[Repealed by Act 19 of 2015, S. 2 and Sch. I, dated 14-5-20152]
Be it enacted by Parliament in the Sixty-first Year of the Republic of India as follows
Prefatory Note Statement of Objects and Reasons. The Indian Medicine Central Council Act, 1970, inter alia, provides for constitution of a Central Council of Indian Medicine for regulating of educational standards of Ayurveda, Siddha and Unani systems of medicine and the maintenance of Register containing names of approved Medical Practitioners of the Central Council of Indian Medicine.
2. The Central Council of Indian Medicine was initially constituted under Section 3 of the said Act by nomination of members from Ayurveda, Siddha and Unani in the year 1970.
3. At present the abovesaid Council comprises of members elected from amongst the practitioners of Ayurveda, Siddha and Unani whose names are enrolled in the State Registers, from Universities having the faculty or Department of Ayurveda, Siddha and Unani and members nominated by the Central Government from amongst the persons having special knowledge or practical experience in respect of Indian Systems of Medicine. The Sowa-Rigpa system of medicine practiced in the Sub-Himalayan region needs to be included as a system within the definition of Indian Medicine and the practitioners of the said Sowa-Rigpa system be enrolled in the Register so as to develop the system and its practices within a legal framework.
4. The amendment to various provisions of abovesaid Act is required in order to legalise Sowa-Rigpa as a system of Indian Medicine. The will also enable the protection and preservation of this ancient system of medicine and will help its propagation and development.
5. The recognition of the Sowa-Rigpa system of Indian Medicine will also lead to the setting up of a regulatory mechanism in the field of its education and practice.
6. The Bill seeks to achieve the above objectives.
(1) This Act may be called the Indian Medicine Central Council (Amendment) Act, 2010.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
In the Indian Medicine Central Council Act, 1970 (48 of 1970) (hereinafter referred to as the principal Act), in Section 2, in clause (e), for the words or Unani Tibb , the words , Unani Tibb or Sowa-Rigpa shall be substituted.
In the principal Act, in Section 3,
(a) for the words and Unani wherever they occur, the words ,Unani and Sowa-Rigpa shall be substituted; and
(b) for the words or Unani , the words ,Unani or Sowa-Rigpa shall be substituted.
In Section 8 of the principal Act, in the proviso to sub-section (2), for the words or Unani , the words ,Unani or Sowa-Rigpa shall be substituted.
In Section 9 of the principal Act,
(A) for sub-section (1), the following sub-section shall be substituted, namely
(1) The Central Council shall constitute from amongst its members,
(a) a committee for Ayurveda;
(b) a committee for Siddha;
(c) a committee for Unani; and
(d) a committee for Sowa-Rigpa,
and each such committee shall consist of members elected under clause (a) or clause (b) or nominated under clause (c) of sub-section (1) of Section 3 representing the Ayurveda, Siddha, Unani or Sowa-Rigpa system of medicine, as the case may be. ;
(B) in sub-section (2), for the words and Unani , the words ,Unani and Sowa-Rigpa shall be substituted;
(C) in sub-section (3), for the words or Unani , the words ,Unani or Sowa-Rigpa shall be substituted.
In Section 17 of the principal Act, in sub-section (2), in clause (a), for the words physician or , the words physician or Amchi or shall be substituted.
In the First Schedule to the principal Act, in Paragraph 1, for the words and Unani , the words ,Unani and Sowa-Rigpa shall be substituted.
1. Received the assent of the President of 26-9-2010 and published in the Gazette of India, Extra., Part II, Section 1, dated 27-9-2010, pp. 1-2, No. 52
2. Ed.: Act 43 of 2010 repealed by Act 19 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015: 4. Savings. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.