1
mŸkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982 ¿mŸkj izns"k vf/kfu;e la[;k 18 lu~ 1982À
THE UTTAR PRADESH INDIAN MEDICAL INSTITUTIONS
(ACQUISITION AND MISCELLANEOUS PROVISIONS) ACT, 1982
[U. P. Act No. 18 of 1982]
2
mŸkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982
1
¿mŸkj izns"k vf/kfu;e la[;k 18 lu~ 1982À ¿mÙkj izns"k fo/kku lHkk us fnukad 10 Qjojh] 1982 rFkk mÙkj izns"k fo/kku ifj'kn~ us fnukad 16 ekpZ] 1982 dh cSBd esa Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'Vªifr egksn; us fnukad 7 vizSy] 1982 dks Lohdf̀r iznku dh rFkk mÙkj izns"k ljdkjh vlk/kkj.k xtV eas fnukad 17 vizSy] 1982 dks izdkf"kr gqvkAÀ
vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr eas f"k{kk nsus okyh dfri; xSj ljdkjh laLFkkvksa dk vtZu vkSj izca/k djus] ,slh fpfdRlk i)fr eas f"k{kk dk izkUrh;dj.k djus] izkdf̀rd fpfdRlk vkSj ;ksx fpfdRlk eas f"k{kk nsus dks fofu;fer djus vkSj mlls lEc) ;k vkuq'kafxd fo'k;ksa dk micU/k djus ds fy,
vf/kfu;e
pwafd jkT; eas vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr eas f"k{kk nsus okyh vusd fpfdRlk laLFkk,a dsoy /ku yksyqirk ds vfHkizk; ls pyk;h tk jgh gS( vkSj pwafd bu laLFkkvksa eas miyC/k f"k{kk dk Lrj] lTTkk vkSj v/;;u dh lqfo/kk visf{kr Lrj dh ugha gS(
vkSj pwafd bueas ls vf/kdka"k laLFkk;sa jkT; eas fdlh fo"ofo|ky; ls lEc) ugha gS vkSj bu laLFkkvksa eas f"k{kk izkIr djus okys Nk=ksa dk HkkX; vfuf"pr jgrk gS( vkSj pwafd ,slh fpfdRlk i)fr eas f"k{kk dk izkUrh;dj.k djus vkSj mlesa f"k{kk ds Lrj vkSj mipkj esa lq/kkj djus dh nf̀'V ls dfri; orZeku laLFkkvksa dk vtZu djuk vkSj
"ks'k laLFkkvksa dks cUn djuk vko";d gS( vkSj pwafd izkdf̀rd fpfdRlk vkSj ;ksx fpfdRlk eas f"k{kk nsus dks fofu;fer djuk lehphu gS(
vr,o] vc Hkkjr x.kjkT; ds rSarhlosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS%&
v/;k; & ,d
izkjfEHkd
1& ¼1½ ;g vf/kfu;e mÙkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982 dgk tk;sxkA
laf{kIr uke vkSj izkjEHk
¼2½ ;g ,sls fnukad ls izoÙ̀k gksxk] ftls jkT; ljdkj] vf/klwpuk }kjk] bl fufeÙk fu;r djsA
2&& bl vf/kfu;e eas] && ifjHkk'kk,a
¼d½ ^^fu;r fnu** dk rkRi;Z /kkjk 1 dh mi/kkjk ¼2½ ds v/khu vf/klwfpr fnukad ls gS(
¼[k½ ^^vk;qosZfnd rFkk ;wukuh frCCkh fpfdRlk i)fr** dk ogh rkRi;Z gksxk] tks mlds fy, la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939 esa fn;k x;k gS( 1- mn~n s"; vkSj dkj.kksa ds fooj.k ds fy, fnukad 1 Qjojh] 1982 dk ljdkjh vlk/kkj.k xtV nsf[k;sA 2- ;g vf/kfu;e la0 3118@fpfd0-0@ikap&13&80 fnukad 2 tqykbZ] 1982 }kjk fnukad 2 tqykbZ] 1982 ls izòÙk fd;k x;kA
3
¿mÙkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 3À ¼x½ ^^vuqlwfpr laLFkk** dk rkRi;Z vuqlwph eas fofufnZ'V
vk;qosZfnd rFkk ;wukuh frCCkh i)fr eas f"k{kk nsus okyh fdlh fpfdRlk laLFkk ds lkFk&lkFk mlls layXu ;k mlds lEcU/k eas iz;qDr fpfdRlky; vkSj vkS'k/kky; ls gS vkSj blds vUrxZr ,slh laLFkk ds lEcU/k eas ;k mlds milk/ku ds :Ik eas iz;qDr ;k mlls vuqc) leLr O;k[;ku d{k] iz;ksx"kkyk,a] iqLrdky;] Nk=kokl vkSj cksfMZax gkml Hkh gS(
¼?k½ fdlh vuqlwfpr laLFkk ds lEcU/k eas] ^^lkslkbVh** dk rkRi;Z ,slh lkslkbVh] U;klh ;k vU; O;fDRk ;k fudk; ls gS] ftleas ,slh laLFkk dk LokfeRo vkSj mlds dk;Z&dyki dk izcU/k vkSj fu;a=.k fufgr gksA v/;k; & nks
vuqlwfpr laLFkkvksa dk vtZu
3&& ¼1½ fu;r fnu dks vkSj mlh fnu ls izR;sd vuqlwfpr laLFkk vkSj mlds lkFk gh&&
vuqlwfpr laLFkkvksa dk
jkT; ljdkj eas fufgr
gksuk
¼d½ ,slh leLr Hkwfe] ftl ij ,slh laLFkk fLFkr gks vkSj mlls vuqyXu vU; leLr Hkwfe vkSj ,slh Hkwfe ij leLr Hkou] fuekZ.k vkSj fQDlpj( ¼[k½ ,slh laLFkk dk leLr QuhZpj] miLdj] LVksj] lkf/k=] midj.k] ;a=] Hks'kt] vkS'kf/k] fuekZ.k&dk;Z] deZ"kkyk] ifj;kstuk] vkVkseksckby] iqLrdsa] /ku vkSj vU; vkfLr;ka(
¼x½ ,slh leLr vU; taxe vkSj LFkkoj lEifÙk] ftlds vUrxZr QkeZ] iV~Vk vkSj leLr vf/kdkj] "kfDr;ka] izkf/kdkj] fo"ks'kkf/kdkj] vkjf{kr fuf/k] fofu/kku] cgh&_.k ¼cqdMsV½ vkSj ,slh lEifÙk eas ;k mlds laca/k eas ;k mlls mn~Hkwr gksus okys leLr vU; vf/kdkj vkSj fgr Hkh gS] tks fu;r fnu ds Bhd iwoZ ,slh laLFkk ds dk;Zdyki ds izcU/k ds izHkkjh fdlh vU; O;fDr] U;klh] lkslkbVh ;k vU; fudk; ds LokfeRo] dCtk] "kfDr ;k fu;a=.k eas jgh gks(
jkT; ljdkj dks vUrfjr gks tk;sxh vkSj iw.kZ :Ik ls mleas fufgr gksxh vkSj ,slh laLFkk ds iz;kstuksa ds fy, iz;qDr dh tk;sxh vkSj mi;ksx eas yk;h tk;sxhA ¼2½ mi/kkjk ¼1½ eas fufnZ'V leLr ;k fdlh lEifÙk vkSj vkfLr ds laca/k eas izR;sd nku&foys[k] foU;kl] olh;r] U;kl ;k vU; nLrkost dk] fu;r fnu ls] bl izdkj vFkZ yxk;k tk;xk ekuks og jkT; ljdkj ds i{k eas fd;k ;k fu'ikfnr fd;k x;k gksA ¼3½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] bl /kkjk eas fufnZ'V izR;sd lEifÙk vkSj vkfLr] tks mi/kkjk ¼1½ ds vk/kkj ij jkT; ljdkj esa fufgr gks xbZ gS] bl izdkj fufgr gksus ds vk/kkj ij lHkh _.k] ck/;rk cU/kd] izHkkj ;k /kkj.kkf/kdkj vkSj mls izHkkfor djus okys Hkkjksa ls eqDr vkSj mUeksfpr gks tk;xh vkSj ,slh lEifÙk ds mi;ksx dks fdlh jhfr ls fucZfU/kr djus okyh fdlh U;k;ky; ;k vf/kdkj.k dks izR;sd dqdhZ] O;kns"k] fMdzh ;k vkns"k dks okil fy;k x;k le>k tk;xkA
¼4½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] fu;r fnu ds Bhd iwoZ lkslkbVh }kjk ;k mlds fo:) yfEcr ;k fo|eku fdlh dk;Zokgh ;k okngsrqd dks fu;r fnu ls] jkT; ljdkj }kjk ;k mlds fo:) mlh izdkj tkjh j[kk vkSj izoÙ̀k fd;k tk ldsxk] tSlk og ,slh lkslkbVh }kjk ;k mlds fo:) tkjh j[kk ;k izoÙ̀k fd;k tk ldrk Fkk ;fn ;g vf/kfu;e izoÙ̀k u gqvk gksrkA
4
¿mÙkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 4&6À 4&& ¼1½ fu;r fnu dks vkSj mlh fnu ls izR;sd vuqlwfpr laLFkk dk iz"kklu jkT; ljdkj }kjk ,slh jhfr ls fd;k tk;xk] tSlh jkT; ljdkj le;≤ ij funsf"kr djsA vuqlwfpr laLFkkvksa dk
iz"kklu
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] jkT; ljdkj funs"k ns ldrh gS fd &&
¼d½ ,d ;k vf/kd vuqlwfpr laLFkkvksa dks cUn dj fn;k tk;xk(
¼[k½ ,slh nks ;k vf/kd laLFkkvksa dks lfEefyr ;k lekesfyr dj fn;k tk;xk(
¼x½ ,slh ,d ;k vf/kd laLFkkvksa ds Nk=ksa dks ,slh fdlh vU; laLFkk esa LFkkukUrfjr ;k vkesfyr dj fn;k tk;xk(
¼?k½ ,slh laLFkkvksa ds v/;kidksa vkSj vU; deZpkfj;ksa dk LFkkukUrj.k ,d laLFkk ls nwljh laLFkk eas dj fn;k tk;xkA
5&& izR;sd O;fDr] ftlds dCtk] vfHkj{kk ;k fu;a=.k eas fu;r fnu dks /kkjk 3 eas fufnZ'V dksbZ lEifŸk ;k vkfLr gks] ,slh lEifŸk ;k vkfLr dysDVj ;k jkT; ljdkj ds ,sls vU; vf/kdkjh dks] ftls jkT; ljdkj }kjk bl fufeŸk izkf/kdr̀ fd;k tk;] rRdky ifjnŸk dj nsxk vkSj dysDVj ;k ;FkkiwoksZDr ,slk vU; vf/kdkjh] ,slk ifjnku izkIr djus ds fy, ,sls cy dk iz;ksx dj ldrk gS] tSlk vko";d gksA
dCtk nsus dk drZO;
¼2½ ,slk dksbZ O;fDr] ftlds dCtk] vfHkj{kk ;k fu;a=.k esa fu;r fnu dks /kkjk 3 eas fufnZ'V fdlh lEifŸk ls lacaf/kr dksbZ cgh] dkxt&i= ;k vU; nLrkost gks] mudk ys[kk&tks[kk dysDVj dks ;k jkT; ljdkj ds ,sls vU; vf/kdkjh ;k deZpkjh dks] ftls jkT; ljdkj }kjk bl fufeŸk izkf/kdr̀ fd;k tk;] nsus dk ftEesnkj gksxkA ¼3½ bl vf/kfu;e eas fn, x, vU; micU/kksa ij izfrdwy izHkko Mkys fcuk jkT; ljdkj ds fy;s ;g fof/kiw.kZ gksxk fd og ,slh lEkLr lEifŸk;ksa vkSj vkfLr;ksa dk] tks bl vf/kfu;e ds v/khu mls vUrfjr vkSj mleas fufgr dh x;h gS] dCtk ysus ds fy, ,slh leLr dk;Zokgh djs] tks vko";d vkSj fof/kiw.kZ gksA
6&& ¼1½ /kkjk 7 ds micU/kksa ds v/khu jgrs gq,] ,slk izR;sd v/;kid ;k vU; deZpkjh] tks fu;r fnu ds Bhd iwoZ fdlh vuqlwfpr laLFkk eas ;k mlds dk;Zdyki ds laca/k eas fu;ksftr gks] fu;r fnu ls] jkT; ljdkj dk] ;FkkfLFkfr] v/;kid ;k vU; deZpkjh gks tk;xk vkSj viuk in mlh dk;kZof/k ds fy;s mlh ikfjJfed ij vkSj mUgha fucU/kuksa vkSj "krksZa ij vkSj isU"ku] minku vkSj vU; fo'k;ksa ds lEcU/k eas mUgha vf/kdkjksa vkSj fo"ks'kkf/kdkjksa ds lkFk /kkj.k djsxk] tSls /kkj.k djrk] ;fn ;g vf/kfu;e izoŸ̀k u gqvk gksrk vkSj blh izdkj /kkj.k djrk jgsxk tc rd fd mldk fu;kstu lE;d :i ls lekIr u dj fn;k tk; ;k tc rd fd mlds ikfjJfed] fuca/ku vkSj "krksZa dks jkT; ljdkj }kjk lE;d :i ls ifjofrZr u dj fn;k tk; %
v/;kid vkSj vU;
deZpkjh jkT; ljdkj
ds deZpkjh gks tk;saxs
ijUrq ;fn ,slk vUrj.k fdlh ,sls v/;kid ;k vU; deZpkjh dks Lohdkj u gks rks og fu;r fnu ls ,d ekl ds Hkhrj jkT; ljdkj dks bl vk"k; dh lwpuk nsxk vkSj rnqijkUr mldk fu;kstu fu;r fnu ls lekIr gks tk;xk %
ijUrq ;g vkSj fd ;fn fdlh v/;kid ;k vU; deZpkjh ds fu;kstu dh lekfIr iwoZorhZ ijUrqd ds vuqlkj dh tkrh gS rks ,slk v/;kid ;k deZpkjh] mi/kkjk ¼2½ ds micU/kksa ds v/khu jgrs gq, fuEufyf[kr dk gdnkj gksxk &&
5
¿mÙkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 7À ¼d½ LFkk;h deZpkjh dh fLFkfr eas rhu ekl ds osru ds cjkcj vkSj fdlh vU; deZpkjh dh fLFkfr e as ,d ekl ds osru ds cjkcj /kujkf"k( vkSj ¼[k½ vU; lqfo/kk,a] ;fn dksbZ gks] tks ,slh laLFkk eas mldh foxr lsokvksa ds dkj.k mls izkIr gksrh] ;fn mlds fu;kstu dh lekfIr bl izdkj u dh xbZ gksrhA
¼2½ mi/kkjk ¼1½ v/khu fdlh v/;kid ;k vU; deZpkjh dh lsokvksa ds vUrj.k ;k lsok lekfIr ls og la;qDr izkUrh; vkS|ksfxd >xM+ksa dk ,sDV] 1947 ;k rRle; izoŸ̀k fdlh vU; fof/k ds v/khu fdlh izfrdj dk gdnkj ugha gksxk vkSj bl izdkj dk dksbZ nkok fdlh U;k;ky;] vf/kdj.k ;k vU; izkf/kdkjh }kjk xzg.k ugha fd;k tk;xkA ¼3½ ;fn bl vf/kfu;e ds izkjEHk ds i"pkr~ fdlh le; fdlh vuqlwfpr laLFkk eas fdlh v/;kid ;k vU; deZpkjh ds in eas dksbZ fjfDr gksrh gS vkSj ,sls izkjEHk ds fnukad ls Bhd iwoZorhZ fnukad dks vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr eas f"k{kk nsus okyh fdlh fpfdRlk laLFkk eas ¼vuqlwfpr laLFkk ls fHkUUk½ lsokjr dksbZ v/;kid ;k vU; deZpkjh mlh dksfV ;k Js.kh ds fdlh ,sls in ij fu;qfDr ds fy;s vkosnu djrk gS rks ,slk v/;kid ;k deZpkjh vU; vkosndksa dh rqyuk eas vf/keku dk gdnkj gksxk] c"krsZ og ,sls in ds fy, fofgr U;wure vgZrk,a iwjh djrk gksA
7&& ¼1½ bl vf/kfu;e eas fdlh ckr ds gksrs gq, Hkh] fu;r fnu ls Bhd iwoZ nks o'kZ dh vof/k eas fdlh vuqlwfpr laLFkk ds v/;kidksa ;k vU; deZpkfj;ksa dh fu;qfDr ;k mUgsa nh x;h osruof̀} dh ;FkkFkZrk dk iqufoZyksdu djus ds fy, jkT; ljdkj fdlh vf/kdkjh dks uke&fufnZ'V dj ldrh gS ;k dksbZ lfefr fu;qDr dj ldrh gS vkSj ;fn ,sls vf/kdkjh ;k lfefr dh fjiksVZ vkSj izHkkfor v/;kidksa ;k vU; deZpkfj;ksa ls bl fufeŸk izkIr vH;kosnuksa ij fopkj djus ds i"pkr~] dksbZ fu;qfDr ;k osru òf) jkT; ljdkj dks ;FkkFkZ u izrhr gks rks og] ,sls v/;kid ;k deZpkjh dh] ;FkkfLFkfr] lsok lekIr dj ldrh gS ;k osru òf) dks jn~n dj ldrh gS vkSj ,slh izR;sd lsok&lekfIr ij /kkjk 6 dh mi/kkjk ¼2½ ds micU/k ykxw gksaxsA
dfri; fu;qfDr;ksa vkfn
dk iqufoZyksdu
¼2½ vius LokfeRok/khu fdlh ,slh lEifŸk ;k vkfLr ds lEcU/k eas] tks /kkjk 3 ds v/khu jkT; ljdkj eas fufgr gks] fdlh lkslkbVh }kjk fdlh lsok] fodz; ;k lEHkj.k ds fy;s dh x;h izR;sd lafonk] tks fu;r fnu ds Bhd iwoZ izoŸ̀k jgh gks] fu;r fnu ls ,d lkS vLlh fnu dh vof/k dh lekfIr ds fnu dks vkSj mlh fnu ls izHkkoh u jg tk;xh] tc rd fd ,slh lafonk dk] mDr vof/k dh lekfIr ds iwoZ] jkT; ljdkj }kjk fyf[kr :i ls vuqleFkZu u dj fn;k tk; vkSj ,slh lafonk dk vuqleFkZu djus eas jkT; ljdkj mleas ,slk ifjorZu ;k mikUrj dj ldrh gS] ftls og mfpr le>s %
ijUrq jkT; ljdkj rc rd fdlh lafonk dk vuqleFkZu djus eas =qfV ugha djsxh vkSj u mleas dksbZ ifjorZu ;k mikUrj djsxh &&
¼d½ tc rd fd mldk ;g lek/kku u gks tk; fd ,slh lafonk
vuqlwfpr :i ls nqHkZj gS ;k vln~HkkoiwoZd dh x;h gS ;k jkT; ljdkj ds fgrksa ds fy;s gkfudj gS( vkSj
¼[k½ tc rd fd lafonk ds i{kdkjksa dks lquokbZ dk ;qfDr;qDr volj u ns fn;k x;k gks vkSj lafonk dk vuqleFkZu djus ls bUdkj djus ;k mleas dksbZ ifjorZu ;k mikUrj djus ds dkj.kksa dks vfHkfyf[kr u dj fn;k tk;A
6
¿mÙkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 8&12À v/;k; & rhu
ubZ laLFkk,a [kksyus vkSj u;s Nk=ksa dks HkrhZ djus dk fu'ks/k
8&& /kkjk 9 ds micU/kksa ds v/khu jgrs gq, dsUnzh; ljdkj ;k jkT; ljdkj }kjk izkf/kdr̀ O;fDr ls fHkUu dksbZ O;fDRk fu;r fnu dks ;k mlds i"pkr~ && ubZ laLFkk,a [kksyus ij
fucZU/ku
¼d½ vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr eas fdlh f"k{k.k dk;Z dk Hkkj ysus ;k mlds lapkyu] O;oLFkk ;k izLFkkiuk dh izO;atuk djus okyh fdlh laLFkk dks u rks [kksysxk] u mldk laxBu] vuqj{k.k ;k izcU/k djsxk vkSj u mls [kqyok;sxk] u mldk laxBu] vuqj{k.k ;k izcU/k djk;sxk(
¼[k½ ,slh fpfdRlk i)fr eas fdlh f"k{k.k ikB~;dze eas pkgs Qhl dk Hkqxrku djus ij ;k ,sls Hkqxrku ds fcuk] u rks dksbZ HkrhZ djsxk vkSj u HkrhZ djus dh izLFkkiuk djsxk(
¼x½ ,slh fpfdRlk i)fr eas f"k{k.k iznku djus okyh fdlh laLFkk ds laca/k eas dksbZ nku] vfHknku ;k Qhl ¼pkgs mls fdlh Hkh uke ls iqdkjk tk;½ ugha ysxk( ¼?k½ ,slh fpfdRlk i}fr eas f"k{k.k iznku djus dh nf̀'V ls O;k[;ku] ijh{kk ds fy, rS;kj djkus ;k v/;kiu dk ;k fdlh iz;ksx"kkyk eas iz;ksx djus dk u rks dksbZ izcU/k djsxk vkSj u ;g izdV djsxk fd ,slk izca/k fd;k x;k gSA 9&& vk;qosZfnd ;k ;wukuh frCch fpfdRlk i)fr eas f"k{k.k iznku djus okyh dksbZ fpfdRlk laLFkk] tks fu;r fnu ds iwoZ LFkkfir gqbZ gks] fu;r fnu dks ,slh laLFkk eas uke&fuosf"kr Nk=ksa dks fu;r fnu ls ikap o'kZ dh vof/k eas fuEu d{kk ls mPp d{kk eas izksUufr ds :Ik eas HkrhZ dj ldrh gS vkSj mDr ikap o'kZ dh vof/k ds Ik"pkr~ /kkjk 8 ds micU/k izR;sd laLFkk ij ;Fkko";d ifjorZu lfgr ykxw gksaxsA
Nk=ksa dh HkrhZ ij fucZU/ku
10&& /kkjk 8 ;k /kkjk 9 dh dksbZ ckr vk;qosZfnd ;k ;wukuh frCch fpfdRlk i)fr ;k izkdf̀rd fpfdRlk ;k ;ksx fpfdRlk eas f"k{k.k iznku djus ds fy, lafo/kku ds vuqPNsn 30 eas fufnZ'V fdlh vYila[;d ds viuh :fp dh fdlh f"k{kk laLFkk dks LFkkfir vkSj iz"kkflr djus ds vf/kdkj dks izHkkfor ugha djsxhA
vYila[;d laLFkkvksa ds
lEcU/k eas O;kòfÙk
11&& /kkjk 8 vkSj 9 ds micU/kksa dk mYya?ku djus okyk izR;sd O;fDRk dkjkokl ls] ftldh vof/k rhu o'kZ rd gks ldrh gS ;k tqekZus ls] tks nks gtkj :Ik;s rd gks ldrk gS ;k nksuksa ls n.Muh; gksxkA
/kkjk 8 vkSj 9 ds mYya?ku
ds fy, "kkfLr
v/;k; & pkj
izkdf̀rd vkSj ;ksx fpfdRlk eas f"k{k.k iznku djus okyh laLFkk;sa 12&& ¼1½ jkT; ljdkj ds fy, izkdf̀rd ;k ;ksx fpfdRlk eas f"k{k.k iznku djus okyh izR;sd laLFkk dh LFkkiuk] mlds vuqj{k.k] izcU/k vkSj dk;Z dks fu;eksa }kjk fofu;fer djuk fof/kiw.kZ gksxkA
izkd`frd vkSj ;ksx
fpfdRlk ls lacaf/kr
laLFkkvksa dk fofu;eu
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] mDr mi/kkjk eas fufnZ'V fu;eksa eas fuEufyf[kr lHkh ;k fdlh fo'k; dh O;oLFkk dh tk ldrh gS] vFkkZr~ &&
7
¿mÙkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 13&15À ¼d½ ,sls fu;eksa ds izkjEHk ds fnukad dks izkdf̀rd ;k ;ksx fpfdRlk eas f"k{k.k iznku djus okyh laLFkkvksa dk jftLVªhdj.k(
¼[k½ ,slh ubZ laLFkk,a [kksyus ;k LFkkfir djus ds fy,] ftleas izkdf̀rd ;k ;ksx fpfdRlk eas f"k{k.k iznku fd;k tkuk gks] iwoZ vuqKk izkIr djus ds fy, micU/k(
¼x½ ,slh "krsZa vkSj fucU/ku vkjksfir djuk] ftu ij [k.M ¼d½ vkSj ¼[k½ eas fufnZ'V laLFkkvksa dks iwoZor~ cus jgus dh vuqefr nh tk;xh(
¼?k½ fu;eksa ds v/khu izkf/kdr̀ vf/kdkfj;ksa }kjk [k.M ¼d½ vkSj ¼[k½ eas fufnZ'V laLFkkvksa dk fu;rdkfyd fujh{k.k djus ds fy, micU/k(
¼³½ jkT; ljdkj ;k mlds }kjk izkf/kdr̀ vf/kdkfj;ksa dks [k.M ¼d½ vkSj [k.M ¼[k½ eas fufnZ'V laLFkkvksa ds izcU/kra= ls ,slh lwpuk] fooj.k&i= ;k foojf.k;ka ,sls vUrjky ij] tSlk fofgr fd;k tk;] ekaxus dh "kfDr iznku djuk( ¼p½ mu O;fDr;ksa ij] tks ,sls fu;eksa ds micU/kksa dk mYya?ku djs ;k rn~/khu tkjh fd;s x;s fdlh fof/kiw.kZ funs"k dk vuqikyu djus eas foQy jgs]
"kkfLr vkjksfir djus ds fy, micU/kA v/;k; & ik¡p
izdh.kZ
13&& rRle; izoÙ̀k fdlh vU; fof/k eas ;k bl vf/kfu;e ls fHkUu fdlh fof/k ds vk/kkj ij izHkko j[kus okyh fdlh fy[kr eas ;k fdlh U;k;ky;] vf/kdj.k ;k izkf/kdjh dh fdlh fMdzh ;k vkns"k eas bl vf/kfu;e ls vlaxr fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ds micU/k izHkkoh gksaxsA
vf/kfu;e ds micU/kksa dk
vf/kHkkoh izHkko gksxk
14&& izR;sd ,slk O;fDRk] tks && "kkfLr
¼d½ fdlh vuqlwfpr laLFkk ds iz;kstuksa ds fy, /k`r fdlh lEifÙk ;k vkfLr dks vius dCtk] vfHkj{kk ;k fu;a=.k eas j[krs gq, ,slh lEifÙk ;k vkfLr dks /kkjk 5 dh mi/kkjk ¼1½ dk mYya?ku djrs gq,] jkT; ljdkj ls nks'kiw.kZ jhfr ls jksdrk gS] ;k
¼[k½ fdlh vuqlwfpr laLFkk ds iz;kstuksa ds fy, /k`r fdlh lEifÙk ;k vkfLr ij lnks'k dCtk ysrk gS ;k cuk;s j[krk gS] ;k
¼x½ fdlh vuqlwfpr laLFkk ds laca/k eas vius dCtk] vfHkj{kk ;k fu;a=.k eas dksbZ cgh] dkxt&i= ;k vU; nLrkost /kkjk 5 dh mi/kkjk ¼2½ dk mYya?ku djrs gq, tkucw>dj jksdrk gS ;k mudk ys[kk&tks[kk nsus eas foQy jgrk gS] ;k ¼?k½ fdlh vuqlwfpr laLFkk ds iz;kstuksa ds fy, /k`r fdlh lEifÙk dk lnks'k mi;ksx djrk gS] mls gVkrk gS] ;k u'V djrk gS]
dkjkokl ls] ftldh vof/k nks o'kZ rd gks ldrh gS ;k tqekZus ls] tks rhu gtkj :Ik;s rd gks ldrk gS ;k nksukas ls] n.Muh; gksxkA
15&& ¼1½ tgka bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k x;k gS] ogka ,sls izR;sd O;fDr dks] tks vijk/k fd;s tkus ds le; dEiuh dk izHkkjh jgk gS vkSj mlds dk;Z&lapkyu ds fy;s mlds izfr mÙkjnk;h jgk gS] vkSj dEiuh dks Hkh vijk/k dk nks'kh le>k tk;xk vkSj rn~uqlkj muds fo:) dk;Zokgh dh tk ldsxh vkSj n.M fn;k tk ldsxk %
dEiuh }kjk vijk/k
8
¿mÙkj izns"k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 16& vuqlwphÀ ijUrq bl mi/kkjk dh fdlh ckr ls ,slk dksbZ O;fDr n.Muh; ugha gksxk ;fn og ;g lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk ugha fd;k x;k Fkk ;k mlus ml vijk/k ds fuokj.k ds fy, iw.kZ:is.k lE;d rRijrk cjrh FkhA
¼2½ mi/kkjk ¼1½ eas fdlh ckr ds gksrs gq, Hkh] tgka bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k x;k gS vkSj ;g lkfcr gks tk; fd vijk/k dEiuh ds fdlh funs"kd] izca/kd] lfpo ;k vU; vf/kdkjh dh lgefr ;k ekSukuqefr ls fd;k x;k gS ;k mldh vksj ls dksbZ mis{kk fd;s tkus ds dkj.k gqvk gS] ogka ,sls funs"kd] izca/kd] lfpo ;k vU; vf/kdkjh dks ml vijk/k dk nks'kh le>k tk;xk vkSj rn~uqlkj mlds fo:) dk;Zokgh dh tk ldsxh vkSj n.M fn;k tk ldsxkA
Li'Vhdj.k && bl /kkjk ds iz;kstuksa ds fy;s &&
¼d½ ^dEiuh^ dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blds vUrxZr
dksbZ QeZ] lkslkbVh ;k O;fDr;ksa dk vU; leqnk; Hkh gS( vkSj
¼[k½ fdlh QeZ ds lEcU/k eas] ^funs"kd^ dk rkRi;Z ml QeZ ds Hkkxhnkj ls gSA
16&& bl vf/kfu;e ds v/khu ln~Hkkouk ls fd;s x;s ;k fd;s tkus ds fy,
vk"kf;r fdlh dk;Z ds fy, jkT; ljdkj ;k mlds fdlh vf/kdkjh ;k vU; deZpkjh ds fo:) dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA
ln~Hkkouk ls fd;s x;s
dk;Z dk laj{k.k
17&& n.M izfdz;k lafgrk] 1973 eas fdlh ckr ds gksrs gq, Hkh] dksbZ U;k;ky; bl vf/kfue; ds v/khu fdlh vijk/k dk laKku jkT; ljdkj ;k jkT; ljdkj }kjk bl fufeÙk izkf/kdr̀ fdlh vf/kdkjh }kjk fd;s x;s fdlh fyf[kr ifjokn ds fcuk ugha djsxkA vijk/k dk laKku
18&& jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s vf/klwpuk }kjk fu;e cuk ldrh gSA
fu;e cukus dh "kfDRk
vuqlwph
¿/kkjk 2 ¼x½ nsf[k;sÀ
dze la[;k laLFkkvksa ds uke
1 vk;qosZn egkfo|ky;] okjk.klhA
2 yky cgknqj "kkL=h Lekjd vk;qosZfnd dkWyst] gafM;k ¼bykgkckn½A
3 rd fey&mÙkhc dkyst] y[kuÅ
4 ;wukuh esfMdy dkyst] bykgkcknA
9
THE UTTAR PRADESH INDIAN MEDICAL INSTITUTIONS
(ACQUISITION AND MISCELLANEOUS PROVISIONS) ACT, 1982
1
[U. P. ACT NO. 18 OF 1982]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on February 10, 1982, and by the Uttar Pradesh Legislative Council on March 16, 1982. Received the assent of the President on April 7, 1982 under Article 201 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary, dated April 17, 1982.]
AN
ACT
to provide for the acquisition and management of certain non-government institutions imparting instruction in Ayurvedic and Unani-Tibbi Systems of medicine, to provincialize education in such systems of medicine, to regulate the imparting of instruction in naturopathy and Yoga Therapy and for matters connected therewith or incidental thereto.
WHEREAS, a large number of medical institutions imparting instruction in the Ayurvedic and Unani-Tibbi Systems of Medicine are operating in the State with mercenary motives;
AND, WHEREAS, the standard of education, equipment and facility for studies obtaining in these institutions are not up to the mark;
AND, WHEREAS, most of these institutions are not affiliated to any University in the State and the fate of students obtaining instructions in these institutions remains uncertain;
AND, WHEREAS, with a view to provincializing education in such systems of medicine and improving standard of education and treatment therein, it is necessary to acquire certain existing institutions and to close down the rest; AND, WHEREAS, it is expedient to regulate the imparting of instruction in naturopathy and Yoga therapy;
NOW, THEREFORE, it is hereby enacted in the Thirty-third Year of the Republic of India as follows :
CHAPTER I
Preliminary
Short title and commencement 1- (1) This Act may be called the Uttar Pradesh Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982.
(2) It shall come into force on such date2as the State Government may, by notification2, appoint in this behalf.
Definitions 2- In this Act,---
(a) 'Appointed day' means the date notified under sub-section (2) of section 1;
(b) 'Ayurvedic and Unani-Tibbi systems of medicine' shall have the meaning assigned to it in U.P. Indian Medicine Act, 1939;
1- For Statement of Objects and Reasons. see Uttar Pradesh Gazette Extraordinary, dated February 1. 1982.
2 - This Act was enforced w.e.f. July 2 , 1982 vide notification no. 3118Ck-9/v-13-80, dated July 2, 1982.
10
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 3] Miscellaneous Provisions) Act, 1982
(c) 'Scheduled institution' means a medical institution imparting instruction in Ayurvedic and Unani-Tibbi Systems of medicine specified in the Schedule together with the hospitals and dispensaries attached thereto or used in connection therewith and include all lecture rooms, laboratories, libraries, hostels and boarding houses used in connection with or as accessories to, or adjuncts of such institution;
(d) 'Society' in relation to a scheduled institution means the society, trustee or other person or body in which or unto whom the ownership, management and control of the affairs of such institution are vested.
CHAPTER II
Acquisition of Scheduled Institutions
Vesting of scheduled Institutions in the State
Government
3- (1) On and from the appointed day, every scheduled institution together with-
(a) all lands on which such institution stands and all other land appurtenant thereto, and all buildings, erections and fixtures on such lands ;
(b) all furniture's, equipments, stores, apparatuses, instruments, appliances, drugs, medicines, works, workshops, projects, automobiles, books, moneys and other assets of such institution ;
(c) all other properties, movable and immovable, including farms, leases and all rights, powers, authorities, privileges, reserve funds, investments, book-debts and all other rights and interests in or in relation to or arising out of such property as were, immediately before the appointed day, in the ownership, possession, power or control of any person, trustee, society or other body in charge of the management of the affairs of such institution ; shall stand transferred to, and vest in absolutely the State Government and shall be applied and used for the purposes of such institution.
(2) Every deed of gift, endowment, bequest, trust or other document in relation to all or any of the properties and assets referred to in sub-section (1) shall, as from the appointed day, be construed as if it were made or executed in favour of the State Government.
(3) Subject to the provisions of this Act, every property and assets referred to in this section, which by virtue of sub-section (1) has vested in the State Government shall, by force of such vesting, be freed and discharged from any debt, obligation, mortgage, charge or lien and other encumbrances affecting it, and every attachment, injunction, decree or order of any court or tribunal restricting the use of such property in any manner shall be deemed to have been withdrawn.
(4) Subject to the provisions of this Act any proceeding or cause of action pending or existing immediately before the appointed day, by or against the society may, as from the appointed day, be continued and enforced by or against the State Government as it might have been enforced by or against such society if this Act had not come into force.
11
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 4-6] Miscellaneous Provisions) Act, 1982
Administration
of scheduled
institutions
4- (1) On and from the appointed day, every scheduled institution shall be administered by the State Government in such manner as the State Government may from time to time direct.
(2) Without prejudice to the generality of the provisions or sub-section (1), the State Government may direct that --
(a) one or more of the scheduled institutions shall be closed down ;
(b) two or more of such institutions shall be combined or amalgamated;
(c) students of one or more of such institutions shall be transferred to or absorbed in any other among such institutions;
(d) teachers and other employees of such institution shall be transferred from one institution to another.
Duty to deliver
possession
5- (1) Every person having possession, custody or control of any property or assets referred to in section 3 on the appointed day shall deliver forthwith such property or assets to the Collector or to such other officer of the State Government as may be authorized by the State Government in this behalf, and the Collector or such other officer as aforesaid may use such force as may be necessary for obtaining such delivery.
(2) Any person who, on the appointed day, has in his possession, custody or control any books, papers or other documents relating to any property referred to in section 3 shall be liable to account for the same to the Collector or to such other officer or employee of the State Government as may be authorized by the State Government in this behalf.
(3) Without prejudice to the other provisions contained in this Act, it shall be lawful for the State Government to take all such steps as are necessary and lawful for taking possession of all properties and assets which have been transferred to and vested in it under this Act.
Teachers, and
other
employees to
become
employees of
State
Government
6- (1) Subject to the provisions of section 7, every teacher or other employee who, immediately before the appointed day is employed in, or in connection with the affairs of any scheduled institution shall become, as from the appointed day, a teacher, or other employee, as the case may be, of the State Government and shall hold his office by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as he would have held, if this Act had not come into force and shall continue to do so, unless and until his employment is duly terminated or until his remuneration, terms and conditions are duly altered by the State Government :
Provided that if such transfer is not acceptable to any such teacher or other employee, he may give intimation to the State Government to that effect within one month from the appointed day and thereupon, his employment shall stand terminated with effect from the appointed day :
Provided further that if the employment of a teacher or other employee is terminated in accordance with the preceding proviso, such teacher or employee shall, subject to the provisions of sub-section (2), be entitled --
12
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 7] Miscellaneous Provisions) Act, 1982
(a) to an amount equivalent to three months salary in the case of permanent employee, and one month's salary in the case of any other employee ; and
(b) to other benefits, if any, which would have accrued to him because of his past services in such institution, if his employment had not been so terminated.
(2) The transfer or termination of the services of any teacher or other employee under sub-section (1) shall not entitle him to any compensation under the U. P. Industrial Disputes Act, 1947 or any other law for the time being in force, and no such claim shall be entertained by any court, tribunal or other authority.
(3) If any vacancy occurs in the post of a teacher or other employee in any scheduled institution at any time after the commencement of this Act, and a teacher or other employee serving in any medical institution imparting instructions in Ayurvedic and Unani-Tibbi Systems of Medicine (other than a scheduled institution) on the date immediately preceding the date of such commencement applies for appointment to any post' carrying the same rank, or grade, then such teacher or employee shall be entitled to preference over other applicants, provided he fulfills the minimum qualifications prescribed for such post. Review of
certain
appointments
etc.
7- (1) Notwithstanding anything contained in this Act, the State Government may nominate an officer or appoint a committee to review the genuineness of all appointments made or increments of salary given to the teachers or other employees of scheduled institution within the period of two years immediately preceding the appointed day, and if after considering the report of such officer or committee and representations that may be received in that behalf from the teachers or other employees affected, and appointment made or increment given does not appear to the State Government to be genuine, it may terminate the services of such teacher or employee or cancel the increment, as the case may be, and the provisions of sub-section (2) of section 6 shall apply to every such termination.
(2) Every contract entered into by a society in relation to any property or asset owned by it, which is vested in the State Government under section 3, for any service, sale or supply and in force immediately before the appointed day, shall, on and from, the expiry of a period of one hundred and eighty days from the appointed day cease to have effect, unless such contract is, before, the expiry of that period, ratified in writing by the State Government and in ratifying such contract, the State Government may make such alteration or modification therein as it may think fit :
Provided that the State Government shall not omit to ratify a contract and shall not make any alteration or modification therein ---
(a) unless it is satisfied that such contract is unduly onerous or has been entered into in bad faith or is detrimental to the interests of the State Government; and
(b) except after giving the parties to the contract a reasonable opportunity of being heard and except after recording in writing its reasons for refusal to ratify the contract or for making any alteration or modification therein.
13
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 8-12] Miscellaneous Provisions) Act, 1982
CHAPTER III
Prohibition against opening new institutions and admitting new students
Restriction on opening of new institutions 8- Subject to the provisions of section 9, no person other than a person authorized by the Central Government or the State Government shall, on or after the appointed day-
(a) open, organize, maintain, manage or cause to be opened, organized, maintained or managed any institution professing to undertake conduct, provide or offer any instruction in Ayurvedic and Unani-Tibbi System of medicine ;
(b) admit or offer admission on payment of fee or without such payment to any course of instruction in such system of medicine ;
(c) receive any donation, subscription or fee (by whatever name called) in respect of any institution imparting instruction in such system of medicine;
(d) make any arrangement or hold out that arrangements have been made for lecture, coaching or tuition or experiments in any laboratory with a view to imparting instruction in such system of medicine. Restriction on
admission of
student
9- A medical institution imparting instruction in Ayurvedic or Unani-Tibbi System of medicine established before the appointed day may admit students enrolled in such institution on the appointed day from a lower class to higher class by way of promotion during a period of five years from the appointed day, and after the said period of five years, the provisions of section 8 shall mutatis mutandis apply to every such institution.
Savings in
respect of
minority
institutions
10- Nothing in section 8 or section 9 shall affect the right of any minority referred to in Article 30 of the Constitution to establish and administer any educational institutions of their choice "for imparting instruction in Ayurvedic or Unani-Tibbi- Systems of Medicine or Naturopathy or Yoga Therapy".
Penalty for
contravention
of sections 8
and 9
11- Every person who contravenes the provisions of sections 8 and 9 shall be punishable with imprisonment for a period which may extend to three years or with fine which may extend to two thousand rupees or with both.
CHAPTER IV
Instructions imparting instructions in Naturopathy and Yoga Therapy
Regulation of institutions relating to Naturopathy and Yoga
Therapy
12- (1) It shall be lawful for the State Government to regulate, by rules, the establishment, maintenance, management and functioning of every institution imparting instruction in Naturopathy or Yoga Therapy.
(2) Without prejudice to the generality of the provisions of sub-section (1), the rules referred to in that sub-section may provide for all or any of the following matters, namely—
14
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 13-15] Miscellaneous Provisions) Act, 1982
(a) registration of institutions imparting instruction in Naturopathy or Yoga Therapy on the date of commencement of such rules;
(b) provision for obtaining prior permission for opening or establishing new institutions in which instruction in Naturopathy or Yoga Therapy is to be imparted;
(c) imposition of terms and conditions on which the institutions referred to in clauses (a) and (b) shall be allowed to continue;
(d) provision for the periodical inspection of the institutions referred to in clauses (a) and (b) by officers authorized under the rules;
(e) empowering the State Government or the officers authorized by it to call for such information, statement or returns from the management of institutions referred to in clauses (a) and (b), and on such intervals as may be prescribed;
(f) provision for imposition of penalty on persons who contravene the provisions of such rules or who fail to comply with any lawful directions issued thereunder.
CHAPTER V
MISCELLANEOUS
Provision of the Act to have overriding
effect
13- The provisions of this Act shall have effect, notwithstanding anything inconsistent therewith contained, in any other law for the time being in force or any instrument having effect by virtue of any law other than this Act or any decree or order of any court, tribunal or authority.
Penalties 14- Every person who--
(a) having in his possession, custody or control, any property or asset held for the purposes of a scheduled institution wrongfully withholds such property or asset from the State Government in contravention of sub-section
(1) of section 5; or
(b) wrongfully obtains possession of or retains any property or asset held for the purposes of any scheduled institution ; or
(c) wilfully withholds or fails to account for any book, paper or other document in his possession, custody or control relating to a scheduled institution in contravention of sub-section (2) of section 5; or
(d) wrongfully uses, removes or destroys any property held for the purposes of a scheduled institution;
shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to three thousand rupees or with both. Offences by
companies
15- (1) Where any offence under this Act is committed by a company, every person who, at time the offence was committed was incharge, of, and was responsible to the company for the conduct of the business of the company as well as the company shall be deemed to be guilty of the offence, and shall be liable to be proceeded against and punished accordingly :
15
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 16-Schedule] Miscellaneous Provisions) Act, 1982
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.
(2) Notwithstanding anything contained in sub-section (1), where any offence under this Act has been committed by a company, and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director, manager, secretary or other officer of the company such director, manager, secretary or other officer shall be deemed to be guilty of that offence and shall be liable the proceeded against and punished accordingly.
Explanation-- For the purpose of this section : -
(a) "Company" means any body corporate and includes a firm, society or other association of individuals ; and
(b) "Director" in relation to a firm means a partner in the firm. Protection of
action taken in
good faith
16- No suit, prosecution or other legal proceedings shall lie against the State Government or any of its officers or other employees for anything which is in good faith done or intended to be done under this Act.
Cognizance of
offences
17- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no court shall take cognizance of any offence under this Act except on a complaint in writing made by the State Government or any officer authorized in this behalf by that Government.
Power to make
rules
18- The State Government may, by notification, make rules for carrying out the purposes of this Act.
THE SCHEDULE
[See section 2 (c)] Serial no. Name of Institutions
1- Ayurved Mahavidyalaya, Varanasi.
2 - Lal Bahadur Shastri Smarak Ayurvedic College, Handia (Allahabad). 3- Takmil-ut-Tib College, Lucknow. 4- Unani Medical College, Allahabad.