THE KARNATAKA AYURVEDIC, NATUROPATHY, SIDDHA, UNANI AND YOGA
PRACTITIONERS’ REGISTRATION AND MEDICAL PRACTITIONERS’
MISCELLANEOUS PROVISIONS ACT, 1961.
ARRANGEMENT OF SECTIONS
1.
Statement of Objects and Reasons:
Sections:
CHAPTER I
PRELIMINARY
2.
Short title, extent and commencement.
3.
Definitions.
CHAPTER II
SYSTEMS OF MEDICINE
4.
Establishment, constitution and incorporation of the Board.
5.
Nomination of members in default of election.
6.
Election of members.
7.
Term of Office.
8.
Vacancies.
9.
Validity of proceedings.
10.
Disqualifications.
11.
Disabilities for continuing as member.
12.
Time and place of meeting of the Board.
13.
Procedure at meetings of the Board.
14.
Other powers and functions of the Board.
15.
Registrar and other officers and servants.
16.
Duties of Registrar.
17.
Registration and removal from register.
18.
Appeal to Board from the decision of Registrar.
Act.
Maintenance of list of persons in practice not qualified for registration under this
19. Renewal fee.
20. Privileges of registered Practitioners.
21. Qualification for registration.
22. Recognition of Institutions.
23. Qualifying examination.
24. Visitors at examinations.
25. Withdrawal of recognition.
26. Exemption from serving on inquests, etc.
27. Fees payable to members of the Board.
28. Income and expenses of the Board.
29. Publication of the list of practitioners.
30. Rules.
31. Regulations.
32. Control.
33. Repeal and power to remove difficulties.
2
CHAPTER III
MEDICAL PRACTITIONERS’ MISCELLANEOUS PROVISIONS
34. Medical Practitioners not registered under this Act or under certain laws not to
practise, etc.
35. Medical practitioner not registered under this Act, etc., not to sign birth or death
certificate, etc.
36. Penalty.
36A. Prohibition of couching
37. Conferring, granting or issuing colourable imitations of degrees, diplomas or
licences to be an offence.
38. Prohibition against addition of any title, description, etc., to name of any person,
unless authorised to do so.
39. Saving.
40. Court competent to try offences under this Act and cognizance of offences.
41. Indemnity to persons acting under the Act.
42. Jurisdiction of Civil Courts.
SCHEDULE
* * * *
3
STATEMENTS OF OBJECTS AND REASONS.
I
Act 9 of 1962.- There is at present no law regulating the practice of Ayurvedic and Unani
systems of medicine in the State of Mysore. There have been repeated requests from
Practitioners and Associations of the indigenous systems of medicine to give them statutory
recognition. The Government of India, in 1955, appointed a Committee under the
Chairmanship of Sri D. K. Dave, Minister for Health, Government of Saurashtra, to study and
report on the question of establishing uniform standards in respect of education and
regulation of practice of Vaidyas, Hakims, and Homœopaths. The Committee submitted an
interim report to the Government of India in January 1956 making recommendations in this
regard with the Model Draft Bill which could be enacted by the State Governments. The
present Bill has been prepared on the lines of the above Model Draft Bill. It is considered
desirable to regulate the practice of the indigenous systems and also to provide for the
registration of persons practising these systems of medicine.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 9th April 1960 as
No. 348 at page. 25–26.)
II
Amending Act 9 of 1966.—Chapters I and II of the Mysore Ayurvedic and Unani
Practitioners Registration and Medical Practitioners’ Miscellaneous Provisions Act, 1961,
came into force on the date of publication of the Act in the Mysore Gazette, namely, the
fifteenth March 1962. As rules had to be made after previous publication, it was not possible
to establish the Board, and appoint the Registrar, who had to register the practitioners and
prepare a list of practitioners not
qualified for registration within a period of two years from the date on which Chapter II came
into force as required by sections 16 and 18 of the Act. It is, therefore, proposed to amend
the principal Act providing for a period of two years from the date of appointment of the
Registrar for registering the practitioners and preparing the list of practitioners not qualified
for registration. Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 29th January 1966
as No. 18 at page. 4.)
III
Amending Act 32 of 1966.—Chapters I and II of the Mysore Ayurvedic and Unani
Practitioners Registration and Medical Practitioners’ Miscellaneous Provisions Act, 1961,
came into force on the date of publication of the Act in the Mysore Gazette, namely, the
fifteenth March 1962. As rules had to be made after previous publication, it was not possible
to establish the Board, and appoint the Registrar, who had to register the practitioners and
prepare a list of practitioners not qualified for registration within a period of two years from
the date on which Chapter II came into force as required by section 16 and 18 of the Act. It
is, therefore, proposed to amend the principal Act providing for a period of two years from
the date of appointment of the Registrar for registering the practitioners and preparing the list
of practitioners not qualified for registration. Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 29th January 1966
as No. 18 at page. 63.)
IV
Amending Act 3 of 1968.—Sub-section (2) of Section 16 of the Mysore Ayurvedic and
Unani Practitioners’ Registration and Medical Practitioners’ Miscellaneous Provisions Act,
1961 (Mysore Act 9 of 1962), provides that every person who within the period of two years
4
from the date on which the Registrar is appointed under sub-section (1) of section 14
produces such proof as may be prescribed shall be entitled to have his name entered in the
Register as a Practitioner. Sub-section (2) of section 18 specifies a period of two years from
the date of appointment of Registrar under sub-section (1) of section 14 for every person to
be entitled to have his name entered in the list of persons in practice. Similarly sub-section
(1) of section 21 specifies a period of two years from the date of the appointment of
Registrar under sub-section (1) of section 14 after which qualifying examinations are to be
passed. Representations were made that the time allowed for purposes of registration was
insufficient and that the same be extended to enable all Practitioners to register themselves.
It was considered necessary to extend the said period by six months to facilitate the
completion of registration and enlistment. It is also considered necessary to provide for the
minimum age limit for the persons to be registered or enlisted on the relevant date. In view of
the urgency and as the Legislature was not in session an Ordinance was issued on 2nd
November 1967.
The Bill is intended to replace the Ordinance.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 2nd December
1967 as No. 269 at page. 4.)
V
Amending Act 8 of 1969.—The term of the first Board established under the proviso to
section 3 (3) of the Mysore Ayurvedic and Unani Practitioners’ Registration and Medical
Practitioners’ Miscellaneous Provisions Act, 1961 (Mysore Act 9 of 1962) has expired. Since
the work of registration of Practitioners is not yet completed, the next Board could not be
established. It is considered necessary to extend the term of the first Board so that it may
complete the work of registration very soon. Hence this Bill.
Opportunity is taken to make certain other incidental and consequential amendment.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 13th January 1969
as No. 8003 at page. 24.)
VI
Amending Act 13 of 1972.—Under the existing provisions of sections 5 and 30 of the
Mysore Ayurvedic and Unani Practitioners’ Registration of Medical Practitioners’
Miscellaneous Provisions Act, 1961 it is not possible to provide the facility of voting by postal
ballot. Many representations have been received from the public to provide facilities to the
registered medical practitioners residing in different parts of the State to vote by postal ballot.
Hence, this Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 17th August 1972
as No. 328 at page. 3.)
VII
Amending Act 7 of 1977.—The term of the Ayurvedic and Unani Practitioners Board
constituted under Section 3 of the Karnataka Ayurvedic and Unani Practitioners Registration
and Medical Practitioners Miscellaneous Provisions Act, 1961 expired on 6th June 1968. It
has not been possible to reconstitute the Board thereafter due to some defects in the
provisions of the Act and certain difficulties in electing members of the Board. Pending
reconstitution of the Board, which will take some time, it is considered necessary to appoint
an Administrator to perform the functions of the Board. For this purpose, it is necessary to
amend the Act to provide for appointment of an Administrator. Certain other amendments
are also considered necessary to bring Naturopathy under the purview of the Act and to
enhance the Fee for registration and renewal of registration of medical practitioners so as to
augment the income of the Board.
5
In view of the need to effect the amendments urgently, and the fact that
neither of the House of the State Legislature was in session, the Karnataka Ayurvedic and
Unani Practitioners Registration and Medical Practitioners Miscellaneous Provisions
(Amendment) Ordinance, 1977 was promulgated effecting the said amendments.
This Bill seeks to replace the said Ordinance.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 28th March 1977
as No. 240 at page. 4.)
VIII
Amending Act 46 of 1981.—Time limit specified in the Act for the inclusion of names in
the register of registered medical practitioners maintained under section 16 and in the list of
medical practitioners maintained under Section 18 has expired on 11th August 1969. Having
regard to the representations that due to ignorance many medical practitioners could not get
themselves registered within time and the request to extend the time limit it is considered
necessary to extend the time limit upto 31st December 1981. Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 7th March 1981 as
No. 162 at page. 3.)
IX
Amending Act 38 of 1991.—It is considered necessary to amend certain provisions of
the Karnataka Ayurvedic and Unani Practitioners Registration and Medical Practitioners
Miscellaneous Provisions Act, 1961 to provide for life time registration on payment of a fee of
Rs. 300 and in respect of existing Registered Practitioners to pay life time fee of Rs. 200 in
lieu of renewal fee or to pay renewal fee of Rs. 20 for the continuance of their name on the
register or list. Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 30th September
1991 as No. 620 at page. 98.
X
Amending Act 11 of 1992.—It is considered necessary to provide for registration of
practitioners of siddha system of medicine, Naturopathy System of Medicine and Yoga
system of treatment and to specify the qualifications in the schedule by amending the
Karnataka Ayurvedic and Unani Practitioners, Registration and Medical Practitioners,
Miscellaneous Provisions Act 1961 (Karnataka Act 9 of 1962). Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 26th February
1992, as No. 121 at page 398.
XI
Amending Act 16 of 2007.— It is considered necessary to amend the Karnataka
Ayurvedic, Naturopathy, Sidda, Unani and Yoga Practitioners Miscellaneous Provisions Act,
1961 to enhance for life registration fee of members from rupees three hundred to rupees
seven hundred and fifty and to enhance renewal fee from rupees twenty to fifty rupees with
effect from first day of September, 1996 and to validate the collection of the enhanced rate
from that date in accordance with the resolution of the Board.
Hence the Bill.
(L.A.Bill No. 5 of 2007)
(Entry 66 of List II of the Seventh Schedule to the Constitution of India.]
6
XII
Amending Act 03 of 2017.- It is considered necessary to amend the Karnataka
Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical
Practitioners' Miscellaneous provisions Act, 1961 to provide for,-
(i) the provisional registration of Ayush Practitioners;
(ii) issue of duplicate identity card;
(iii) supplementary registration;
(iv) incorporation of higher qualification in the register; and
(v) enhancement of penalties under section 36, 37 and 38 for contravention of
the provisions of this Act.
Hence, the Bill.
[L.A. Bill No. 30 of 2016, File No. Samvyashae 34 Shasana 2014]
[entry 66 of List II and entry 26 of List III of the Seventh Schedule to the Constitution of India]
------
7
KARNATAKA ACT]1 No. 9 OF 1962
(First published in the 1[Karnataka Gazette]1 on the Fifteenth day of March 1962.)
THE 1[KARNATAKA]1 2[AYURVEDIC, NATUROPATHY, SIDDHA, UNANI AND YOGA]2
PRACTITIONERS’ REGISTRATION AND MEDICAL PRACTITIONERS’
MISCELLANEOUS PROVISIONS ACT, 1961.
(Received the Assent of the President on the Fourth day of March 1962)
(As amended by Karnataka Acts 9 & 32 of 1966, 3 of 1968, 8 of 1969, 13 of 1972, 7 of
1977, 46 of 1981, 38 of 1991, 11 of 1992, 16 of 2007 and 03 of 2017)
An Act to regulate the qualifications and to provide for the registration of practitioners of
2[Ayurvedic, Naturopathy, Siddha, Unani and Yoga]2 systems of medicine with a view to
encourage the study and spread of such systems and to amend the law relating to medical
practitioners generally in the 1[State of Karnataka]1.
WHEREAS it is expedient to regulate the qualifications and to provide for the registration
of practitioners of the 2[Ayurvedic, Naturopathy, Siddha, Unani and Yoga]2 systems of
medicine with a view to encourage the study and spread of such systems and to provide for
the registration of practitioners of the Integrated system and to amend the law relating to
medical practitioners generally;
BE it enacted by the 1[Karnataka State]1 Legislature in the Twelfth Year of the Republic
of India as follows:—
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.
01.11.1973.
2. Substituted by Act 11 of 1992 w.e.f. 24.04.1992.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.—(1) This Act may be called the
1[Karnataka]1 2[Ayurvedic, Naturopathy, Siddha, Unani and Yoga]2 Practitioners’ Registration
and Medical Practitioners’ Miscellaneous Provisions Act, 1961.
(2) It extends to the whole of the 1[State of Karnataka]1.
(3) (a) Chapters I and II of this Act shall come into force at once in the whole of the
1[State of Karnataka]1; and
(b) Chapter III shall come into force on such 3[date]3 as the State Government may by
notification appoint.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.
01.11.1973.
2. Substituted by Act 11 of 1992 w.e.f. 24.04.1992.
3. Chapter III of the Act came into force on 01.02.1973 by notification.
2. Definitions.—In Chapters I and II of this Act, unless the context otherwise
requires,—
1[(a) "Amendment Act", means the Karnataka Ayurvedic and Unani Practitioner’s,
Registration and Medical Practitioner’s Miscellaneous Provisions (Amendment) Act, 1992.]1
2[(aa)]2 “Ayurvedic system of medicine” or “the Ayurvedic system”, means the
Ayurvedic system of medicine whether supplemented or not by such modern advances as
the Board may from time to time determine;
(b) "Board" means the Board established and constituted under section 3;
8
(c) “Chapter” means a chapter of this Act;
(d) “Inspector” means an Inspector appointed by the Board under
section 23;
(e) “integrated system of medicine” or “integrated system” means a conjoint study,
training and practice in indigenous medicine and modern medicine;
Explanation:—In this Act “indigenous medicine” means one or all of the 3[five]3
systems of medicine, that is Ayurveda, 3[Naturopathy, Siddha, Unani and Yoga]3 systems of
medicine, and “modern medicine” means modern scientific medicine including surgery and
obstetrics;
(f) "List" means a list of practitioners prepared and kept under section 18;
4[(ff)‘Naturopathic system of medicine’ or ‘Naturopathy’ means the naturopathic
system of medicine whether supplemented or not by such modern advance, as the
Board may, from time to time, determine.]4
(g) “notification” means a notification published in the official Gazette;
(h) “practitioner” means a person who practises any system of medicine as his
principal occupation;
(i) “prescribed” means prescribed by rules made under this Act;
(j) “President” means the President of the Board;
(k) “qualifying examination” means the examination held for the purpose of granting a
degree or diploma conferring the right of registration under this Act;
(l) “register” means the register of practitioners maintained under section 15;
(m) “registered practitioner” means a practitioner whose name is for the time being
entered in the register under this Act;
(n) “Registrar” means the Registrar appointed under section 14;
(o) “Regulations” means regulations made under section 31;
(p) “rules” means rules made under section 30;
1[(pp) ‘siddha system’ of medicine or ‘Siddha system’ means the Siddha system of
medicine whether supplemented or not by such modern advances as the Board may from
time to time determine.]1
(q) “system of medicine” means the Ayurvedic System of medicine, the Integrated
system of medicine, 1[Naturopathy system of treatment, siddha system of medicine, Unani
system of medicine, Yoga system of treatment]1; and
(r) “Unani System of Medicine” or “Unani System” means the Unani System of
medicine whether supplemented or not by such modern advances, as the Board may from
time to time determine.
1[(s) "Yoga system of treatment or Yoga system” means Yoga system of treatment
whether supplemented or not by such modern advances, as the Board may from time to time
determine.]1
1. Inserted by Act 11 of 1992 w.e.f. 24.04.1992.
2. Re-lettered by Act 11 of 1992 w.e.f. 24.04.1992.
3. Substituted by Act 11 of 1992 w.e.f. 24.04.1992.
4. Inserted by Act 7 of 1977 w.e.f. 05.03.1977.
9
CHAPTER II
1[x x x]1 SYSTEMS OF MEDICINE
3. Establishment, constitution and incorporation of the Board.—(1) The State
Government shall, by notification establish as soon as may be practicable, one Board jointly
for the 2[six]2 systems of medicine.
(2) The Board established under this section may be called by such name as the State
Government may direct and it shall be a body corporate having perpetual succession and a
common seal with power, subject to the provisions of this Act, to acquire, hold and dispose
of property, and to contract, and may sue or be sued in its corporate name.
(3) The Board established under sub-section (1) shall consist of 2[nineteen]2 members
who shall be appointed in the following manner, namely:—
2[(a) ‘ten’ members nominated by the State Government, of whom one shall be the Director,
Indian System of Medicine;]2
(b) 2[nine]2 members elected by the registered practitioners from amongst themselves:
Provided that the members to be elected under clause (b) shall, in the case of the first
constitution of the Board, be nominated by the State Government from persons who, in the
opinion of the State Government, are eligible to have their names entered in the Register.
(4) The seats of members elected under clause (b) of sub-section (3) shall be so divided
amongst the registered practitioners of different systems of medicine as to be in the
proportion of the number of their members on the register:
Provided that in determining the said proportion, a fraction of one-half or less shall be
neglected and fraction of more than one-half shall be counted as one:
Provided further that the number of members representing registered practitioners of any
system of medicine shall not at any time be less than two:
Provided also for the purposes of the proviso to sub-section (3), the State Government
shall nominate the practitioners of each of such systems in such proportion as it deems fit,
from amongst the practitioners who may be eligible to be entered in the Register.
(5) The President of the Board shall be elected by the members from amongst
themselves in such manner as may prescribed:
Provided that in the case of the first constitution of the Board, the President shall be
appointed by the State Government.
1. Omitted by Act 11 of 1992 w.e.f. 24.04.1992.
2. Substituted by Act 11 of 1992 w.e.f. 24.04.1992.
4. Nomination of members in default of election.—If any of the members is not elected
under section 3, the State Government may nominate such registered practitioners as it
deems fit and the practitioners so nominated shall, for the purpose of this Chapter, be
deemed to have been duly elected under section 3.
5. Election of members.—(1) The election of practitioners entitled to be the members of
the Board under clause (b) of sub-section (3) of section 3, shall be held 1[x x x]1 in such
manner as may be prescribed.
(2) The election under clause (b) of sub-section (3) of section 3 shall be held according to
the distributive system of voting.
1. Omitted by Act 13 of 1972 w.e.f. 30.12.1972.
10
Explanation.—Distributive system of voting means a system of voting in which
every voter shall be entitled to give as many votes as there are seats to be filled:
Provided that no voter shall give more than one vote to any one candidate:
Provided further that no voting paper shall be deemed to be valid unless the voter has
recorded all the votes which he is entitled to give.
6. Term of Office.—(1) Save as otherwise provided by this Chapter, the term of office of
elected and nominated members shall be for a period of five years commencing from the
date from which the first meeting of the Board is held after the members are elected under
sub-section (3) of section 3;
Provided that the term of office of members appointed to the Board constituted
immediately after this Chapter comes into force 1[and the members elected for the first time
and nominated under sub-section (3) of section (3)]1 shall be for a period of 2[four years]2
from the date on which the first meeting of such Board is held.
3[(2) Where the term of office of the members has expired, and a new Board has not for
any reason been constituted, the State Government may, by order appoint an Administrator
for such Board for such period as may be specified in the order, who shall exercise all the
powers and discharge all the duties conferred and imposed on the Board by or under this
Act or any other law.]3
(3) An outgoing member shall be eligible for re-nomination or re-election.
(4) Any member may at any time resign his office by letter addressed to the President.
1. Inserted by Act 11 of 1992 w.e.f. 24.04.1992.
2. Substituted by Act 8 of 1969 w.e.f. 15.03.1962.
3. Substituted by Act 7 of 1977 w.e.f. 15.03.1962.
7. Vacancies.—When a vacancy occurs in the office of a member of the Board through
death, resignation, removal or disability of such member or otherwise, previous to the expiry
of the period of his office, the vacancy shall be filled by election or nomination, as the case
may be, in accordance with the provisions of section 3. Any person nominated or elected to
fill the vacancy shall, notwithstanding anything contained in section 6, hold office only so
long as the member in whose place he is nominated or elected would have held office if the
vacancy had not occurred.
8. Validity of proceedings.—(1) No disqualification, or defect in the election or
nomination, of any person acting as a member of the Board or as the President or presiding
authority of a meeting shall be deemed to vitiate any act or proceeding of the Board, in which
such person has taken part.
(2) No act done by the Board shall be questioned on the ground merely of the existence
of any vacancy in, or any defect in the constitution of, the Board.
9. Disqualifications.—A person shall be disqualified for being chosen as, and for being,
a member of the Board,-
(a) if he has been sentenced by a criminal court for an offence involving moral turpitude
and punishable with imprisonment for a term exceeding three months, such sentence not
having been subsequently reversed, quashed or remitted, unless he has by order, which the
State Government is hereby empowered to make in this behalf, been relieved from the
disqualification arising on account of such sentence;
(b) if he is an undischarged insolvent;
(c) if he is of unsound mind and stands so declared by a competent court;
(d) if he is a whole-time officer or servant of the Board.
11
10. Disabilities for continuing as member.—If any member, during the period
for which he has been nominated or elected,-
(a) absents himself, without excuse sufficient in the opinion of the State Government,
from three consecutive ordinary meetings of the Board, or
(b) in the case of a member elected under clause (b) of sub-section (3) of section 3,
ceases to be a registered practitioner, or
(c) becomes subject to any of the disqualifications mentioned in section 9;
- the State Government shall declare his office to be vacant.
11. Time and place of meeting of the Board.—The Board shall meet at such time and
place and every meeting of the Board shall be summoned in such manner as may be
prescribed by regulations:
Provided that until such regulations are made it shall be lawful for the President to
summon a meeting of the Board at such time and place as he may deem expedient by letter
addressed to each member.
12. Procedure at meetings of the Board.—(1) The President shall preside at every
meeting of the Board. In the absence of the President the members present shall elect one
of them to preside.
(2) All questions at a meeting of the Board shall be decided by the votes of the majority of
the members present in the meeting. Seven members of the Board shall form a quorum.
(3) At every meeting of the Board, the President for the time being shall, in addition to his
vote as a member of the Board, have a second or casting vote in case of an equality of
votes.
13. Other powers and functions of the Board.—The Board shall also exercise such
other powers and perform such other functions as may be prescribed by or under this Act, or
as the State Government may direct, for carrying out the purposes of this Act.
14. Registrar and other officers and servants.—(1) The Board shall, with the previous
approval of the State Government, appoint a Registrar. The Registrar shall receive such
salary and allowances and shall be subject to such conditions of service as may be
prescribed. The Board 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 the purposes of this Act:
Provided that where the period of leave to be granted to the Registrar does not exceed
one month, the President may grant such leave.
(2) The Board may appoint such other officers and servants as may be necessary for the
purposes of this Act:
Provided that the number and designations of such officers and servants, and their
salaries and allowances shall be subject to the previous approval of the State Government.
(3) The Registrar and any other officer or servant appointed under this section shall be
deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
15. Duties of Registrar.—(1) Subject to the provisions of this Chapter and subject to any
general or special orders of the Board, it shall be the duty of the Registrar,-
(i) to keep the register and list,
(ii) to attend the meetings of the Board, and
(iii) to perform generally the duties of the Secretary to the Board.
(2) The register shall be in such form as may be prescribed. The Registrar shall maintain
the register in separate parts, each of which shall contain separately the names of
12
practitioners qualified to practise in each of the 1[six]1 systems of medicine. Each part of
the register, shall contain the name, residence and qualifications of every registered
practitioner, together with the date on which such qualifications were acquired.
(3) The registrar shall keep the register correct as far as possible and may from time to
time enter therein any material alteration in the address or qualifications of the practitioner.
The names of registered practitioners who die or whose names are directed to be removed
from the register under sub-section (3) of section 16 shall be removed from the register.
(4) The State Government may direct that any alteration in the entries as respects
additional qualification shall not be made unless on payment of such fee as may be
prescribed.
1. Substituted by Act 11 of 1992 w.e.f. 24.04.1992.
16. Registration and removal from register.—(1) Every person who has passed a
qualifying examination may apply to the Registrar giving a correct description of his
qualifications with the dates on which they were granted and present his degree, diploma or
licence along with 1[2[a prescribed fee]2 for being registered for life time under this Act]1. The
Registrar shall, if satisfied that the applicant is entitled to be registered enter his name in the
register:
Provided that the Registrar shall on application and on payment of a fee of two rupees
enter in the register the names of the medical practitioners registered under the Bombay
Medical Practitioners Act, 1938 (Bombay Act XXVI of 1938), as in force in the 3[Belgaum
area]3 or under the Medical Act, 1312F (Hyderabad Act I of 1312F) as in force in the
3[Gulbarga area]3, or the names of medical practitioners entered prior to the first day of
November, 1956, in the register maintained by the Central Board of Indian Medicine under
the rules for the registration of practitioners of Indian Medicine issued by the Government of
Madras in Government Order No. 231—PH, dated the 1st February, 1933.
(2) Notwithstanding anything contained in sub-section (1) every person who, 4[before the
expiry of the 31st day of December 1981]4, produces such proof as may be prescribed, to
prove to the satisfaction of the Registrar that he has been in regular practice in the 3[State of
Karnataka] 3 as a practitioner for a period of not less than ten years preceding the date on
which this Chapter comes into force 5[and that he has completed twenty-five years of age on
the said date] 5 for being registered as a practitioner under this Chapter shall be entitled to
have his name entered in the Register on payment of a fee of fifteen rupees:
Provided that any person whose name has been removed from the Register kept under
any Central Act or State Act or from the Register of any country where he was practising, for
infamous conduct in a professional respect shall not be entitled to have his name entered in
the register except with the previous approval of the State Government and the Board.
6[(2A) Notwithstanding anything contained in sub-sections (1) and (2), but subject to the
proviso to sub-section (2), every person who within a period of one year from the date of
commencement of the Amendment Act, produces such proof, as may be prescribed, to
prove to the satisfaction of the Registrar that he has been in the regular practice in the State
of Karnataka, as a Practitioner of Naturopathy System of treatment, Siddha System of
Medicine and Yoga System of treatment for a period of not less than ten years preceding the
date on which the amendment Act comes into force and that he has completed thirty-five
years of age on the said date for being registered as a practitioner under this Chapter, shall
be entitled to have his name entered in the Register on payment of fee specified in sub-
section (1).]6
7[(2B) Persons who acquire the prescribed qualification after the commencement of the
Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners' Registration and
Medical Practitioners Miscellaneous provisions (Amendment) Act, 2016 may apply to the
13
Registrar for provisional registration along with such fee not less than rupees five
hundred in such manner and subject to such conditions as may be prescribed.
(2C) The Registered Medical Practitioner may apply to the Registrar for issue of duplicate
identity card on payment of such fee, not less than of rupees five hundred, in such manner
and subject to such conditions, as may be prescribed.
(2D) Every Ayurvedic, Naturopathy, Sidda, Unani and Yoga Practitioner registered under
any law for the time being in force in any State other than Karnataka, intending to practice in
the State may apply for supplementary registration with such fee, not less than of rupees five
thousand and five hundred, in such manner and subject to such terms and conditions, as
may be prescribed.
(2E) The practitioners specified under sub-section (1) and (2D) who are willing to
incorporate Post Graduate degree or diploma or any other higher qualification may include
such qualification in the register in such manner on payment of such fee, not less than
rupees three thousand, as may be prescribed.]7
(3) If a practitioner has been after due inquiry by the Board found guilty of any
misconduct, the Board may,-
(a) issue a letter of warning addressed to such practitioner, or
(b) direct the name of such practitioner,-
(i)to be removed from the register for such period as may be specified in the direction, or
(ii)to be removed from the register without specifying the period of such removal.
Explanation.—For the purposes of this sub-section “misconduct” shall mean—
(a) the conviction of the practitioner by a criminal court for an offence which involves moral
turpitude and which is cognizable as defined in the Code of Criminal Procedure 1898
(Central Act V of 1898), or any other law for the time being in force;
(b) any conduct which, in the opinion of the Board, is infamous in any professional respect.
The Board may, on sufficient cause being shown, and with the approval of the State
Government, direct that the name of the practitioner so removed shall be re-entered in the
register.
(4) Any person aggrieved by any order of the Board removing the name of a person from
the register under sub-section (3) may within ninety days from the date of communication of
the order to the person concerned, appeal to the State Government.
1. Substituted by Act 38 of 1991 w.e.f. 10.12.1991.
2. for the words "a fee of rupees three hundred" the words " fee of rupees seven
hundred and fifty" was deemed to have been substituted w.e.f.1.9.1996 and for the
words " a fee of rupees seven hundred and fifty" as so substituted the words " a
prescribed fee" has been substituted by Act 16 of 2007 w.e.f. 08.05.2007.
3. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
4. Substituted by Act 46 of 1981 w.e.f. 01.10.1981.
5. Inserted by Act 3 of 1968 w.e.f. 15.03.1962.
6. Inserted by Act 11 of 1992 w.e.f. 24.04.1992.
7. Inserted by Act 03 of 2017 w.e.f.04.01.2017.
17. Appeal to Board from the decision of Registrar.—(1) Any person aggrieved by the
decision of the Registrar regarding the registration of any person or any entry in the register
may appeal to the Board.
(2) Such appeal shall be filed and shall be heard and decided by the Board in the
prescribed manner.
14
(3) The Board may, on its own motion or on the application of any person, after due
enquiry and after giving an opportunity to the person concerned of being heard, cancel or
alter any entry in the Register, if, in the opinion of the Board, such entry was fraudulently or
incorrectly made.
(4) Any person aggrieved by any order of the Board under sub-section (3) may, within
ninety days from the date of communication of the order to the person concerned, appeal to
the State Government.
18. Maintenance of list of persons in practice 1[not qualified for registration under
this Act]1.—1[(1) The Registrar shall also prepare in accordance with the provisions of
2[sub-sections (2) and (2A) a list of persons entitled to have their names entered under the
said sub-sections]2 in a list called a list of persons in practice on the date of commencement
of this Chapter.]1
(2) Subject to the provisions of sub-section (3), every person not being a person qualified
for registration under this Act who, 3[before the expiry of the 31st day of December 1981]3,
proves to the satisfaction of the Registrar that he has been in regular practice in the 4[State
of Karnataka]4 for at least five years prior to the commencement of this Chapter in the
Ayurvedic or Unani system of medicine, or any of their branches, 5[and that he has
completed twenty years of age on the date of commencement of this Chapter]5 shall be
entitled to have his name entered in the aforesaid list on payment of ten rupees:
Provided that any person whose name has been removed from the Register kept under
any Central Act or State Act or from the register of any country where he was formerly
practising, for infamous conduct in a professional respect, shall not be entitled to have his
name entered in the list.
6[(2A) Subject to the provision to sub-section (2) and the provisions of sub-section (3),
every person not being qualified for registration under this Act, within a period of one year
from the date of commencement of the Amendment Act, proves to the satisfaction of the
Registrar that he has been in regular practice in the State of Karnataka for at least five years
prior to the commencement of the Amendment Act in the Naturopathy System of treatment,
Siddha System of Medicine or Yoga System of treatment or any of their branches, and that
he has completed thirty-years of age on the date of commencement of the Amendment Act,
shall be entitled to have his name entered in the aforesaid list, on payment of one hundred
rupees.]6
(3) Every person whose name is entered in the list under 2[sub-sections (2) and (2A)]2
shall, within a period of five years from the date of entry in the list pass an examination
conducted by the Board for the purpose and the names of persons who do not pass such
examination shall be removed from such list.
(4) The provisions of sub-sections (3) and (4) of section 15, sub-sections (3) and (4) of
section 16 and section 17 shall mutatis mutandis apply to the list maintained under this
section.
1. Substituted by Act 9 of 1966 w.e.f. 15.03.1962.
2. Substituted by Act 11 of 1992 w.e.f. 24.04.1992.
3. Substituted by Act 46 of 1981 w.e.f. 01.10.1981.
4. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
5. Inserted by Act 3 of 1968 w.e.f. 15.03.1962.
6. Inserted by Act 11 of 1992 w.e.f. 24.04.1992.
19. Renewal fee.—(1) Notwithstanding anything contained in section 16 or 18, each
medical practitioner 1[other than a Medical Practitioner whose name is entered in the
Register under sub-section (1) of section 16 or continued in the register or list under the
15
proviso to this sub-section]1 shall pay to the Board on or before the thirty-first day of
December of the year, succeeding the year in which his name is entered in the register or
list, and of every 2[x x x]2 year thereafter 3[a prescribed renewal fee]3 for the continuance of
his name on the register or list, as the case may be.
1[Provided that a Medical Practitioner registered under this Act, before the
commencement of the Karnataka Ayurvedic and Unani Practitioners’ Registration and
Medical Practitioners’ Miscellaneous Provisions (Amendment) Act, 1991, may pay a renewal
fee of rupees two hundred for the continuance of his name on the register or list, as the case
may be’ for life time.]1
(2) If the renewal fee is not paid before the due date, the Registrar shall remove the name
of the defaulter from the register or list, as the case may be:
Provided that the name so removed may be re-entered in the register or list on payment
of the renewal fee in such manner and subject to such conditions, as may be prescribed.
1. Inserted by Act 38 of 1991 w.e.f. 10.12.1991.
2. Omitted by Act 7 of 1977 w.e.f. 05.03.1977.
3. for the words "a renewal fee of twenty rupees" the words " a renewal fee
of fifty rupees" shall be deemed to have been substituted w.e.f.1.9.1996 and for
the words " a renewal fee of fifty rupees" as so substituted the words " a prescribed
renewal fee" shall be substituted by Act 16 of 2007 w.e.f. 8.5.2007
20. Privileges of registered Practitioners.—Notwithstanding anything contained in any
law for the time being in force,-
(1) the expression ‘legally qualified medical practitioner’ or ‘duly qualified medical
practitioner’ or any word or expression importing a reference to a person recognised by law
as a medical practitioner or member of the medical profession shall, in all laws in force in the
1[State of Karnataka]1 in so far as such laws relate to any of the matters specified in List II
or List III of the Seventh Schedule to the Constitution of India, be deemed to include a
registered practitioner;
(2) a certificate required by any Act from any medical practitioner or medical officer shall
be valid, if such certificate has been signed by a registered practitioner;
(3) a registered practitioner shall be eligible to hold an appointment as a medical officer in
any medical institution of any system of medicine in which he is registered;
(4) a registered practitioner may possess and prescribe the poisonous drugs of the
system or systems of medicine to which he belongs.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
21. Qualification for registration.—(1) Save as otherwise provided in section 16 and
subject to the provisions of sections 23 and 25 on and after the expiry of 1[the 31st day of
December, 1981]1, the name of any person shall not be entered in the register as a
registered practitioner, unless he has passed a qualifying examination as specified in the
Schedule to this Act.
2[(1A) Notwithstanding anything contained in sub-section (1) and save as otherwise
provided in section 16 and subject to the provisions of sections 23 and 25, after the expiry of
one year from the commencement of the Amendment Act, the name of any person shall not
be entered in the register as a Registered Practitioner in Naturopathic System of treatment
or Siddha System of Medicine or Yoga System of treatment, unless he has passed a
qualifying examination, as specified in the Schedule to this Act.]2
3[(2) The State Government, after consultation with the Board, may, by notification,
amend the Schedule in such manner as it deems fit, and when any examination is added to
16
the Schedule, the State Government may declare that it shall be a qualifying
examination only when granted after a specified date.]3
1. Substituted by Act 46 of 1981 w.e.f. 01.10.1981.
2. Inserted by Act 11 of 1992 w.e.f. 24.04.1992.
3. Substituted by Act 32 of 1966 w.e.f. 22.12.1966.
22. Recognition of Institutions.—(1) Any institution applying for recognition under this
Act for the purpose of giving instructions in any system of medicine and for holding qualifying
examinations shall send an application to the Registrar and shall give full information in
respect of the following matters, namely:—
(a) the constitution and personnel of the managing body;
(b) subjects and courses in which it gives or proposes to give instructions;
(c) accommodation, equipment and the number of students for whom provision has been
or is proposed to be made;
(d) the strength of the staff, their salaries, qualifications and the research work done by
them;
(e) fees levied or proposed to be levied and the financial provision made for capital
expenditure on buildings and equipment and for the continued maintenance and efficient
working of the institution.
(2) The Registrar shall place the application before the Board and the Board may direct
the Registrar to call for any further information which it may deem necessary. The Board
may also direct a local inquiry to be made by a competent person or persons authorised by it
in this behalf.
(3) After recording the report of such local inquiry and after making such further inquiry as
may be necessary, the Board shall forward the application together with its report to the
State Government stating its opinion whether the recognition asked for should or should not
be granted. The State Government may thereupon grant or refuse the recognition or, may
grant it subject to such conditions as it deems fit, and the decision of the State Government
shall be final.
23. Qualifying examination.—(1) The Board shall, by regulations, prescribe the course
of training and qualifying examinations including the course of training and examinations
prior to qualifying examinations. Such regulations may provide that instruction and
examination shall, as far as possible, be given or held in such languages as may be
specified in such regulations.
(2) A qualifying examination shall be an examination in any system of medicine held for
the purpose of granting a diploma conferring the right of registration under this Chapter by
any of the institutions which on the recommendation of the Board may be specified by the
State Government by a notification as being authorised to hold a qualifying examination.
(3) It shall be the duty of the Board to secure the maintenance of an adequate standard of
proficiency for the practice of the systems of medicine. For the purpose of securing such
standard, the Board shall have authority to call on the governing body or authorities of any
institution giving instruction in the systems of medicine and on any examining body
authorised by or desirous of being authorised under sub-section (2),-
(a) to furnish such particulars as the Board shall require of any course of study prescribed
by regulations or examinations held by such body or authority or in such school or college
with reference to the grant of any qualification;
(b) and to permit Inspectors appointed by the Board to attend and be present at all or any
of the qualifying or prior examinations.
17
(4) The Inspectors shall not interfere with the conduct of any examination but it shall
be their duty to report to the Board their opinion as to the sufficiency or insufficiency of every
examination which they attend and any other matters in relation to such examinations on
which the Board may require them to report.
(5) Every qualifying examination and every prior examination leading up to it held by the
bodies or institution authorised under this section shall be inspected by the Inspectors at
least once in three years and more frequently if the Board so directs.
(6) The Board shall forward a copy of every such report to the body which held the
examination in respect of which the said report was made and shall also forward a copy of
such report together with any observations made thereon by the said body to the State
Government.
(7) An Inspector shall receive such remuneration to be paid as part of the expenses of the
Board, as the Board, with the previous sanction of the State Government, may determine.
24. Visitors at examinations.—(1) The Board may appoint such number of visitors as it
may deem requisite to attend at any or all of the qualifying examinations held by any
institution.
(2) Any person, whether he is a member of the Board or not may be appointed as a visitor
under this section but a person who is appointed as an inspector under section 23 for any
examination shall not be appointed as a visitor for the same examination.
(3) Visitors appointed under this section shall not interfere with the conduct of any
examination but they shall report to the President of the Board on the efficiency of every
examination which they attend and on any other matters in regard to which the Board may
require them to report.
(4) The report of a visitor shall be treated as confidential unless in any particular case the
President of the Board otherwise directs:
Provided that if the State Government requires a copy of the report by a visitor, the Board
shall furnish the same.
25. Withdrawal of recognition.—(1) When upon a report by the Board or by a visitor
appointed under section 24, it appears to the State Government that the course of study and
examination prescribed by any institution for passing any qualifying examination or that the
standards of proficiency required from candidates at any qualifying examination are not such
as to secure to persons passing such examination, the knowledge and skill requisite for the
efficient practice of the system of medicine concerned, the State Government shall forward
such report along with such remarks as it may choose to make, to the institution concerned
with the intimation of the period within which such institution may submit its explanation to
the State Government.
(2) 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, after making such
further inquiry, if any, as it may think fit, may, by notification, direct that an entry shall be
made in the schedule against the said examination that it shall be a qualifying examination
only when granted before a specified date.
26. Exemption from serving on inquests, etc.—Notwithstanding anything contained in
any other law for the time being in force, every registered practitioner shall be exempt, if he
so desires, from serving on any inquest or as a juror under the Code of Criminal Procedure,
1898 (Central Act V of 1898).
18
27. Fees payable to members of the Board.—There shall be paid to the members
of the Board such fees and allowances for attendance and such reasonable travelling
allowances as shall, from time to time, be prescribed.
28. Income and expenses of the Board.—(1) The income of the Board shall consist of,-
(a) fees received under this Chapter;
(b) grants received from the Government;
(c) donations and other sums received by the Board.
(2) The expenses of the Board shall include the salaries and allowances of the Registrar,
the staff appointed by the Board including Inspectors, fee and allowances paid to members
of the Board and such other expenses as are necessary for carrying out the purposes of this
Act.
29. Publication of the list of practitioners.—(1) The Registrar shall every year on or
before the 30th day of June publish in the official Gazette a correct list of the names and
qualifications of all practitioners entered in the register on the first day of January of that
year.
(2) A copy of the list published under sub-section (1) shall be evidence in all courts and in
all judicial or quasi-judicial proceedings that the persons therein specified are registered
according to the provisions of this Act and the absence of the name of any person from such
copy shall be evidence, until the contrary is proved, that such person is not registered
according to the provisions of this Act:
Provided that in the case of any person whose name does not appear in such copy, a
certified copy, under the hand of the Registrar of the entry of the name of such person on the
register shall be evidence that such person is registered under the provisions of this Act.
30. Rules.—(1) The State Government may, after previous publication, by notification
make rules to carry out all or any of the purposes of this Chapter.
(2) In particular and without prejudice to the generality of the foregoing power, the State
Government may make rules for any of the following matters:—
(a) the manner in which the election of the President shall be held under sub-section (5)
of section 3;
(b) the
1
[xxx]
1 manner in which elections shall be held under section 5;
(c) the manner in which the meetings of the Board shall be convened and held;
(d) the salary, allowances and other conditions of service of the Registrar under section
14;
(e) the form of the register and the particulars to be entered therein under section 15;
(f) fees chargeable under sub-section (4) of section 15 for making
entries in the register;
(g) the manner in which appeals against the decision of the Registrar shall be heard by
the Board under section 17;
(h) fees for applications 2[and registration under section 16 and renewal under section
19;]2
(i) the manner in which and the conditions subject to which the name of a practitioner
can be re-entered in the register or list on payment of renewal fee under section 19;
(j) fees and other allowances payable to members of the Board under section 27;
(k) the furtherance of any of the objects of the Board.
3[(2A) Any rule under this Act may be made to have effect retrospectively and when any
such rule is made a statement specifying the reasons for making such a rule shall be laid
19
before both Houses of the State Legislature along with the rule under sub-section (3). All
rules made under this Act shall, subject to any modification made under sub-section (3),
have effect as if enacted in this Act.]3
(3) Every rule made under this section shall be laid as soon as may be after it is made,
before each House of the State Legislature while it is in session for a total period of thirty
days which may be comprised in one session or in two successive sessions, and if before
the expiry of the session in which it is so laid or the session immediately following, 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.
1. Omitted by Act 13 of 1972 w.e.f.30.12.1972.
2. Inserted by Act 16 of 2007 w.e.f. 08.05.2007.
3. Inserted by Act 9 of 1966 w.e.f. 15.03.1962.
31. Regulations.—(1) The Board may, with the previous sanction of the State
Government, by notification, make regulations not inconsistent with this Chapter or the rules,
for any of the following matters, namely:—
(a) the time and place at which the Board shall hold its meetings under section 11;
(b) the salary, allowance and other conditions of service of officers and servants of
the Board other than the Registrar, under section 14;
(c) all other matters which may be necessary for the purposes of carrying out the
objects of this Chapter.
(2) It shall be lawful for the State Government by notification to cancel or alter any
regulation made under this Act.
32. Control.—(1) If at any time it shall appear to the State Government that the Board
has failed to exercise, or has exceeded or abused any of the powers conferred upon it by or
under this Act, or has failed to perform any of the duties imposed upon it by or under this
Act, the State Government may, if it considers such failure, excess or abuse to be of a
serious character, notify the particulars thereof to the Board, and if the Board fails to remedy
such default, excess or abuse, within such time as the State Government may fix in this
behalf, the State Government may dissolve the Board, and cause all or any of the powers
and duties of the Board to be exercised and performed by such person and for such period
as it may think fit, and thereupon the funds and property of the Board shall vest in the State
Government for the purpose of this Act until a new Board shall have been constituted under
section 3.
(2) When the State Government has dissolved the Board under sub-section (1), it shall
take steps as soon as may be convenient to constitute a new Board under section 3 and
thereupon the property and funds referred to in sub-section (1) shall revest in the Board so
constituted.
(3) Notwithstanding anything contained in this Act, rules or regulations, if, at any time, it
shall appear to the State Government that the Board or any other authority empowered to
exercise any of the powers or to perform any of the functions under this Act, has not been
validly constituted, or appointed the State Government may cause any of such powers or
functions to be exercised or performed by such person in such manner and for such period
not exceeding six months and subject to such conditions as it thinks fit.
33. Repeal and power to remove difficulties.—(1) The Medical Act, 1312 Fasli
(Hyderabad Act I of 1312 F), as in force in the 1[Gulbarga area]1, and the Bombay Medical
Registration Act, 1938 are hereby repealed.
20
(2) If any difficulty arises in giving effect to the provisions of this Act in consequence of
the transition to the said provisions from the provisions of the Acts in force immediately
before the commencement of this Act, the State Government, may, by notification, make
such provisions as appear to it to be necessary or expedient for removing the difficulty.
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973.
CHAPTER III
MEDICAL PRACTITIONERS’ MISCELLANEOUS PROVISIONS
34. Medical Practitioners not registered under this Act or under certain laws not to
practise, etc.—(1) No person other than (i) a practitioner registered under Chapter II of this
Act or (ii) a practitioner registered under the 1[Karnataka]1 Medical Registration Act, 1961 or
the 1[Karnataka]1 Homœopathic Practitioners Act, 1961 or a practitioner whose name is for
the time being borne on the Indian Medical Register maintained under the Indian Medical
Council Act, 1956 or (iii) a person whose name is entered in the list mentioned in section 18,
shall practise or hold himself out, whether directly or by implication, as practising for
personal gain any system of medicine, surgery or midwifery.
(2) A person shall be deemed to practise any system of medicine within the meaning of
sub-section (1) who holds himself out as being able to diagnose, treat, operate or prescribe
medicine or other remedy or to give medicine for any human disease, pain, injury, deformity
or physical condition or who by any advertisement, demonstration, exhibition or teaching,
offers or undertakes, by any means or methods whatsoever to diagnose, treat, operate or
prescribe medicine or other remedy or to give medicine for any human disease, pain, injury,
deformity or physical condition:
Provided that any person who mechanically fits or sells lenses, artificial eyes, limbs or
other apparatus or appliances or is engaged in the mechanical examination of eyes for the
purpose of construction or adjusting spectacles, eye glasses or lenses or practises physio-
therapy, or chiropody or who without personal gain furnishes medical treatment or does
domestic administration of family remedies shall not be deemed to practise within the
meaning of this section.
Explanation.—For the purpose of sub-section (2),-
(a) ‘advertisement’ includes any word, letter, notice, circular, picture, illustration, model,
sign, placard, board or other document and any announcement made orally or by any means
of producing or transmitting light, sound, smoke or other audible or visible representation;
and
(b) ‘physio-therapy’ means treatment of human disease, pain, injury, deformity or physical
condition by massage or other physical means but does not include bone-setting.
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973.
35. Medical practitioner not registered under this Act, etc., not to sign birth or death
certificate, etc.—Notwithstanding anything contained in any law for the time being in force,
no person other than a practitioner registered under Chapter II of this Act or a practitioner
registered under the 1[Karnataka]1 Medical Registration Act, 1961, or the 1[Karnataka]1
Homœopathic Practitioners Act, 1961, or a practitioner whose name is for the time being
borne on the Indian Medical Register maintained under the Indian Medical Council Act,
1956,—
(a) shall sign or authenticate a birth or death certificate required by any law or rules to be
signed or authenticated by a duly qualified medical practitioner;
(b) shall sign or authenticate a medical or physical fitness certificate required by any law
or rule to be signed or authenticated by a duly qualified medical practitioner; or
21
(c) shall be qualified to give evidence at any inquest or in any court of law as an
expert under section 45 of the Indian Evidence Act, 1872, on any matter relating to medicine,
surgery or midwifery.
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973.
1[36. Penalty.- Any person who act in contravention of the provisions of section 34 and
35 of this Act, shall on conviction, be punished with fine which may extend to rupees twenty
five thousand for the first offence, to a fine of rupees two lakhs fifty thousand and
imprisonment of one year for the second offence and a fine of rupees five lakhs and
imprisonment for a term not exceeding three years for every subsequent offence after the
conviction of such person for such subsequent offence.]1
1. Substituted by Act 03 of 2017 w.e.f. 04.01.2017.
1[36A. Prohibition of couching.—(1) Notwithstanding anything contained in any law for
the time being in force, no person other than a practitioner referred to in section 35 shall
couch or attempt to couch or agree or offer by physical means or interference with the eye,
to give vision to a person suffering from cataract, with or without that person’s consent.
(2) Whoever contravenes the provisions of sub-section (1) or abets the contravention of
the said provisions shall, on conviction, be punished with imprisonment for a term which may
extend to six months or with fine which may extend to one thousand rupees or with both.
(3) Any police officer may arrest without warrant any person who is reasonably suspected
of having committed an offence punishable under sub-section (2).
(4) A magistrate may take cognizance of an offence under this section,—
(a) on a report of a police officer; or
(b) on the information of any other person; or
(c) upon his own knowledge or suspicion that such an offence has been committed:
Provided that no cognizance shall be taken where the offence alleged was committed
more than six months after the date the offence is said to have been committed.]1
1. Inserted by Act 32 of 1966 w.e.f. 22.12.1966.
37. Conferring, granting or issuing colourable imitations of degrees, diplomas
or licences to be an offence.—(1) No person other than a body or institution authorised
under section 22 of this Act or under any Central Act or State Act for the time being in force,
shall confer, grant or issue or hold himself out as entitled to confer, grant or issue any
degree, diploma, certificate or licence which is identical with or is a colourable imitation of
any degree, diploma, certificate or licence granted by a body or institution authorised under
this Act or under any Central Act or State Act for the time being in force, as the case may be.
(2) Whoever contravenes the provisions of this section shall, on conviction, be punished
with fine which may extend to 1[rupees five lakshs]1.
(3) (i) If the person committing an offence under this section is a company, the company
as well as every person in charge of, and responsible to, the company for the conduct of its
business at the time of the commission of the offence shall be deemed to be guilty of the
offence and shall be liable to be proceeded against and punished accordingly:
Provided that, nothing contained in this sub-section shall render any such person liable to
any punishment if he proves that the offence was committed without his knowledge or that
he exercised all due diligence to prevent the commission of such offence.
(ii) Notwithstanding anything contained in clause (i), where an offence under this section
has been committed by a company and it is proved that the offence has been committed
with the consent or connivance of, or that the commission of the offence is attributable to any
neglect on the part of any director, manager, secretary or other officer of the company, such
22
director, manager, secretary or other officer shall also be deemed to be guilty of that
offence and shall be liable to be proceeded against and punished accordingly.
Explanation.—For the purposes of this sub-section,-
(a) “company” means any body corporate and includes a firm or other association of
individuals, and
(b) “director” in relation to a firm means a partner in the firm.
1. Substituted by Act 03 of 2017 w.e.f. 04.01.2017.
38. Prohibition against addition of any title, description, etc., to name of any
person, unless authorised to do so.—(1) No person shall add to his name any title,
description, letters or abbreviations which imply that he holds a degree, diploma, licence or
certificate as his qualification to practise any system of medicine unless,-
(a) he actually holds such degree, diploma, licence or certificate; and
(b) such degree, diploma, licence or certificate,-
(i)is recognised by any law for the time being in force in India or in any part thereof, or
(ii)has been conferred, granted or issued by a body or institution referred to in sub-section
(1) of section 37, or
(iii)in cases not falling under sub-clause (i) or (ii), has been conferred, granted or issued
by an authority empowered or recognised as competent by the State Government to confer,
grant or issue such degree, diploma, licence or certificate.
(2) Whoever contravenes the provisions of sub-section (1), shall on conviction, be
punished in the case of a first conviction with fine which may extend to 1[fifty thousand
rupees]1 and in the case of subsequent conviction, with fine which may extend to 1[five lakh
rupees]1.
1.Substituted by Act 03 of 2017 w.e.f. 04.01.2017.
39. Saving.—Nothing in sections 34 and 36 shall apply to any person,-
(a) who limits his practice to the art of dentistry, or
(b) who being a nurse, midwife or health visitor registered under any Central Act or State
Act, or a dai, attends on a case of labour, or renders such other services as are required of
her in the course of such work.
40. Court competent to try offences under this Act and cognizance of
offences.—(1) No court other than the court of a magistrate of the first class shall take
cognizance of, or try, an offence under this Act.
(2) No court shall take cognizance of any offence under this Act except on a complaint in
writing of an officer empowered by the State Government in this behalf.
41. Indemnity to persons acting under the Act.—No suit, prosecution or other
legal proceeding shall be instituted against any person for anything which is in good faith
done or intended to be done under this Act, rules or regulations.
42. Jurisdiction of Civil Courts.—No act done in the exercise of any power
conferred by or under this Act on the State Government or the Board or the Registrar shall
be questioned in any civil court.
23
1[SCHEDULE
(See Section 21)
Qualifications for Registration
__________________________________________________________________
Name of University, Recognised Abbreviation Remarks
Board or Medical Medical qualification for Registration
Institution
__________________________________________________________________
1 2 3 4
__________________________________________________________________
AYURVEDA
Andhra
1. Board of Indian Graduate of the G.C.A.M.
Medicine, College of Ayurvedic
Hyderabad. A.P. Medicine.
Graduate of the College G.C.I.M.
of Integrated Medicine.
Ayurveda Visharad. A.V.V.
Bachelor of Ayurvedic B.A.M. & S.
Medicine and Surgery.
2. Andhra Ayurveda Vaidyavidwan.
Parishad,
Vijayawada
(Examining Body).
3. Shri Venkatesh- Ayurvedalankara.
war Ayurveda
Kalashala
Vijayawada. Ayurveda-Kalanidhi D.A.M.S.
Diploma in Ayurvedic
Medicine.
4. Shri Rangacharya Ayurveda Praveen
Ram-Mohan
Ayurvedic College,
Guntur, A.P.
5. Andhra University, Bachelor of Ayurvedic B.A.M.S. From 1976 to
Waltair. Medicine and Surgery. 1977.
6. Nagarjuna Ayurved-acharya B.A.M.S. From 1977
University, (Bachelor of Ayurvedic onwards
Nagarjuna Nagar. Medicine and Surgery).
7. Kakatiya Univer- Ayurvedacharya B.A.M.S. From 1976
sity Warangal. (Bachelor of Ayurvedic onwards
Medicine ad Surgery).
8. Osmania Univer- Bachelor of Ayurvedic B.A.M.S. From 1976
sity, Hyderabad. Medicine and Surgery. onwards
Doctor of Medicine M.D. From 1974
(Ayurveda). (Ayurveda) onwards.
Assam
1. Board of Ayur- Diploma in Ayurvedic D.A.M.S. ....
24
vedic Medicine, Medicine and
Assam. Surgery.
2. Gauhati Univer-, Bachelor of Ayurvedic B.A.M.S. 4[Upto 1987]4
sity Gauhati. Medicine and Surgery.
(Ayurvedacharya).
Bihar
1. State Faculty of Graduate in Ayurvedic G.A.M.S. From 1953
Ayurvedic and Medicine and Surgery. onwards.
Unani Medicines,
Patna, Bihar.
2. Government Ayurvedacharya. ....
Ayurvedic School,
Patna, Bihar
(Former).
3. Government Ayurvedacharya. ....
Ayurvedic College,
Patna, Bihar.
4. Kameshwar Pranacharya (B.A.M.S.) .... From 1962
Singh Dharbanga onwards
Sanskrit University,
Dharbanga.
Ayurvedacharya B.A.M.S. From 1981
Bachelor of Ayurvedic and onwards.
Medicine and Surgery).
2[Ayurvedacharya .... From 1962 to
1979]2.
5. University of Graduate in G.A.M.S. From 1973
Bihar Ayurvedic Medicine to 1981.
Muzaffarpur. and Surgery.
Ayurvedacharya B.A.M.S. From 1981
(Bachelor of Ayurvedic onwards.
Medicine and Surgery).
6. U.P. Ayurveda Grihitayurvedasastra. L.M.A. Before 1972.
Mahavidyalaya.
Delhi
1. Ayurvedic and Ayurvedacharya
Unani Tibbia Dhanwantari. .... Up to 1958.
College, Delhi. Bhishagacharya
Dhanwanthari. .... Upto 1958.
Vaidya Dhatri. .... Upto 1958.
2. Board of Ayur- Bachelor in Indian B.I.M.S. From 1958 to
vedic and Unani Medicine and 1963.
Systems of Surgery.
Medicine, Delhi
Administration.
Ayurvedacharya D.I.M.S. From 1956 to
Dhanwantari (Diploma 1960.
in Indian Medicine
and Surgery).
25
Bhishagacharya .... ....
Dhanwantari.
3. All India Ayurveda-Visharad. .... ....
Ayurveda Vidya- Ayurveda Bhishak. .... ....
peeth, Delhi. Vaidyacharya. .... ....
Prajavaidya Priksha. .... ....
Vaidya-Visharad. .... ....
Ayurvedacharya. .... ....
Ayurveda Shastri. .... From 1974
onwards.
4. Banwarilal Vaid-Raj. .... Upto 1958.
Ayurvedic Bhishagacharya. .... Upto 1958.
Vidyalaya, Ayurvedacharya .... Upto1958.
Delhi.
5. Examining Body Bachelor in Indian
Ayurvedic and Medicine and Surgery. B.I.M.S. From 1963
Unani Systems of onwards.
Medicine, Delhi. Ayurvedacharya
Dhanwantari. .... ....
2[Ayurvedacharya BAMS From 1978
(Bachelor of Ayurvedic onwards.
Medicine and Surgery).
Ayurvedacharya ABMS From 1975
(Ayurvedic Bachelor of to 1978.]2
Medicine and Surgery).
6. Delhi University, Bachelor of Ayurvedic B.A.M.S. From 1979
Delhi. Medicine and Surgery. onwards.
2 [7. Sanathana .... M.A.M.S. From 1951
Dharma Ayurveda- to 1957]2
charya (Premigiri
Ayurvedic College)
(Lahore) Delhi.
Gujarat
1. University of Bachelor of Ayurvedic B.A.M.S. From 1961
Gujarat. Medicine and Surgery. to 1968.
2. M.S. University, Ayurveda-Visharad. .... Upto 1933.
Baroda.
3. Faculty of Graduate of the G.F.A.M. ....
Ayurvedic and Faculty of Ayurvedic
Unani Systems Medicine.
of Medicine,
Gujarat.
4. The Committee Ayurveda Pravina. D.S.A.C. ....
for Shudda
Ayurvedic Course,
Gujarat,
Ahamedabad.
5. Board of Indian Ayurveda-Visharad. .... ....
Medicine,
26
Saurashtra.
6. Post Graduate Higher Proficiency H.P.A. ....
Training Centre in Ayurveda.
in Ayurveda,
Jamnagar.
7. Sarvanamasa Ayurveda Uttama. .... ....
Dakshina Ayurveda Madhyam. .... ....
Pariksha Samithi,
Baroda.
8. Rajkeeya Sanskrit Ayurveda-Visharad. .... ....
Mahavidyalaya,
Baroda.
9. U.P. Ayurveda Grihit Ayurveda D.A.M. ....
Mahavidyalaya Shastra Diploma in
Patan, (Baroda Ayurvedic Medicine.
State). Grihit Ayurveda L.A.M. Upto 1942
Shastra.
10. Gujarat Ayurveda Ayurvedacharya. B.S.A.M. From 1968 to
University, to 1982
Jamnagar. Pranacharya. M.S.A.M. UptoJuly 1974
Doctor of Philosophy Ph.D. From 1977
Ayurveda. (Ayurveda) onwards
Doctor of Medicine. M.D. From 1973
(Ayurveda) onwards
Doctor of Literature D.Lit. From 1976
(Ayurveda). (Ayurveda) onwards
Ayurvedacharya B.A.M.S. From 1982
(Bachelor of Ayurvedic onwards
Medicine and Surgery).
2[Harayana
1. Kurukshetra Ayurvedacharya B.A.M.S. From 1982
University (Bachelor of Ayurvedic onwards
Kurukshetra. Medicine and Surgery).
2. Maharishi Daya- Ayurvedacharya G.A.M.S. From 1977
nand University, (Graduate in Ayurvedic to 1983
Rohtak. Medicine and Surgery).
Ayurvedacharya B.A.M.S. From 1982
(Bachelor of Ayurvedic onwards
Medicine and Surgery).
3. Haryana State Ayurvedacharya G.A.M.S. From 1971
Faculty of Ayur- (Graduate in Ayurvedic to 1976]2
vedic and Unani Medicine and Surgery).
System of Med-
icine, Chandigarh.
Jammu and Kashmir
1. Jammu and Bachelor of Ayurvedic. B.A.M.S. Awarded
Kashmir. Medicine and Surgery. from 1968
University.
27
3[2. x x x ]3
3[3. x x x ]3
Himachala Predesh
4 [1. Himichala Pra- Graduate of Ayurvedic G.A.M.S. Degree obtain-
desh University, Medicine and Surgery. ed by passing
Simla. examination
upto 1986
only.
Ayurvedacharya. Degree obtain-
ed by passing
examination
upto 1986
only.
Ayurvedacharya B.A.M.S. Upto 1987.]4
(Bachelor of Ayurvedic
Medicine and Surgery).
2[Karnataka
1. Board of studies Graduate Course of G.C.I.M. From 1964
in Indian Med- Indian Medicine. onwards
icine Karnataka,
Bangalore.
2. Board of studies Ayurveda Praveena. D.S.A.C. From 1958
in Indian Med- onwards
icine Karnataka,
Bangalore.
3. Government Ayurveda-Vidwat L.A.M.S. From 1928
Ayurvedic and (Licentiate in Ayurvedic to 1953
Unani College, Medicine and Surgery).
Mysore.
4. Board of studies Ayurveda-Vidwat L.A.M.S. From 1958
in Indian Med- (Licentiate in Ayurvedic onwards
icine Karnataka Medicine and Surgery).
State, Bangalore.
5. Central Board Ayurveda-Vidwat L.A.M.S. From 1953
of Indian Med- (Licentiate in Ayurvedic to 1958
icine Mysore. Medicine and Surgery).
6. Taranath Ayurveda-Vidwat L.A.M.S. From 1953
Ayurveda (Licentiate in Ayurvedic to 1958
Vidyapeetha Medicine and Surgery)
Bellary. (Vaidya Praveena).
7. Committee or Ayurveda-Vidwat. Before 1909
Authority of the upto 1952
Mysore Maha-
raja’s Sanskrit
College (Ayur-
vedic section
Mysore).
8. The Committee Ayurveda-Vidwat. .... From 1990
or Authority of to 1928.
28
the Government
Ayurvedic College,
Mysore.
9. Karnataka Ayur- Bhishagwar. .... ....
veda Vidyapeetha,
Belgaum.
10. Prema Ayurveda Chudamani .... ....
Vidyapeetha, Ayurveda Shiromani
Thungabhadra. Bhibagindu Vidyaguru.
11. Arya Bhishagwar.
Vaidyashala,
Bijapur.
12. Government .... A.M.S ....
Ayurvedic School,
Mysore.
13. Government Licentiate of Ayurvedic L.A.M.S. ....
Ayurvedic Medicine and Surgery
School and
College Mysore.
14. Board of Studies Diploma in Ayurvedic D.A.M. From 1964
in Indian Med- Medicine. onwards.
icine, Mysore
State.
15. University of Bachelor of the System B.S.A.M. From 19...
Mysore, Mysore. of Ayurvedic Medicine. to 1982.
Ayurvedacharya B.A.M.S. From 1982
(Bachelor of Ayurvedic onwards.
Medicine and Surgery).
Doctor of Ayurvedic D.Ay.M. From 1975
Medicine. onwards.
16. University of Bachelor of the System B.S.A.M. From 1967
Bangalore, of Ayurvedic Medicine. onwards.
Bangalore.
Doctor in Ayurvedic M.D.(Ay.) From 1977
Medicine. onwards.
5[Ayurvedacharya BAMS Upto 1987 and
(Bachelor of Ayurvedic from 1987
Medicine and Surgery). onwards]5
6[17. Mangalore Ayurvedcharya B.A.M.S Upto 1985.]6
University, (Bachelor of Ayurvedic
Mangalore. Medicine and Surgery).
18. Karnataka Bachelor of the system B.S.A.M. From 1969
University, of Ayurvedic Medicine. onwards.]2
Dharwar.
5[Ayurvedacharya B.A.M.S. From 1984
(Bachelor of Ayurvedic onwards.]5
Medicine and Surgery).
5[19. Gulburga Bachelor of system of B.S.A.M. From 1973
University Ayurvedic Medicine to 1983.
29
Gulburga.
Ayurvedacharya B.A.M.S. From 1983
(Bachelor of Ayurvedic onwards]5
Medicine and Surgery)
7[20. Rajiv Gandhi Bachelor of Naturopathy B.N.Y.S. From 2001
University of Health and Yogic Sciences. onwards.]7
Sciences.
Bangalore.
Kerala
1. University of Bachelor of Ayurvedic B.A.M. From 1958
Kerala. Medicine. to 1979.
Diploma in Ayurvedic D.A.M. Till 1962.
Medicine.
Bachelorof Ayurvedic B.A.M.S. From 1979
Medicine and Surgery. onwards.
Doctor of Medicine M.D. From 1976
(Ayurvedic). (Ayurveda) onwards.
2. Government of Vaidyakalanidhi .... ....
Travancore,
Cochin.
3. Government Sastra-Bhoosana- .... ....
Ayurveda Ayurveda.
College Tripuni-
thura, Kerala.
4. Cochin Vaidyabhoosanam. .... ....
Government.
5. Travancore Ayurveda-Bhoosanam. ... ....
Cochin
Government.
6. Travancore Netra Vaidha.
Government. Visharada.
Vaidyakalanidhi. .... ....
7. Kerala Diploma in Ayurvedic D.A.M. Still continuing
Government. Medicine.
8. Travancore Vaidya Shastri Marma
Government. Vaidya Visharada. .... ....
9. Keraleeya Vaidyapadan. .... ....
Ayurveda
Mahapatashala,
Shorapur, Kerala.
10. Cochin The Certificate Visha
Government. Vaidya Training. .... ....
11. Madhava Vaidyavibhushanam .... Upto 1963.
Memorial
Ayurvedic
College,
Cannanore,
Kerala.
12. Madhava Ayurveda Sastry. D.A.S. From 1953
Ayurveda to 1957.
30
College, Ayurveda Vidwan. .... Upto 1957.
Eranakulam.
13. Ayurvedic Arya Vaidyan. .... ....
College,
Kottakal,
Kerala.
14. Arya Vaidya Arya Vaidya Diploma. .... ....
Patasala,
Kottakal.
15. Government Ayurveda-Sastra-
Ayurvedic Bhusan. .... ....
College,
Tripunithura.
16. Board of Public Ayurveda Bhoosanam. .... ....
Examinations,
Cochin.
17. Travancore Diploma in Indigenous D.I.M. ....
Government. Medicine.
Visha Vaidya .... ....
Visharada.
18.University of Bachelor of Ayurvedic B.A.M. From 1977
Calicut, Calicut. Medicine. onwards.
19. University of Bachelor of Ayurvedic B.A.M.S. From 1964
Saugor, Saugor. Medicine and Surgery. onwards.
Madhya Pradesh
1. Jivaji Vishwa- Bachelor of Ayurved B.A.M.S. From 1965
vidyalaya, with Modern Medicine onwards.
Gwalior. and Surgery.
2. Indore Vishwa- Bachelor of Ayurveda B.A.M.S. From 1965
vidyalaya, Indore. Medicine and Surgery. onwards.
3. Vikram Vishwa- Bachelor of Ayurved B.A.M.S. From 1964
vidyalaya, Ujjain. with Modern Medicine onwards.
and Surgery.
4. Ravishankar Bachelor of Ayurved B.A.M.S. From 1965
Vishwavidyalaya, with Modern Medicine onwards.
Raipur. and Surgery.
5. Board of Indian Bhishgacharya. L.I.M. From 1957
Medicine, Madya onwards.
Pradesh (Madya
Bharat Region),
Gwalior.
6. Mahakeshal Bhishgwara. L.A.P. ....
Ayurvedic Board,
Jabalpur.
7. Board of Indian Ayurveda A.V.M.S. From 1958
Medicine Madhya Vigyanacharya. onwards.
Pradesh (Madhya
Bharat Region)
Gwalior.
8. Government Ayur- (i) Vaidyasastri. .... From 1916
31
vedic Vidyalaya, onwards.
Gwalior. (ii) Vaidya-Wara. Upto 1954.
(Ayurvedic (iii) Hindi Vaidya Now ceased.
Examination, Pariksha.
Gwalior State). (iv) Ayurved Shastri. Now Ceased.
9. Ashtanga Ayur- Vaidya-Vachaspati. L.A.M. Upto 1.5.56.
veda Vidyalaya,
Ujjain.
10. Board of Indian Sashyak-Vaidya. .... From 1954 and
Medicine, Gwalior. ceased after-
wards.
2[10A. Madya Prad- Licentiate Ayurvedic LAP From 1971
esh Board of Practitioner to 1973.
Ayurvedic and (Bhishagwar).
Unani system Ayurveda Vignana- AVMS From 1971 to
of Medicine and charya (Ayurveda 1976 and From
Naturopathy Vignanacharya with 1978 to 1984.
Bhopal. modern Medicine
and Surgery).
Bhishagacharya. LIM From 1971 to
1974]2
11. University of Bachelor of Ayurvedic B.A.M.S. From 1964
Saugor, Saugor. Medicine and Surgery. onwards.
12. Awadesh Pratap Bachelor of Ayurvedic B.A.M.S. From 1975
Singh Vishwa- Medicine and Surgery. onwards.
vidyalaya, Rewa.
13. University of Bachelor of Ayurvedic B.A.M.S. From 1971
Jabalpur. Medicine and Surgery. onwards.
Jabalpur.
Maharashtra
1. Nagapur Bachelor of Ayurvedic B.A.M.S. From 1964
University, Medicine and Surgery. (Nagpur) onwards.
Nagapur.
Ayurvedacharya B.A.M.S. From 1980
(Bachelor of Ayurvedic onwards.
Medicine and Surgery).
2. University of Bachelor of Ayurvedic B.A.M.S. From 1957
Poona, Pune. Medicine and Surgery. to 1976.
Bachelor of Surgery B.S.A.M. From 1976
and Ayurvedic Medicine. to 1979.
Ayurvedacharya B.A.M.S. From 1978
(Bachelor of Ayurvedic onwards.
Medicine and Surgery).
3. Vidarbha Board Bachelor of Ayurvedic B.A.M.S. ....
of Ayurvedic and Medicine and Surgery. (Vidarbha)
Unani Systems
of Medicine,
Maharashtra.
4. Faculty of Ayur- Ayurveda Visharad. A.V.V.
vedic and Unani (Nanded) ....
32
Systems of Medi-
cine, Maharashta.
5. Committee of Ayurveda Praveena. D.S.A.C. ....
Shudha Ayurvedic (Bombay)
Course,
Maharashtra.
6. Faculty of Ayur- Graduate of the G.F.A.M. ....
vedic and Unani Faculty of Ayurvedic, (Bombay)
Systems of Medicine.
Medicine, Member of Faculty of M.F.A.M. ....
Bombay. Ayurvedic Medicine. (Maharashtra)
Ayurveda-Vishared D.A.S.F. ....
(Bachelor of Ayurvedic B.A.M.S. From 1975
Medicine and Surgery). (Maharashtra onwards.
Faculty)
2[Fellow of the Faculty .... From1971
FFAM of Ayurvedic to 1983]2
Medicine.
7. Tilak Maharashtra Ayurvedya Vishared. A.V.V. 4[From 1942
Vidyapeetha, (Poona) to 1980]4
Poona. Ayurvidya Parangat. A.V.P. 4[From 1942
(Poona) to 1980]4
8. Gurukul University, Ayurvedalankar. .... ....
Poona.
9. Aryangal Maha- Ayurveda Visharad A.V.V. Before 1942.
vidyalaya, Satara. (Satara)
10. Ayurved Ayurved-Teertha. A.T.
Mahavidyalaya, (Ahmed- Before 1942.
Ahmednagar. nagar)
11. Shivaji University, Bachelor of Ayurvedic B.A.M.S. From 1975
Kolhapur. Medicine and Surgery. to 1982.
Bachelor of Shuddha B.S.A.M. From 1977
Ayurvedic Medicine. to 1982.
Ayurvedacharya B.A.M.S. From 1978
(Bachelor of Ayurvedic onwards.
Medicine and Surgery).
12. Marathwada Bachelor of Ayurvedic B.A.M. & S. From 1971
University, Medicine and Surgery. on 1977.
Aurangabad. Ayurvedacharya B.S.A.M. From 1970
(Bachelor of Shuddha to 1979.
Ayurvedic Medicine).
Ayurvedacharya B.A.M.S. From 1980
(Bachelor of Ayurvedic onwards.
Medicine and Surgery).
13.University of Ayurvedacharya B.S.A.M. From 1976
Bombay. to 1983.
Ayurvedacharya B.A.M.S. From 1980
(Bachelor of Ayurvedic onwards.
33
Medicine and Surgery).
3[KARNATAKA x x x x ]3
Orissa
1. Ayurvedic Diploma in Ayurvedic D.A.M.S. From 1953
Examination Medicine and Surgery. to 1962.
Board, Orissa.
2. Orissa Association Ayurveda Shastry. .... From 1933
of Sanskrit onwards.
Learning and Ayurvedacharya. .... From 1933
Culture, Puri. onwards.
3. State Faculty of Ayurveda Acharya B.S.A.M. From 1969
Ayurvedic Medicine, onwards.
Orissa.
4. Utkal University, Bachelor in Ayurvedic B.A.M.S. From 1974
Bhuvaneshwar. Medicine and Surgery. onwards.
5. Sambalpur Ayurvedacharya B.A.M.S. From 1980
University, Burla, (Bachelor of Ayurvedic onwards.
Sambalpur. Medicine and Surgery).
Punjab
4 [1. Punjab State Ayurvedacharya G.A.M.S. From 1960
Faculty of Ayur- (Graduate of Ayurvedic to 1982.
vedic and Unani Medicine and Surgery)
System of Medi-
cine, Chandigarh.
Ayurvedacharya D.A.M.S. Batches up
(Bachelor of Ayurvedic to 1986-87.
Medicine and Surgery).
2. Sanathan Dharm Ayurvedacharya Kaviraj. M.A.M.S. Upto 1957.
Premgiri Ayurvedic L.A.M.S. From 1950
College (Lahore) to 1956.]4
Bhiwani/Jind/
Kurukshetra.
3. D.A.V. Managing Vaidya-Vachaspati. V.V. ....
Committee,
Amritsar/Jallandur.
4. Vedic and Unani Vaid Kaviraj. V.K. Upto 1947.
Tibbia College, Vaid Rattan. V.R. Upto 1947.
Amritsar.
5. Ayurvedic and Vachaspati. V. Upto 1947.
Unani Tibbi
College Amritsar. 2[Vaidya Shastri .... Upto 1947.]2
6. Government Vaidya. V. From 1956
Ayurvedic to 1961.
Vidyalaya Vaidya Visharad. V.V From 1956
(College), to 1961.
Patiala. Vaidya Shastri. V.V. From 1956
to 1961.
Ayurvedachara. A.A. From 1912
to 1961.
7. Gurunanak Dev Ayurvedacharya B.A.M.S. From 1982
34
University, (Bachelor of onwards.
Amritsar. Ayurvedic Medicine
and Surgery).
8. Punjabi Ayurvedacharya B.A.M.S. From 1976
University, (Bachelor of Ayurvedic onwards.
Patiala. Medicine and Surgery).
Ayurveda Vachaspati. M.D. (Ay.) From 1973
onwards.
Rajasthan
1. Rajasthan Bhishagwara. .... From 1962
Ayurveda onwards.
Vibhagiya. Bhishagacharya .... From 1962
Pariksha onwards.
Mandal, Ajmer.
2. Rajputana Bhishagacharya .... From 1951
Ayurvedic and Shiromani onwards.
Unani Tibbi. Bishangaratna Shastri .... From 1951
College, Jaipur. onwards.
3. Government Bhishak. .... ....
Ayurvedic Bhishagacharya. .... ....
College Jaipur. Bhish Kala. .... ....
4. Rajasthan 4[Ayurvedacharya .... From 1972
University, Jaipur. to 1980.
Ayurveda Brahaspathi .... From 1972
to 1982.
Ayurvedacharya .... From 1981
to 1984.]4
5. Maharaja College Shastra-acharya .... ....
of Ayurveda,
Jaipur.
Tamilnadu
1. Government Graduate of the College G.C.I.M. From 1947
College of Indian/ of Indian/Indigenous/ to 1960.
Indigenous/ Integrated Medicine.
Integrated
Medicine, Madras. Licentiate in Indian/ L.I.M. From 1924
Indigerous/Integrated to 1948.
Medicine.
2. Madras Ayurvedic Ayurveda Bhushan. .... ....
College, Madras. Ayurveda Bhishagawara. .... ....
3. Venkataramana Vaidya Visharada. .... ....
Ayurvedic College,
Mylapore, Madras.
4. University of Ayurveda Shiromani .... From 1930
Madras, Madras. to 1977.
Uttar Pradesh
1. Banaras Hindu Ayurved Shastracharya .... From 1925
University, to 1932.
Varanasi. Ayurvedacharya in A.M.S. From 1934
35
Medicine and Surgery. to 1953.
Ayurvedacharya with A.M.S. From 1934
Modern Medicine to 1953.
Surgery.
Doctor of Ayurvedic D.Ay.M. From 1963
Medicine. to 1977.
Ayurvedacharya, A.B.M.S. From 1954
Bachelor of Medicine to 1967.
and Surgery.
Doctor of Medicine M.D. From 1977
(Ayurvedia) (Ayurveda) onwards.
2. Lucknow Bachelor of Ayurved B.A.M.M.S. From 1960
University, with Modern Medicine onwards.
Lucknow. and Surgery.
Bachelor of Medicine B.M.B.S. From 1955
and Bachelor of to 1964.
Surgery.
Ayurvedacharya B.A.M.S. From 1982
(Bachelor of Ayurvedic onwards.
Medicine and Surgery).
Doctor of Medicine M.D.(Ay.) From 1974
(Ayurveda) onwards.
3. Ayurvedic College, Ayurveda Alankara .... From 1926
Gurukul University, to 1956.
Kangari Ayurveda Vachaspati .... ....
(Hardwar).
4. Gurukul Ayurved Shiromani ........ From 1916
Vidyalaya, to 1967.
Vrindaban. Ayurved-Bhusan. .... From 1944
to 1967.
5. Rishikul Ayurved Visharad. .... Upto 1945.
Ayurvedic Vaidya Visharad. .... Upto 1945.
College, Hardwar. Vaidya Shastri .... Upto 1945.
Ayurved Shastri.
Ayurvedacharya. .... Upto 1944.
6. Lalit Hari Vaid Bhushan. .... Upto 1944.
Ayurvedic College, Vaid Raj. .... Upto 1944.
Pillibhit.
7. Hindi Sahitya Vaidya Visharad. .... From 1931
Sammelan, Prayag. to 1967.
Ayurveda Ratna .... From 1931
to 1967.
8. Jawalapur Maha- Ayurved Bhashar .... From 1950
vidyalaya, (Jawalapur Centre to 1967.
Hardwar. only).
9. Board of Indian Diploma in Indigenous D.I.M. From 1932
Medicine, Uttar Medicine. to 1944.
Pradesh, Diploma in Indigenous D.I.M.S. From 1943
36
Lucknow. Medicine and Surgery. to 1946.
Bachelor of Indian B.I.M.S. From 1947
Medicine and Surgery. to 1956.
Ayurvedacharya A.B.M.S. From 1957
Bachelor of Medicine to 1966.
and Surgery.
Ayurvedacharya Ayurveda- From 1959
(Bachelor of Ayurved charya onwards.
with Medicine and (B.A.M.S.)
Surgery).
10. 4[Kanpur Univer- Ayurvedacharya B.A.M.S. From1972
sity, Kanpur. (Bachelor of to 1982.
Ayurveda with Modern
Medicine and Surgery.)
Ayurvedacharya B.A.M.S. From 1983
(Bachelor of Ayurvedic onwards.]4
Medicine and surgery).
11.Sampurnanand Ayurvedacharya B.A.M.S. From 1970
Sanskrit (Bachelor of Ayurvedic onwards.
University, Medicine and Surgery).
Varanasi.
West Bengal
1. Siyamadas Vaidya Shastri .... From 1926
Vaidya Shastrapath to 1940.
Parishad, Calcutta.
2. Jamini Bhushan Bishagacharya M.A.M.S. From 1930
Ashtanag (Master in Ayurvedic to 1940.
Ayurved Medicine and
Vidyalaya, Surgery).
Calcutta.
3. Jamini Bhushan Bhishagar Ratna L.A.M.S. From 1930
Ashtang Ayurved (Licentiate in to 1940.
Vidyalaya, Ayurvedic Medicine
Calcutta. and Surgery).
4. General Council Vaidya Shiromani M.A.S.F. From 1940
and State Faculty (Member of the to 1949.
of Ayurvedic Ayurvedic State
Medicine, West Faculty).
Bengal (Now
Paschim Bangal Vaidyashastri .... From 1940
Ayurveda to 1945.
Warishad), Vaidyabhushan L.A.S.F. From 1939
Calcutta. (Licentiate Ayurvedic to 1950.
State faculty).
Ayurvedtirtha (Member M.A.S.F. From 1947
of the Ayurvedic onwards.
State Faculty).
Ayurveditirtha A.S.F. From 1946
(Ayurvedic State onwards.
37
Faculty).
Pranacharya F.A.S.F. ....
2[Diploma in Ayurvedic D.A.M.S. From 1979
Medicine and surgery.) to 1983.
Bachelor of Ayurvedic B.A.M.S. From 1979
Medicine and surgery. to 1984]2
5. Ayurvidya Bhishagratna .... From 1930
Pratisthan, to 1940.
Calcutta. Bhishagacharya .... From 1930
to 1940.
6. Ganga Charan Ayurvedashastri .... From 1928
Ayurved to 1940.
Vidyalaya, Ayurvedacharya. .... From 1928
Calcutta. to 1940.
7. Maharaj Ayurvedashastri A.M.I. From 1927
Cossimbazar (Bachelor in Ayurvedic to 1940.
Gobinda Sundari Medicine).
Ayurvedic
College, Calcutta.
Ayurvedacharya A.M.D. From 1927
(Master of Ayurvedic to 1940.
Medicine) Doctor.
8. Vishwanoth Bhishagratna (Diploma D.A.M.S. From 1932
Ayurved in Ayurvedic Medicine to 1940.
Mahavidyalaya, and Surgery).
Calcutta.
Vaidyashiromani B.A.M.S. From 1932
(Bachelor of Ayurvedic to 1940.
Medicine and Surgery).
Master of Ayurvedic M.A.M.S. From 1932
Medicine and Surgery. to 1940.
2 [9. University of Ayurvedacharya B.A.M.S. From 1982
Calcutta, Calcutta. (Bachelor of Ayurvedic onwards.]2
Medicine and Surgery.)
8[NATUROPATHY
Andhra Pradesh
1. Gandhi Nature Diploma in Naturopathy
Cure College, 4 years duration.
Hyderabad.
Uttar Pradesh
2. National College Diploma in Nature Cure
of Naturopathy 4 years duration.
and Research,
Lucknow.
Karnataka
3. Board of studies Diploma in Naturopathy
in Indian Medi- and Yoga.
cine, Karnataka,
Bangalore.
38
SIDDHA SYSTEM
Tamil Nadu
1. University of Bachelor of Indian B.I.M. from 1965
Madras, Medicine (Siddha) (Siddha) to 1970.
Madras.
2. Madurai Bachelor of Indian B.I.M. From 1971
Kamaraj Medicine (Siddha) (Siddha) onwards.
University,
Madurai.
Doctor of Medicine M.D. From 1975
(Siddha) (Siddha) onwards.
Bachelor of Siddha B.S. & From 1982
Medicine & Surgery M.S. onwards.]8
UNANI
4[Andhra Pradesh]4
1. Sri Venkatesh- Tabib-e-Kamil. .... From 1957
wara University. to 1982.
2[Kamil-e-Tib-o- B.U.M.S. From 1985
Jarahat (Bachelor of onwards.]2
Unani Medicine and
surgery).
2. Nizamiz Tibbi Bachelor of Unani B.U.M.S. ....
College, Medicine and
Hyderabad. Surgery.
Tabib-e-Mustanad. .... ....
Graduate of the G.C.U.M. ....
College of Unani
Medicine.
Tabeeb-Mahir. .... ....
3. Board of Indian Kamil-e-Tib-o-Jarahat B.M.U.S. From 1955
Madicine, (Bachelor of Medicine to 1975.
Hyderabad. and Unani Surgery).
4. Osmania Bachelor of Unani B.U.M.S. From 1976
University, Medicine and Surgery. onwards.
Hyderabad.
Kamil-e-Tib-o-Jarahat B.U.M.S. From 1982
(Bachelor of Unani onwards.
Medicine and Surgery).
Doctor of Unani M.D.(Unani) From 1976
Medicine. onwards.
Bihar
1. State Faculty of Graduate in Unani G.U.M.S. From 1953
Ayurvedic and Medicine and onwards.
Unani Medicine, Surgery.
Patna, Bihar.
2. University of Graduate in Unani G.U.M.S. From 1973
Bidar, Masffarpur. Medicine and Surgery. to 1982.
Kamil-e-Tib-o-Jarahat B.U.M.S. From 1982
(Bachelor of Unani onwards.
39
Medicine and Surgery).
Delhi
1. Board of Ayurve- Bachelor in Indian B.I.M.S. From1958
dic and Unani Medicine and Surgery to 1963.
Systems of Kamil-i-tib-o-Jarahat.
Medicine, Delhi.
(Diploma in Indian D.I.M.S. From 1956
Medicine and Surgery) to 1963.
Kamil-i-tib-o-Jarahat.
2. Ayurvedic and Fazil-tib-o-Jarahat. .... Upto 1958.
Unani Tibba Kamil-i-Tib-o-Jarahat. .... Upto 1958.
College, Delhi.
3. Jamia Tibba, Akmal-ul-Hukma. .... Upto 1958.
Delhi. Afzal-ul-Hukma. .... Upto 1958.
4. Examining Body, Fazil-i-tib-o-Jarahat B.I.M.S. From 1963
Ayurvedic and (Bachelor in Indian onwards.
Unani systems of Medicine and Surgery).
Medicine, Delhi.
5. Delhi University, Bachelor of Unani B.U.M.S. From1979
Delhi. Medicine and Surgery. onwards.
Jammu and Kashmir
1. Jammu and Bachelor of Unani B.U.M.S. From 1966
Kashmir Medicine and Surgery. onwards.
University.
2. Kashmir Bachelor of Unani B.U.M.S. From 1969
University, Medicine and Surgery. onwards.
Srinagar.
2[Karnataka
1. Board of Studies Tabib-e-Haseq L.U.M.S. From 1958
in Indian (Licentiate in Unani onwards.
Medicine, Medicine and Surgery).
Karnataka,
Bangalore.
2. Government Tabib-e-Haseq L.U.M.S. From 1928
Ayurvedic and (Licentiate in Unani to 1953.
Unani College Medicine and Surgery).
(College of Indian
Medicine.)
3. Central Board of Tabib-e-Haseq L.U.M.S. From 1956
Indian Medicine, (Licentiate in Unani to 1958.
Karnataka, Medicine and Surgery).
Bangalore.
4. Government .... U.M.S. ....
Ayurvedic School,
Mysore.
5. Bangalore Bachelor of Unani B.U.M.S. From 1977
University, Medicine and Surgery. onwards.]2
Bangalore.
Madhya Pradesh
1. Asipha Tibba Hakim-Kamil. .... ....
40
College, Bhopal. Tibb-e-Kamil. .... ....
2. University of Bachelor of Unani B.U.M.S. From 1973
Sagar, Sagar. Medicine and Surgery. onwards.
3. Mahakoshal Bachelor of Unani B.U.M.S. From 1966
Board of Ayur- Medicine and Surgery. to 1970.
vedic and Unani
Systems of
Medicine, Jabalpur.
4. Madya Pradesh Bachelor of Unani B.U.M.S. From 1971
Board of Ayur- Medicine and Surgery. to 1974.
vedic and Unani
Systems of
Medicine and
Naturopathy,
Bhopal.
Maharashtra
1. Faculty of Ayur- Mahir-e-Tibb-o-Jarahat. D.U.S.F. ....
vedic and Unani (Bombay)
Systems of
medicine,
Maharashtra.
2. Board of Exami- Mahir-e-Jarahat M.T.J. From 1942
ners in Unani. (Bombay) to 1943.
3. Maharashtra Diploma in Unani D.U.M.S. From 1973
Faculty of Ayur- Medicine and Surgery. onwards.
vedic and Unani
Systems of
Medicine, Bombay.
2 [4. University of Kamil-e-Tib-o-Jarahat B.U.M.S. From 1984
Bombay, Bombay. (Bachelor of Unani onwards.]2
medicine and surgery)
3[Karnataka x x x x ]3
Tamilnadu
1. Government Licentiate in Indian/ L.I.M ..
College of Indian/ Indigenous/Integrated
ndigenous/ Medicine.
Integrated Graduate of the G.C.I.M.
Medicine, Madras. college of Indian/ ..
Indigeonus/Integrated
Medicine.
2. Board of Exami- Higher Proficiency in H.P.I.M ..
ners in Indian/ Indian/Indigeonus/
Indigenous/ Integrated Medicine.
Integrated
Medicine.
3. University of Kamil-e-Tib-o-Jarahat B.U.M.S From 1979
Madras, Madras. (Bachelor of Unani onwards.
41
Medicine and Surgery).
PUNJAB
1. Bhupindar Tibbi 4[Haziq-ul-Hukma H.U.M. From 1927
College, Patiala. to 1950.
Mahir-i-Tib-o-Jorhat M.T.J. From 1927
to 1950.
Tibib-e-Akmal T.A. From 1936
to 1950]4
2. Ayurvedic and Kamil-ul-Tibbi. K.U.T Upto 1947.
Unani Tibbi Fazil-ul-Tibbi. F.U.T Upto 1947
College, Amritsar. Umdho-Dal-Hukma. H.D.H Upto 1947.
Vedic and Unani 2[Zabadat-Til-Alibbe .... Upto 1947.]2
Tibbi College,
Amritsar.
Rajasthan
1. Rajaputan Ayur- 4[Umde-Tul-Hukma. .... From 1930
vedic and Unani to 1980.
College Jaipur. Tabib-Fizil. .... From 1930
to 1981.]4
2 [2. Board of Indian Kamil-e-Tib-o-Jarahat B.U.M.S. From 1981
Medicine, Raja- (Bachelor of Unani onwards]2
stan, Jaipur. Medicine and Surgery).
Uttar Pradesh
1. Muslim University, Diploma in Indian D.I.M.S From 1927
Aligarh. Medicine and Surgery. to 1943.
Diploma in Unani Med- D.U.M.S From 1944
icine and Surgery. to 1946.
Bachelor of Unani Med- B.U.M.S From 1953
icine and Surgery. onwards.
Bachelor of Unani Tib B.U.T.S. From 1947
and Surgery. to 1952.
Doctor of Unani D.U.M. From 1974
Medicine. to 1977.
M.D. From 1978
(Unani) onwards.
Bachelor of Unani B.U.M.M.I. From 1972
Medicine with Modern to 1983.
Medicine and Surgery.
2. Board of Indian Diploma in Indigenous D.I.M. From 1932
Medicine, Uttar Medicine. to 1944.
Pradesh, Diploma in Indigenous D.I.M.S. From 1943
Lucknow. Medicine and Surgery to 1946.
Bachelor of Indian B.I.M.S. From 1947
Medicine and Surgery to 1956.
Fazil-Ut-Tib (Bachelor F.M.B.S From 1957
of Medicine and onwards.
Surgery)
3. Board of Arabic Fazil -o-Tibb. .. From 1936
42
and Persian Ex- to 1982.
aminations, U.P.
Allahabad.
4. Darul-Uloom, Fazil-Ut-Tibb. D.U.M. From 1964
Deoband, U.P. to 1984.
5. Muslim Univer- Kamil-Tib-o-Jarahat B.U.M.S. From 1980
sity, Aligarh. (Bachelor of Unani onwards.
Medicine and Surgery).
6. 4[Kanpur Univer- Fazil-e-Tib-o-Jarahat B.U.M.S. From 1972
sity, Kanpur. (Bachelor of Unani to 1982.
with modern Medicine
and Surgery).
Kamil-e-Tib-o-Jarahat B.U.M.S. From 1983
(Bachelor of Unani onwards.]4
Medicine and Surgery)
2 [7. Jamiatun Naqba Matamidurt-Tib-Wal- M.U.M.S. From 1908
Unani Medical Jarahat. to 1942.]2
School Allahabad.
8[YOGA
Karnataka
1. Board of Studies Diploma in Naturopathy .... ....
in Indian Medi- and Yoga.]8
cine Karnataka,
Bangalore.
INTEGRATED MEDICINE
1. 1.Government Ayurvedic Vidwat and L.A.M.S ..
Ayurvedic Unani L.A.M.S.
College (College
of Indian Medi-
cine), Mysore.
(a) Government do do ..
Ayurvedic and
Unani College
(College of Ind-
ian Medicine).
(b) Board of Studies do do ..
in Indian Medicine.
(c) Central Board of do do ..
Indian Medicine.
(d) Committee or any do do ..
authority duly
empowered by
the Government
to issue the cert-
ficate on its behalf.
1.2. Taranatha Ayur- do do From
vedic Vidyapeetha, October 1953 .
43
Bellary.
2. Facalty of Ayur- Ayurved Visharada D.A.S.F ..
vedic and Unani
Systems of Med-
icine, Bombay.
3. Banaras Hindu Ayurvedacharya with A.M.M.S ..
University, Modern Medicine and
Banaras. Surgery
4. Banaras Hindu Ayurdedacharya with A.B.M.S ..
University, Bachelor of Medicine
Banaras. and Surgery
5. Faculty of Ayur- Graduate of the Faculty G.F.A.M ....
vedic and Unani of Ayurvedic Medicine.
Systems of Med-
icine. Bombay.
6. Board of Exam- G.C.I.M G.C.I.M ....
ination in Indeg-
enous/Integrated
Medicine, Madras.
7. Do L.I.M L.I.M ....
8. Do A.I.M A.I.M ....
9. Do A.L.I.M A.L.I.M ....
10. Do F.I.M F.I.M ....
11. Government Ayurveda Visharada G.C.A.M ....
Ayurveda Coll-
ege (Board of
Indian Medicine)
Hyderabad (A.P.)
12. Prema Vidyape- Ayurvedachudamani. .... ....
etha, Thunga- .... ....
bhadra. .... ....
.... ....
13. Do Ayurveda Shiromani. .... ....
14. Do Bhishagindu. .... ....
15. Do Vaidyaguru. .... ....
16. University of B.A.M B.A.M ....
Kerala, Trivanadrum
17. University of B.A.M.S B.A.M.S ....
Poona, Poona.
18. Government Ayur- Tabeeb-Haseq L.U.M.S ....
vedic and Unani
College (College
of Indian Medi-
cine), Mysore.
19. Taranath Ayur- Vaidya Pravina .... ....
veda Vidyapeetha,
Bombay.
20. Board of Studies Graduate Course of G.C.I.M. ....
in Indian Medi- Indian Medicine
cine, Bangalore.
44
21. Dayanand Ayur- Vaidya Vachaspathi. .... (Before 19
vedia College,
Lahore and
Jullunder.
22. Karnataka Ayur- Bhishagwar. .... ....
vedia Vidyapeetha,
Belgaum.
23. The Tiak Maha- Ayurveda Visharad. .... (Before 1942).
rashtra Vidya-
peetha, Poona.
24. Ayurveda Maha- Ayurveda Teertha. .... (Before 1942).
vidalaya, Ahmed-
nagar.
25. Aryanagi Vaid- Ayurveda Visharad .... (Before 1942)
yak Mahavidya-
laya, Satara.
26. University of Diploma in Ayurvedic D.A.M. ....
Kerala, Trivan- Medicine.
drum
27. The Faculty of Mahire-Tib-o- Jarahat. D.U.S.F. ....
Ayurvedic and
Unani Systems
of Medicine,
Bombay.
28. The Board of Mahire-Tib-o- Jarahat. .... (Obtained
Examinations in during 1942
Unani, Bombay. and 1943).
29. Ayurvedic and Kamil-e-Tib-o- Jarahat. .... ....
Unani Tibbi
College, Delhi.
30. Do Fazi-e-Tib-o- Jarahat. .... ....
31. Government Kamil-e-Tib-o- Jarahat. B.M.U.S. ....
Nizamia Tibbi
College Hyderabad.
32. Alighar Muslim Bachelor in Unani. B.M.U.S. ....
University, Medicine and Surgery.
Alighar.
33. Government Coll- Bachelor of Ayurvedic B.A.M.S. ....
ege of Indian Medicine and Surgery-
Medicine, Short term course of
Bangalore. one and half years in
Modern Medicine,
(Emergency Medicine)
after a regular 5 1/2
years course of Ayurveda
in a recoginsed Institution
affiliated to an University
established by law in India.
34. Aligarh Muslim Bachelor of Unani B.U.M.M.S ..
45
University, Medicine with Modern
Aligarh. Medicine and Surgery.
Note: 1. Sl.No. 1(a) Added by Notification No. PHS 379 PIM 66, dated 8th March, 1967.
2. Serial Nos. 2,3,4,5, under Intergeted Medicine Subject to by ibid.
3. Serial Nos. 20 to 26 inserted by Notification No. PHS 379 PIM 66, dated 8th March, 1967.
4. Serial Nos. 27 to 32 inserted by Notification No. HMA 30 PIM 67, dated 25/27th
November, 1967.
5. Serial No. 33 inserted by Notification No. HFW 4 PTD 82, dated 22nd March, 1983.
6. Serial No. 34 inserted by Notification No. HFW 55 PTD 81, dated 6th October, 1984.]1
1. Schedule subsituted by Notification No. HFW 173 PIN 82 dated 9.7.1986.
2. Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988.
3. Omitted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988.
4. Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988.
5. Inserted by Notification No. HFW 136 PTD 90 dated 16.03.1991.
6. Substituted by Notification No. HFW 136 PTD 90 dated 16.03.1991.
7. Inserted by Notification No. HFW 468 PIM 2002 dated 21.05.2003.
8. Inserted by Act 11 of 1992 w.e.f. 24.04.1992.
NOTIFICATION
I
Bangalore, dated 23rd January, 1973 [HMA 545 PIM 72]
In exercise of the powers conferred by Clause (b) of sub-section (3) of Section 1 of
the Mysore Ayurvedic and Unani Practitioners Registration and Medical Practitioners
Miscellaneous Provisions Act, 1961(Mysore Act No. 9 of 1962), the Governor of Mysore
appoints the 1st day of February as the date on which the provisions of Chapter III of the
said Act shall come into force.
By Order and in the name of the Governor of Mysore,
(K.P. RAMAKRISHNA)
Under Secretary to Government,
Health & Municipal Administration Department.
II
NOTIFICATIONS AMENDING THE SCHEDULE
Bangalore, dated 9th July, 1986. [No. HFW 173 PIM 82]
In exercise of the powers conferred by sub-section (2) of section 21 of the Karnataka
Ayurvedic and Unani Practitioners Registration and Medical Practitioners "Miscellaneous
Provisions' Act, 1961 (Karnataka Act 9 of 1962), the Government of Karnataka after
consultation with the Karnataka Ayurvedic and Unani Practitioners' Board, hereby
substitutes the Schedule appended to the said Act, by the following, namely:
46
SCHEDULE
(Particulars as in the body of the Act coverd by Footnote 1 at page.536)
By order and in the name of the Governor of Karnataka,
(B. VENKATASWAMY)
Under Secretary to Government,
Health and Family Welfare Department
(Published in the Karnataka Gazette Part IV-2C(ii) dated, 04.02.1988 at pages 212-237).
III
Bangalore, dated 21/23.12.1988 [No. HFW 82 PTD 88]
S.O.712.- In exercise of the powers conferred by Section 21 of the Karnataka
Ayurvedic and Unani Practitioners' Registration and Medical Practitioners Miscellaneous
Provisions Act, 1961 (Act 9 of 1962), the Karnataka Government, after consultation with the
Karnataka Ayurvedic and Unani Practitioners' Boards hereby make the following
amendments to the Schedule appended to the said Act, namely.-
In the Schedule.-
(Particulars as in the body of the Act coverd by Footnotes at pages. 537, 538, 539,
541, 542, 548, 550, 551, 552, 553, 556, 557, 558, 559, 561, 563, 564, 565, 566.)
By order and in the name of the Governor of Karnataka,
Under Secretary to Government,
Health and Family Welfare Department
(Published in the Karnataka Gazette dated: 05.07.1990, vide Notification No. HFW 82 PTD
88, dated 21/23.12.1988.)
IV
Banglore, dated16th March 1991 [No. HFW 136 PTD 90]
S.O. 284.- In exercise of the powers conferred by sub-section (2) of Section 21 of the
Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners'
Miscellaneous Provisions Act, 1961 (Karnataka Act No. 9 of 1962), the Government of
Karnataka, after consultation with the Karnataka Ayurvedic and Unani Practitioners' Board,
hereby makes the following further amendment to the Schedule of the said Act, namely.-
In the Schedule
(Particulars as in the body of the Act coverd by Footnotes at pages 544 and 545)
By order and in the name of the Governor of Karnataka,
Under Secretary to Government,
Health and Family Welfare Department
(Published in the Karnataka Gazette (Extraordinary) dated, 04.04.1991).
* * * *
47
KARNATAKA ACT NO. 03 OF 2017
(First Published in the Karnataka Gazette Extra-ordinary on the 04th day of January, 2017)
THE KARNATAKA AYURVEDIC, NATUROPATHY, SIDDHA, UNANI AND YOGA
PRACTITIONERS REGISTRATION AND MEDICAL PRACTITIONERS MISCELLANEOUS
PROVISIONS (AMENDMENT) ACT, 2016
(Received the assent of the Governor on the 31st day of December, 2016)
An Act further to amend the Karnataka Ayurvedic, Naturopathy, Siddha, Unani and
Yoga Practitioners Registration and Medical Practitioners' Miscellaneous provisions Act,
1961.
Whereas it is expedient further to amend the Karnataka Ayurvedic, Naturopathy,
Siddha, Unani and Yoga Medical Practitioners Registration and Medical Practitioners
Miscellaneous provisions Act, 1961 (Karnataka Act 9 of 1962), for the purposes hereinafter
appearing;
Be it enacted by the Karnataka State Legislature in the sixty-seventh year of the
Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Karnataka
Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners' Registration and Medical
Practitioners Miscellaneous provisions (Amendment) Act, 2016.
(2) It shall come into force at once.
Sections 16, 36, 37, 38 are Incorporated in the Principal Act.