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Omission of 0
tion 22.
19 (2) /XVII-V-71-77-74
IN pursuance of the proviskons of clause (3) of Article 348 of the Consti-
tution of India, the Governor is pleased to order the publication of the following
English translation of the Uttar Pradesh Nlomoeopathic Medicine (Sanshodhan)
Adbiniyam, 1974 (Uttar Pradesh Adhiniyam Sankhya 1 of 1975) as pasSed by
the Uttar Pradesh Legislature and assented to by the Governor on January 15,
1975
THE UTTAR. PRADESH HOMOEOPATHIC MEDICINE (AMENDMENT)
ACT 1974 ,
(U. P. Act No. 1 of 1975)
[As PASSED BY THE
further to amend the Uttar Pradesh Homoeopathic Medicine Act, 1951
IT IS HEREBY enacted in
follows :-
This Act may be called the Uttar Pradesh Homoeopathic Medicine Short title.
(Amendment) Act, 1974.
In section 2 of the Uttar Pradesh
hereinafter referred to as., the principal
clause shall be inserted, namely :—
"(bb) `Faculty' means the Faculty
section 41-A
For section 4 of the principal Act, the following section shall
substituted, namely—
"4. The Board shall consist of the following members, namely—
seven members to be • nominated by the State Government from
amongst the registered homoeopaths ;
three members to • be elected in the manner prescribed by the
teachers of the recognised homoeopathic institutions of Uttar Pradesh
from amongst themselves;
five members who have put in at least ten years' practice in
homoeopathy to be elected in the manner prescribed by the registered
hoinoeopaths, of the State from amongst themselves ;
one member to represent the Kanpur University to be elected
by rhe members of the Board of the Faculty of Homoeopathy, if consti-
tuted, and for so long as such Board is not constituted, by the members
of the Academic Council of the said University ;
the Deputy Director, Homoeopathy, Uttar Pradesh ex officio;
the Principal, National Homoeopathic College, Lucknow,
ex officio ;"
4. In section 17 of the principal Act,— Amendment if
for clause (f), the following Clause shall be substituted, namely,_ section 17.
"(f) he is debarred froth practising in Homoeopathy by order
of any competent authority ; or";
for clause (g) , the following clause shall be substituted, naniely—
H "(g) he holds any office of profit or accepts any employment
under the Board";
for the proviso thereto, the folloWing proviso shall be substi-tuted, namely :
"Provided that .the disqualifications referred to in clauses (e) and
, may be removed by an order of the State Government."
5. Section 22 of the principal Act shall be omitted. •
UTEAR PRADESH LEGISLATURE]
AN
ACT
the Twenty-fifth Year of the Republic of India as
Homoeopathic Medicine Act, 1951, Amendment of
Act, after clause (b), the following section 2 of U. P. Act VIII of 1952.
of Homoeopathy constituted under
be Substitution
section 4.
i
t
l
N6. 19 (2) /XVII-VTl-7-7_-74
. IN pursuance of the provisions of clause (3) ol Article348 of the Consti-
‘tution of India, the Governor is pleased ‘to order the publication of the followin
English translation of. the Uttar Pradesh Homoeopathic Medicine (Sanshodhan)
'Ad-hiniyam, 1974 (Uttar Pradesh Adhiniyam Sankhya 1 of 1975) as passed by
the Uttar Pradesh Legislature‘and assented to by the Governor on January 15,
1975 :‘v
Tm: UTTAR PRADESH HOMOEOPATHIC MEDICINE (AMENDMENT)
ACT 1974,
(U. P. Act No. l of 1975)
[As PASSED By THE Urrsnl’RAmasn LEGISLATURE]
AN ' *5"
ACT
further to amend the Uttar Pradesh Homoeopathic Medicine Act, 1951
IT 15 HEREBY enacted in the Twenty-fifith Year of the Republic of India as
follows :— '
1. This Act may be called the Uttar Pradesh Homoeopathic Medicine Short title.
(Amendment) Act, 1974. ' '
2. In section 2 of the Uttar Pradesh Homoeopathic Medicine Act, 1951, Amendment ”f:
hereinafter referred to 21st the principal Act, after clause ((7), the following $503131 2:: 11g;
clause shall be inserted, namely :— ;
“(bb) 'Faculty' means the Faculty of Homoeopathy constituted under
section 41-A;" ' ‘ V
3. For section 4 of the principal Act, the following section shall be Sle’tiiu‘im‘ "
substituted, namely— secmu .
"4: The Board shall consist of the following members, namely—
(a) seven members to be'nominatcd by the State Government from
amongst the registered homoeopaths ; ’
(b) three members who elected in the manner prescribed by the
teachers of the recognised homoeopathic institutions of Uttar Pradcsh ii
i from amongst themselves; , . E'
i (0) five members who have put in at least ten years’ practice in 3,?
I
homocopathy to be elected in the manner prescribed by the registered J
homoeopaths of the State from amongst themselves . "
(I) one member to represent the Kanpur University to be elected ,
bythe members of the Board of the Faculty of Homoeopathy, if consti-
tuted, and for so long as such Board is not constituted, by the members
of the Academic Council of the said University;
, (e) the Deputy Director, Homoeopathy, Uttar Pradesh ex officia;
(f) the Principal, National Homoeopathic College, Lucknow,
ex oflicia;" ' '
“at
nqgkai-Hm‘ 2:11;
at”
4. In section 17 of the principal Act,— Amendment
(i) for clause (f), the following clause shall be rubslituted, namely— 56mm" 17‘
" (f) he is debarred from practising in Homoeopathy by order
of any competent authority; or” ; '
(ii) for clause (g) _. the following clause shall be substituted, namely—
" "(g) he holds any office of profit or accepts any employment
Sunder the Board”; ‘
(iii) fog“ the proviso thereto, the following proviso shall be substi-
tuted, nan‘i‘ely :
tweet-smudg-
mgfiawa-m
"Provided thatthe disqualifications referred to in clauses (e) and
(f) , may be removed by an order of the State Government."
5:; cm: .1
5. Section 22 of the principal Act shall be omitted. - Omission of.
' ., . .. '- -tion 22. '
6. In section 41 of the principal Act— section 41.
Amenchnent ' of
(a) for clause (1) the following shall be
substituted, nameW—
. 110) on die recommendation of the Faculty consti tided under
'section 41-A, to recognise hom000pathic educational or institutional insti-
tutions for purposes of affiliation and to suspend pr withdraw such recogni-
tion ;" ;
(b) clauses (2), (3), (6), (7) and (8) shall be
omitted.
7. After
section 41 of the principal Act the following sections shall be
°sent': aof 47.11v
inserted., namely :—
sela
end 91-C.
"41-A. (I) For
the proper discharge of its duties and functions as a teaching
and examining body in the Homoeopathic system of medicine,
constitution of the Board shall constitute a Faculty of Homoeopathic System
Faculty.
of Medicine.
'• (2) The Faculty shall consist of the following members, namely
:—
the Deputy Director, Homoeopathy, who shall be the
ex officio
Dean of the Faculty ;
one member tã be elected in the prescribed manner by the
members elected under clause (b)
of section 4 fit mamongst themselves ;
the member representing the Kanpur University elected under
clause (d) of section 4 ;
(d) one member,to be elected in the prescribed manner by the members
'of the Board other than those referred to in clauses (b)
and (c) from
amongst themselves;
(e) the Principal, National Homoeopathic College, Lucknow, ex
officio,
who shall also be the Secretary of the Faculty. •
(3) The Faculty may co-opt in the manner prescribed not more than foul
members for such period and
such purposes as may be prescribed.
, (4) A member of the Faculty under dlause (b), clause
(e) or clause (d)
.of sub-section (2) shall cease to be such member on his ceasing to be a member
of the Board.
41-B. The Faculty shall have the following powers and duties, namely—
Powers and duties
of Faculty.
(a)
to'prescribe courses of study and curriculla for general instruction
or special or refresher courses in institutions affiliated to the Board in such
branches of the Medical Science of Homoeopathy as the Board may think
fit ;
to hold examinations and to grant diplomas to persons who shall
have pursued a course of study in the institutions affiliated to the Board ;
to exercise general supervision over the residential and disciplinary
arrangements made by the institutions affiliated to the Board and to make
arrangements for promoting die health and general welfare of their
students ;
to appoint examiners and publish the results of the examinations
held by it ;
to cause inspections of the institutions affiliated to die Board,
and to recommend to the Board for taking action on the basis of such
inspections ;
to make recommendations to the Board for the affiliation or for
suspension or withdrawal of such affiliation pf homoeopathic institutions;
to lay down the principles and norms governing die policy of
admission to various courses of studies in the institutions affiliated to the
Board. • •
41-C. In the event of disagreement between the Facility and the Board
Difference of
on any matter relating to homoeopathic education a
Opinion between
reference shall be made to the State Government and
-
the-Faculty and the decision of the State Government thereon shall
final.". •
aux a“.
5, 1n scdti
‘ ' r (a) [or clause (1),
' “(1) on the recommendation of
Ill-A, to recognise homoeopathic
poses of aililiation and to suspend or withdraw
the following shall be substituted, namely—
‘ the Faculty constituted under
3 , section educational or institutional insti-
‘ ' mtions [or put‘ such recogni-
' tion ;" ; _
(b) clauses (2), (3), (6), (7) and (8) shall be omitted
7, After section '1
mrcrlfld; namely =— .
“41A, (1) For the proper discharge of its duties and functions as a teaching
and examining body in the Homoeopalhic system oi medicine,
' t'on of , .
“23'ng ‘ the Board shall constitute a Faculty of Homoeopathic System
of Medicine. -
‘ Q (2) The Faculty shall consist ol the following
(a) the Deputy Director, Homoeopathy, w
Dean of the Faculty ;
(b) one member to‘ be elected in the prescribed manner by the
members elected under clause (b) at section 4, fro mamongst themselves ;
c) the member representing the Kanpur University elected under
, clause ((1) of section 4 ;
p ' V ((1) one member.to be elected in the prescribed manner by the members
'ol the Board other than those referred to in clause; (1)) and, (n) from
amongst themselves;
c) the Principal, National Homoeopathic College, Lucknow. ex oflicio,
.tho shall also be the Secretary of the Faculty
‘ (3) The Faculty may co-opt in the manner prescribed net more th
L members for such period and such purposes as may be prescribed.
, (4) A member of the Faculty under clause (b), clause (1') or clause (:21)
.ot sub-section (2) shall cease to be such member on his ceasing to be a member
5 ol thé Board.
4l-B. The Faculty shall have the follm
Powers and dutiu
of Faculty,
" (a) to prescribe courses of study and curriculla for general instruction
or special or refresher courses in institutions affiliated to the Board in such
branches of the Medical Science of Homoeopathy as the Board may think
fit ;
(b) to hold examinations and to grant diplomas to persons who shall
have pursued a course of study in the institutions affiliated to the Board ;
(c) to exercise general supervision over the residential and disciplinary
arrangements made by the institutions affiliated to the Board and to make
arrangements for promoting the health and general welfare of their
students ;
(d) to appoint examiners and publis
held by it;
(e) to cause inspections of
and to recommend to the Boa
inspections ;
(f) to make recommendations to the Board for the affiliation or {or
suspension or withdrawal of such affiliation of homoeopathic institutions;
(g) to lay down the principles and norms governing the policy of
admission to various courses 0
._ f studies in the institutions affiliated to the
, Board.
41—C. In the event of disagreement between the Facu‘lty and the Board
Ditterenoe 01 on any matter relating to homoeopathic education .1
opinion between reference shall be made to the State Government and
:me'hmn‘i 3““ the decision of the State Government thereon shall
,. C Board. kn Gnalfi .
members, namely :—
ho shall be the ex nflicio
an {out
ving powers and duties, namely—
h the results of the examinations
the institutions affiliated to the Board,
rd for taking action on the basis of such
/_..
an Ill of the principal Act— Amendment '
section 41.
' ’ ‘ - insertion of new
1 ol the prmcrpal Act the iollowntg sections shall be Imiom ”A1413
and 41-6.
,tsiiC; I /
Insertion of new
section 53-A,
8 After section 53 of the principal Act the following section shall
inserted, namely
"53-A. (I) The State .Government shall have power 10 communieltel
Powers of State its views in writing to the Board in respect of anythhh
Government to
issue direction, etc. done or purporting to be done by the Board* any other such matter as may concern the Board anW,
o advise the Board regarding the action to be taken
The Board shall communicate .to the Government the action,..0
any, taken or proposed to be taken on such advice.
Where the Board fails to take necessary, action to the satisfactiont
of the State Government within a reasonable time, the State Gover4
mem may, after considering any explanation furnished or representatiq0
made by the Board, issue such directions consistent with the provisions
of this Act, as it may think fit and the Board shall comply with suith
directions,
Where in the opinion of the State Government, immediate action
is required to be taken for proper functioning of the Board in respect
of any matter concerning the Board, the State Government may sub
motu and without prior •consultation with the Board, take such aCtie,4
consistent With the provisions of this Act as may be necessary and tItl
same shall be communicated to the Board."
9. In section 56 of the principal Act, in sub-section (2) —
clause (n) shall be omitted ;
for clauses (cm) and MO, the following clause shall be subs!;
tuted, namely :—
"(qq) The period and purposes for which members may be c
opted by the Faculty under sub-section (3) of section 41--A ;"
MUT 4,
iiftM- 9'1QT Tftaiti,
Rfaa I
4i ,:igaorpt10--qoto--29bRrolanno--1975--525(lita) 1
Amendment of
section 56.
What [#1197 5' *:*'~‘ '“"
Insertion of new 8 All“ section 53 0i Li) Y
1 '9 . e 111111121 ml Act, the ‘follo ' section le
section sud-A. inserted) namely 1* ‘ 1 wmg 'll.
“nit-A (l) The State Gove111mcnt shall 11 we poum 10 comnnmicfl‘té’J
powm of slate its vieWs in w11ting to the Board 111 1cspcrt of anythjfi‘t
pnvcmtnent to done or purpo1ting to be done by the Bomd
'3'" ”mum" “C any other such matter as may conce1 n the Bo: 11d {mil
to athise the Boatd mgr-titlingr the action to be taken :
(2) The Board shall communicate to the Goveinment the action-
any! taken or proposed to be taken on such advim.
(3) Where the Bomd fails to take necessary action to the satisiacti
of the State Govemment within a reasonable time, the State Govet 1
ment may after considering any explanation furnished or I'CPIESClltflllm-fi
made by the Boaid issue such diiections consistent with the pmwsiom
at this Act as it may think fit and the Board shall comply with suc'l-fii
ditections
(4) Wheie in the opinion of the State Govetnment, immediate action
is requiied to be taken for ptoper functioning of the Board in tespe‘ct
of any matter conce1ning the Board, the State Govetnment way 111
mom and without prior consultation with the Board take such actmtt
consistent with the provisions of this Act as may be necessary and [11:1
same shall be communicated to the Board”
Amendment In section 56 of the principal Act, in sub-section (2)—
1. “Clio“ 55- (i) clause (a) shall be omitted;
(ii) for clauses ((111) and (two),
tuzed namely '—
“(qq) The period and purposes for which membe1s may be c'
opted by the Faculty under sub section (3) of section 41-A; "'
the following clause shall be substi-
V titan at,
1811151 mu who,
affirm
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