedic Medical College and Research Institute, Gopalpur;

6. Guru Nanak Ayurvedic Medical College and Hospital Muktsar

7. Mai Bhago Ayurvedic Medical College, Muktsar;

8. Saint Sahara Ayurvedic Medical College, Bathinda;

9. Shaheed Kartar Singh Sarabha Ayurvedic Medical College Sarabha;

10. Shree Lakshmi Narayan Ayurvedic College, Amritsarr;

11. Smt. Urmilla Devi Ayurvedic College of Medical Sciences, Hoshiarpur;

12. Shri Satya Sai urlidhar Ayurvedic college, Moga.

162 [Ayurveda Vachaspati

M.D. (Ayurveda)

From April 2017 onwards, if awarded to the students admitted with the permission of Central Government for the session 2013-14 onwards in following college, namely:

Babe Ke Ayurvedic Medical College & Hospital, Village & P.O. Daudhar, Tehsil and District Moga, Punjab-142053.]

88.F

Desh University, Gobindgarh

Bhagat Ayurveda Mandi Vachaspati

M.D. (Ayurveda)

From February 2016 onwards.

Subject to permission granted to Desh Bhagat Ayurvedic College and Hospital, Amloh, District Fatehgarh Sahib, Punjab for admission by Central Government.

163 [ 164 [Ayurvedacharya

(Bachelor of Ayurvedic Medicine and Surgery)

BAMS]

From November 2019 onwards, if awarded to the students who had been admitted with the permission of the Central Government from the year 2013-14 onwards in Desh Bhagat Ayurvedic College and Hospital, Amloh, District-Fatehgarh Sahib, Punjab.]

RAJASTHAN

165 [89.

Rajasthan Ayurved

Bhishagwara

. .

From 1962 to 1975

Vibhagiya Pariksha Mandal, Ajmer

Bhishagacharya

. .

From 1962 to 1976]

166 [90.

Rajputana Ayurvedic and Unani Tibbi College, Jaipur.

Bhishagacharya Shiromani

. .

From 1951 to 1973

Bhishagaratna Shastri

. .

From 1951 to 1973]

167 [91.

Government Ayurvedic College, Jaipur.

Bhishak

. .

Upto 1973

Bhishagacharya

. .

Upto 1973

Bhish-kala

. .

Upto 1973]

168 [91A.

Rajasthan University, Jaipur

Ayurvedacharya

(Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 1980 to 2009

Ayurved Vachaspati

M.D. (Ay)

From 1976 to 2007]

92.

Maharaja College of Ayurved, Jaipur.

169 [Ayurved Bhushan

. .

170 [Upto 1973]

Ayurved Bhishagawara

From 1913 to 1932]

171 [92A.

Shiksha Vibhagiya Parikshyan, Jaipur State, Rajasthan Sarkar, Jaipur.

Ayurveda Shastri

. .

Ayurvedacharya

. .

From 1874 to 1970.

Bhishagawara

. .

From 1936 to 1968.

Bhishagacharya

. .

From 1938 to 1970].

92B

172 [Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur.]

Ayruvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 2009 onwards

Ayurved Vachaspati

MD (Ayurved)

From 2007 onwards

Ayurved Dhanwantry

MS (Ayurved)

From 2007 onwards

TAMIL NADU

93.

Government College of Indian/Indigenous/Integrated Medicine, Madras.

Graduate of the College of Indian/Indigenous/Integrated Medicine

G.C.I.M.

From 1957 to 1960.

Licentiate in Indian/Indigenous/Integrated Medicine

L.I.M.

From 1924 to 1948.

173 [94.

Madras Ayurvedic College, Madras.

Ayurved Bhushan

. .

From 1913 to 1932

Ayurved Bhishagawara

. .

From 1913 to 1932]

95.

Venkataramana Ayurvedic College, Mylapore, Madras.

Vaidya Visharada

..

174 [From 1909 to 1962]

96.

Board of Examiners in Indian/Indigenous/Integrated Medicine, Madras.

Higher Proficiency; n Indian/Indigenous/Integrated Medicine.

H.P.I.M.

Up to 1955.

175 [97.

University of Madras.

Ayurvedacharya

(Bachelor of Ayurvedic Medicine & Surgery)

B.A.M.S.

From 1986 to 1994]

176 [98.

Madurai Kamraj University, Madurai

Bachelor of Indian Medicine (Siddha)

B.I M.

From 1971 to 1982

Doctor of Medicine (Siddha)

M.D.(Siddh a)

From 1975 to 1992

Bachelor of Siddha Medicine and Surgery

B.S.M & S.

From 1982 to 1994]

177 [98A.

Madurai Kamaraj University, Madurai.

Bachelor of Indian Medicine (Siddha) Doctor of Medicine (Siddha)

B.I.M. M.D. (Siddha)

From 1971 onwards.]

Bachelor of Siddha Medicine and Surgery.

B.S.M.&S.

From 1975 onwards. From 1982 onwards.];

178 [98A.

Bharathiar University, Coimbatore.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1989 to 1993.]

98B.

Dr. M.G.R. Medical University, Chennai (Tamil Nadu)

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1994 onwards.

Siddha Maruthuva Arignar (Bachelor of Siddha Medicine and Surgery)

B.S.M.S.

From 1994 onwards.

Siddha Maruthuva Perarignar (Doctor of Medicine Siddha)

M.D. (Siddha)

From 1992 onwards.

179 [98C

( i ) Travancore Siddha Vaidya Sangham, Munchirai

Diploma or Certificate in Siddha Medicine

B.A.M.S.

180 [From 1947 to 1995]]

( ii ) Amrita Vishwa Vidyapeetham University, Coimbatore

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

Ayurved Vachaspati

B.A.M.S. MD (Ayurveda)

From 2010 onwards

From 2017 onwards, if awarded to the students who were admitted with the permission of the Government of India in the year 2013 onwards in Amrita School of Ayurveda, P.O. Clappana, Taluk-Karunagappaly, Dist. Kollam, Kerala - 690525

Ayurveda Dhanvantari

MD (Ayurveda)

From 2017 onwards, if awarded to the students who were admitted with the permission of the Government of India in the year 2013 onwards in Amrita School of Ayurveda, P.O. Clappana, Taluk-Karunagappaly, Dist. Kollam, Kerala - 690525.]

UTTARANCHAL

181 [98D

Hemwati Nandan Bahuguna Garhwal University, Srinagar

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

Ayurved Vachaspati (Doctor of Medicine in Ayurveda)

BAMS

MD (Ayurveda)

From 2005 onwards From 2002 onwards]

98E

Ayurved Uttarakhand University, Dehradun.

Ayurved Vachaspati

M.D. (Ayurved)

From November 2015 onwards,

Ayurved Dhanwantri

M.S. (Ayurved)

Subject to permission granted for admission by the Central Government to the following colleges, namely:

(1) Rishikul Government PG Ayurvedic College and Hospital, Haridwar;

(2) Uttaranchal Ayurvedic College, Rajpur, Dehradun.

182 [98F

Uttarakhand Technical University, Dehradun

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 2015 onwards subject to permission granted for admission by the Central Government to the Patanjali Bhartiya Ayurvigyan Evam Anusandhan Sansthan, Patanjali Yogpeeth, Haridwar.

UTTAR PRADESH

99.

Banaras Hindu, University, Varanasi

Ayurved Shastracharya

. .

From 1925 to 1932.

Ayuvedacharya in Medicine and Surgery

A.M.S.

From 1934 to 1953.

Ayuryedacharya with Modern Medicine and Surgery.

A.M.S.

From 1934 to 1953.

Doctor of Ayurvedic Medicine

D.Ay.M.

183 [From 1963 to 1977].

Ayurvedacharya (Bachelor of Medicine and Surgery).

A.B.M.S.

From 1954 to 1967.

184 [Doctor of Medicine (Ayurveda)

M.D. (Ay.)

185 [From 1977 to 2010].];

186 [Master of Surgery in Ayurveda

M.S. (Ayurveda)

From July 1996 to July 2010, if awarded to the students from the session 1993 to 2007-08 in the Faculty of Ayurveda, Institute of Medical Sciences, Banaras Hindu University, Varanasi-221005

Ayurveda Vachaspati

M.D. (Ayurveda)

From July 2011 onwards, if awarded to the students admitted with the permission of Central Government in the year 2008 onwards in the Faculty of Ayurveda, Institute of Medical Sciences, Banaras Hindu University, Varanasi-221005.]

Ayurveda Dhanwantari

M.S. (Ayurveda)

187 [100

Lucknow University, Lucknow

Bachelor of Ayurveda with Modern Medicine and Surgery

B.A.M.M.S.

From 1960 to 1965]

188 [101.

Ayurvedic College, Gurukul University, Kangri (Hardwar).

Ayurved Vachaspati

. .

Upto 1956]

102.

Gurukul Vidyalaya, Vrindaban.

Ayurved Shiromani

..

From 1916 to 1967.

Ayurveda Bhusan

..

From 1944 to 1967.

103.

Rishikul Ayurvedic College, Hardwar.

Ayurved Visharad Vaidya Visharad Vaidya Shastri Ayurved Shastri Ayurvedacharya

..

Up to 1945.

104.

Lalit Hari Ayurvedic College, Pilibhit.

Vaid Bhushan Vaid Raj

..

Up to 1944.

105.

Hindi Sahitya Sammelan, Prayag.

Vaidya Visharad.

..

From 1931 to 1967.

Ayurved Ratna.

..

From 1931 to 1967.

106.

Jawalapur Mahavidyalaya, Hardwar

Ayurved Bhaskar (Jawalapur Centre only)

..

189 [From 1950 to 1986]

190 [107.

Board of Indian Medicine, Uttar Pradesh, Lucknow.

Ayurvedacharya (Bachelor of Ayurved with Medicine and Surgery)

Ayurvedacharya

(BAMS)

From 1959 to 1971]

[107A.

191 [Kanpur University, Kanpur.

Ayurvedacharya (Bechelor of Ayurveda with Modern Medicine and Surgery).

B.A.M.S.

From 1972 to 1982.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1983 onwards.]

192 [107B.

Sampurnanand Sanskrit University, Varanasi.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1970 onwards.]

107.C

Shri Shahuji Maharaj University, Kanpur

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 1995 to 1997

Ayurved Vachaspati

MD (Ay.)

From 1995 to 1997

107.D

Chhatrapati Shahuji Maharaj University, Kanpur

Ayurvedacharya (Bachelor of Ayurvedic Medicine & Surgery)

BAMS

From 1997 onwards

Ayurved Vachaspati

MD (Ay.)

From 1997 onwards

WEST BENGAL

108.

Syamadas Vaidya Shastrapith Parishad, Calcutta.

Vaidya Shastri.

..

From 1926 to 1940,

109.

Jamini Bhushan Ashtanga Ayurved Vidyalaya, Calcutta.

Bishagacharya (Master in Ayurvedic Medicine and Surgery)

M.A.M.S.

From 1930 to 1940.

110.

Jamini Bhushan Ashtanga Ayurved Vidyalaya, Calcutta.

Bhishagaratna (Licentiate in Ayurvedic Medicine and Surgery)

L.A.M.S.

From 1920 to 1990.

193 [111.

General Council and State Faculty of Ayurvedic Medicine, West Bengal (now Paschim Bengal Ayurveda Parishad), Calcutta.

Ayurvedatirtha

(Member of the Ayurvedic State Faculty)

M.A.S.F.

From 1947 to 1978 .

Ayurvedatirtha (Ayurvedic State Faculty)

A.S.F.

From 1946 to 1978

Pranacharya

F.A.S.F.

Upto 1973]

112.

Ayurvidya Pratisthan, Calcutta

Bhishagratna

..

From 1930 to 1940.

Bhishagacharya

..

From 1930 to 1940.

113.

Ganga Charan Ayurved Vidyalaya, Calcutta.

Ayurvedshastri

..

From 1928 to 1940.

Ayurvedacharya

..

From 1928 to 1940.

114.

Maharaja Cossimbazar Gobinda-sundari Ayurvedic College, Calcutta.

Ayurvedshastri (Bachelor in Ayurvedic Medicine)

A.M.B.

From 1927 to 1940.

Ayurvedacharya (Master of Ayurvedic Medicine) Doctor

A.M.D.

From 1927 to 1940.

115.

Vishwanath Ayurved Mahavidyalaya, Calcutta.

Bishagralna (Diploma in Ayurvedic Medicine and Surgery)

D.A.M.S.

From 1932 to 1940.

Vaidyashiromani (Bachelor of Ayurvedic Medicine and Surgery).

B.A.M.S.

From 1932 to 1940.

(Master of Ayurvedic Medicine and Surgery).

M.A.M.S.

From 1932 to 1940.

194 [116.

University of Calcutta, Calcutta.

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery)

B.A.M.S.

From 1982 onwards].

195 [117

West Bengal University of Health Sciences, Kolkata

Ayurvedacharya (Bachelor of Ayurvedic Medicine and Surgery

B.A.M.S.

From December, 2010 to December, 2011 if granted to the students who study in the following colleges, namely:

( i ) J.B. Roy State Ayurvedic Medical College and Hospital, 170-172, Raja Dinendra Street, Kolkata-700004 West Bengal

( ii ) Belley-Sankarpur Rajib Gandhi Memorial Ayurvedic College and Hospital, Post Kushdanga, Distt. North 24-Parganas, Near Railway Station, Kankinara-743126, West Bengal]

117A

West Bengal University of Health Sciences,

Ayurved Vachaspati

(M.D. Ayurved)

From the, 1st January, 2007 onwards subject to permission granted to Institute of Post Graduate Ayurvedic Education and Research Shyamadas Vidya Shastra, Pith. 294/3/1, Asharya Prafulla Chandra Road Kolkata - 700009, West Bengal for admission by Central Government.

PART II. UNANI

ANDHRA PRADESH

196 [1.

Sri Venkateswara University, Tirupati.

Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine & Surgery

B.U.M.S.

From 1985 to 1992 ;

Tabib-e-Kamil

..

From 1957 to 1982

197 [2.

Nizamia Tibbi College, Hyderabad.

(Bachelor of Unani Medicine and Surgery)

BUM & S

Upto 1973

Tabib-e-Mustanad.

. .

Upto 1973

Graduate of the College of Unani Medicine

G.C.U.M.

Upto 1973]

198 [2A

Board of Indian Medicine, Hyderabad.

Kamil-e-Tib-o-Jarahat (Bachelor of Medicine and Unani Surgery).]

B.M.U.S.

From 1965 to 1975.

199 [2B.

Osmania University, Hyderabad.

Bachelor of Unani Medicine and Surgery

B.U.M.S.

From 1976 to 1982

Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery).

B.U.M.S.

From 1982 to 1992

Doctor in Unani Medicine

M.D. (Unani)

From 1976 to 1989]

200 [2C.

University of Health Sciences, Andhra Pradesh, Vijayawada.

Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

From 1992 to 1998

Mahire-e-Tib

M.D. (Unani)

From 1989 to 1998]

2D.

NTR University of Health Sciences, Vijayawada, (Andhra Pradesh

Kamil-e-tib-o-Jarahat (Bachelor of Unani Medicine & Surgery)

BUMS

From 1998 onwards

Mahire-e-tib

MD (Unani)

From 1998 onwards

BIHAR

3.

State Faculty of Ayurvedic and Unani Systems of Medicine, Patna (Bihar).

Graduate in Unani Medicine and Surgery.

G.U.M.S.

201 [From 1953 to 1975]

202 [3A.

University of Bihar, Muzaffarpur.

Graduate in Unani Medicine and Surgery Kamil-e-Tib-o-Jarahat

G.U.M.S.

B.U.M.S.

From 1973 to 1982. From 1982 on wards. ];

(Bachelor of Unani Medicine and Surgery)

.

.

3B.

Babasaheb Bhimrao Ambedkar Bihar University, Muzaffarpur

Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine & Surgery)

BUMS

From 1992 onwards

CHATTISGARH

3C.

Pt. Ravishankar Shukla University, Raipur (Chhattigarh)

Kamil-e-Tib-o-jarahat (Bachelor of Unani Medicine and Surgery)

BUMS

From 6th April 2009 onward-if granted to the student admitted with the permission of the goverment of india in following college, namely:

mohsine-millat unani medical college amd hospital mahbubiya chowk, baijnath para raipur (chhattisgarh) Pin 492001

DELHI

4.

Board of Ayurvedic and Unani Systems of Medicine, Delhi.

(Bachelor in Indian Medicine and Surgery)

B.I.M.S.

From 1958 to 1963.

Fazil-i-tib-o-Jarahat.

(Diploma in Indian Medicine and Surgery) Kamil-i-tib-o-Jarahat

D.I.M.S.

From 1956 to 1963.

5.

Ayurvedic and Unani Tibbia College, Delhi.

Fazil-i-tib-o-Jarahat

..

Up to 1958.

Kamil-i-tib-o-Jarahat

. .

Up to 1958.

6.

Jamia Tibbia, Delhi

Akmal-ul-Hukma

..

Up to 1958.

Afzal-ul-Hukma

. .

Up to 1958.

7.

Examining Body, Ayurvedic and Unani Systems of Medicine, Delhi.

Fazil-i-tib-o-Jarahat (Bachelor in Indian Medicine and Surgery)

B.I.M.S.

203 [From 1963 to 1982]

204 [7A.

Delhi University, Delhi.

Bachelor of Unani Medicine and Surgery.

B.U.M.S.

From 1979 to 2007

( a ) Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

From 2008 to 2012

subject to permission granted to the Ayurved and Unani Tibbia College, New Delhi for admission by the Central Council of Indian Medicine;

From 2013 onwards

subject to permission granted to the Ayurved and Unani Tibbia College, New Delhi for admission by Central Government;

( b ) Mahir-e-Tib (Doctor of Medicine)

M.D. (Unani)

For the year 2005

subject to permission granted to the Ayurved and Unani Tibbia College, New Delhi for admission by the Central Council of Indian Medicine;

From 2012 onwards

subject to permission granted to the Ayurved and Unani Tibbia College, New Delhi for admission by the Central Government.]

205 [7B.

Jamia Hamdard (Deemed University), New Delhi.

Mahir-e-Tib

M.D. (Unani)

From 1997 onwards.]

JAMMU AND KASHMIR

8.

Jammu and Kashmir, University

Bachelor of Unani Medicine and Surgery

B.U.M.S.

206 [From 1966 to 1968]

207 [8A.

Kashmir

Bachelor of Unani

B.U.M.S.

From 1969 onwards.

University, Srinagar.

Medicine and Surgery Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

From 2006 to 2012 subject to permission granted for admission by the Central Council of Indian Medicine to the following colleges, namely:

( i ) Kashmir Tibbia College Hospital and Research Centre, Srinagar, Jammu and Kashmir;

( ii ) Institute of Asian Medical Sciences, Zakura, Srinagar, Jammu and Kashmir;

From 2013 onwards subject to permission granted for admission by the Central Government to the following colleges, namely:

( i ) Kashmir Tibbia College Hospital and Research Centre, Srinagar, Jammu and Kashmir;

( ii ) Institute of Asian Medical Sciences, Zakura, Srinagar, Jammu and Kashmir.]

MADHYA PRADESH

208 [9.

Asipha Tibbia College, Bhopal.

Hakim Kamil

. .

Upto 1973

Tib-e-Kamil

Upto 1973]

209 [9A.

University of Sagar, Sagar.

Bachelor of Unani Medicine and Surgery

B.U.M.S.

210 [From 1973 to 1982]

9B.

Mahakoshal Board of Ayurvedic Systems of Medicine, Jabalpur.

Bachelor of Unani Medicine and Surgery.

B.U.M.S.

From 1966 to 1970.

9C.

Madhya Pradesh Board of Ayurvedic and Unani Systems of Medicine and Naturopathy, Bhopal.

Bachelor of Unani Medicine and Surgery.

B.U.M.S.

From 1971 to 1974.]

211 [9D

Doctor Harising Gour Vishwavidya-laya, Sagar

Bachelor of Unani Medicine and Surgery.

B.U.M.S.

From 1983 onwards.]

9E.

Devi Ahilya Vishwavidya-laya, Indore.

Kamil-e-tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

From 1996 onwards.]

212 [9F

Barkatullah Vishwavidya-laya, Bhopal

Kamil-e-Tib-O-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

From 2007 onwards.]

9G.

Vikram University, Ujjain

Kamil-e-tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

BUMS

From 2008 upto 2012;

Subject to permission granted to Hakim Abdul Hameed Unani Medical College and Hospital, Dewas, Madhya Pradesh, for admission by central Council of Indian Medicine.

MAHARASHTRA

10.

Faculty of Ayurvedic and Unani Systems of Medicine, Maharashtra.

Mahir-e-tibb-o-Jarahat

D.U.S.F. (Bombay)

213 [From 1948 to 1953]

11.

Board of Examiners in Unani

Mahir-e-tibb-o-Jarahat

M.T.J. (Bombay)

From 1942 to 1943.

214 [11A.

Maharashtra Faculty of Ayurvedic and Unani Systems of Medicines, Bombay.

Diploma in Unani Medicine and Surgery.

D.U.M.S.

215 [From 1973 to 1982]]

216 [11B.

University of Bombay, Bombay.

Kamile-tib-i-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

217 [From 1984 to 2003]]

218 [11C.

Poona University, Pune.

Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

219 [From 1988 to 2003]]

11D.

B.U.M.S.

220 [From 1996 to 2003]

221 [11E.

Maharashtra University of Health Sciences, Nashik

( a ) Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S

From 2003 onwards

( b ) Mahir-e-Tib (Doctor of Medicine)

M.D. (Unani)

From 2009 onwards subject to permission granted for admission by the Central Government to the following colleges, namely:

( i ) Zuleikhabai Valy Md. Unani Medical College and Hospital, 2390-B, KB Hidayathullah Road, New Modikhana Camp, Azam Campus, Anglo Urdu School Campus, Pune - 411001 (Maharashtra).

( ii ) Mohammadia Tibbia College and Assayer Hospital, PB No. 128, Mansoora, Malegaon, Nashik - 423203 (Maharashtra).

( c ) Mahir-e-Jarahat (Master of Surgery)

M.S. (Unani)

From 2013 onwards subject to permission granted for admission by the Central Government to the following colleges, namely:

( i ) Zuleikhabai Valy Md. Unani Medical College and Hospital, 2390-B, KB

Hidayathullah Road, New Modikhana Camp, Azam Campus, Anglo Urdu School Campus, Pune - 411001 (Maharashtra).

( ii ) Mohammadia Tibbia College and Assayer Hospital, PB No. 128, Mansoora, Malegaon, Nashik - 423203 (Maharashtra).]

KARNATAKA

12.

Board of Studies in Indian Medicine, Mysore, Bangalore.

Tabib-e-Hasaq (Licentiate in Unani Medicine and Surgery

L.U.M.S.

222 [From 1958 to 1963]

13.

Government Ayurvedic and Unani College (College of Indian Medicine), Mysore.

Tabib-e-Hasaq (Licentiate in Unani Medicine and Surgery)

L.U.M.S.

From 1928 to 1953.

14.

Central Board of Indian Medicine, Mysore, Bangalore.

Tabib-e-Hasaq (Licentiate in Unani Medicine and Surgery)

L.U.M.S.

From 1953 to 1958.

15.

Government Ayurvedic School, Mysore.

. .

U.M.S.

223 [Upto 1973]

224 [15A.

Bangalore University, Bangalore.

Bachelor of Unani Medicine and Surgery

B.U.M.S.

225 [From 1977 to 2002]

15.B

Rajiv Gandhi University of Health Sciences, Bangalore

Kamil-e-tib-o-Jarahat (Bachelor of Unani Medicine & Surgery)

BUMS

From 2002 onwards

[Mahir-e-Tib Doctor of Medicine

M.D. (Unani)

From 2008 upto December 2011-if Granted to the Students who have Passed out during this period from The following College, namely:

National Institute Of Unani Medicine, Kottige Palya Magadi Main Road, Bangalore-560091.

Mahir-e-Jarahat (Master of Surgery)

M.D.(Unani)

From 2008 onwards, if granted to the students admitted with permission of the Government of India in following college, namely:

National Institute of Unani Medicine, Kottige Palya, Magadi Main Road, Bangalore - 560091.

TAMIL NADU

226 [16.

Government College of Indian/Indigenous/Integrated Medicine, Madras.

Licentiate in

Indian/Indigenous/Integrated

Medicine

L.I.M.

From 1930 to 1962

Graduate of the College of

Indian/Indigenous/Integrated

Medicine

G.C.I.M.

From 1952 to 1963]

17.

Board of Examiner in

Indian/Indigenous/Integrated

Medicine.

Higher Proficiency in

Indian/Indigenous/Integrated

Medicine.

H.P.I.M.

227 [From 1958 to 1959]

228 [17A.

University of Madras, Madras

Kamil-e-tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

229 [From 1979 to 1994]

17B.

Dr. M.G.R. Medical University, Chennai, Tamil Nadu.

Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

From 1994 onwards.]

PUNJAB

230 [18.

Bhupinder Tibbi College, Patiala

Haziq-ul-Hukma

H.U.H.

From 1927 to 1950.

Mahir-i-tib-o-Jarahat

M.T.J.

From 1927 to 1950.

Tibb-e-Akmal

T.A.

From 1936 to 1950.]

19.

Ayurvedic and Unani Tibbi College, Amritsar

Kamil-ul-Tibbi Fazil-ul-Tibbi Umdho Dal-Hukma

K.U.T F.U.T.

Up to 1947.

Vedic and Unani Tibbi College, Amritsar.

H.D.H.

Up to 1947]

231 [Zabadat-tul-Atibba

..

RAJASTHAN

20.

Rajputana Ayurvedic and Unani College, Jaipur.

Umde-Tul-Hukma

..

From 1951 onwards.

Tabib-Fazil.

From 1951 onwards.

232 [20A.

Board of Indian Medicine, Rajasthan, Jaipur.

Kamile-Tibo Jarahat (Bachelor of Unani Medicine and Surgery).

B.U.M.S.

233 [From 1981 to 1989]]

20B.

University of Rajasthan, Jaipur.

Kamil-e-tib-o-Jarahat (Bachelor of Unani Medicine & Surgery)

B.U.M.S.

234 [From 1989 to 2009]

20C.

Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur

Kamil-e-tib-o-Jarahat (Bachelor of Unani Medicine & Surgery)

B.U.M.S.

From 2009 onwards

UTTAR PRADESH

235 [21.

Aligarh Muslim University, Aligarh

Diploma in Indian Medicine and Surgery

D.I.M.S.

From 1927 to 1943.

Diploma in Unani Medicine and Surgery

D.U.M.S.

From 1944 to 1946.

Bachelor of Unani Medicine and Surgery

B.U.M.S.

From 1953 onwards.

Bachelor of Unani Tib and Surgery

B.U.T.S.

From 1947 to 1952.

Doctor of Unani Medicine

D.U.M.

From 1974 to 1977.

M.D. (Unani)

From 1978 onwards.

Bachelor of Unani Medicine with Modern Medicine and Surgery

B.U.M.M.S.

From 1972 to 1983].

Kamil-e-tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

From 1980 onwards].

Mahir-e-Tib (Doctor of Medicine)

M.D. (Unani)

From 1988 onwards

Mahir-e-jarahat (Master of Surgery)

M.S. (Unani)

From 1997 onwards]

236 [22.

Board of Indian Medicine, Uttar Pradesh, Lucknow.

Diploma in Indigenous Medicine

D.I.M.

From 1932 to 1944.

Diploma in Indigenous Medicine and Surgery

D.I.M.S.

From 1943 to 1946.

Bachelor of Indian Medicine and Surgery

B.I.M.S.

From 1947 to 1956.

Fazil-ut-tib (Bachelor of Medicine and Surgery)

F.M.B.S.

From 1957 [to 1971

237 [22A.

Kanpur University, Kanpur.

Fazil-e-Tibb-o-Jarahat (Bachelor of Unani with Modern Medicine and Surgery)

B.U.M.S.

From 1972 to 1982.

Kamile-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S.

From 1983 onwards.]

22B.

Shri Shahuji Maharaj University, Kanpur

Fazil-e-Tibb-o-Jarahat

BUMS

From 1995 to 1997

22.C

Chhatrapati Shahuji Maharaj University, Kanpur

Fazil-e-Tibb-o-Jarahat

BUMS

From 1998 to 2001

Kamil-e-Tibb-o-Jarahat (Bachelor of Unani Medicine & Surgery)

BUMS

From 2002 onwards

Mahir-e-Tib (Doctor of Medicine)

MD (Unani)

From 2004 onwards]

238 [23.

Board of Arabic and Persian Examination, U.P., Allahabad.

Fazil-e-Tibb

..

From 1936 to 1982.

24.

Darul-Uloom, Deoband, U.P.

Fazil-ut-tibb

D.U.M.

From 1964 to 1984.]

25.

Jamiatun Naqba Unani Medical School, Allahabad.

Matamidut-tib-wal-Jarahat

M.U.M.S.

From 1908 to 1942.

239 [26

26. University of Lucknow

Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and Surgery)

B.U.M.S. (Unani)

From 2008 onwards, if awarded to the students admitted with the permission of the Central Council of Indian Medicine or the Central Government, as the case may be, in the following beneficiary colleges, namely:

( i ) State Takmeel-ut-Tib College & Hospital, Lucknow, Uttar Pradesh;

( ii ) Dr. Abdul Ali Tibbia College and Hospital, Katauli, Malihabad, Lucknow, Uttar Pradesh;

( iii ) Hayat Unani Medical College and Research Centre, Hardoi Road, Kakori, Lucknow, Uttar Pradesh.]

240 [West Bengal

26.

The West Bengal University of Health Sciences, Kolkata (W.B.)

(Bachelor of Unani Medicine and Surgery)]

B.U.M.S.

From 2011 onwards

27.

University of Calcutta, Kolkata W.B

Kamil-e-Tib-o-Jarahat

(Bachelor of Unani Medicine and Surgery)

Bachelor of Unani Medicine and Surgery

From 2002 up to 2010.

If granted to the students who have Passed out and completed their internship during this period from the following:

College, namely:

Calcutta Unani Medical College And Hospital, 8/1, Abdul Halim Lane, Kolkata.

241 [PART III

SOWA RIGPA

S. No.

Name of University, Board or Medical Institution

Recognized medical qualification

Abbreviation

Remarks

1

2

3

4

HIMACHAL PRADESH

1.

Men-Tsee-Khang (Tibetan Medical & Astro. Institute/Tibetan Medical & Astrological College) Gangchen Kyishong, Dharamshala, Kangra, HP

Menpa Kachupa sMan-pa bKa'- bChu-pa Ka Chu pa Menrampa Chugwa

Bachelor of Tibetan Medicine and Surgery (BTMS) MD

from the year 1966 to 1996

from the year 1996 to 2010

from the year 2013 to 2017, if awarded to the students of:

i. Men-Tsee-Khang (Tibetan Medical & Astro. Institute) Gangchen Kyishong, Dharamshala, Kangra, HP

ii. Central Institute of Buddhist Studies, (Deemed University) Choglamsar, Leh Ladakh, J&K

iii. Chagpori Tibetan Medical Institute, Darjeeling, West Bengal from the year 1975 to 2014

JAMMU AND KASHMIR

2.

Central Institute of Buddhist Studies, (Deemed University) Choglamsar, Leh Ladakh, J&K

sMan-pa bKa'- bChu-pa

Bachelor of Sowa

Rigpa Medicine and Surgery

(BSRMS)

from the year 2014 to 2017

UTTAR PRADESH

3.

Central University of Tibetan Studies, (Central Institute of Higher Studies) Sarnath, Varanasi, UP

Bhot-Ayurveda Acharya Bhot-

Bachelor of Tibetan Medicine and Surgery (BTMS)

Bachelor of Sowa

Rigpa Medicine and Surgery (BSMS)

MD/MS

from the year 2000 to 2003

from the year 2005 to 2011

from the year 2014 to 2017

from the year 2012 to 2013

Ayurveda Acharya Menpa Kachupa (Sowa Rigpa Acharya) Doctor of Sowa-Rigpa (Sorig MD/MS)

WEST BENGAL

4.

Chagpori Tibetan

Medical Institute, Darjeeling, West Bengal

sMen-pa bKa-bChu-pa

Bachelor of Tibetan Medicine and Surgery (BTMS)

from the year 2002 to 2017.]

Schedule 3

( Sec Section 15)

Qualifications granted by certain medical institutions before 15th August, 1947 in areas which comprised within India as defined in the Government of India Act, 1935

S.l No.

University, Board of Medical Institution

Recognised Medical Qualifications

Abbreviation for Registration

Remarks

1

2

3

4

5

( Part I. Ayurvedic and Siddha )

1.

Dayanand Ayurvedic College, Lahore.

Vaidya Vachaspati

. .

Before 1947

Vaidya Kaviraj

. .

Before 1947

2.

242 [Faculty of Homoeopathy, Luton, United Kingdom

Member of Faculty of Homoeopathy

M.F. (Hom.)

With effect from 2004.]

3.

Manomohan Chatuspati, Dacca.

Ayurvedshastri Ayurvedratna

. .

From 1920 to 1940.

Part II. Unani

1.

The Islamia College, Lahore.

Hakim-i-Haziq

. .

. .

Zubdatul-Hukma

. .

. .

2.

Tibbia College, Lahore.

Hasiq-u-Hukma

H.U.H.

Upto 1947

Mahir-tib-o-Jarahat

M.T.J.

Upto 1947

Hakim-i-Haziq

H.H.

Upto 1947

Schedule 4

( See Section 16)

Qualifications granted by medical institutions in countries with which there is a scheme of reciprocity

University, Board of Medical Institution

Recognised Medical Qualification

Abbreviation for Registration

Remarks

1

2

3

4

Ayurveda and Siddha

1. Government College of Indigenous Systems of Medicine, Ceylon.

Diploma in Indigenous

D.I.M.S.

..

2. 243 [Government College of Indigenous Medicine, Colombo, Sri Lanka.

Medicine and Surgery Diploma in Indigenous

Medicine and Surgery (Ayurved/Siddha/Unani)

Diploma in Ayurvedic Medicine and Surgery (Ayurved/Siddha/Unani)

D.I.M.S.

Upto 1960.

D.A.M.S

From 1961 to 1976

3. Institute of Indigenous Medicine, Medicine University of Colombo, Sri Lanka.

Diploma in Ayurvedic Medicine and Surgery (Ayurvedic/Unani)

D.A.M.S.

From 1977 to 1987.]

Diploma in Ayurvedic Medicine and Surgery (Siddha)

D.A.M.S.

From 1977 to 1984.

244 [(3) Bachelor of Ayurvedic Medicine and Surgery

B.A.M.S.

From 1991 onwards

(4) Bachelor of Unani Medicine and Surgery

B.U.M.S

From 1991 onwards ;]

4. University of Jaffna, Sri Lanka.

Diploma in Ayurvedic Medicine and Surgery (Siddha)

D.A.M.S.

From 1984 to 1987.]

245 [5. Tribhuvan University Institute of Medicine, Kathmandu, Nepal

Bachelor of Ayurvedic Medicine and Surgery (Ayurved Chikitsa Shastra-Shastri)

B.A.M.S

From the 1st January, 2000 onward]

246 [6. Gampaha Wickramarachchi Ayurveda Institute, University of Kelaniya, Sri Lanka

Bachelor of Ayurveda Medicine and Surgery

B.A.M.S.

From April 2006 onwards.]

1. 15th August, 1971, vide notification No. S.O. 2994, dated 10th August, 1971, in respect of Sections 2, 13, 32 to 36 (both inclusive) in the whole of India and Sections 3, 5 to 12 (both inclusive) and 14 to 16 (both inclusive) in all the States (except the State of Nagaland) and the Union territory of Delhi, see Gazette of India, Extraordinary, Part II, sec. 3(ii), 1st October, 1974, vide notification No. S.O. 584(E), dated the 1st October, 1974, in respect of Sections 18 to 22 (both inclusive), see Gazette of India, Extraordinary, Part II, Section 3(ii), 1st October, 1976, vide notification No. S.O. 626(E), dated the 10th September, 1976, in respect of Sections 17 and 23 to 31 (both inclusive), see Gazette of India, Extraordinary, Part II, Section 3(ii),

2. Subs. by Act 43 of 2010, S. 2, for or Unani Tibb (w.e.f. 1-1-2012).

3. Ins. by Act 58 of 2003, S. 2 (w.e.f. 7-11-2003).

4. Subs. by S. 3, ibid., or Unani (w.e.f. 1-1-2012).

5. Subs. by Act 43 of 2010, S. 3, for and Unani (w.e.f. 1-1-2012).

6. Subs. by Act 43 of 2010, S. 3, for and Unani (w.e.f. 1-1-2012).

7. Subs. by Act 43 of 2010, S. 4, for or Unani (w.e.f. 1-1-2012).

8. Subs. by S. 5, ibid., for sub-section (1) (w.e.f. 1-1-2012).

9. Subs. by Act 43 of 2010, S. 5, for and Unani (w.e.f. 1-1-2012).

10. Subs. by S. 5, ibid., or Unani (w.e.f. 1-1-2012).

11. Subs. by Act 58 of 2003, S. 3, for Chapter II-A (w.e.f. 7-11-2003).

12. Subs. by Act 43 of 2010, S. 6, for physician or (w.e.f. 1-1-2012).

13. Subs. by Act 20 of 1983, S. 2 and Sch., for certain words (w.e.f. 15-3-1984).

14. Section 36 renumbered as sub-section (1) thereof by Act 20 of 1983, S. 2 and Sch. (w.e.f. 15-3-1984).

15. Ins. by Act 20 of 1983, S. 2 and Sch. (w.e.f. 15-3-1984).

16. Ins. by Act 52 of 2002, S. 3 (w.e.f. 28-1-2003).

17. Ins. by Act 20 of 1983, S. 2 and Sch. (w.e.f. 15-3-1984).

18. Subs. by Act 43 of 2010, S. 7, for and Unani (w.e.f. 1-1-2012).

19. Subs. by S.O. 1532(E), dated 25-6-2010.

20. Subs. by S.O. 1532(E), dated 25-6-2010.

21. Ins. by S.O. 777(E), dated 7-4-2010.

22. Subs. by S.O. 1532(E), dated 25-6-2010.

23. Subs. by S.O. 1532(E), dated 25-6-2010.

24. Ins. by S.O. 638, dated 25-1-1982.

25. Ins. by S.O. 354(E), dated 6-5-1983.

26. Subs. by S.O. 1532(E), dated 25-6-2010.

27. Subs. by S.O. 1532(E), dated 25-6-2010.

28. Subs. by S.O. 1532(E), dated 25-6-2010.

29. Ins. by S.O. 1910, dated 21-7-1989.

30. Subs. by S.O. 1532(E), dated 25-6-2010.

31. Subs. by S.O. 1532(E), dated 25-6-2010.

32. Ins. by S.O. 1910, dated 21-7-1989.

33. Ins. by S.O. 354(E), dated 6-5-1983.

34. Ins. by S.O. 354(E), dated 6-5-1983.

35. Ins. by S.O. 2295(E), dated 31-05-2018.

36. Subs. by S.O. 1532(E), dated 25-6-2010

37. Subs. by S.O. 1532(E), dated 25-6-2010

38. Subs. by S.O. 1532(E), dated 25-6-2010

39. Subs. by S.O. 1532(E), dated 25-6-2010

40. Ins. by S.O. 5603, dated 2-12-1985.

41. Ins. by S.O. 354(E), dated 6-5-1983.

42. Ins. by S.O. 2846(E), dated 24-9-2015.

43. Subs. by S.O. 1532(E), dated 25-6-2010

44. Subs. by S.O. 1532(E), dated 25-6-2010.

45. Ins. by S.O. 1910, dated 21-7-1989.

46. Ins. by S.O. 2745/89.

47. Ins. by S.O. 3603(E), dated 15-11-2017.

48. Ins. by S.O. 354(E), dated 6-5-1983.

49. Ins. by S.O. 354(E), dated 6-5-1983.

50. Ins. by S.O. 1532(E), dated 25-6-2010.

51. Ins. by S.O. 1532(E), dated 25-6-2010.

52. Ins. by S.O. 1532(E), dated 25-6-2010.

53. Ins. by S.O. 1532(E), dated 25-6-2010.

54. Ins. by S.O. 1532(E), dated 25-6-2010.

55. Ins. by S.O. 1532(E), dated 25-6-2010.

56. Ins. by S.O. 1532(E), dated 25-6-2010.

57. Ins. by S.O. 354(E), dated 6-5-1983.

58. Ins. by S.O. 354(E), dated 6-5-1983.

59. Ins. by S.O. 354(E), dated 6-5-1983.

60. Ins. by S.O. 4068/79.

61. Subs. by S.O. 968(E), dated 21-2-2018.

62. Subs. by S.O. 1586(E), dated 12-04-2019.

63. Subs. by S.O. 5671/85.

64. Ins. by S.O. 822/86.

65. Subs. by S.O. 1278(E), dated 15-3-2016.

66. Ins. by S.O. 2707(E), dated 29-7-2019

67. Subs. by S.O. 1504/88.

68. Subs. by S.O. 1532(E), dated 25-6-2010.

69. Subs. by S.O. 2846(E), dated 24-9-2015.

70. Ins. by S.O. 1679(E), dated 25-11-2005.

71. Ins. by S.O. 354(E), dated 6-5-1983.

72. Ins. by S.O. 1679(E), dated 25-11-2005.

73. Ins. by S.O. 1190(E), dated 11-5-2009.

74. Ins. by S.O. 1532(E), dated 25-6-2010.

75. Ins. by S.O. 1190(E), dated 11-5-2009.

76. Ins. by S.O. 1190(E), dated 11-5-2009.

77. Ins. by S.O. 1190(E), dated 11-5-2009.

78. Ins. by S.O. 1190(E), dated 11-5-2009.

79. Ins. by S.O. 1190(E), dated 11-5-2009.

80. Ins. by S.O. 1190(E), dated 11-5-2009.

81. Ins. by S.O. 1532(E), dated 25-6-2010.

82. Ins. by S.O. 1532(E), dated 25-6-2010.

83. Ins. by S.O. 1532(E), dated 25-6-2010.

84. Ins. by S.O. 1532(E), dated 25-6-2010.

85. Ins. by S.O. 1532(E), dated 25-6-2010.

86. Ins. by S.O. 1532(E), dated 25-6-2010.

87. Ins. by S.O. 1532(E), dated 25-6-2010.

88. Ins. by S.O. 354(E), dated 6-5-1983.

89. Ins. by S.O. 1532(E), dated 25-6-2010.

90. Ins. by S.O. 2668(E), dated 9-8-2016

91. Ins. by S.O. 3477(E), dated 25-10-2017.

92. Ins. by S.O. 2594, dated 21-9-1989.

93. Subs. by S.O. 3147(E), dated 31-5-2018.

94. Ins. by S.O. 1532(E), dated 25-6-2010.

95. Ins. by S.O. 2552, dated 22-8-1990.

96. Subs. by S.O. 1532(E), dated 25-6-2010.

97. Subs. by S.O. 1532(E), dated 25-6-2010.

98. Subs. by S.O. 1532(E), dated 25-6-2010.

99. Subs. by S.O. 1532(E), dated 25-6-2010.

100. Ins. by S.O. 462(E), dated 22-8-1990.

101. Ins. by S.O. 1910, dated 21-7-1989.

102. Subs. by S.O. 354(E), dated 6-5-1983.

103. Subs. by S.O. 1532(E), dated 25-6-2010.

104. Ins. by S.O. 1910, dated 21-7-1989.

105. Subs. by S.O. 3576(E), dated 22-11-2016.

106. Ins. by S.O. 1910, dated 21-7-1989.

107. Subs. by S.O. 1532(E), dated 25-6-2010.

108. Ins. by S.O. 1521(E), dated 20-10-2005.

109. Ins. by S.O. 1175(E), dated 10-7-2007.

110. Subs. by S.O. 1532(E), dated 25-6-2010.

111. Ins. by S.O. 354(E), dated 6-5-1983.

112. Subs. by S.O. 777(E), dated 7-4-2010.

113. Ins. by S.O. 3654(E), dated 25-7-2018.

114. Ins. by S.O. 1532(E), dated 25-06-2010.

115. Ins. by S.O. 1532(E), dated 25-6-2010.

116. Ins. by S.O. 1532(E), dated 25-6-2010.

117. Subs. by ibid.

118. Ins. by S.O. 822/86.

119. Subs. by S.O. 1532(E), dated 25-6-2010.

120. Subs. by S.O. 1532(E), dated 25-6-2010.

121. Subs. by S.O. 1532(E), dated 25-6-2010.

122. Subs. by S.O. 1532(E), dated 25-6-2010.

123. Ins. by S.O. 1435, dated 7-5-1992.

124. Subs. by S.O. 1532(E), dated 25-6-2010.

125. Subs. by S.O. 1532(E), dated 25-6-2010.

126. Subs. by S.O. 2932(E), dated 27-10-2015.

127. Ins. by S.O. 3475(E), dated 25-10-2017.

128. Ins. by S.O. 3412(E), dated 26-10-2016

129. Ins. by S.O. 174(E), dated 8-1-2015.

130. Ins. by S.O. 2034(E), dated 17-5-2018.

131. Subs. by S.O. 1532(E), dated 25-06-2010.

132. Subs. by S.O. 1532(E), dated 25-6-2010.

133. Subs. by S.O. 1532(E), dated 25-6-2010.

134. Ins. by ibid.

135. Subs. by S.O. 1532(E), dated 25-6-2010.

136. Ins. by ibid.

137. Ins. by ibid.

138. Subs. by S.O. 777(E), dated 7-4-2010.

139. Subs. by S.O. 1135(E), dated 6-7-2007.

140. Subs. by S.O. 3478(E), dated 25-10-2017.

141. Subs. by 1532(E), dated 25-6-2010.

142. Subs. by 1532(E), dated 25-6-2010.

143. Ins. by S.O. 5671/85.

144. Subs. by S.O. 1532(E), dated 25-6-2010.

145. Subs. by S.O. 1532(E), dated 25-6-2010.

146. Subs. by S.O. 1278(E), dated 15-3-2016.

147. Subs. by S.O. 1532(E), dated 25-6-2010.

148. Subs. by S.O. 630/92.

149. Subs. by S.O. 354(E), dated 6-5-1983.

150. Subs. by S.O. 630/92.

151. Ins. by S.O. 137(E), dated 5-1-2018.

152. Subs. by S.O. 354(E), dated 6-5-1983.

153. Ins. by S.O. 33(E), dated 11-1-2007.

154. Ins. by S.O. 882/86.

155. Subs. by S.O. 1697/88.

156. Ins. by S.O. 4068/79

157. Ins. by S.O. 1532(E), dated 25-6-2010.

158. Ins. by S.O. 882/86.

159. Ins. by S.O. 1532(E), dated 25-6-2010.

160. Subs. by S.O. 661/82.

161. Ins. by S.O. 354(E), dated 6-5-1983.

162. Ins. by S.O. 1144(E), dated 7-3-2019.

163. Subs. by S.O. 1861(E), dated 28-5-2019.

164. Ins. by the Indian Medicine Central Council Act, 1970 vide S.O. No. 933(E), dated 21-2-2019.

165. Subs. by S.O. 1532(E), dated 25-6-2010.

166. Subs. by S.O. 1532(E), dated 25-6-2010.

167. Subs. by S.O. 1532(E), dated 25-6-2010.

168. Subs. by S.O. 1532(E), dated 25-6-2010.

169. Subs. by S.O. 777(E), dated 7-4-2010.

170. Ins. by S.O. 1532(E), dated 25-6-2010.

171. Ins. by S.O. 630, dated 17-1-1992.

172. Subs. by S.O. 1929(E), dated 25-5-2016.

173. Subs. by S.O. 1532(E), dated 25-6-2010.

174. Ins. by S.O. 777(E), dated 7-4-2010.

175. Subs. by S.O. 1532(E), dated 25-6-2010.

176. Subs. by S.O. 1532(E), dated 25-6-2010.

177. Subs. by S.O. 354(E)/1983.

178. Subs. by S.O. 630/92.

179. Ins. by S.O. 2185(E), dated 8-9-2008.

180. Subs. by S.O. 1532(E), dated 25-6-2010.

181. Ins. by S.O. 777(E), dated 7-4-2010.

182. Ins. by S.O. 3476(E), dated 25-10-2010.

183. Subs. by S.O. 354(E), dated 6-5-1983.

184. Subs. by S.O. 354(E), dated 6-5-1983.

185. Subs. by S.O. 702(E), dated 31-1-2019.

186. Subs. by S.O. 702(E), dated 31-1-2019.

187. Subs. by S.O. 1532(E), dated 25-6-2010.

188. Subs. by S.O. 1532(E), dated 25-6-2010.

189. Subs. by S.O. 970(E), dated 1-3-2018.

190. Subs. by S.O. 1532(E), dated 25-6-2010.

191. Subs. by S.O. 5671(E), dated 5-12-1985.

192. Ins. by S.O. 354(E), dated 6-5-1983.

193. Subs. by S.O. 1532(E), dated 25-6-2010

194. Ins. by S.O. 4057, dated 14-8-1985.

195. Ins. by S.O. 1640(E), dated 18-7-2011.

196. Subs. by S.O. 1532(E), dated 25-6-2010.

197. Subs. by S.O. 1532(E), dated 25-6-2010.

198. Ins. by S.O. 354(E), dated 6-5-1983.

199. Subs. by S.O. 1532(E), dated 25-6-2010.

200. Subs. by S.O. 1532(E), dated 25-6-2010.

201. Subs. by S.O. 1532(E), dated 25-6-2010.

202. Ins. by S.O. 354(E), dated 6-5-1983.

203. Subs. by S.O. 1532(E), dated 25-6-2010.

204. Subs. by S.O. 2290(E), dated 6-8-2015.

205. Ins. by S.O. 2261(E), dated 24-9-2008.

206. Subs. by S.O. 1532(E), dated 25-6-2010.

207. Subs. by S.O. 289(E), dated 6-8-2015.

208. Subs. by S.O. 1532(E), dated 25-6-2010.

209. Ins. by S.O. 2314, dated 22-8-1981.

210. Subs. by S.O. 1532(E), dated 25-6-2010.

211. Ins. by S.O. 969, dated 29-11-1989.

212. Ins. by S.O. 1700(E), dated 27-9-2007.

213. Ins. by S.O. 1532(E), dated 25-6-2010.

214. Ins. by S.O. 4068, dated 30-11-1979.

215. Ins. by S.O. 1532(E), dated 25-6-2010.

216. Ins. by S.O. 3404, dated 5-7-1985.

217. Ins. by S.O. 1532(E), dated 25-6-2010.

218. Ins. by S.O. 2552, dated 22-8-1990.

219. Ins. by S.O. 1532(E), dated 25-6-2010.

220. Ins. by S.O. 1532(E), dated 25-6-2010.

221. Subs. by S.O. 2931(E), dated 6-8-2015.

222. Subs. by S.O. 1532(E), dated 25-6-2010.

223. Ins. by S.O. 1532(E), dated 25-6-2010.

224. Ins. by S.O. 354(E), dated 6-5-1983.

225. Subs. by S.O. 1532(E), dated 25-6-2010.

226. Subs. by S.O. 1532(E), dated 25-6-2010.

227. Ins. by S.O. 1532(E), dated 25-6-2010.

228. Ins. by S.O. 354(E), dated 6-5-1983.

229. Subs. by S.O. 1532(E), dated 25-6-2010.

230. Subs. by S.O. 1911, dated 17-1-1985.

231. Ins. by S.O. 627, dated 2-2-1987.

232. Ins. by S.O. 3404/85

233. Subs. by S.O. 1532(E), dated 25-6-2010.

234. Subs. by S.O. 1532(E), dated 25-6-2010.

235. Subs. by S.O. 1634(E), dated 24-4-2019.

236. Subs. by S.O. 1532(E), dated 25-6-2010.

237. Subs. by S.O. 5671, dated 5-12-1985.

238. Ins. by S.O. 2314, dated 22-8-1981.

239. Ins. by S.O. 873(E), dated 14-2-2019.

240. Ins. by S.O. 1604(E), dated 6-7-2011.

241. Ins. by S.O. 1672(E), dated 5-4-2018.

242. Subs. by S.O. 3018, dated 20-11-2009.

243. Ins. by S.O. 3246/90.

244. Ins. by S.O. 2669/91.

245. Ins. by S.O. 1198(E), dated 25-4-2015.

246. Ins. by S.O. 6472(E), dated 21-12-2018.

SECTIONS