Subject to the provisions of this Act, the powers and functions of the Faculty shall be
(a) to prescribe the course of training and the standard and subjects of qualifying examinations including the examinations prior to such qualifying examinations;
(b) 16[to hold qualifying examinations and other examinations, to levy fees in relation thereto, to appoint examiners, to fix their fees and allowances and to declare the results of examinations];
(c) to grant degrees, diplomas or certificates;
(d) to award stipends, scholarships, medals, prizes and other rewards;
(e) to recommend recognition to teaching institutions for the purpose of giving instruction in the Ayurvedic System or Unani System, to recommend the cancellation of their recognition;
(f) to prepare, publish and prescribe text-books and to publish statement of prescribed courses of study;
(g) to found and maintain a library;
(h) to recommend schemes for post-graduate training and research in the Ayurvedic System or Unani System;
(i) to provide for the inspection of institutions giving instruction in Ayurvedic System or Unani System and to require such institutions to furnish such information as the Faculty may direct;
(j) to appoint such Inspectors from amongst the practitioners entered in Part I of the Register as may be necessary for carrying out the provisions of this Act or the rules, regulations or by-laws made thereunder;
(k) to appoint any committee or board of studies as may be necessary and to lay down their constitution/duties and functions;
(l) to exercise such other powers and perform such other functions as may be specified in this Act, or in the rules, regulations or by-laws made thereunder, or as the 17[State Government] may by notification direct for carrying out the purposes of this Act.
Explanation. The Committees of boards of studies referred to in clause (k) may have such persons as their members as are not, members of the Faculty.