West Bengal Act XIII of 1961
THE PASCHIM BANCA AYURVEDIC SYSTEM OF
MEDICINE ACT, 1961.
[Passed by the West Bengal Legislature.] [Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the 16th June, 1961.]
[16th June, 1961.]
An Act to provide for the development of the Ayurvedic system of medicine, to regulate the teaching and practice thereof and to deal with certain other connected matters.
It is hereby enacted in the Twelfth Year of the Republic of India, by the Legislature of Weit Bengal, as follows :-
1. (1) This Act may be called the Paschim B'anga Short title, Ayurvedic System of Medicine Act, 1961. extent and earmence.
(2) It extends to the whole of West Bengal. went.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires,— Definitions.
(1) "General Council and State Faculty of Ayurvedic Medicine, West Bengal" means the General Council and State Faculty of Ayurvedic Medi- cine, West Bengal, established by resolution No. 315 Medical, dated 2nd February, 1937 of the Government of Bengal as subsequently amended ;
(2) "Member" means a member of the Perished; -
(3) "Parishad" means the Paschim Banga Ayurved Parishad constituted under section 3;
(4) "prescr.,ibed" means prescribed by rules ;
(5) "President" means the President of the Parishad;
(6) "Register" means the Register of Ayurvedic practi- tioners maintained under this Act;
(7) "registered Ayurvedic practitioner" means an Ayurvedic practitioner registered under the pro- visions of this Act;
(8) "Registrar" means the Registrar of the Perished;
(9) "regulations" means regulations made by the Perished under this Act ;
(10) "rules" means rules made by the ,State Government under this Act;
(Li) "Vice-President" means the Vice-President of the Parishad.
1
2 The Pasohim Banga Ayurvedic- System, of Medicine Act, 1961.
[West Ben. Act
(Sections 3-5.)
Constitu-
3.
tion of the As soon as may be after the commencement of this Paaohim Act, the State Government shall, by notification in the Bongo Official Gazette, establish a body corporate with perpetual Ayurved succession and a common seal named the Paschim Banga Parishad. Ayurved Parishad. The Parishad shall be entitled to acquire and hold movable and immovable property, to transfer such property, to contract and to do all things necessary for the purposes of this Act and shall by its name sue and be sued. Trani- 4. Upon the constitution of the Parishad— tiormi
provision. (1) the General Council and State Faculty of Ayurvedic Medicine, West Bengal, shall cease to exist and the assets and liabilities thereof shall stand trans- .'e f erred to the Parishad;
(2) any order passed, any appointment made, anything whatsoever begun or done by the General Council and State Faculty of Ayurvedic Medicine, West Bengal, shall, so far as it is consistent with the provisions of this Act, be deemed to have been passed, made, begun or done by the Paris had. Composi- 5, (1) The Parishad shall consist of the following tion of the
Parishad. members, namely : —
(a) a President nominated by the State Government;
(b) seven Members nominated by the Elate Government of whom three shall be registered Ayurvedic practitioners ;
(c) one Member nominated by the Vice-Chancellor of
• the University of Calcutta ;
(4) the Principal of the State Ayurvedic College, ex-officio, when such a college is established ;
(e) the Head of the Ayurvedic Research Institute, ex-officio, when such an Institute is established ;
(f) the Principal or Head of an Ayurvedic Tol, nominated by the State Government, when such an institution is established :
Provided that until the institutions referred to in clauses (d), (e) and (f) ,are established, the Principals or Heads of existing institutions or other suitable persons may be nominated by the State Government ;
(g) eight Members who are citizens of India, eledted by registered Ayurvedic practitioners, two being elected by registered Ayurvedic practitioners having registered address within the Presidency Division from among themselves, two being
2
The Paschim Banga Ayurvedic System of Medicine Act, 1961.
XIII Of 1961.]
(Sections 6-9.) elected by registered Ayurvedie practitioners having registered address within the Burdwan Division from among themselves and four being elected by registered Ayurvedic practitioners having registered address within the Calcutta and Howrah municipal areas from among themselves. Explanation.—The expression "Calcutta and Howrah municipal areas" means Calcutta as defined in the West Ben.
Act Calcutta Municipal Act, 1951, together with the XXXIII area included in the Howrah municipality and the of 1951. expressions "Presidency Division" and "Burdwan Division" shall not be deemed to include any part of the areas included within the Calcutta and Howrah municipal areas.
(2) Notwithstanding anything contained in the foregoing sub-section or elsewhere in this Act, on the first constitution of the Parishad after its establishment, all the Members of the Parishad shall be nominated by the State Government and the State Government, shall also nominate one of the Members to be the Vice-President.
6. If the nominating authority referred to in clause (c) of Power of sub-section (1) of section 5, or any electoral body referred to State in clause (g) of that sub-section fails by the prescribed date Govern- to nominate or elect the requisite number of Member or ment to nominate Members which such authority or body is entitled to Members nominate or elect, the State Government shall fill up the in certain office of such Member or Members by nomination of a person circum- or persons qualified to be nominated or elected by such stances. authority or body. Any person so nominated by th® State Government shall be deemed to have been duly nominated or elected a Member by such authority or body.
7.. A person shall be disqualified for being nominated or Disquali- elected a Member of the Parishad, if-- fication
(1) he has been convicted of any offence declared by forn antioomn oir- rules to involve moral turpitude ; election.
(2) he 's an undischarged insolvent;
(3) he Las been adjudged by a competent court to be of unsound mind;
(4) he is a person under the age of 25.
8. The name of every Member nominated or elected under Publica. section 5 or section 6 shall be published by the State Govern- tion of ment in the Official Gazette. names of Atembers.
9. A person shall cease to be a Member of the Cessation Parishad-- of Member.
(1) if, without obtaining the permission of the ship. Parishad, he is absent from three consecutive meetings of the Parishad; or
3
4 The Paschini Banga Ayurvedic System of Medicine Act, 1961.
[West Ben. Act
(Sections 10-14.)
(2) if having been nominated or elected as a registered Ayurvedic practitioner he ceases to be such a registered practitioner ; or
(3) if he becomes subject to any of the disqualifications referred to in clauses (1) to (3) of section 7. Filling of 10. If any Member dies or resigns his office or ceases to casual be a Member for any other reason the vacancy shall be filled vacancies. up within six months by a fresh nomination or election under section 5 or section 6 and the Member so nominated or elected shall hold office for the unexpired period of the term of office of the Member whose place he fills.
Term of 11. (1) Subject to the provisions of section 10, office of the term of office of the Members nominated or elected under Members. section 5 or section 6 shall be for four years commencing from the date of the first meeting of the Parishad after its first constitution or any subsequent periodical reconstitution, as the case may be.
(2) The term of four years referred to in sub-section (1) shall be held to include any period which may elapse between the expiry of the said period of four years and the date of the first meeting of the Perished following its reconstitution at which a quorum is present.
Resigna- 12. The President, the Vice-President or a Member may tion. resign his office by writing under his hand addressed to the State Government.
The Presi- 13. (1) The President shall hold office for the period dent, mentioned in section 11.
(2) If the President dies or resigns his office or ceases to hold office, the State Government shall nominate another person as President and such President shall hold office for the unexpired portion of the term of office of the previous President in whose place he is nominated.
The Vice- 14. (1) The Members of the Perished shall, at the first President. meeting after every periodical reconstitution, elect from amongst themselves, a registered Ayurvedic practitioner as Vice-President in such manner as may be prescribed.
(2) The Vice-President shall hold office for the period mentioned in section 11:
Provided that a Vice-President shall cease to hold office if he ceases to be a Member of the Parishad.
4
The Paschi/rn Banga Ayurvedic System of Medicine Act. 1961.
XIII of 11961.1
(Sections 15, 16.)
(3) If the Vice-President dies or resigns his office or ceases to hold office, the Members of the Parishad shall elect, from amongst themselves, another registered Ayurvedic practi- tioner as Vice-President in such manner as may be pres- cribed and such Vice-President shall hold office for the unexpired period of the term of office of the previous Vice- President whose office he fills.
15. (1) The Members of the Parishad shall constitute Karyya from amongst themselves, an Executive Committee called Nirvahaka
"Karyya Nirvahaka Samiti" to perform such functions as Salad. may be delegated to it by the Parishad.
(2) The Karyya !Nirvahaka Samiti shall consist of the President and the Vice-President, ea-officio, and five other members elected by the Members of the Parishad from amongst themselves.
(3) The President and the Vice-President of the Parishad shall be the President and the Vice-President respectively of the Karyya Nirvahaka
(4) The term of office of an elected member of the Karyya. Nirvahaka Samiti shall be two years from the date of his election, but, subject to his being a Member of the Parishad, he shall be eligible for re-election to the Karyya Nirvahaka Samiti.
(5) No business shall be transacted at any meeting of the Karyya Nirvahaka Samiti unless a quorum of three members be present.
(6) The Parishad may also, subject to the approval of the State Government, from time to time appoint one or more Committees consisting of Members of the Parishad or outsiders or both on such terms as may be approved by the State Government for the purpose of advising it on such matters as it •deems necessary and may appoint a convener for any such Committee who shall preside over the meetings of the Committee.
(7) The Parishad may make regulations for the conduct of business of the Karyya Nirvahaka Samiti and of Com- mittees appointed by it.
16. (1) The Parishad shall hold its meetings at such Meetings. intervals and at such places as may be provided by regulations.
(2) No business shall be transacted at any meeting of the Parishad unless a quorum of seven Members be present.
5
6 The Paschim Banga Ayurvedic System. of Medicine Act, 1961.
[West Ben. Act
(Sections 17-19.)
(3) Save as provided in section 25, all questions arising at any meeting shall be decided by votes of the majority of the Members present and voting or in case of an equality of votes by the casting vote of the President or, in his absence, of the Member presiding at the meeting.
Expenses 17. The Parishad shall pay to its President, Vice- to be paid
to Mem- President and Members and other persons appointed by it bers and to any Committee referred to in sub-section (6) of section 15, other such expenses for attending at meetings of the Parishad, of persons. the Karyya Nirvahaka Samiti or of such Committee and such travelling expenses for journeys undertaken in the per- formance of duties as may be prescribed.
Power to 18. Subject to the provisions of any law for the time take cer-
tain steps being in force relating to drugs and poisons, the State for deve- Government shall have power,—
loping
Ayurvedio (a) to establish and maintain a State Ayurvedic College system of with hospitals attached to it, a State Ayurvedic medicine. Research Institute and Ayurvedic tols; to establish and maintain Ayurvedic hospitals, dispensaries, asylums or infirmaries in West
Bengal ;
(c) to establish an Ayurvedic Pharmaceutical Depart- ment for the supply of Ayurvedic medicines to the Ayurvedic hospitals, dispensaries, asylums and infirmaries and also to registered Ayurvedic practitioners ;
(d) to provide for the grant of licenses to manufacturers, stockists or sellers of Ayurvedic drugs and
• medicines and for the conditions for the grant of such licenses including conditions regarding strength, potency, composition or other parti-
culars of such drugs or medicines being marked
on the containers, covers or wrappings thereof ;
(e) to establish and maintain a S:tate herbarium;
(f) to foster the plantation of Ayurvedic medicinal plants.
Powers of 19. The Parishad shall have the following powers, the
Parishad. namely :—
(1) to grant affiliation to institutions teaching the Ayurvedic system of medicine or to withdraw, after giving the authorities of an institution an opportunity to show cause against the action proposed to be taken, such affiliation, and to call on the authority of any such institutionor of an institution applying for affiliation to
6
The Paschim Banga Ayurvedic System of Medicine 7 Act, 1951 .
XIII of 1961.]
(Section 19.) furnish within such period as may be specified such reports, returns or other information as the Parishad may require to judge the efficiency of the institution;
(2) to hold examinations and to grant and confer certificates, diplomas or degrees to persons who shall have pursued a course of study in institutions affiliated to the Parishad and passed the necessary examinations;
to draw up syllabuses of study for different examinations held by the Parishad;
to provide for instruction or for refresher courses in such branches of medical science as would be useful to persons studying the Ayurvedic system of medicine;
to appoint examiners and to fix their remuneration and to publish the results of the examinations held by it ;
to grant scholarships, prizes and medals to students of institutions affiliated to the Parishad who are meritorious or stipends to students who are poor and deserving; and with the sanction of the State Government, to grant to students scholarship for research or special study in any institution that the Parishad may think fit, whether in India or abroad and to endow chairs of Ayurvedic system of medicine in institutions affiliated to the Paris had;
(7) to confer honorary degrees on Ayurvedic practitioners of extraordinary merit;
(8) to collect prescribed fees or charges for admission to the examinations held by the Parishad and for mrtificates, diplomas or degrees granted or conferred by it;
(9) to exercise general supervision over the residential and disciplinary arrangements made by the institutions affiliated to the Parishad and arrangements for promoting the health and general welfare of the students of such institutions ;
( 10) to recommend to the State Government the sanction of a grant to an affiliated institution teaching the Ayurvedic system of medicine or the withdrawal or suspension, after giving the institution con- cerned an opportunity of showing cause against the action proposed, of any such grant ;
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8 The Paschim Banga Ayurvedic System cl Medicine Act, 1961.
[West Ben. Act
• (Sections 20, 21.)
(11) to appoint; with the previous sanction of the State Government, inspectors for the inspection of institutions in West Bengal, teaching the Ayurvedic system of medicine ;
(12) to frame and implement a co-ordinated scheme of public health of West Bengal based on the Ayurvedic system of medicine, with or without the addition of modern technique ;
(13) to receive grants, donations, gifts and endowments ;
(14) to incur such expenditure, to adopt such measures and to do such acts as may be necessary for the furtherance of the objects mentioned in this section ;
(15) to perform such other functions as the State Govern- ment may direct for carrying out the provisions of this Act.
Registrar 20. (1) The Parishad shall, with the previous approval of and staff. the State Government, appoint a Registrar. The Registrar shall receive such salary and allowances as may be prescribed. The Parishad may from time to time grant him leave and may appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for all purposes of this Act.
(2) The Parishad shall have power to suspend, punish, remove or dismiss the Registrar from office :
Provided that any such order of the Parishad shall be subject to appeal to the State Government.
(3) The Parishad may appoint such other officers and servants as it deems necessary :
Provided that the number and designation of such officers and servants, their salaries and allowances shall be subject to the previous approval of the State Government.
(4) The Registrar shall act as the Secretary to the Parishad and the Karyya Nirvahaka Samiti.
(5) The Registrar and all officers and servants appointed by the Parishad shall work under the direct control and supervision of the President or in his absence, of the Vice- President.
Register 21. (1) The Parishad shall maintain a Register in such of regis-
form and in such manner as may be prescribed. tered
Ayurvedic (2) The Registrar shall from time to time make necessary practi-
entries in the Register in respect of the persons whose names tioners. are directed to be registered, their qualifications and their addresses and may also from time to time make such alterations or modifications as may be required in consequence of any orders passed by the Parishad or otherwise.
8
The Paschim &alga Ayurredic System of Medicine 9 Act, 7961.
XIII of 1961.]
(Sections 22-25.)
22. (1) Every person who possesses any qualification Persons mentioned in Part A or who is qualified under Part B or entitled who may obtain a qualification as provided under Part C of to be registered. the Schedule shall, subject to the provisions of this Act and on payment of such fee as may be prescribed, be entitled to have his name entered in the Register.
(2) Notwithstanding anything contained in sub-section (1), every person who, within a period of two years from the date of commencement of this Act, produces proof that he has been in regular practice for a period of not less than ten years preceding such date shall be entitled to have his name entered in the Register on payment of the prescribed fee.
23. The State Government may, by order published in Power to the Official Gazette, add to, amend, or alter the Schedule: amend the Schedule.
Provided that the name of any institution or any
qualification granted or conferred by any institution shall not be removed from the Schedule unless the managing body or authority of such institution has been given an opportunity of making representation against such removal.
24. (1) Every person who desires to have his name Informa- entered in the Register shall submit to the Registrar tion re- an application in the prescribed form stating : — quired of applicant
(a) particulars of his qualifications, for regis- tration.
(b) the period for which he has been in practice, and
(c) his address which is to be his registered address.
(2) Every application shall be accompanied by the prescribed fee and such proof as may be available or necessary in support of the qualifications stated in the application.
25. (1) The Parishad may, on being satisfied that a Power of person possesses the requisite qualifications and has paid the the Parishad prescribed 'fee, direct the registration of his name and the to refuse Registrar shall thereupon make necessary entries in the registra- Register and grant him a certificate of registration. tion or to remove
(2) The Parishad may refuse to permit the registration name or direct the removal from the Register, of the name of any from person— Register in certain
(a) who has been convicted of any offence declared by cases. rules to involve moral turpitude; or
(b) who has been found guilty of infamous conduct in his professional capacity by a majority of at least two-thirds of the members of the Parishad after a due enquiry into his conduct at which he has had an opportunity of being heard in person or of being duly represented.
9
10 The Pasohim Banga Ayurvedic SysteM. of Medicine Act, 1961.
[West Ben. Act
(Sections 26-31.)
(3) Any refusal or removal under sub-section (2) may be rescinded if the conduct on the basis of which refusal or removal was directed is condoned for good and sufficient reasons.
Renewal. 26. (1) Every person whose name is entered in the Register shall, for the retention of his name in the Register, pay to the Parishad annually such renewal fee and at such time as may be prescribed.
(2) Where the renewal fee is not paid by the due date, the Registrar shall remove the name of the defaulter from the Register :
Provided that a name so removed may be restored to the Register on such conditions as may be prescribed.
(3) On payment of the renewal fee, the Registrar shall, in the prescribed manner, endorse the certificate of registration.
Entry of 27. If any person whose name is entered in the Register additional
qualifica- obtains any qualification mentioned in the Schedule other tion. than the qualification in respect of which he has been registered, he shall, on payment of such fee as may be prescribed, be entitled to have such qualification entered against his name in the Register either in substitution for or in addition to any entry previously made and the Regis- trar shall add to or amend the entry accordingly. Appeal to 28. If any person is dissatisfied with any decision of the
Parishad the Registrar refusing to enter his qualification under section from deci- 27 in the Register, he may, at any time within three months sion of the from the date of such decision, appeal to the Parishad in the Registrar. prescribed manner and the decision of the Parishad shall be final.
41.
Cancella-
29. Any entry in the Register, which is proved to the tion of satisfaction of the Parishad to have been fraudulently or fraudulent
and incor- incorrectly made, may be cancelled under an order in writing rect of the Parishad.
entries.
Appeal to 30. An appeal shall lie to the State Government against State
Govern- any decision or order of the Parishad refusing to enter a ment person's name in the Register or removing his name there- from deci- from if filed within three months of the date of decision or sion of the order and the decision of the State Government shall be final. Parishad.
Notice of 31. Thy Parishad may, on receipt of reliable information death and
removal regarding the death of a person whose name is entered in of name the Register, and on making such enquiry as it may think from fit, direct the removal of his name from the Register and Register. thereupon the Registrar shall cancel the entry relating to such person.
10
The Paschim Banga Ayurvedic System of Medicine 11 Act, 1961.
X111 of 1961.]
(Sections 32-34.)
32. If any person whose name is not entered in the Penalty on Register falsely pretends that it is so entered or uses in unregis- connection with his name, any words or letters representing tered that his name is so entered, he shall, whether any person person represent- is actually deceived by such representation or not, be ing that punishable, on conviction by a Presidency Magistrate or a he is Magistrate of the First Class, with fine which may extend registered. to five hundred rupees.
33. (1) If any registered practitioner whose name has Penalty been removed from the Register under sub-section (2) of for failure section 25 or sub-section (2) of section 26, fails, without to surren- sufficient cause, forthwith to surrender his certificate of der certifi-cate of registration, he shall be punishable with fine which may registra- extend to fifty rupees. tion.
(2) Cognizance of an offence punishable under this sec- tion shall not be taken except upon complaint made by an order of the Parishad.
34. (1) The Registrar shall, from time to time as Publica- occasion may require, on or before a date to be fixed in this tion and behalf by the Parishad, cause to be printed and published use of (provided that at least twelve months shall have elapsed registi a-tion list. from the date of the last publication) a correct list of the names for the time being entered in the Register and setting forth therein—
(a) names of all registered Ayurvedic practitioners arranged in alphabetical order according to the surname;
(b) the registered address of each such person; and
(c) the registered qualifications of each such person and the date on which each qualification was- obtained. ' (2) The Registrar shall, from time to time as occasion arises, cause to be printed and published a list supplementary thereto, containing additions and alterations in the Register since the publication of the list under sub-section (1).
(3) Every Court shall presume that any person whose name is entered in the latest list printed and published under sub-section (1) read with the latest list supplementary thereto, if any, printed and published under sub-section (2) is duly registered under this Act, and that any person whose name is not so entered is not registered under this Act :
Provided that, in the -case of any person whose name does not appear in the latest list printed and published under sub-section (1) read with the latest list supplementary there- to, if any, printed and published under sub-section (2), a certified copy, signed by the Registrar, of the entry of the name of such person in the Register shall be evidence that such person is registered under this Act.
11
12 The Paschim Banga Ayurvedic System of Medicine Act,
1961.
[West Ben. Act
(Sections 35-39.) Certain 35. A registered Ayurvedic practitioner shall be privileges entitle d—
of Ayur-
vedic (a)
practi- to grant a death certificate required by any law or tioners. rule to be signed or authenticated by a duly qualified medical practitioner or medical officer ;
(b) to grant a medical or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner or medical officer;
(c) to give evidence at any inquest or in any court of law as an expert under section 45 of the Indian I of 1872. Evidence Act, 1872.
Persons
not regis- 36. Except with the special sanction of the State Gov- tered as ernment, no Ayurvedic practitioner, who is not registered Ayurve-
under this Act, shall be competent to hold any appointment die practi-
as a physician, or other medical officer in an Ayurvedic hos- tioners not
eligible for pital, asylum, infirmary, dispensary or lying-in-hospital, certain which is supported wholly or partially by grants made by appoint- the State Government, the Parishad or a local authority, or meats. any Ayurvedic educational institution which is so supported or which is affiliated under clause (1) of section 19 of this Act.
Bar of 37. No suit, prosecution or other legal proceedings shall suit or
other legal lie in respect of any act or thing done or omitted to be done proceed- in the exercise or purported exercise of any power conferred ings. by or under this Act on the State Government or the Parishad or the Karyya Nirvahaka Samiti or any Committee appointed by the Parishad or on the Registrar.
Validation. 38. No act or thing done by the Parishad, the Karyya Nirvahaka Samiti or a Committee appointed-by the Parishad, shall be invalid merely on the ground of any vacancy in or defect in its composition.
Finance 39. (7) All fees payable and prescribed under this Act and audit. shall be paid to the Parishad.
(2) An account of all assets and liabilities of the Parishad and of all fees, sums, grants, donations, gifts and endowments received by it and of all expenses and disbursements incurred or made by it shall be maintained in the prescribed manner.
(3) The account shall be audited annually by such officer of Government as may be deputed in this behalf by the State Government and the report of such audit shall be sent to the State Government and the Parishad by such officer.
12
The Paschim Banga Ayurvedic System of Medicine Act, 13
1961
XIII Of 1961.] (Sections 40, 41.)
40. (1) The State Government may from time to time Rules. make rules for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :—
(i) the election of Members of the Parishad, members of the Karyya Nirvahaka Samiti and the Vice-President ;
(ii) the functions to be performed by the President and the Vice-President ;
(iii) the declaration of offences as offences involving moral turpitude ;
(iv) the fees payable under this Act ;
(v) the expenses to be paid under section 17 ;
(vi) the salaries and allowances to be paid to the Registrar ;
vii) the grant of licenses and the conditions for the grant of such licenses ;
(viii) the manner in which the account referred to in sub-section (2) of section 39 shall be maintained ;
(ix) the procedure to be followed by the Parishad in—
(a) conducting any enquiry referred to in clause (b) of sub-section (2) of section 2.5,
(b) disposing of appeals from the decision of the Registrar preferred under section 28 ;
(x) any other matters which may be or is required to be prescribed under this Act.
41. (1) The Parishad may, with the previous approval of the State Government, make regulations, not inconsistent itRoeng us.la- with this Act or the rules made thereunder for discharging its functions' under the Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely —
(i) the time and place at which each meeting shall be held ;
(ii) the issue of notices convening such meeting;
(iii) the conduct of business thereat ;
(iv) the conditions of appointment and service and the scales of pay and allowances of all the officers and servants appointed by the Parishad ;
(v) any matter for which power to make regulations is conferred expressly or by implication on the Parishad by this Act.
13
14 The Paschim Banga Ayurvedic System of Medicine Act,
1961.
[West Ben. Act
(Sections 42, 43 and the Schedule.) Publica-
42.
tion of All rules and regulations shall be published in rules and the Official Gazette.
regula-
tions.
Control of 43. If at any time it appears to the State Government the that the Parishad has failed to exercise or has exceeded or Parishad
by State abused a power, conferred upon it by or under this Act or has Govern- failed to perform a duty imposed upon it by this Act, the State ment. Government may, if it considers such failure, excess or abuse to be of a serious character, after giving the Parishad an opportunity of being heard, notify the particulars thereof to the Parishad and if the Parishad fails to remedy such failure, excess or abuse within such time as may be fixed by the State Government in this behalf, the State Government may dis- solve the Parishad and cause all or any of the powers and duties of the Parishad to be exercised and performed by such agency and for such period as it may think fit.
THE SCHEDULE.
(See section 22.) Part A. Qualifications enabling a person to have his name entered in the Register.
Description of the qualifications. Name of the managing body or authority granting or
conferring the qualification
and its location.
1. (i) Ayu..r vedthirtha, M.A.S.F. (Mem- ber of the Ayurvedic State
Faculty)-5 years.
Vaidyashiromoni, M.A.S.F. (Mem- ber of the Ayurvedic State
Faculty)-5 years.
General Council and State
Vaidyashastri-4 years Faculty of Ayurvedic Medi- cine, West Bengal, Calcutta.
(iv) Ayurvedthirtha-3 years
(v) Vaidyabhusan, L.A.S.F. (Licen- tiate Ayurvedic State Faculty) —4 years.
2. (i) Bhishagratna, L.A.M.S. (Licen- tiate Ayurvedic Medicine and Surgery).
J. B. Ashtanga Ayurvedic
(ii) Bhishagacharya,, M.A.M.S. (Mas- College, Calcutta. ter in Ayurvedic Medicine and
Surgery).
3. Vaidyashastri . Shyamadas Vaidya-Shastra- pith, Calcutta.
14
The Paschim Banga Ayurvedic System of Medicine 15
Act, 1961.
XIII of 1961.] (The Schedule.) Description of the qualifications. Name of the managing body or authority granting or
conferring the qualification
and its location.
4. (i) Ay-urvedshastri, A.M.B. (Bachelor in Ayurvedic Medicine). Maharaja Cossimbazar Govinda Sundari Ayurvedic College,
(ii) Ayurvedacharya, A.M.D. (Doctor Calcutta. of Ayurvedic Medicine).
5. (i) Bhishagratna, D.A.M.S. (Diploma in Ayurvedic Medicine and
Surgery).
(ii) Vaidyashiromoni, B.A.M.S. (Ba- Bishwanath Ayurved Mahavi- chelor of Ayurvedic Medicine p dyalaya, Calcutta. and Surgery).
(iii) M.A.M.S. (Master of Ayurvedic Medicine and Surgery).
6. (i) G.F.A.M. (Graduate of Faculty of Ayurvedic Medicine)
obtained after 1st January, 1956. Board of Indian System of Medicine, Madras.
(ii) Ayurved Visharad, DA-S.F. ..
7. Ayurvedacharya, A.M.S (with Benares Hindu University, modern medicine and Surgery Bonfires.
now M.A.M.S.) (6 years).
8. Ayurved Alankar (5 years) Gurukul University, Kangri.
9. (i) G.C.I.M. (Graduate of the College of Indigenous Medicine).
(ii) A.I.M. (Associate of Indigenous Medicine).
Government College of Indi.
(iii) L.I.M. (Licentiate of Indigenous genous Medicine, Madras. Medicine).
(iv) A.L.I.M. (Associate Licentiate of Indigenous Medicine).
(v) F.I.M. (Fellow of Indigenous Medicine).
10 B.I.M.S. (Bachelor of Indian Board of Indian Medicine, U.P. Medicine and Surgery). Lucknow.
11. G.A.M.S. (Graduate in Ayurvedic Government Ayurvedic College, Medicine and Surgery). Patna.
12 (i) Bhishakacharya-6 years ..
Ji Government Ayurvedic College,
(ii) Bhishakwar-8 years Jaipur.
13. L.A.M.S. (Licentiate in Ayurvedie Government Ayurvedic and Medicine and Surgery). Unani College, Mysore.
14. (i) yaidyakalanidhi (Diploma)
(ii) Viswavaidya Visharad. (Diploina) Goyernment Ayurvedic College,
(iii) Netra Vaidya Visharad (Diploma) Trivandrum.
(iv) Marina Vaidya Visharad (Dip- loma)
—JO
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16 The Paschim Banga Ayurvedic System of Medicine Act, 1961.
[West Ben. Act XIII of 1961.]
(The Schedule.)
Part B.
Every person possessing any qualification not men- tioned in Part A on the basis of which his name has been registered with any other Ayurvedic Board or Council established by any State Government within the Indian Union :
Provided that a principle of reciprocity in the matter of recognising qualifications for purposes of registration and been adopted by the Parishad and the Ayurvedic Board or Council concerned, with the approval of the State Government.
Part C.
Every person holding any degree or diploma or certi- ficate granted or conferred by the Paris had, which is declared by the Parishad to be a sufficient qualification for registra- tion as a registered Ayurvedic medical practitioner. WBGP-61/2-34.05A-5M
16