Uttar Pradesh act 10 of 1939 : The UNITED PROVINCES (INDIAN MEDICINE) ACT, 1939

THE UNITED PROVINCES [INDIAN MEDICINE] ACT, 1939

[U. P. ACT No. 10 OF 1939] ------------

ARRANGEMENT OF SECTIONS SECTIONS:- Part I Preliminary

1- Short title, extent and commencement Part II

2- Definitions

3- Establishment of the Board

4- Savings for acts done by the existing Board and its dissolution 5- Constitution of the Board

6- Nomination of member in default of election

7- Disqualifications for membership

8- Notification of elections, nominations and vacancies 9- General election

10- Disabilities for continuing as member

10A- Powers of the Government to appoint Controller. 11- Power of the State Government to remove a member and Chairman of the Board

12- Resignation of a member or President.

13- Filling of casual vacancies in the office of a member or [President] 14- Term of office of a member

15- Eligibility for re-election of members.

16- Validity of proceedings

17- Establishment of Advisory Committees

18- Quorum for a meeting of the Board.

19- Procedure at meetings of Board.

20- Time and place of meeting of the Board.

21- Ommited

1

22- Payment of expenses. 23- President's Power of control. 24- Registrar and other officers and servants of the Board 25- Maintenance of Register

26- Duties of Registrar.

27- Persons entitled to be registered

28- Amendment of Schedule.

29- Power of Board to call for information from medical institutions 30- Information required of applicants for registration 31- Powers of Board to prohibit entry in or, to direct removal from, the register, etc

32- Notice of deaths and erasure of names from register. 33- Penalty on unregistered person representing that he is registered 34- Procedure in inquiries and appeals

35- Publication of names entered in the register of Vaidyas and Hakims. 36- Powers and duties of the Board

36A- Faculty of Ayurvedic and Unani Tibbi Systems of Medicine. 36B- Powers and duties of the Faculty

36C- Disagreement between the Faculty and the Board. 37- Making of Regulations.

38- Disposal of fees

39- Qualified practitioner's certificates

40- Reservation of certain appointments to Vaidyas and Hakims who have qualified themselves from educational institu-tions affiliated to the hoard

41- Exemption from serving on inquest

42- Rules

43- Appeals to State Government from decision of Board. 44- Bar to suit and other legal proceedings

45- Mode of proof of Board's records

2

46- Restriction on the summoning of Board's servants to produce documents 47- Control of Board by the State Government

48- Court competent to try offences under this Act and cognizance of offences Part III 49- Power of the State Government to enforce the provisions of Part III 50- List of practitioners

51- Prohibition to practice

52- Penalty.

53- Ommited

54 Ommited

55- Confering, granting or issuing diploma, licence, etc. by unauthorized person or institution.

56- False assumption of degree, diploma or certificates to be an offence. Schedule

3

la;Dq r izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939 ¼l;a Dq r izkUr vf/kfu;e la[;k 10] 1939½

THE UNITED PROVINCES INDIAN

MEDICINE ACT, 1939

(U.P. Act No. X of 1939)

63

THE UNITED PROVINCES [INDIAN MEDICINE] 1 ACT, 1939 2

[U. P. ACT No. X OF 1939]

Amended by U. P. Act No. XII of 1955

U. P. Act No. VII of 1956

U. P. Act No. VIII of 1957

U. P. Act No. XLII of 1958

U. P. Act No. XXXV of 1975

U. P. Act No. 22 of 1991

U. P. Act No. 10 of 1994

U. P. Act No. 10 of 2015

Adopted and modified by the Adaptation of Laws Order, 1950 [Received the assent of the Governor on September 12, 1939, under section 75 of the Government of Indian Act, 1935 and was published on September 23, 1939.]

————

AN ACT

to provide for the Development of the ¹[Ayurvedic and Unani Tibbi Systems of medicine] and to regulate their practice in the United Provinces.

Preamble WHEREAS it is expedient to provide for the development of the 1 [Ayurvedic and Unani Tibbi systems of medicine] 3 [and] to regulate the practice thereof ⁴( * * * ),

It is hereby enacted as follows :

PART I

PRELIMINARY

Short title, 1. (i) This Act may be called the United Provinces Indian extent and

commencement Medicine Act, 1939.

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5

Lka ;qDr çkUr [ Hkkjrh; fpfdRlk ] 1 vf/kfu;e] 1939 2 [ la;qDr izkUr vf/kfu;e l[a ;k 10] 1939 ] m0 iz0 vf/kfu;e la[;k 12] 1955

m0 iz0 vf/kfu;e l[a ;k 7] 1956

m0 iz0 vf/kfu;e la[;k 8] 1957

m0 i0z vf/kfu;e l[a ;k 42] 1958

m0 iz0 vf/kfu;e la[;k 35] 1975

m0 iz0 vf/kfu;e la[;k 22] 1991

m0 i0z vf/kfu;e la[;k 10] 1994

m0 i0z vf/kfu;e l[a ;k 10] 2015

}kjk la'kksf/kr

,MIs Vs'ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'd̀r xoueZ asUV vkQ bf.M;k ,Ds V] 1935 dh /kkjk 75 d s vUrxZr jkT;iky u s fnukda 12 flrEcj] 1939 dks Lohd̀fr inz ku dh rFkk fnukad 23 flrEcj] 1939 dk s idz kf'kr gqvk A la;qDr izkUr e as ¹[vk;oq Zsfnd rFkk ;wukuh frCch fpfdRlk i)fr;k]sa ds fodkl dh O;oLFkk djus rFkk muds O;olk; dks fofu;fer dju s ds fy, vf/kfu;e ;g b'Vdj gS fd ¹[ vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr;kas ] ds fodkl dh O;oLFkk dh tk; ³[vkSj] mudk O;olk; fofu;fer fd;k tk; ⁴[* * *] ( vr% ,rn}~ kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS ( Hkkx&1

çkjfEHkd

6

[The United Provinces Indian Medicine Act, 1939]

(ii) It extend¹ to the whole of ²[Uttar Pradesh] except the Jaunsar- Bawar Pargana of the Dehra Dun District and the portion of the Mirzapur District, south of the Kaimur Range.

(iii) Parts I and II of this Act shall come into force on such date as the ³

[State Government] may, by notification in the official Gazette, appoint. Part III shall come into force on such ⁴[date] after the expiry of one year from the date on which Parts I and II come into force, as the 3 [State Government] may notify under section 49.

————

PART II

Definitions 2. In this Act, unless there is anything repugnant in the subject or context, —

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7

[la;qDr ikz Ur Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼2½ bldk foLrkj

1

nsgjknuw fty s ds tkSulkj ckcj ijxu s d s flok; vkSj fetkZiqj ftys ds ml Hkkx ds flok; tks dSejw igkfM+;ks a d s nf{k.k e s gS] lEiw.kZ 2 [mRrj izns"k] es a gkxs k (

¼3½ bl vf/kfu;e ds Hkkx 1 rFkk 2 ,sls ³[fnukda ] ls izòRr gkxas s ftl s ⁴[jkT; ljdkj ] ljdkjh xtV ea s vf/klpw uk }kjk] fu;r djsA Hkkx 3 ftl fnukad dk s Hkkx 1 vkSj 2 iòz Rr gks tk;as] ml fnukda ls ,d o'kZ ds volku ds i"pkr~ ,sls ³[fnukad] l s

izòRr gksxk ftl s ⁴[ jkT; ljdkj ] /kkjk 49 ds v/khu vf/klfw pr djs A Hkkx & 2 2-tc rd fo'k; ;k izlxa e sa dkbs Z ckr ifz rdwy u gk]s bl vf/kfu;e e]sa & ifjHkk"kk;as ——————————————————————————————————————————

1- bl vf/kfu;e dk foLRkkj bl lkj.kh ds LrEHk 1 ea s mfYyf[kr {ks=ksa es]a LrEHk 2 ea s mfYyf[kr vf/kfu;e ;k vkMjZ ds v/khu fd;k x;k gS vkjS bls ,sls {ks=kas es]a LrEHk 3 esa mfYyf[kr foKfIr] ;fn dkbs Z gks] ds v/khu ml fnukda ls tks iRz ;sd ,sl s {k=s ds lkeu s LrEHk 4 eas mfYyf[kr gS ioz R̀r fd;k x;k gS ( ————————————————————————————————--------------———

vf/kfu;e vFkok vkn"s k foKfIr ;fn dksbZ frfFk] ftlls

{ks= ftuds vUrxrZ foLrkj gk s ftuds varxZr iHz kkoh fd;k

fd;k x;k izHkkoh fd;k x;k x;k —————————————————————————————————--------------——

1 2 3 4 —————————————————————————————————--------------——

1& ftyk jkeijq jkeiqj ¼,Iyhds"ku la[;k 108@l=g 26 tuojh] 1952

vkQ ykt½ ,Ds V] 345&49] fn0 19

1950 tuojh] 1952] 1952

ds xtV esa Hkkx 1]

i'̀B 70 ij

2& cukjl cukjl ¼,Iyhds"ku la[;k 106@l=g rnoS

ftys dk og vkQ ykt½ vkMZj] 204&50] fn0 19

Hkkx tks Hkrw iow Z 1949 tuojh] 1952] 1952

cukjl jkT; esa ds xtV eas Hkkx 1]

lfEefyr Fkk i'̀B 70 ij

3& ftyk Vsgjh Vsgjh&x

x

vkMZj] 1949 tuojh] 1952] 1952

ds xtV eas [kaM 1]

i'̀B 70 ij

2- ,MIs Vs"ku vkQ ykt vkMjZ ] 1950 }kjk ¼fn ;wukbVsM izkfoUlts ½ ds fy;s ifz rLFkkfir A

3 - bl vf/kfu;e ds Hkkx 1 vkjS 2 fnukda 1 vDVwcj] 1946 dk s ioz R̀r gq,] fnukad 15 twu] 1946 ds xtV Hkkx 11 i'̀B 219 e s vf/klwpuk la[;k 2414@ikpa 94&46] fnukad 12 twu] 1946 nsf[k;sa A

4 - bl vf/kfu;e ds Hkkx&3 dh /kkjk;s a 4 9] 53] 55 rFkk 56 Hkrw iow Z cukjl] jkeiqj] Vhgjh x<+oky jkT;ksa ds {ks=ksa rFkk ngs jknwj ftys d s tkuS lkj ckcj ds Hkrw iow Z vlfEefyr {k=s k as vkjS fetkZiqj fty s dh dSejw igkfM+;ksa ds nf{k.k esa fLFkr {ks=ksa dks NksM+dj lEiw.kZ mRrj izns"k eas 1 ekpZ] 1952 ls ioz Ù̀k gbq Z] fnukda 8 ekp]Z 1952 ds xtV Hkkx 1] i'̀B 212 esa vf/klwpuk la[;k 3297&ch&1@ikap&1069&51] fnukad 5 ekpZ] 1952 nsf[k;sA 67

[The United Provinces Indian Medicine Act, 1939]

(i) "Board" means the Board of ¹

[Ayurvedic and Unani Tibbi Systems of Medicine] ²[Uttar Pradesh] constituted under section 3.

(ii) "Indian system of medicine" means the Ayurvedic or the Unani Tibbi system of medicine, whether supplemented or not by such modern advances as the Board may from time to time have determined.

(iii) "President" means the President of the Board.

3

[(iii-a) "State Government" means the Government of Uttar Pradesh ;

(iii-b) "Faculty" means "Faculty of Ayurvedic and Unani Tibbi systems of medicine" constituted under section 36-A. ]

(iv) "Member" means a member of the Board.

⁴

[(iv-a) 'Para-medical course, means a course of study approved by the Board for the training compounders, nurses and midwives in the Ayurvedic or Unani-Tibbi Systems of medicine and surgery. ]

⁴(v) "Practitioner" means a practitioner of an [Ayurvedic and Unani Tibbi systems of medicine. ] (vi) "Prescribed" means prescribed by rules framed by the 2 [State Government] in accordance with the provisions of this Act.

(vii) "Register" means the register of Vaids and Hakims,

maintained under section 25.

(viii) "Registered practitioner" means a practitioner whose name is for the time being entered in the register.

(ix) "Registrar" means the Registrar appointed under section 24.

(x) "Vaidya" means a practitioner of Ayurvedic system of medicine⁵ [and Surgery].

(xi) "Hakim" means a practitioner of Unani Tibbi system of medicine [and surgery]⁵.

(xii) ⁶[ * * * * ]

(xiii) ⁶[ * * * * ] Establishment 3. (1) The 7

[State Government] shall, by notification in of the Board the official Gazette, establish in manner provided in sub-section (1) of ——————————————————————————————————————————

1. Add. by s. 4 (a) of U. P. Act VII of 1956.

2. Subs. by the A. O. 1950 for (Prov. Govt.)

3. Add. by s. 4 (a) of U. P. Act VII of 1956.

4. Add. by s. 2 of U. P. Act no. XXXV 1975.

5. The words (and surgery) add. by s. 4 (b) and (c) of U. P. Act VII of 1956.

6 . Omit. by s. 4 (d) of U. P. Act VII of 1956 .

7. Subs. by the A. O. 1950 for (United Provinces). 68

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼1½ ÞckMs Zß dk rkRi;Z /kkjk 3 d s v/khu l?a kfVr 1 [vk;qoZsfnd rFkk ;wukuh frCch fpfdRlk i)fr ] ckMs Z] [ mRrj izn"s k ] 2 ls gS A ¼2½ Þvk;qosZfnd rFkk ;wukuh] frCch fpfdRlk i)frß dk rkRi;Z vk;qosZfnd]

;wukuh frCch fpfdRlk i)fr ls gS] pkg s mldh vuqiwfrZ ,ls s vk/kqfud izxfr"khy rjhdk as

}kjk dh x;h gks ;k ugh ftUgs a ckMs Z u s le;≤ ij vo/kkfjr fd;k gk s A

¼3½ Þv/;{kß dk rkRi;Z ckMs Z ds v/;{k l s g S A

3 [¼3&d½ ÞjkT; ljdkjß dk rkRi; Z mRrj izns"k ljdkj ls gS (

¼3&[k½ Þlda k;ß dk rkRi; Z /kkjk 36&d d s v/khu l?a kfVr Þvk;qoZsfnd rFkk

;uw kuh frCch fpfdRlk i)fr ladk;ß l s gS A ]

¼4½ ÞlnL;ß dk rkRi;Z cksMZ ds lnL; l s gS A

4 [¼4&d½ ÞvuqfpfdRlh; ikB~;Øeß dk rkRi;Z vk;qoZsfnd vFkok ;wukuh frCch

fpfdRlk i)fr vkSj "kY; deZ eas dEikmUMjka]s ulkZ sa rFkk /kkf=;ksa ds izf"k{k.k ds fy,

ckMs Z }kjk vueq kfs nr ikB~;Øe ls gS (]

¼5½ ÞfpfdRlk&O;olk;hß dk rkRi;Z ¹[vk;qoZsfnd rFkk ;uw kuh frCch fpfdRlk i)fr] ds fpfdRlk&O;olk;h l s gS A

¼6½ Þfofgrß dk rkRi; Z bl vf/kfu;e ds micU/kk sa ds vulq kj ⁵[ jkT; ljdkj ]

}kjk cuk; s x; s fu;eka s }kjk fofgr ls g S A

¼7½ ÞjftLVjß dk rkRi;Z /kkjk 25 d s v/khu cS|k as vkSj gdhek as ds lEcU/k ea s j[ks tkus okys jftLVj ls gS A

¼8½ ÞjftLVªhdr̀ fpfdRlk O;olk;hß dk rkRi;Z ,ls s fpfdRlk O;olk;h l s g S

ftldk uke jftLVj e sa rRle; izfo'V gks A

¼9½ ÞjftLVªkjß dk rkRi;Z /kkjk 24 d s v/khu fu;Dq r jftLVªkj ls gS A ¼10½ ÞoS|ß dk rkRi;Z vk;qoZsfnd fpfdRlk 5 [ rFkk "kY; deZ ] i)fr d s fpfdRlk O;olk;h ls g S A

¼11½ Þgdheß dk rkRi; Z ;uw kuh frCch fpfdRlk ⁵[rFkk "kY; deZ] i)fr d s fpfdRlk O;olk;h l s A

¼12½ ⁶[ * * * * ] ¼13½ 6 [ * * * * ] 3- bl vf/kfu;e d s micU/kk as dk s dk;kZfUor djus ds iz;kstukFkZ ckMs Z dh

LFkkiuk

——————————————————————————————————————————

1- mRrj izn"s k vf/kfu;e la[;k 7] 1956 dh /kkjk 4 ¼d½ }kjk c<+k;k x;k A

2- ,MIs Vs"ku vkQ ykt vkMjZ ] 1950 }kjk ¼ikz foaf"k;y xouZesaV½ ds fy;s ifz rLFkkfir A

3- mRrj izn"s k vf/kfu;e la[;k 7] 1956 dh /kkjk 4 ¼d½ }kjk c

4- eyw :i ls fgUnh ikfjr m0 iz0 vf/kfu;e la0 35] 1975 dh /kkjk 2 }kjk c<+k;k x;k A

5 - mRrj izn"s k vf/kfu;e la[;k 7] 195 6 dh /kkjk 4 ¼[k½ rFkk ¼x½ }kjk "kCn ¼,s.M ltZjh½ c

6 - mRrj inz "s k vf/kfu;e la[;k 7] 1956 dh /kkjk 4 ¼?k½ }kjk fudkyk x;kA 6 9

10

[The United Provinces Indian Medicine Act, 1939] section 5, a Board to be called the Board of Indian Medicine, ¹[Uttar Pradesh] for the purpose of carrying out the provisions of this Act. Such Board shall be a body corporate and have perpetual succession and a common seal and may by the said name sue or be sued. Savings for 4. (1) On the date the first Board is constituted under the acts done by

the existing provisions of this Act, the existing Board of Indian Medicine shall cease Board and its to exist and all its assets and liabilities shall devolve upon the Board so dissolution constituted.

(2) All acts begun or completed by the Board of Indian medicine in existence on the date of constitution of the first Board shall, in so far as they relate to the functions allotted to the Board constituted under this Act, be deemed to have been begun or performed by the Board constituted under this Act, and such acts may be carried on and completed by or under the authority of the Board so constituted. Constitution 2

[5. (1) The Board shall consist of the following members of the Board including the President) —

(i) a President to be nominated by the State Government ;

(ii) five members to be nominated by the State Government ; ³[(iii) one member each from a University established by law in Uttar Pradesh and having a Faculty concerned with the Ayurvedic or Unani Tibbi Systems of medicine to be elected in the prescribed manner by such Faculty ; (iv) two members representing Ayurvedic Educational Institutions of Uttar Pradesh to be elected, in the prescribed manner by the teachers of such Institutions as are affiliated to a University established by law in Uttar Pradesh ;

(v) one member representing Unani Educational Institutions of Uttar Pradesh to be elected in the prescribed manner by the teachers of such institutions as are affiliated to a University established by law in Uttar Pradesh ; ]

(vi) nine members (six Vaidyas and three Hakims) to be elected in the prescribed manner by the registered Vaidyas and Hakims, respectively of Uttar Pradesh;

Provided that the President and every member to be elected or nominated as the case may be, under clauses (ii), (iv) and (v) shall be from amongst the registered practitioners.

(2) The Board shall elect one of its members to be the Vice President. ]

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11

[l;a qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] 1 [jkT; ljdkj] ljdkjh xtV e sa vf/klwpuk }kjk] ,d ckMs Z /kkjk 5 dh mi/kkjk ¼1½ esa micfU/kr jhfr l s LFkkfir djxs h tk s vk;qosZfnd rFkk ;uw kuh frCch fpfdRlk i)fr ckMs Z

2

[mRrj izn"s k] dgyk;sxkA og ckMs Z fuxfer fudk; gkxs k rFkk mldk "kk"or mRrjkf/kdkj gkxs k vkSj mldh ,d lkekU; eqnzk gkxs h vkSj og mDr uke ls okn yk ldsxk vFkok mld s fo:) okn yk;k tk ldxs k A

4-¼1½ bl vf/kfu;e d s micU/kksa ds v/khu izFke cksMZ ds l?a kfVr gkus s d s

fo|eku ckMs^Z }kjk fd; s fnukda dk s fo|eku Hkkjrh; fpfdRlk ckMs Z vfLrRoghu gks tk;xk vkSj mldh leLr x; s dk;ksaZ ds vkfLr;k a rFkk nkf;Ro bl idz kj l?a kfVr cksMZ dh U;k;xr gks tk;axs sA fy;s O;kof̀Rr;k a

vkSj mldk

fo?kVu ¼2½ izFke ckMs Z d s la?kVu ds fnukad dk s fo|eku Hkkjrh; fpfdRlk cksMZ }kjk izkjEHk ;k iwj s fd;s x;s leLr dk;]Z tgk¡ rd fd mudk lEcU/k bl vf/kfu;e ds v/khu l?a kfVr ckMs Z dk s vkofa Vr d̀R;k sa ls gS] bl vf/kfu;e d s v/khu l?a kfVr cksM Z }kjk

izkjEHk ;k ijw s fd;s x; s le> s tk;xas s] vkSj ,sl s dk;Z bl izdkj la?kfVr ckMs Z }kjk ;k

mld s izkf/kdkj d s v/khu] tkjh j[ka s vkSj iwj s fd; s tk ldasxs A

3 [ 5- ¼1½ ckMs Z es v/;{k lfgr fuEufyf[kr lnL; gkxas s % && ckMs Z dk

l?a kVu ¼1½ ,d v/;{k tk s jkT; ljdkj }kjk uke funsZf"kr fd;k tk;xs k (

¼2½ ikpa lnL; tk s jkT; ljdkj }kjk uke funZsf"kr fd;s tk;xsa s (

4

[¼3½ mRrj izn"s k es a fof/k }kjk LFkkfir ,ls s iRz ;ds fo"ofo|ky; ls ftle as

vk;qoZsfnd ;k ;wukuh] frCch fpfdRlk i)fr ls lEcfU/kr lda k; gk]s ,d&,d lnL; ftUgsa fofgr jhfr d s ,sl s lda k; }kjk fuokZfpr fd;k tk;sxkA ¼4½ mRrj izn"s k dh vk;oq sZfnd f"k{kk laLFkkvkas dk izfrfuf/kRo dju s oky s nk s

lnL; tks fofgr jhfr ls] ,ls h laLFkkvk as ds] tks mRrj inz "s k e s afof/k }kjk LFkkfir fdlh fo"ofo|ky; l s lEc) gka]s v/;kidksa }kjk] fuokZfpr fd;s tk;xas s ( ¼5½ mRrj inz "s k dh ;uw kuh f"k{kk laLFkkvka s dk izfrfuf/kRo dju s okyk ,d lnL; tks fofgr jhfr ls] ,ls h lLa Fkkvk as ds] tk s mRrj inz s"k e as fof/k }kjk LFkkfir fdlh fo"ofo|ky; l s lEc) gks] v/;kidk as }kjk] fuokZfpr fd;k tk;sxkA ]

¼6½ ukS lnL; ¼N% o|S RkFkk rhu gdhe½ tk s fofgr jhfr l]s mRrj izns"k ds jftLVhª d̀r Øe"k% o|S k sa rFkk gdhek as }kjk fuokZfpr fd;s tk;sxa s % izfrcU/k ;g gS fd v/;{k rFkk [k.M ¼2½] ¼4½ vkSj ¼5½ ds v/khu] ;FkkfLFkfr]

fuokfZ pr vFkok uke funsZf"kr fd;k tku s okyk izR;ds lnL; jftLVhª dr̀ fpfdRlk

O;olkf;;k as ea s ls gkxs k A

¼2½ ckMs Z vius lnL;k sa ea s ls ,d dk s mik/;{k fuokZfpr djsxk A ]

——————————————————————————————————————————

1- ,MIs V"s ku vkQ ykt vkMZj] 1950 }kjk ¼ikz foaf"k;y xoueZ saV½ ds fy;s ifz rLFkkfirA

2- ,MIs V"s ku vkQ ykt vkMZj] 1950 }kjk ¼;uw kbVsM izkfofa "k;y½ ds fy;s izfrLFkkfirA

3- mRrj izn"s k vf/kfu;e la[;k 7] 1956 dh /kkjk 5 }kjk ifz rLFkkfirA

4- mRrj inz "s k vf/kfu;e la[;k 35] 1975 dh /kkjk 3 }kjk izfrLFkkfirA 71

[The United Provinces Indian Medicine Act, 1939] Nomination of 6. If any electoral body referred to in sub-section (1) of section 5 member in

default of fails, by such date as may be prescribed to elect the requisite number election of member or members which it is entitled to elect, the ¹

[State Government] shall fill up the vacancy or vacancies by nomination of a person or persons qualified to be elected by the particular electoral body concerned.

Disqualifications 7. No person shall be qualified to be elected or nominated as a for membership member of the Board —

(a) who is an undischarged insolvent ;

(b) who has been adjudicated by a competent court to be insane or of unsound mind ;

(c) who has been convicted of an offence declared by Government to involve moral turpitude ;

(d) whose name has been removed from the register ; or

(e) who is an employee of the Board or has directly or indirectly or by himself or a partner of any contract or any share of the Board, unless in the latter case Government remove the disqualification. Notification of 8. Every election or nomination of a member or President of the elections,

nominations Board and every vacancy in the office of member or President shall be and vacancies notified in the official Gazette.

General election ²[9. There shall be general election of members of the Board before the expiry of their term or extended term, as the case may be, under section 14, on such date or dates as the State Government may, by notification in the official Gazette appoint in that behalf. ] Disabilities for 10. (1) If any member, during the period for which he has been continuing as

member nominated or elected —

(a) absents himself without sufficient cause from three

consecutive ordinary meetings of the Board ; or

(b) becomes subject to any of the disqualifications mentioned in section 7 ; or

(c) being a legal practitioner, appears in any suit or proceeding civil or criminal against the Board, or

(d) obtains any employment under the Board or has without the previous sanction of Government acquired directly or indirectly by himself or by a partner any share or interest in any contract, with, by or on behalf of the Board ;

the Board may remove him from membership :

Provided that before removing a member under this sub- section, the Board shall call for his explanation and record its finding thereon.

——————————————————————————————————————————

13

[la;Dq r izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] 6-;fn /kkjk 5 dh mi/kkjk ¼1½ ea s fufnZ'V dksbZ fuokZpd fudk; ml fnukda fuokZpu dju s rd tks fofgr fd;k tk;] vifs {kr l[a ;k esa ,sls lnL; ;k lnL;k sa dk fuokZpu ugh e sa pwd fd; s tkus ij djrk ftl s ;k ftUgas fuokZfpr djus dk og gdnkj gS] rk s

1 [jkT; ljdkj] ,slh fjfDr lnL;ks a dk ;k fjfDr;ksa dh iwfrZ mlh lEc) fuokZpu fudk; }kjk fuokZfpr fd; s tku s d s fy, vgZ uke funsZ"ku O;fDr ;k O;fDr;ksa d s uke funZs"ku }kjk djsxh A 7-dksbZ ,ls k O;fDr ckMs Z ds lnL; ds :i e sa fuokZfpr ;k uke funsZf"kr fd;s lnL;rk d s tkus ds fy; s vgZ u gkxs k && fy;s

vugZrk;sa ¼d½ tks vuqUeDq r fnokfy;k gks (

¼[k½ tk s fdlh l{ke U;k;ky; }kjk fof{kIr ;k fod̀r fpRr fu.khZr gvq k gks ( ¼x½ tk s ,sl s vijk/k d s fy;s fl)nk's k gvq k gks ftl s jkT; ljdkj }kjk uSfrd iru eas vUroZfyr vijk/k ?kkfs 'kr fd;k x;k gks ( ¼?k½ ftldk uke jftLVj l s gVk fn;k x;k gks ( ;k ¼³½ tks cksMZ dk deZpkjh gk s ;k ftldk izR;{k ;k vizR;{k :i l s ;k Lo;a ;k fdlh Hkkxhnkj d s }kjk fdlh ,ls h lfa onk e as dkbs Z va"k ;k fgr gks tk s ckMs Z ds lkFk] mld s }kjk ;k mldh vksj l s dh xb Z gk]s tc rd fd i"pkr ~ dfFkr n"kk es a jkT;

ljdkj ,ls h vugZrk dks u gVk;As

8- cksMZ d s lnL; ;k v/;{k ds izR;sd fuokpZ u ;k uke funsZ"ku rFkk lnL; ;k fuokZpuk]sa v/;{k d s in dh izR;ds fjfDr dk s ljdkjh xtV es vf/klwfpr fd;k tk;xk A uke funs"kuk as rFkk fjfDr;ka s

dh

vf/klpw uk; as 9- 2 [cksMZ d s lnL;ks a dk lkekU; fuokZpu /kkjk 14 d s v/khu] ;FkkfLFkfr] mudh lkekU; inkof/k ;k c

fu;kZXs ;rk;s a ¼d½ og ckMs Z dh yxkrkj rhu lk/kkj.k cSBdka s ea s fcuk i;kIZ r dkj.k d s

vuqifLFkr jgs ( ;k ¼[k½ mlesa /kkjk 7 ea s mfYYkf[kr vugrZ kvks a e as ls dkbs Z Hkh vugrZ k gk s tk; ( ;k ¼x½ og fof/k O;olk;h gksus ds ukrs ckMs Z d s fo:) fdlh okn ;k dk;Zokgh ea]s

pkg s og flfoy gks ;k nkf.Md] milta kr gk s ( ;k ¼?k½ og cksMZ ds v/khu dkbs Z los k;kts u izkIr dj ys ;k jkT; ljdkj dh iow Z Lohd̀fr d s fcuk] izR;{kr% ;k vizR;{kr% Lo; a ;k fdlh Hkkxhnkj }kjk fdlh ,slh lfa onk es a dkbs Z v"a k ;k fgr vftZr dj y s tk s ckMs Z ds lkFk] mlds }kjk ;k mldh vksj ls dh

x;h gks (

Rkk s ckMs Z mls lnL;rk l s gVk ldxs k % izfrcU/k ;g gS fd ckMs Z bl mi/kkjk ds v/khu fdlh lnL; dk s gVkus d s iow Z

Li'Vhdj.k ekxa xs k vkSj ml ij viuk fu.kZ; vfHkfyf[kr djxs k A

——————————————————————————————————————————

1- ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk ¼;uw kbVMs ikz foaf"k;y½ ds fy;s izfrLFkkfirA

2- mRrj inz s"k vf/kfu;e la[;k 12] 1955 dh /kkjk 2 }kjk ifz rLFkkfirA 73

14

[The United Provinces Indian Medicine Act, 1939] ¹[(2) Notwithstanding anything contained in sub-section (1) the President or any member nominated under sub-section (1) of section 5 shall after such notice as may be prescribed, be removable by the State Government alone. ]

Powers of the ²[ 10-A. (1) Where the number of members of the Board for the Government

to appoint time being is, for any reason whatsoever, reduced to less than the controller quorum provided in section 18, the State Government may, by notification, supersede the Board and appoint a Controller for such period not exceeding ³[four years] as may be specified in the notification or up to the date of notification under sub-section (4) whichever is earlier.

(2) Upon the appointment of the Controller under sub- section (1),—

(a) all members of the Board including the President and the Vice-President shall, cease to be such members, President or Vice President ;

(b) the advisory Committee, if any, appointed under sub-section

(1) of section 17 shall stand dissolved ;

(c) all members (including the Chairman) of the Faculty, except the Director of Ayurvedic and Unani Services, Uttar Pradesh shall cease to hold office and the Controller, together with the aforesaid Director shall constitute the Faculty ;

(d) all powers, functions and duties of the Board, the President and the Vice-President shall be vested in and be exercised, performed and discharged by the Controller and the Controller shall be deemed to be the Board, the President or the Vice-President as the occasion may require.

(3) As soon as may be after the appointment of the controller the State Government shall take steps to nominate a President and other members under clauses (1) and (2) of sub-section (1) of section 5 and to hold elections of members under clauses (3), (4), (5) and (6) of that sub- section.

(4) As soon as the elections or nominations, as the case may be, of atleast such number of members as is required under section 18 for the quorum (including the President) are notified under section 8, the State Government may by notification declare that the Board is reconstituted and thereupon the Controller shall cease to function. ] Power of the

State 11. Any member removed by the Board under the provisions of Government section 10, may within ninety days from the date of his removal, appeal to remove a

member and to the ⁴[State Government] and the order of the ⁴[State Government] on President of any such appeal shall be final.

the Board ——————————————————————————————————————————

1. Subs. by s. 6 of U. P. Act VII of 1956.

2. Ins. by sec. 2 of U. P. Act No. 22 of 1991.

3. Subs. by sec. 2 of U.P. Act No. 10 of 1994.

4 . Subs. by the A. O. 1950 for (Provl. Govt.). 74

15

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] 1 [¼2½ mi/kkjk ¼1½ e as fdlh ckr d s gkrs s gq,] Hkh v/;{k ;k /kkjk 5 dh mi/kkjk ¼1½ ds v/khu ukefunfsZ "kr dksbZ lnL; ,slk ukfs Vl fn; s tkus ds i"pkr~ tks fofgr fd;k tk;] dsoy jkT; ljdkj }kjk gh gVk;k tk ldsxkA]

2

[10-d-¼1½ tgk¡ fdlh Hkh dkj.k l s rRle; ckMs Z ds lnL;ksa dh l[a ;k fu;=a d fu;qDr djus ?kVdj /kkjk 18 esa O;ofLFkr x.kiwfrZ l s de gk s tk;] ogk¡ jkT; ljdkj] vf/klwpuk dh ljdkj }kjk] cksM Z dks vfrØfer dj ldrh gS vkSj 3 [pkj o'kZ] ls vuf/kd ,ls h vof/k ds fy, dh 'kfDr tSlh vf/klpw uk e sa fofufnZ'V dh tk; ;k mi/kkjk ¼4½ d s v/khu vf/klwpuk d s fnukad rd ds fy;s] tk s Hkh igy s gks] fu;=a d fu;qDr dj ldrh gS A

¼2½ mi/kkjk ¼1½ d s v/khu fu;a=d dh fu;qfDr gkus s ij && ¼d½ ckMs Z d s leLr lnL; ftlesa v/;{k vkSj mik/;{k Hkh lfEefyr gS] ,sl s

lnL;] v/;{k ;k mik/;{k ugh jg tk;saxs (

¼[k½ /kkjk 17 dh mi/kkjk ¼1½ d s v/khu fu;Dq r lykgdkj lfefr] ;fn dkbs Z gk]s

fo?kfVr gks tk;saxh ( ¼x½ fun"s kd] vk;qoZsfnd vkSj ;uw kuh lsok] mRrj izns"k dk NkMs d+ j lda k; ds leLr lnL; ¼ftlds vUrxZr p;s jeSu Hkh gS½ ink:< + ugh a jgsaxs vkSj fu;a=d mi;qDZ r

funs"kd ds lkFk lda k; xfBr djsxa s (

¼?k½ ckMs Z] v/;{k vkSj mik/;{k dh lHkh "kfDr;k]a d`R; vkSj drZO; fu;a=d e as fufgr gksax s vkjS mudh "kfDr;k sa dk iz;kxs ] d̀R;kas dk lEiknu vkSj drZO;k sa dk fuoZgu

fu;a=d }kjk fd;k tk;sxk vkSj volj ds vuqlkj tSlk visf{kr gks] fu;a=d dk s ckMs Z

v/;{k ;k mik/;{k le>k tk;sxk A

¼3½ fu;=a d dh fu;qfDr ds i"pkr ~ ;Fkk"kD; "kh?kz] jkT; ljdkj /kkjk 5 dh mi/kkjk ¼1½ ds [k.M ¼1½ vkSj ¼2½ d s v/khu v/;{k vkSj vU; lnL;ksa dks uke&fufnZ'V

dju s vkSj mDr mi/kkjk ds [k.M ¼3½] ¼4½] ¼5½ vkSj ¼6½ d s v/khu lnL;ksa dk fuokZpu

djku s ds fy, dk;Zokgh djxs h A

¼4½ tlS s gh /kkjk 18 ds v/khu x.kifw rZ d s fy;s vifs {kr lnL;k sa ¼v/;{k lfgr½ dh U;uw re la[;k dh /kkjk 8 d s v/khu ;FkkfLFkfr] pquko ;k ukekda u vf/klfw pr dj

fn;k tk;] jkT; ljdkj vf/klpw uk }kjk] ?kk's k.kk dj ldrh gS fd cksMZ dk iquxZBu gks

x;k gS vkSj rniqjkUr fu;a=d dke djuk cUn dj nxs k A ]

11- /kkjk 10 ds micU/kksa d s v/khu ckMs Z }kjk gVk;k x;k dkbs Z lnL;] viu s

cksMZ es a fdlh lnL; rFkk gVk; s tku s d s fnukda ls uCc s fnu d s Hkhrj 4 [jkT; ljdkj] dk s vihy dj ldxs k vkSj v/;{k dks ,slh vihy ij 4 [ jkT; ljdkj ] dk vkns"k vfa re gkxs k A gVkus dh jkT; ljdkj

dh 'kfDr

——————————————————————————————————————————

1- mRrj inz "s k vf/kfu;e la[;k 7] 1956 dh /kkjk 6 }kjk ifz rLFkkfir A

2- mRrj izn"s k vf/kfu;e la[;k 22] 1991 dh /kkjk 2 }kjk c

3- mRrj izn"s k vf/kfu;e la[;k 10] 1994 dh /kkjk 2 }kjk ifz rLFkkfirA

4- ,MsIV"s ku vkQ ykt vkMZj] 1950 }kjk ¼ikz fofa "k;y xouZesaV½ ds fy;s izfrLFkkfir A 75

[The United Provinces Indian Medicine Act, 1939] Resignation 12. ¹[(1) Any elected member may at any time resign his office by of a member

or President a letter addressed to the President. Such resignation after due verification shall take effect from the date on which it is accepted by the Board.

(2) A President or a member nominated under sub-section (1) of section 5 wishing to resign may tender his resignation to the State Government under intimation to the Board. Such resignation when accepted shall be published in the official Gazette and shall take effect from the date notified therein. ]

Filling of 13. (1) If a member or President of the Board dies or resigns or casual

vacancies in from any cause whatsoever ceases to be a member or President as the the office of case may be, the vacancy so created shall be filled by a fresh election as member or

President the case may be, within such period as may be prescribed.

(2) The term of a member or President elected or nominated to fill up the vacancy mentioned in sub-section (1) shall be the remainder of term of office of the member or President in whose place he has been so elected or appointed :

Provided that in the case of an elected member, if the vacancy is for a period of six months or less, the Board may direct that the vacancy be left unfilled until the next general election.

Term of 14. Save as otherwise provided in this part, the term of office of office of a

member the President or a member of the Board shall be three years ; ²[ Provided that the State Government may, by notification in the official Gazette extend, from time to time, the term of the President, and all members of the Board so, however, that the total extension does not in the aggregate exceed two years. ]

³[ * * * * ]

4 [ * * * * ]

Eligibility for 15. A member shall, on the expiry of his term of Office, be eligible re-election of

outgoing for re-nomination or re-election ;

members

5 [ * * * * ]

Validity of 16. No disqualification of, or defect in the election or nomination proceedings 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 proceedings of the Board in which such person has taken part, if the majority of persons who took part in such act or proceedings were duly qualified members of the Board.

——————————————————————————————————————————

17

[la;qDr ikz Ur Hkkjrh; fpfdRlk vf/kfu;e] 1939] 1 [12- ¼1½ dksbZ fuokZfpr lnL; v/;{k dks lEckfs /kr i= }kjk fdlh Hkh le; fdlh lnL; ;k v/;{k viu s in ls R;kix= ns ldxs k A ,ls k R;kxi=] ;Fkksfpr lR;kiu d s i"pkr~ ml dk R;kxi= fnukda l s izHkkoh gkxs k ftl fnukad dk s og cksMZ }kjk Lohdkj dj fy;k tk; A ¼2½ v/;{k ;k /kkjk 5 dh mi/kkjk ¼1½ d s v/khu ukefunsZf"kr dkbs Z lnL; tk s

viuk R;kxi= nsuk pkg]s cksM Z dk s lfw pr djrs gq, jkT; ljdkj dks viuk R;kxi= Hkst ldxs k A ,slk R;kxi= Lohd̀r gkus s ij ljdkjh xtV eas idz kf"kr fd;k tk;xk vkSj mles a vf/klwfpr fnukad l s izHkkoh gksxkA ]

13- ¼1½ ;fn ckMs Z d s fdlh lnL; ;k v/;{k dh èR; q gks tk; ;k og R;kxi= lnL; ;k n s ns ;k fdlh Hkh dkj.k ls] ;FkkfLFkfr] lnL; vFkok v/;{k u jg tk; rk]s bl idz kj v/;{k ds in dh gbq Z gqbZ fjfDr mruh vof/k ds Hkhrj] tks fofgr dh tk;] ;FkkfLFkfr] u;s fuokpZ u ;k vkdfLed ukefunsZf"kuh }kjk Hkjh tk;xh A fjDr;ka s dk Hkjk tkuk ¼2½ mi/kkjk ¼1½ eas mfYyf[kr fjfDr dk s Hkju s d s fy; s fuokZfpr ;k ukefunZsfs "kr fdlh lnL; ;k v/;{k dh inkof/k ml lnL; ;k v/;{k dh inkof/k dh "k's k vof/k gksxh ftld s LFkku ij og bl idz kj fuokZfpr ;k fu;Dq r fd;k x;k gks % izfrcU/k ;g g S fd fdlh fuokZfpr lnL; dh n"kk e]sa ;fn fjfDr N% eghus ;k blls de vof/k d s fy;s gk]s rk s ckMs Z ;g funZs"k ns ldrk gS fd og fjfDr vkxkeh lkekU; fuokZpu rd fcuk Hkjs gh NkMs + nh tk, A

14- tSlk fd bl Hkkx ea s vU;Fkk micfU/kr gS] mlds flok;] cksMZ d s v/;{k ;k lnL; dh lnL; dh inkof/k rhu o'kZ gkxs h ( inkof/k

2 [ izfrcU/k ;g gS fd jkT; ljdkj] ljdkjh xtV e as vf/klwpuk }kjk] ckMs Z ds v/;{k rFkk leLr lnL;ksa dh inkof/k le;≤ ij bl idz kj c<+k ldxs h fd c<+kbZ

xbZ vof/k dyq feykdj nks o'kZ ls vf/kd u gksA]

3 [ * * * * ] 4 [ * * * * ]

15-dksbZ lnL; viuh inkof/k lekIr gksus ij iqu% ukefunsZ"ku ;k iqu% Iknkojkgs^h fuokZpu d s fy; s ik= gksxk A lnL;k sa dh

iqu% fuokZpu

5 [ * * * * ] ds fy,

ik=rk 16-ckMs Z ds lnL; ;k v/;{k d s :i e as ;k fdlh cSBd ea s ihBklhu ikz f/kdkjh dk;oZ kfg;ksa ds :i es a dk;Z dju s okys fdlh O;fDr dh dkbs Z vugZrk ;k mlds fuokZpu vFkok dh oS/krk ukefunZs"ku e as dksbZ =fq V] ckMs Z d s fdlh ,ls s dk;Z ;k dk;oZ kgh dk]s ftlesa mDr O;fDr u s Hkkx fy;k gks] nwf'kr djus okyh u le>h tk;xh ;fn ,sls O;fDr;kas e sa ls ftUgkaus s

,ls s dk; Z ;k dk;Zokgh ea s Hkkx fy;k gks] vf/kdka"k O;fDr ckMs Z d s ;Fkkfof/k vg Z lnL; gkAas

——————————————————————————————————————————

1- mRrj inz "s k vf/kfu;e la[;k 7] 1956 dh /kkjk 7 }kjk izfrLFkkfir A

2- mRrj izn"s k vf/kfu;e la[;k 12] 1955 dh /kkjk 3 ¼d½ }kjk varfoZ'V A

3- mRrj inz s"k vf/kfu;e la[;k 7] 1956 dh /kkjk 8 }kjk fudkyk x;k A

4- mRrj izns"k vf/kfu;e la[;k 42] 1958 dh f}rh; vulq wph ds vkbVe 3 ¼2½ }kjk fudkyk x;k A

5- mRrj inz "s k vf/kfu;e la[;k 7] 1956 dh /kkjk 9 }kjk fudkyk x;k A 77

18

[The United Provinces Indian Medicine Act, 1939] Establishment 17. (1) The Board may, subject to the rules made by 1 [State of Advisory

Committees Government] for this purpose, by a resolution in that behalf, appoint an advisory committee which may consist of as many of its own members or outsiders co-opted for that purpose it deems fit and may appoint a convener who shall preside over the meetings of such committee. In the absence of the convener, the committee may elect any of its members for this purpose.

(2) All questions at a meeting of the Board shall be decided by the voice of the majority of the members present and voting at the meeting. In case of equality of votes, the member presiding shall have in addition to his vote as a member of the Board a second or casting vote.

(3) No business shall be transacted at any meeting of a committee when either less than two members or less than one fourth of the members constituting the committee, whichever is more, are present.

Quorum for a ²

[18. The quorum of the Board shall be eight members but meeting of

the Board subject thereto the Board may act notwithstanding any vacancy in their number :

Provided that at an adjournment meeting all business postponed at the original meeting for want of quorum may be transacted if not less than five members are present. ]

Procedure at 19. (1) The President or in his absence the Vice-President shall meetings of

Board preside at every meeting of the Board. In the absence of both, the members present shall elect one among themselves for this purpose.

(2) All questions at a meeting of the Board shall be decided by the voice of the majority of the members present and voting at the meeting. In case of equality of votes the member presiding, shall have in addition to his vote as a member of the Board a second or casting vote. Time and 20. The Board shall meet at such time and place and every place of

meeting of meeting of the Board shall be summoned in such manner as may be Board provided by the regulations :

Provided that until 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 a letter addressed to each member on a clear notice of fifteen days.

21. ³[ * * * * ]

Payment of 22. (1) There shall be paid to the members of the Board such expenses travelling and other expenses 4 [***]as may be prescribed. ——————————————————————————————————————————

1. Subs. by S. 3 (b) of U.P. Act No. 7, 1956

19

[la;Dq r izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] 17-¼1½ bl iz;kstu d s fy, 1 [jkT; ljdkj] }kjk cuk, x, fu;eksa ds v/khu Lkykgdkj jgr s gq, ckMs Z] ml fufeRr ladYi }kjk] ,d lykgdkj lfefr fdlh Hkh ,sl s iz;kstu ds lfefr;k asdh LFkkiuk fy,] ftls og mfpr le>as] fu;Dq r dj ldsxk ftles a mld s vius mrus lnL; ;k ml iz;kstu ds fy, lg;kfs tr mrus ckgjh O;fDr ;k nkus ks gh gksaxs ftrus og

fofuf"pr dj s vkSj og ,d la;kstd Hkh fu;qDr dj ldxs k tks ,slh lfefr dh cSBdk sa

dh v/;{krk djxs k A la;kts d dh vuqifLFkfr eas] lfefr vius lnL;k sa esa l s fdlh dks

Hkh bl i;z kstu ds fy, fuokZfpr dj ldxs h A ¼2½ lfefr dh cSBd e s leLr iz"uksa dk fofu"p; cSBd eas mifLFkr rFkk er nus s okys lnL;ka s ds cgqer l s fd;k tk;xk A er cjkcj gksus dh n"kk esa cSBd dh

v/;{krk djus okys O;fDr dk fu.kkZ;d er gksxk A ¼3½ lfefr dh fdlh cSBd es a dksbZ dk; Z ml n"kk e sa lEikfnr ugh fd;k tk;xk tc mles a nks ;k nks ls de lnL; ;k lfefr dk s l?a kfVr djus okys lnL;ka s d s

,d pkSFkkbZ ls de lnL;] bue sa ls tk s Hkh vf/kd gk]s mifLFkr gkas A

2 [18-ckMs Z dh x.kifw rZ vkB lnL;k sa ls gksxh] fdUr q mld s v/khu jgrs gq, cksM Z

cksMZ dh mudh l[a ;k e sa dksb Z fjfDr gkus s ij Hkh dk;Z dj ldsxk % cSBd d sfy, izfrcU/k ;g gS fd fdlh LFkfxr cSBd eas ;fn ikpa l s vU;wu lnL; mifLFkr x.kiwfrZ gkas rk s ewy cSBd esa x.kifw rZ ds vHkko es a LFkfxr fd;k x;k leLr dk;Z mle as lEikfnr fd;k tk ldsxk A ]

19-¼1½ v/;{k ;k mldh vuqifLFkfr e sa mik/;{k ckMs Z dh izR;ds cSBd dh cksMZ dh v/;{krk djsxk A nksuks a d s vuqifLFkfr gkus s ij] mifLFkr lnL; vius es a ls fdlh dks cSBdks a esa çfØ;k bl iz;kts u ds fy, fuokZfpr djasx s A

¼2½ ckMs Z dh cBS d es a leLr i"z uk as dk fofu"p; cSBd e sa mifLFkr vkSj er nsus

okys lnL;ksa ds cgqer ls fd;k tk;xk A er cjkcj gkus s dh n"kk es a cSBd dh v/;{krk

djus okys lnL; dk] cksMZ d s lnL; d s :i e sa vius er ds vfrfjDr f}rh; ;k

fu.kkZ;d er gkxs k A

20-cksMZ dh cSBd ,ls s le; rFkk ,sl s LFkku ij gkxs h vkSj ckMs Z dh iRz ;ds ^ckMsZ dh cSBd ,ls h jhfr l s cyq kbZ tk,xh ftldh O;oLFkk fofu;eka s }kjk dh tk; % cSBd dk

le; vkSj izfrcU/k ;g gS fd tc rd ,ls s fofu;e ugh cuk;s tkr]s v/;{k ds fy, ;g LFkku oS/k gksxk fd og izR;sd lnL; dk s lEcksf/kr i= }kjk] iUnzg fnu dk Li'V uksfVl

nds j] ckMs Z dh cSBd ,ls s LFkku rFkk le; ij ftls og b'Vdj le>s] cqyk, A

21- ³[ * * * * ] 22- ¼1½ ckMs Z d s lnL;ka s dk s ,sl s ;kaf=d vkSj] vU; O;;ks a

4 [ X X X ] dk O;;ksa dk Hkqxrku fd;k tk;xk] tk s fofgr fd, tk;a s A Hkqxrku ——————————————————————————————————————————

1- mRrj izn"s k vf/kfu;e la[;k 7] 1956 dh /kkjk 3 ¼[k½ }kjk izfrLFkkfir A 2- mRrj izns"k vf/kfu;e la[;k 7] 1956 dh /kkjk 10 }kjk ifz rLFkkfir A

20

[The United Provinces Indian Medicine Act, 1939]

(2) No member shall receive any pay or special pay :

Provided that the President may receive pay, allowance or emoluments, sanctioned by Government according to prescribed rules. President's 23. All officers and servants of the Board shall be under the Power of

control direct control and supervision of the President and shall abide by his orders.

Registrar and 24. (1) The Board shall, with the previous approval of other officers

and servants Government, appoint a Registrar who shall be the Secretary to the of the Board Board. The Registrar shall receive such salary and allowances as may be prescribed by rules. The President may from time to time grant him leave and may temporarily 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 purposes of this Act.

(2) Any order of the Board, appointing, punishing or removing the Registrar from his office, shall be subject to the approval of the ¹[State Government.]

(3) The Board may appoint such other officers and servants as may be necessary for carrying out the purposes of this Act :

Provided that the number and designations of such officers and servants, their salaries and allowances, shall be subject to the previous approval of the ¹[State Government :] Provided also that the powers of the Board to punish, dismiss, discharge and remove any officer or servant of the Board, shall be

subject to any rules framed by the ¹[State Government] in this behalf.

(4) All questions of pay, allowances, promotions, leave, pension and provident fund relating to the staff, shall be governed by rule generally applicable to servant of the State Government of similar status. Act XLV of (5) The registrar or any other officer or servant appointed under 1860 this section, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

Maintenance 25. The ²

[Registrar] shall maintain a register or registers of of register Vaidyas 2 [and] Hakim, practicing in 3 [Uttar Pradesh] in the prescribed form.

Duties of 26. (1) Subject to the provisions of this Act and subject to any Registrar general and special orders of the Board, it shall be the duty of the Registrar to keep the register and discharge such other functions as are required to be discharged by him under this Act or by any rules framed by the ¹[State Government].

——————————————————————————————————————————

1 . Subs. by the A. O. 1 950 for (Provl. Govt.).

2. Subs. by S. 13 of U. P. Act VII of 1956.

3. Subs. by A. O. 1950 for [The United Provinces]. 80

21

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼2½ fdlh Hkh lnL; dks dksbZ osru ;k fo"ks'k osru ugh a feysxk % izfrcU/k ;g gS fd v/;{k fofgr fu;eka s ds vuqlkj jkT; ljdkj }kjk Lohd̀r osru] HkRr s rFkk miyfC/k;k sa izkIr dj ldxs k A

23-cksMZ ds leLr vf/kdkjh vkSj lsod v/;{k d s izR;{k fu;=a d rFkk i;Zo{s k.k v/;{k dh ds v/khu jgsxa s vkSj mld s vkns"kk sa dk ikyu djxas s A fu;=a .k dh 'kfDr 24-¼1½ ckMs Z jkT; ljdkj d s iwoZ vuqeksnu ls jftLVªkj dks fu;Dq r djsxk tks cksM Z d s cksMZ dk lfpo gksxk A jftLVªkj ,ls k ors u vkSj ,sls HkRr s ikz Ir djxs k tks fu;ekas }kjk jftLVªkj vkSj vU; fofgr fd, tk; as A v/;{k mlsa le;≤ ij NVq ~Vh Lohdr̀ dj ldsxk vkSj mld s vf/kdkjh LFkku ij dk;Z djus ds fy, fdlh O;fDr dk s vLFkk;h :i ls fu;Dq r dj ldxs k A rFkk lsod jftLVªkj d s :i e sa dk;Z dju s ds fy, ;Fkkfof/k fu;qDr dkbs Z O;fDr bl vf/kfu;e ds leLr iz;kts uks a ds fy, jftLVªkj le>k tk,xkA ¼2½ jftLVªkj dk s fu;qDr dju]s mls n.M nsus ;k mls in ls gVkus dk cksM Z dk dksbZ Hkh vkn"s k 1 [jkT; ljdkj] ds vuqeksnu ds v/khu gksxkA

¼3½ ckMs Z ,sls vU; vf/kdkfj;ka s rFkk lsodksa dk s fu;qDr dj ldxs k tk s bl

vf/kfu;e d s iz;kstuk sa dks dk;kZfUor dju s ds fy, vko";d gks % izfrcU/k ;g gS fd ,ls s vf/kdkfj;kas vkSj lsodk as dh l[a ;k] mud s inuke rFkk osru vkSj HkRrs 1 [ jkT; ljdkj ] ds iow kZuqeksnu d s v/khu gksax s % izfrcU/k ;g Hkh gS fd cksMZ d s fdlh vf/kdkjh ;k lsod dks n.M nus s inP;rq

dju]s los kus eqDr djus vkSj in ls gVku s dk ckMs Z dh "kfDr;k a ¹[jkT; ljdkj] }kjk bl

fufeRr cuk, x, fu;ek as ds v/khu gkxas h A

¼4½ deZpkfj;k as ds ors u] HkRrs] inkUs ufr] NqVV~ h] ia"s ku] rFkk Hkfo'; fuf/k l s lEcfU/kr leLr iz"u mu fu;ek sa l s "kkflr gkasxs tk s

1 [jkT; ljdkj] ds blh izkfLFkfr d s los dkas ij lekU;rk ykx w gkrs s gS A ¼5½ bl /kkjk ds v/khu fu;Dq r fd;k x;k jftLVªkj ;k dksbZ vU; vf/kdkjh vf/kfu;e vFkok lsod Hkkjrh; n.M lafgrk dh /kkjk 21 ds vFkZ d s vUrxZr yksd los d le>k la0 45] 1860 tk;xk A

25-² [jftLVªkj] ³[mRrj izn"s k] e as fpfdRlk O;olk; dju s oky s oS|ka s ²[rFkk] jftLVj dk gdhek sa d s jftLVj ;k jftLVjkas dh fofgr iiz = es a j[kxs k A j[kk tkuk 26-¼1½ bl vf/kfu;e d s micU/kk as d s v/khu jgrs gq, rFkk cksMZ ds fdUgha jftLVªkj dk lkekU; vkSj fo"ks'k vkns"kksa ds v/khu jgr s gq,] jftLVªkj dk drZO; gkxs k] fd og dŸkZO; jftLVj j[kas vkSj ,ls s vU; d̀R;ksa dk fuoZgu dj sa ftudk bl vf/kfu;e ds v/khu ;k 1 [ jkT; ljdkj ] }kjk cuk; s x;s fdUgh a fu;eka s d s vuqlkj mlds }kjk fuoZgu fd;k tkuk

vifs {kr gk s A

——————————————————————————————————————————

1- ,MIs V"s ku vkQ ykt vkMZj] 1950 b0Z }kjk ¼izfofU"k;y xouZesUV½ ds fy, ifz rLFkkfir A

2 - mRrj inz "s k vf/kfu;e la[;k 7] 1956 dh /kkjk 13 }kjk izfrLFkkfir A

3- ,MIs Vs"ku vkQ ykt vkMZj] 1950 }kjk fn ;uq kbVMs izkfoUlst ds fy, izfrLFkkfir A 81

22

[The United Provinces Indian Medicine Act, 1939]

(2) The Registrar shall, so far as practicable, keep the register correct and up-to-date and may, from time to time, enter therein any material alteration in the addresses or qualifications of the practitioners. He shall also remove from the register, the name of the registered practitioners who die or who cease to be qualified as such.

(3) The ¹[State Government] may direct that no alteration in the entries in respect of additional qualifications shall be made, unless such fee as may be prescribed is paid.

(4) For the purpose of this section, the Registrar may write to any registered practitioner, at the address which is entered in the register to inquire whether he has ceased to practice or has changed his residence, and if no answer is received to the said letter within three months, the Registrar may issue a registered reminder, and in case no reply is received to the reminder within one month from the date of its issue, he may remove the name of the said practitioner from the register ; Provided that the Board may, if it thinks fit, direct that the name of the said practitioner be re-entered in the register. Persons ²[ 27. (1) Every person possessing the qualifications mentioned entitled to be in the Schedule shall, subject to the provisions contained in or made registered under this Act and upon payment of such fees, whether in a lump sum or periodically, as may be prescribed, be entitled on an application made to the Registrar, to have his name entered in the Register. When the name of a person has been registered in accordance with the provisions aforesaid he shall be granted a certificate in the prescribed form.

(2) Any person aggrieved by the order of the Registrar refusing to enter his name in the register or to make any entry therein may, within ninety days of such refusal, appeal to the Board.

(3) The appeal shall be heard and decided by the Board in the prescribed manner.

(4) The Board may, on its own motion or on the application of any person, cancel or alter any entry in the Register or order any entry in the register if in the opinion of the Board such an entry was fraudulently or incorrectly made or obtained, or an application was wrongly refused. ]

Amendment 28. If the Board is satisfied —

of Schedule [(a) that a title or degree granted or qualification certified by a University, Medical Corporation, Examining Body or other institutions in India is a sufficient guarantee that persons holding such a title or degree or qualification possess the knowledge or skill requisite for the efficient practice of ³[Ayurvedic or Unani Tibbi System of Medicine, or ] ——————————————————————————————————————————

23

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼2½ jftLVªkj jftLVj dk s ;FkkO;ogk;Z "kq) vkSj v|of/kd j[kxs k vkSj mle as

le;≤ ij fpfdRlk O;olkf;;kas d s ir s ;k vgZrkvk as ea s gq, lkjoku ifjorZu izfo'V djsxk A og jftLVj ls ,ls s jftLVªhd̀r fpfdRlk O;olkf;;ka s d s uke Hkh gVk nxs k ftudh èR;q gks tk; tk s bl idz kj vgZ u jgtk;a s A

¼3½ ¹[ jkT; ljdkj ] ;g fun"s k ns ldxs h fd vfrfjDr vgZrkvka s d s lEcU/k e sa izfof'V;ka s e as dksb Z ifjorZu rc rd ugha fd;k tk;xk tc rd fd ,slh Qhl dk] tks fofgr dh tk;] Hkqxrku u dj fn;k tk; A

¼4½ bl /kkjk d s iz;kstu ds fy, jftLVªkj fdlh Hkh jftLVªhd̀r fpfdRlk O;olk;h dk s ml ir s ij] tk s jftLVj ea s izfo'V gk]s ;g Kkr djus d s fy, fy[k ldxs k fd D;k mlus fpfdRlk O;olk; djuk NksM + fn;k gS ;k viuk fuokl LFkku cny fn;k

gS vkSj ;fn mDr i= dk dkbs Z mRrj rhu ekl ds Hkhrj izkIr u gks] rk s jftLVªkj

jftLVªhd̀r vuqLekjd Hkst ldsxk vkSj ;fn mDr vuqLekjd ds Hkts s tkus ds fnukda l s

,d ekl ds Hkhrj mldk mRrj u izkIr gk]s rks og mDr fpfdRlk O;olk;h dk uke

jftLVj l s gVk ldsxk %

izfrcU/k ;g gS fd cksMZ] ;fn mfpr le> s rk]s mDr fpfdRlk O;olk;h dk uke jftLVj ea s iqu% izfo'V dju s dk funs"k ns ldxs k A

2

[27-¼1½ izR;ds O;fDr tk s vuqlpw h e as mfYyf[kr vgZrk;as j[krk gk s bl jftLVªhdj.k vf/kfu;e esa vUrfoZ'V ;k mlds v/khu fd, x, micU/kka s ds v/khu jgrs gq, vkSj ,slh ds gdnkj O;fDr Qhl dk] tk s fofgr dh tk;] pkg s ,deq"r ;k dkfyd :i ls] Hkqxrku dju s ij jftLVkª j dks vkosnu nsdj jftLVj esa viuk uke ifz o'V djku s dk gdnkj gkxs kA

iwokZsDr micU/kks a ds vuqlkj fdlh O;fDr dk uke jftLVhª d̀r gk s tku s ij mls fofgr

izi= esa ,d izek.k&i= inz ku fd;k tkuk A

¼2½ dkbs Z Hkh O;fDr tks jftLVkª j ds ml vkns"k l s O;fFkr gks ftll s jftLVj e as mldk uke izfo'V dju s l s ;k dkbs Z izfof'V dju s ls bUdkj fd;k x;k gks] bl idz kj

bUdkj fd, tkus d s uCc s fnu ds Hkhrj cksMZ dks vihy dj ldsxk A

¼3½ cksMZ fofgr jhfr l s ml vihy dh lquokb Z djxs k rFkk mldk fofu"p;

djsxk A ¼4½ ckMs Z] Loizsj.kk ls ;k fdlh O;fDr ds vkosnu ij jftLVj es a fdlh izfof'V dks jnn~ ;k ifjofrZr dj ldxs k vFkok jftLVj es a dkbs Z izfof'V djus dk vkns"k n s

ldxs k] ;fn cksMZ dh jk; e as ,slh izfof'V diViow Zd ;k xyrh ls dh x;h Fkh ;k izkIr

dh xbZ Fkh ;k vkons u dks xyr

28- ;fn ckMs Z dk lek/kku gks tk; fd && vuqlwph dk

l"a kk/s ku ¼d½ Hkkjr d s fdlh fo"ofo|ky;] fpfdRlk fuxe] ijh{k.k fudk; ;k vU;

lLa Fkk }kjk inz ku dh xbZ dksbZ inoh ;k mikf/k ;k izekf.kr dkbs Z vgZrk bl ckr dh

i;kZIr xkjUVh gS fd ,ls h inoh ;k mikf/k ;k vgZrk j[kus okys O;fDr dks ,slk Kku ;k

,ls h izoh.krk izkIr gS tks ³

[vk;qoZsfnd ;k ;uw kuh] frCch fpfdRlk i)fr] ds vulq kj n{krkiwodZ fpfdRlk O;olk; djus ds fy, visf{kr gS] ;k ——————————————————————————————————————————

[The United Provinces Indian Medicine Act, 1939]

(b) that such a title, degree or qualification is not sufficient guarantee as aforesaid, it may direct —

(i) in the case mentioned in clause (a), that the possession of such title, degree or qualification shall, subject to the provisions contained in this Act, and on payment of such fee as may be prescribed in this behalf, entitle a person to have his name entered in the register of Vaidyas, Hakims as the case may be, or

(ii) in the case mentioned in clause (b) that the possession of such title, degree or qualification shall not entitle a person to have his name entered in such register ; and the Schedule annexed hereto shall thereupon be deemed to have been altered accordingly. Power of 29. The Board shall have power to call upon the governing body Board to call

for or authorities of a medical Corporation, examining body for other information institutions included in or desirous of being included in the Schedule — from medical

institution

(a) to furnish such reports, returns or other information as the Board may require to enable it to judge the efficiency of the instruction given therein in medicine, surgery or mid-wifery ; and

(b) to provide facilities to enable a member of the Board, deputed by the Board in this behalf to be present at the examinations held by such Medical Corporation, examining body or other institutions. Information 30. Every person who applies to have his name entered in the required of

applicants register of Vaidyas or Hakims, must satisfy the Registrar that he is for possessed of some degree, title or qualification specified in the Schedule registration ; and he must inform the Registrar of the date on which he obtained the degree, title or qualification which entitles him to claim registration under this Act, and shall furnish any other information required by the Registrar in order to enable him to discharge his duties under this Act. Powers of 31. (1) The Board may prohibit the entry, in or order the removal Board to

prohibit from, the register of the name of any Vaidya or Hakim— entry in or to

direct (a) who has been sentenced by a Criminal Court ¹[ * * * * ] to removal from imprisonment for an offence declared by 2 [State Government] to involve the register

etc. such moral turpitude as would render the entry or continuance of his name in the register undesirable, or

(b) whom the Board or a Committee specially authorized for the purpose after inquiry at which opportunity has been given to him to be heard in his defence and to appear either in person or by counsel, vakil, pleader or attorney, and which may in the direction of the Board, be held in camera has found guilty of professional misconduct or other ——————————————————————————————————————————

25

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼[k½ ,ls h inoh] mikf/k ;k vgrZ k ;Fkkiow kZDs r i;kZIr xkjUVh ugh gS] rk s ckMs Z fun"s k ns ldsxk fd && ¼1½ [k.M ¼d½ ea s mfYyf[kr n"kk ea s ,ls h inoh] mikf/k ;k vgrZ k j[kus ls dksb Z O;fDr] bl vf/kfu;e d s micU/kka s d s v/khu jgrs gq, vkSj ,ls h Qhl dk Hkqxrku dju s ij] tk s bl fufeRr fofgr dh tk;] viuk uke] ;FkkfLFkfr] oS|ksa] gdhek as ds jftLVj es a izfo'V djku s dk gdnkj gksxk] ;k ¼2½ [k.M ¼[k½ e as mfYyf[kr n"kk es a ,ls h inoh] mikf/k ;k vgrZ k j[kus ls dkbs Z

O;fDr ml jftLVj eas viuk uke izfo'V djkus dk gdnkj u gksxk A vkSj rnqijkUr bll s vucq ) vulq wph rn~uqlkj ifjofrZr dh gqbZ le>h tk,xh A 29-cksMZ dk s ;g "kfDr gkxs h fd og ,sls fpfdRlk fuxe] ijh{k.k fudk; ;k fpfdRlk vU; lLa Fkkvksa d s tks vuqlpw h e as lfEefyr gk as ;k lfEefyr gksu s ds fy, bPNqd gk]as lLa Fkkvka s l s tkudkjh "kklh fudk; ;k ikz f/kdkfj;kas ls && ekxa us dh

ckMs Z dh ¼d½ ,slh fjikVs Z] foojf.k;k a ;k vU; tkudkjh Hkstus dh ekxa dj s ftudh ckMs Z] 'kfDr muea s fpfdRlk] "kY; deZ ;k /kk=h deZ d s lEcU/k es a fn, tkus okys f"k{k.k dh n{krk dk fu.kZ; dj ldu s ds fy, vis{kk dj s ( vkSj

¼[k½ ,slh lfq o/kkvka s dh O;oLFkk dju s dh ekxa djs ftul s ,ls s fpfdRlk fuxe] ijh{k.k fudk;ks a ;k vU; laLFkkvka s }kjk yh tku s okyh ijh{kkvka s eas cksM Z }kjk bl fufeRr izfrfu;qDr cksMZ dk lnL; mifLFkr gk s lds A

30-,slk izR;ds O;fDr tks oS|kas ;k gdhekas d s jftLVj ea s viuk uke izfo'V jftLVªhdj.k djkus d s fy, vkons u n]s jftLVªkj ;g lek/kku djxs k fd mls vuqlpw h e sa fufnZ'V dkbs Z ds fy, vkons dk as l s mikf/k] inoh ;k vgZrk izkIr gS] vkSj og jftLVªkj dks og fnukda lwfpr djsxk tc visf{kr mlus ,ls h mikf/k] inoh ;k vgZrk tk s ml s bl vf/kfu;e ds v/khu jftLVªhd̀r fd, lwpuk tkus dh ekax djus dk gdnkj cukrh gS] izkIr dh gk s vkSj og jftLVªkj dk s dkbs Z vU; ,slh tkudkjh Hkh nxs k ftldh og bl vf/kfu;e ds v/khu vius dŸkZO; ikyu es leFkZ

cukus ds fy, vis{kk djs A

31- ¼1½ ckMs Z jftLVj ea s fdlh ,sls oS| ;k gdhe dk uke izfo'V fd, tku s dk jftLVjkas ea s izfr'ks/k dj ldxs k ;k mlls gVkus dk vkn"s k ns ldxs k A uke çfo"V

fd, tkus dk ¼d½ ftls fdlh 1 [ * * * * ] n.M U;k;ky; }kjk fdlh ,sls vijk/k ds fy, çfr"k/s k djus

;k mls gVkus dkjkokl dk n.M fn;k x;k gk]s tk s

2

[ jkT; ljdkj ] }kjk ,ls s uSfrd iru e as dk funs"k nus s vUroZfyr vijk/k ?kksf'kr fd;k x;k gk]s ftlds dkj.k jftLVj e as mldk uke izfo'V vkfn dh cksM Z djuk ;k cuk, j[kuk vokNa uh; gk s ] ;k dh 'kfDr ¼[k½ ftl s ckMs Z u s ;k bl i;z kts u d s fy, fo"ks'k :i ls izkf/kd̀r lfefr us ,slh tkpa ds i"pkr~ ftlea s ml s vius ifz rokn eas luq okb Z dk rFkk ;k rks Lo; a vFkok dkmUlys ] odhy] IyhMj ;k vVkuhZ }kjk mifLFkr gksu s dk volj fn;k x;k gk s vkSj tk s

ckMs Z d s foosdkuqlkj cUn dej s e as dh tk ldxs h] cSBd eas mifLFkr vkSj er nus s okys

——————————————————————————————————————————

1- ,MsIV"s ku vkQ ykt vkMjZ ] 1950 }kjk "kCn ¼bu fczfV"k bfa M;k½ fudkys x, A

2- mRrj izn"s k vf/kfu;e la[;k 7] 1956 dh /kkjk 3¼[k½ }kjk izfrLFkkfirA 85

[The United Provinces Indian Medicine Act, 1939] infamous conduct by a majority of at least two thirds of the members present and voting at the meeting.

(2) The Board may direct that the name of any person against whom an order has been made under sub-section (1) shall be entered or re-entered, as the case may be, after having satisfied itself that due to lapse of time or otherwise the disability mentioned in sub-section (1) above has ceased to have any force.

Notice of 32. (1) Every Registrar of deaths who receives notice of death of deaths and

erasure of person whose name he knows to be entered in the register of Vaidyas names from and Hakims, shall forthwith transmit by post or otherwise, to the register Registrar of the Board, a certificate of such death, signed by him and stating particulars of the time and place of death.

(2) On receipt of such certificate, or other reliable information regarding such death, the Registrar shall remove the name of the deceased person from the register.

Penalty on 33. If a person whose name is not entered in the register of unregistered

person Vaidyas and Hakims falsely pretends that it is so entered or uses in representing connexion with his name or title, any words or letters representing that that he is

registered his name is so entered, he shall whether any person is actually deceived by such representation or not, be punishable on conviction by a magistrate of the first class, with imprisonment ¹[which may extend to six months or with fine which may extend to two hundred rupees or with both. ]

Procedure 34. For the purpose of any inquiry held under clause (b) of sub- inquiries and

appeals section (1) of section 31, the Board or the committee, as the case may be, shall exercise the powers of a commissioner appointed under the Public Servants (Inquiries) Act, 1950 and the provisions of sections 5, 8 to 10, 14 to 16, 19 and 20 of the said Act shall, so far as may be, apply to every such inquiry and appeal.

Publication 35. (1) The Registrar shall, in every year from time to time as of names

entered in occasion may require, on or before a date to be fixed in this behalf by the the register Board, cause to be published in the official Gazette and in such other of Vaidyas

and Hakims manner as the Board may prescribe, a full or supplementary list of the names for the time being entered in the register and setting forth —

(a) all names entered in the register arranged in alphabetical order ;

(b) the registered address and appointment held by, or actual employment of, each person whose name is entered in the register ; and

(c) the registered titles and qualifications of each such person. ——————————————————————————————————————————

27

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] de ls de nk&s frgkbZ lnL;ks a ds cgeq r ls O;kolkf;d nqjkpj.k ;k vU; fuUnuh; vkpj.k dk nk's kh ik;k gk s A ¼2½ ckMs Z viuk ;g lek/kku dj ysu s d s i"pkr ~ fd le; chrus ;k fdlh vU; dkj.k ls mi/kkjk ¼1½ e as mfYyf[kr fu;ksZX;rk dk dksbZ izHkko ugh jg x;k gS] ;g funs"k n s ldsxk fd fdlh Hkh ,sls O;fDr dk uke] ftlds fo:) mi/kkjk ¼1½ ds v/khu vkn"s k

fn;k x;k gk]s jftLVj esa] ;FkkfLFkfr] izfo'V ;k iqu% izfo'V dj fy;k tk; A

32- ¼1½ e`R;q lEcU/kh izR;sd jftLVªkj] ftls fdlh ,ls s O;fDr dh èR;q dh eR̀; q^dh

lpw uk vkSj lpw uk fey s ftld s uke d s ckj s esa mls ;g Kkr gks fd og oS|ksa vkSj gdheka s d s jftLVj jftLVjk as ls e sa izfo'V gS] èR;q ds le; rFkk LFkku dh fof"k'Vfr;ka nsrs g,q ] ,ls h eR̀;q ds lEcU/k ea s

ukekas dk dkVk tkuk LogLrk{kfjr izek.k&i= ckMs Z d s jftLVªkj dks Mkd }kjk ;k vU;Fkk vfoyEc Hkstsxk A ¼2½ mDr izek.k&i= ;k ,slh eR̀;q d s lEcU/k esa vU; fo"oluh; lpw uk izkIr gksu s ij jftLVªkj er̀ O;fDr dk uke jftLVj l s gVk nsxk A 33-;fn dksbZ ,ls k O;fDr] ftldk uke oS|ksa rFkk gdheka s d s jftLVj es izfo'V vjftLVªhd̀r

O;fDr;ks a }kjk u gks] feF;k ;g cgkuk djxs k fd mldk uke bl izdkj izfo'V gS ;k viu s uke ;k viu s dk s inoh ds lEcU/k esa fdUgha ,ls s "kCnksa ;k v{kjkas dk iz;kxs djsxk ftuls ;g fu:i.k gk s

jftLVªhd̀r fu:fir dju s fd mldk uke bl izdkj izfo'V gS] rk s og pkgs ,slk fu:i.k dju s ls dkbs Z O;fDr ij 'kkfLr okLro es izoafpr gks ;k ugh] iFz ke oxZ eSftLVªVs }kjk nk's k flf) ij] 1 [dkjkokl ls tks N% eghu s rd gks ldxs k ;k tqekuZ s l s tk s nks lkS :i;s rd gks ldsxk ;k nkus k sa ls]]

n.Muh; gkxs k A

34-/kkjk 31 dh mi/kkjk ¼1½ ds [k.M ¼[k½ d s v/khu dh xbZ fdlh tkap d s

Tkk¡p rFkk vihykas ea s iz;kts u d s fy;s] ;FkkfLFkfr] cksM Z ;k lfefr ifCyd loZsUV~l ¼bUDok;jht½ ,sDV] 1850 çfØ;k ds v/khu fu;qDr vk;qDr dh "kfDr;ka s dk iz;ksx djxs h vkSj mDr vf/kfu;e ij /kkjk 5] 8 ls 10] 14 ls 16] 19 rFkk 20 d s micU/k] ;FkklHa ko ,ls h izR;sd tkap rFkk vihy ij

ykxw gksxa s A

35-¼1½ jftLVªkj izR;sd o'k Z vkSj le;≤ ij] tSlk fd volj d s vuqlkj oS/kks a rFkk

gdheks a ds visf{kr gks] ckMs Z }kjk bl fufeRr fu;r fnuk¡d dk s ;k mld s iow Z ljdkjh xtV es a vkSj jftLVj e as ,ls h vU; jhfr ls tk s cksMZ fofgr dj]s jftLVj esa rRle; izfo'V ukekas dh iw.kZ ;k çfo"V ukeksa dk çdk"ku vuiq wjd lwph izdkf"kr djk;xs k ftle sa fuEufyf[kr ckra s nh gqbZ gksaxh && ¼d½ jftLVj esa ifz o'V leLr uke tk s o.kZØekuqlkj gksaxs ( ¼[k½ ,ls s izR;ds O;fDr dk] ftldk uke jftLVj ea s izfo'V gks] jftLVªhd̀r irk vkSj mldh fu;qfDr ;k mldk okLrfod los k;kts u ( vkSj ¼x½ ,sls izR;ds O;fDr dh jftLVªhdr̀ info;k a rFkk vgrZ k,a (

——————————————————————————————————————————

1- mRrj izns"k vf/kfu;e la[;k 7] 1956 dh /kkjk 17 }kjk ifz rLFkkfir A 87

28

[The United Provinces Indian Medicine Act, 1939] Provided that the Register shall from time to time get published in the official Gazette, the names of such practitioners whose names have been duly removed under any of the provisions of this Act.

(2) In any proceeding it shall be presumed that every person entered in such list is a registered practitioner and that any person not so entered is not a registered practitioner ;

1 [ * * * * ]

Powers and ²[ 36. The Board shall have the following powers and duties, duties of the

Board namely —

(1) to advise the State Government in matters relating to Ayurvedic and Unani Tibbi systems of medicine research and post- graduate education ; ]

³[ (2) to accord, suspend or withdraw, on the recommendations of the Faculty, recognition to training centers imparting instruction in para-medical courses ; ]

(3) to publish the results of the examinations conducted by the Faculty ; 4 [ (4) "to grant diplomas or certificates to candidates who are successful at the Board's examination ; ]

(5) to levy fees laid down in regulations for admission to Board's examinations ; (6) to allot adequate funds to the Faculty for carrying out its duties ] ;

5 [ (7) to perform such other functions for the development of Ayurvedic and Unani Systems of medicine and surgery as may be consistent with the provisions of the Act ; ]

(8) to exercise such other powers as may be specified by or under this Act ; and

(9) ⁶[ * * * * ]

Faculty of 36-A. (1) For the proper discharge of its duties and functions as Ayurvedic

and Unani a teaching and examining body in the Ayurvedic and Unani Tibbi Tibbi systems of medicine the Board shall appoint a Faculty of Ayurvedic and systems of

medicine Unani Tibbi systems of medicine which shall consist of the following —

(i) the President of the Board who shall be ex-officio Chairman of the Faculty ;

——————————————————————————————————————————

1. Proviso omit. by s. 18 of U.P. Act VII of 1956.

29

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] izfrcU/k ;g gS fd jftLVkª j ,ls s fpfdRlk O;olkf;;ka s d s uke le;≤ ij ljdkjh xtV ea s izdkf"kr djk;sxk ftuds uke bl vf/kfu;e ds fdlh micU/k ds v/khu ;Fkkfof/k gVk fn;s x;s gksa A

¼2½ fdlh Hkh dk;Zokgh ea s ;g mi/kkj.k dh tk;xh fd ,ls h lpw h ea s izfo'V izR;sd O;fDr jftLVªhdr̀ fpfdRlk O;olk;h gS] vkSj dksb Z Hkh O;fDr ftldk uke bl idz kj izfo'V u gk]s jftLVªhd̀r] fpfdRlk O;olk;h ugh gS A

1 [ * * * * ]

2 [ 36- cksMZ dh fuEufyf[kr "kfDr;k¡ vkSj dŸkZO; gksaxs] vFkkZr~ && ckMs Z dh

'kfDr;k a vkSj ¼1½ jkT; ljdkj dks vk;oq Zsfnd rFkk ;wukuh frCch fpfdRlk i)fr ls lEcfU/kr drOZ ; fo'k;kas d s ckj s esa] ftud s vUrxZr "kks/k vkSj LukrdksRrj f"k{kk Hkh gS] lykg nsuk ( ] 3 [ ¼2½ vuqfpfdRlh; ikB~;&Øe e as f"k{k.k nus s okys izf"k{k.k dsUnzka s dk s lda k; dh flQkfj"k ij ekU;rk iznku djuk] mudh ekU;rk fuyfEcr djuk ;k okil ysuk ( ] ¼3½ lda k; }kjk laPkkfyr ijh{kkvks a ds ifj.kke izdkf"kr djuk ( 4

[¼4½ cksM Z dh ijh{kkvka s e sa lQy gq, vH;kfFkZ;ka s dk s fMIykes k ;k iez k.k i= iznku djuk( fu/kkZfjr Qhl mn~xzghr djuk ( ] ¼5½ cksMZ dh ijh{kkvk s e s izos"k d s fy; s fofu;eks a ea s fu/kkfZ jr Qhl mn~xzghr

djuk (

¼6½ lda k; dks mlds drZO;ka s ds lEiknu ds fy; s i;kZIr /kujkf"k vkaofVr djuk (

5 [¼7½ vk;qoZsfnd rFkk ;qukuh fpfdRlk i)fr vkSj "kY;deZ ds fodkl ds fy;s

,ls s vU; d̀R; djuk tk s bl vf/kfu;e d s micU/kkas ls laxr gka s ( ]

¼8½ ,ls h vU; "kfDr;ks a dk iz;ksx djuk tk s bl vf/kfu;e }kjk ;k mlds v/khu fofufnZ'V dh tk;a s A 6 [¼9½ * * * * ]

36-d- ¼1½ vk;qosfZ nd rFkk ;wukuh frCch fpfdRlk i)fr;ks a ds v/;kiu rFkk vk;qoZfs^nd ijh{k.k fudk; d s :i e sa vius drZO;k as vkSj d̀R;kas dk mfpr :i ls fuoZgu dju s ds rFkk ;wukuh frCch fy;s cksMZ] vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr;ks dh ,d lda k; fu;qDr djxs k fpfdRlk ftleas fuEufyf[kfr gksax s ( i)fr;kas dh ladk; ¼1½ ckMs Z dk v/;{k tks ladk; dk insu v/;{k gkxs k ( ——————————————————————————————————————————

1- m0 iz0 vf/kfu;e l[a ;k 7] 1956 dh /kkjk 18 }kjk izfrcU/kkRed [k.M fudkyk x;k A

2- mRrj inz "s k vf/kfu;e l[a ;k 7] 11956 dh /kkjk 19 }kjk izfrLFkkfir A

3- mRrj izns"k vf/kfu;e l[a ;k 35] 1975 dh /kkjk 4 ¼d½ }kjk izfrLFkkfir A

4- mRrj izns"k vf/kfu;e la[;k 35] 1975 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfir A

5- mi;qZDr dh /kkjk 4 ¼x½ }kjk ifz rLFkkfir A

6- mi;qZDr dh /kkjk 5 ¼?k½ }kjk fudkyk x;k A 89

30

[The United Provinces Indian Medicine Act, 1939]

(ii) members of the Board elected under clauses (iii), (iv) and (v) of sub-section (I) of section 5, who shall be ex-officio members of the Faculty ;

(iii) one member to be elected by the members of the Board from amongst themselves ; and

1

[(iv) the Director of Ayurvedic and Unani Services, Uttar Pradesh. ]

(2) The Faculty may, with the previous approval of or at the requisition of the State Government, co-opt not more than two members for a specified duration and a specific purpose.

(3) The Faculty shall elect a Vice-President from amongst its members.

²[(4) A member referred to in clause (iii) of sub-section (1) shall cease to be a member of the Faculty upon his ceasing to be a member of the Board. ]

Powers and 36-B. 3

[(I)] The Faculty shall have the following powers and duties of the

Faculty duties ;

4 [(a) to prescribe courses of study in Ayurvedic and Unani Tibbi systems of medicine for imparting instructions in training centers recognized by the Board ;

(b) to hold examinations of persons who shall have pursued a course of study in a training center recognized by the Board ;

(c) to exercise general supervision over the residential and disciplinary arrangements made by the training centres recognized by the Board and to make arrangement for promoting the health and general welfare of their students ; ]

(d) to appoint examiners ;

5 [(e) to cause inspection of training centers recognized by the Board ; and

(f) to make recommendations to the Board for the accord of recognition to or the suspension or withdrawal of recognition of training centers. ]

(g) ⁶[ * * * * ]

——————————————————————————————————————————

1. Subs. by S. 5 (a) of U.P. Act No. 35, 1975.

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼2½ /kkjk 5 dh mi/kkjk ¼1½ ds [k.M ¼3½] ¼4½ rFkk ¼5½ ds v/khu ckaMs Z d s fuokfZ pr lnL; tk s lda k; ds insu lnL; gksxa s ( ¼3½ ,d lnL; tks cksM Z ds lnL;ka s }kjk viu s eas l s fuokZfpr fd;k tk;xk (

vkSj

1 [ ¼4½ fun"s kd] vk;qosZfnd rFkk ;wukuh lsok mRrj izn"s k A ] ¼2½ ladk;] jkT; ljdkj ds iow Z vuqeksnu ;k mldh vi{s kk ij fdlh fofufnZ'V vof/k vkSj fofufnZ'V iz;kstu ds fy; s nk s l s vuf/kd lnL;ka s dks lg;kfs tr dj ldxs hA

¼3½ lda k; viu s lnL;ka s e sa l s ,d mik/;{k fuokfZ pr djxs h A

2 [ ¼4½ mi/kkjk ¼1½ ds [k.M ¼3½ e as fufnZ'V lnL; ckMs Z dk lnL; u jg tkus

ij lda k; dk lnL; u jg tk;xk A ] 36-[k- [ ¼1½ ] 3 lda k; dh fuEufyf[kr "kfDr;k a vkSj drZO; gkxas s && lda k; dh

"kfDr;k¡ vkSj

4 dÙkZO; [¼d½ cksM Z }kjk ekU;rk izkIr ifz "k{k.k dsUnzkas esa f"k{k.k nsus ds fy; s vk;qoZsfnd rFkk ;wukuh frCch fpfdRlk i)fr;ksa ds v/;;u dk ikB~;Øe fofgr djuk ( ¼[k½ ,ls s O;fDr;k as dh ijh{kk; as ysuk ftUgksua s ckMs Z }kjk ekU;rk izkIr fdlh izf"k{k.k dUs nz es a ikB~;Øe iwjk fd;k gk s ( ¼x½ ckMs Z }kjk ekU;rkizkIr izf"k{k.k dsUnzkas ij fd;s x;s vkokfld rFkk

vuq"kklfud icz U/kks a dk lkekU; i;Zo{s k.k djuk vkSj muds Nk=ka s d s LokLF; rFkk lkekU;

dY;k.k dh vfHkòf) d s fy; s izcU/k djuk ( ] ¼?k½ ijh{kdk as dk s fu;Dq r djuk (

5 [ ¼³½ cksM Z }kjk ekU;rkizkIr izf"k{k.k dsUnzksa dk fujh{k.k djkuk ( vkSj

¼p½ izf"k{k.k dUs nzk sa dk s ekU;rk iznku djus ;k ekU;rk dk s fuyfEcr djus ;k

okil ysu s d s fy;s ckMs Z l s flQkfj"k sa djuk A ]

6 [ ¼N½ * * * * ]

——————————————————————————————————————————

1- må izå vf/kfu;e la[;k 35] 1975 dh /kkjk 5 ¼d½ }kjk ifz rLFkkfir A

2- mi;qZDr dh /kkjk 5 ¼[k½ }kjk izfrLFkkfir A

3- mRrj izn"s k vf/kfu;e la[;k 35] 1975 dh /kkjk 6 }kjk /kkjk 36 ¼[k½ dh mi/kkjk ¼1½ ds :i esa iuq lZ a[;kafdr A 4- mi;ZqDr dh /kkjk 6 ¼d½ ¼1½ }kjk izfrLFkkfir A

5- mRRkj inz "s k vf/kfu;e la0 35] 1975 dh /kkjk 6&d ¼2½ }kjk izfrLFkkfir A

6- mi;ZDq r dh /kkjk 6&d ¼3½ }kjk fudkyk x;k A 91

32

[The United Provinces Indian Medicine Act, 1939] ¹[(2) the Registrar shall function as the Secretary of the Faculty.] Disagreement ²[ 36-C. In the event of disagreement between the Faculty and between the

Faculty and the Board on any matter referred to in section 36-B a reference shall be the Board. made by the Board to the State Government and the decision of the State Government shall be final. ]

Making of 37. Subject to the provisions of this Act and to the rules framed regulations by the 3 [State Government] thereunder, the Board may 4 [after previous publication] frame regulations for regulating the following matters, namely —

⁵[ (1) (a) conditions on which institution may be recognized for the purposes of registration under section 28 ;

(b) the admission of trainees to the training center recognized by the Board ;

(c) the conditions under which trainees shall be admitted to the diploma and certificate courses and to the examinations of the Board, and shall be eligible for the grant of such diploma and certificate ;

(d) the conditions of residence of the trainees in the training centers recognized by the Board and the levying of fees for such residence ;

(e) the number, qualifications and emoluments of teachers of the training centers recognized by the Board ;

(f) the fees to be charged for courses of study in such training centers and for admission to the examinations, diplomas and certificates of the Board ;

(g) the conditions and mode of appointment and duties of examiners and the conduct of examinations ; Provided that in framing regulations, the Board shall take into consideration the financial and other existing conditions of the training centers generally :

Provided further that no regulation shall be framed under any of the sub-clauses (a) to (g) except upon the recommendations to be made in such manner as may be prescribed by the Faculty. ]

(2) (a) the time and place at which the meetings shall be held ;

(b) the issue of notices convening such meetings ;

(c) the conduct of business threat; ——————————————————————————————————————————

33

[l;a qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] 1 [ ¼2½ jftLVªkj lda k; ds lfpo d s :i esa dk;Z djxs k A ] 2 [ 36- x - ¼1½ /kkjk 36&[k esa fufnZ'V fdlh fo'k; ij ladk; rFkk cksMZ ds chp ladk; rFkk erHkns gkus s dh n"kk e sa cksMa Z mls jkT; ljdkj dk s fufnZ'V djsxk vkSj jkT; ljdkj dk cksM Z ds chp erHksn fofu"p; vfUre gksxkA] 37- bl vf/kfu;e d s micU/kka s rFkk ³[jkT; ljdkj] }kjk rn/~ khu cuk;a s x; s

fofu;e cukuk fu;eka s ds v/khu jgr s gq, cksMZ fuEufyf[kr fo'k;ksa dk s fofu;fer dju s ds fy;]s 4 [ iow Z izdk"ku ds i"pkr~ ] fofu;e cuk ldsxk] vFkkZr~ % &&

5

[¼1½ ¼d½ os "krsZ ftu ij lLa Fkkvk as dk s /kkjk 28 d s v/khu jftLVªhdj.k d s

iz;kstukas d s fy; s ekU;rk iznku dh tk ldsxh ( ¼[k½ ckMs Z }kjk ekU;rk izkIr izf"k{k.k dsUnzk as esa izf"k{k.kkfFkZ;k as dk izos"k ( ¼x½ os "krsZ ftud s v/khu izf"k{k.kkFkhZ fMIykes k rFkk izek.k&i= lEcU/kh ikB~;Øeksa e sa vkSj cksMZ dh ijh{kkvks a eas izosf"kr fd;s tk;axs s rFkk ,sls fMIyksek vkSj izek.k&i= fn;s tku s d s ik= gksaxs (

¼?k½ cksMZ }kjk ekU;rk izkIr izf"k{k.k dsUnz esa izf"k{k.kkfFkZ;k as d s vkokl dks "krZ s

vkSj ,sl s vkokl ds fy;s Qhl mnx~ `ghr djuk (

¼³½ ckMs Z }kjk ekU;rkizkIr izf"k{k.k dUs nzka s d s v/;kidkas dh la[;k] vgZrk,a rFkk miyfC/k;k a (

¼p½ ,sl s izf"k{k.k dsUnkz sa eas ikB~;Øeks a d s fy;s rFkk ckMs Z dh ijh{kkvks a ea s izos"k

djus rFkk fMIykes kvka s rFkk iez k.k&i= ds iznRr djus ds fy;s yh tku s okyh Qhl (

vkSj

¼N½ ijh{kdkas dh fu;fq Dr dh "krsZ rFkk lpa kyu (

izfrcU/k ;g gS fd fofu;e cukrs le; cksMZ lkekU;r;k izf"k{k.k dsUnzka s dh

foRrh; rFkk vU; fo|eku n"kkvk as dk /;ku j[ksxk A

vxzsrj izfrcU/k ;g gS fd mi[k.M ¼d½ l s ¼N½ rd d s fdlh Hkh mi[k.M d s v/khu dkbs Z fofu;e] ml flQkfj"k ij gh cuk;k tk;xs k tk s lda k; }kjk ,slh jhfr ls

dh tk;xh ftls fofgr fd;k tk;] vU;Fkk ugh a A ]

¼2½ ¼d½ og le; vkSj LFkku tc vkSj tgk a cSBdka s dh tk;saxh ( ¼[k½ ,slh cBS dks a dk s cyq ku s ds fy;s ukfs Vlksa dk tkjh fd;k tkuk (

¼x½ muea s dk; Z lapkyu (

——————————————————————————————————————————

1- mRrj izns"k vf/kfu;e la[;k 35] 1975 dh /kkjk 6 ¼[k½ }kjk vUrfoZ'V A

2- mi;ZDq r dh /kkjk 7 }kjk ifz rLFkkfir A

[The United Provinces Indian Medicine Act, 1939]

(d) the salary, allowances and other conditions of services of officers and servants of the Board other than the Registrar ;

(e) all other matters which may be necessary for the purposes of carrying out the objects of this Act ;

(3) all such regulations shall be published in the official Gazette 1 [and shall not take effect until they have been confirmed by the State Government ; ]

(4) the ²

[State Government] may by notification in the official Gazette ³[cancel or modify] any regulation. Disposal of 38. All fees received by the Board on account of registration of fees Vaidyas and Hakims and admission to the Board's examinations 4 [***] under this Act shall be credited to the Board and shall be applied for the purposes of this Act in accordance with the rules.

Qualified 39. Notwithstanding anything contained in any law for the time practitioner's

certificates being in force —

(1) The expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing that person is recognized by law as medical practitioner or member of medical profession shall, in all Acts in force in ⁵

[Uttar Pradesh] and in all 6 [Central Acts] in their application to 5 [Uttar Pradesh] in so far as such Acts relate to any of the matters specified in List II ro List III in the Seventh Schedule to ⁷

[the Constitution] be deemed to include a registered practitioner.

(2) A certificate required under any law or rule having the force of law from any medical practitioner or medical officer shall be, valid, if such certificate has been granted by a registered practitioner.

(3) A registered practitioner shall be eligible to hold any appointment as a physician or other medical officer in any Ayurvedic or Unani dispensary, hospital, infirmary or lying-in-hospitals supported by or receiving a grant from the ⁸

[State Government] or in any public establishment, body or institution dealing with such systems of medicine.

(4) A registered practitioner shall be entitled to —

(a) sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner ;

——————————————————————————————————————————

1. Add. by s. 21 (3) of U. P. Act VII of 1956.

35

[la;qDr ikz Ur Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼?k½ jftLVªkj dks NkMs d+ j cksMZ d s vf/kdkfj;ks a vkSj los dks a ds ors u] HkŸk s vkSj los k dh vU; "krsZ ( ¼³½ vU; leLr fo'k; tk s bl vf/kfu;e d s mnn~ "s ;ka s dks dk;kZfUor djus ds

iz;kts ukFkZ vko";d gksa (

¼3½ ,sls leLr fofu;e ljdkjh xtV e as idz kf"kr fd;s tk;axs s ¹[vkSj o s rc rd izHkkoh ugh a gkxas s tc rd jkT; ljdkj }kjk mudh ifq 'V u dj nh tk; ( ] ¼4½ ²[ jkT; ljdkj ] ljdkjh xtV e as vf/klpw uk }kjk fdlh Hkh fofu;e dk s

3 [ jn~n ;k mikUrfjr ] dj ldsxh A

38- bl vf/kfu;e ds v/khu oS|ka s vkjS gdheksa d s jftLVªhdj.k rFkk ckMs Z dh Qhlka s^dk ijh{kvk sa

4 [ * * * ] es a izo"s k ds lac/a k esa cksMZ }kjk izkIr lEi.w kZ Qhl cksMZ d s uke tek O;;u dh tk;xh] vkSj bl vf/kfu;e d s iz;kstuk sa d s fy; s fu;eksa d s vuqlkj mi;kxs e as yk;h tk;xh A

39-rRle; izòRr fdlh fof/k e sa fdlh ckr d s gksrs gq, Hkh && ^{vg Z}

fpfdRlk ¼1½ 5 [ mRrj inz s"k ] e sa izòRr leLr vf/kfu;eka s ea s rFkk 5 [ mRrj izns"k ] es a viuh O;olkf;;k sa izòfRr ds laca/k esa leLr 6

[dsUnzh; vf/kfu;eka]s e]sa ogak rd tgk¡ rd fd ,sl s

d s vf/kfu;ekas dk laca/k 7 çek.k&i= [lfa o/kku] dh lIre vuqlwph esa lwph 2 ;k lwph 3 esa fofufnZ'V fo'k;ksa e s l s fdlh fo'k; ls gk]s in ÞoS/k :i l s vgZ fpfdRlk O;olk;hß ;k Þ;Fkkfof/k vgZ fpfdRlk O;olk;hß d s vFkok fdlh ,ls s "kCn d]s ftldk ;g vk"k; gks fd dksbZ O;fDr fpfdRlk O;olk;h ;k fpfdRlk òfRr ds lnL; ds :i esa fof/k }kjk ekU;rkizkIr gS] ckjs esa ;g le>k tk;xk fd mlds vUrxrZ jftLVªhd̀r fpfdRlk O;olk;h Hkh g S A ¼2½ fdlh fof/k ds ;k fof/k dk cy j[ku s oky s fdlh fu;e d s v/khu fdlh fpfdRlk O;olk;h ;k fpfdRlk vf/kdkjks a ls vifs {kr dkbs Z izek.k&i= oS/k gksxk] ;fn ,slk iez k.k&i= fdlh jftLVªhd̀r fpfdRlk O;olk;h }kjk iznku fd;k x;k gks A ¼3½ dksbZ jftLVhª dr̀ fpfdRlk O;olk;h fdlh Hkh ,sl s vk;qoZfs nd ;k ;wukuh vkS'k/kky;] fpfdRlky;] :X.kkokl ;k izlokJ; e s tks 8 [jkT; ljdkj] }kjk ?kkfs 'kr gks ;k mll s vuqnku ik jgk gks ;k fdlh ,ls s lkotZ fud vf/k'Bku] fudk; ;k lLa Fkk e as

ftles a ,slh fpfdRlk i)fr ls fpfdRlk gkrs h gks] fpfdRld ;k vU; fpfdRlk vf/kdkjh

ds fdlh in ij fu;fq Dr dk ik= gksxk A

¼4½ dkbs Z jftLVªhdr̀ fpfdRlk O;olk;h bl ckr dk gdnkj gksxk fd og && ¼d½ tUe ;k e`R;q lca /a kh fdlh ,ls s izek.k&i= ij gLrk{kj djs ;k ml s

vf/kiez kf.kr djs ftl ij fdlh ,sl s fpfdRlk O;olk;h }kjk tk s ;Fkkfof/k vg Z gk]s gLrk{kj

fd;k tkuk ;k mls vf/kizekf.kr fd;k tkuk fdlh fof/k ;k fu;e }kjk vifs {kr gks (

——————————————————————————————————————————

36

[The United Provinces Indian Medicine Act, 1939]

(b) 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 ;

(c) 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[(d) The registered practitioners of Ayurvedic or Unani System of Medicine holding the qualifications mentioned in the Second Schedule to the Indian Medicine Central Council Act, 1970 (Act no. 48 of 1970) shall be eligible to practice the modern system of medicine known as allopathic medicine to the extent of training they have received in the system and notified by the State Government along with the Ayurvedic or Unani Medicine in which they are registered in the State Register. ] Reservation [40. Except with the special sanction of the State Government, of certain

appointments no person other than Vaidya or Hakim who has qualified himself or to Vaidyas herself from an institution affiliated to the Board or who holds a degree and Hakims

who have in Ayurvedic Unani Tibbi systems of medicine from a University qualified established by law in Uttar Pradesh and is a domiciled resident of this themselves

from State shall be competent to hold an appointment as medical officer of educational health or as physician or other medical officer in an Ayurvedic or Unani institutions

affiliated to hospital, infirmary, dispensary or lying-in-hospital maintained by or the Board under the control of the State Government or local authority ; ²[Provided that Vaidyas and Hakims in the employ of the State Government or a local authority specified above on the date on which this Act comes into force shall continue to hold the said appointments.] Exemption 41. (1) Notwithstanding anything in any other law for the time from serving

on inquest being in force every registered practitioner shall be exempts, if he so Act V of 1898 desires, from serving on any inquest or as a Juror or assessor under the Code of Criminal Procedure, 1898.

U. P. Act III (2) The registered practitioners shall have the same privileges as of 1917

U. P. Act IV the medical practitioners registered under the United Provinces Medical of 1910 Act, 1917 have under the United Provinces Excise Act, 1910 or any other Act for the time being in force.

Rules 42. (1) The ³[State Government] may, after previous publication, from time to time make rules consistent with this Act, to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, the ³[State Government] may make rules for any of the following matters ;

——————————————————————————————————————————

1. Ins. by sec. 2 of U. P. Act no. 10 of 2015.

2. Subs. by s. 9 of U. P. Act XXXV of 1975.

3 . Subs. by A. O. 1950 for (Provincial Govt.) 96

37

[la;qDr ikz Ur Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼[k½ fdlh ,ls s fpfdRlk ;k "kkjhfjd LoLFkrk izek.k&i= ij gLrk{kj dj s ;k mls vf/kizekf.kr djas ftl ij fdlh ,sl s fpfdRlk O;olk;h }kjk tks ;Fkkfof/k vgZ gks] gLrk{kj fd;k tkuk ;k ml s vf/kizekf.kr fd;k tkuk fdlh fof/k ;k fu;e }kjk vifs {kr

gk s (

¼x½ fdlh e`R;q leh{kk es]a ;k fdlh U;k;ky; eas Hkkjrh; lk{; vf/kfu;e] 1872 dh /kkjk 45 ds v/khu fo"ks'kK ds :i ea]s fpfdRlk] "kY; de Z ;k /kk=h deZ l s lca fa /kr fdlh fo'k; ij lk{; n s A

1 [¼?k½ Hkkjrh; fpfdRlk dsUnhz ; ifj'kn~ vf/kfu;e] 1970 ¼vf/kfu;e la[;k 48 lu~ 1970½ dh f}rh; vulq pw h esa mfYyf[kr vgZrk j[kus okys vk;oq Zfs nd vFkok ;uw kuh fpfdRlk i)fr ds jftLVªhd̀r fpfdRlk O;olk;h] vk/kqfud fpfdRlk i)rh] ftls

,yksifS Fkd fpfdRlk ds :i eas tkuk tkrk gS] ds O;olk; d s fy; s ml lhek rd ik=

gkaxs s tgkWa rd os mDr i)fr eas izf"k{k.k izkIr dj pqds g S vkSj jkT; ljdkj }kjk ml

vk;qoZsfnd ;k ;uw kuh fpfdRlk d s lkFk vf/klfw pr fd; s x;s gksa ftle as o s jkT; ds

jftLVj esa jftLVMZ gS A ]

[40-jkT; ljdkj dh fo"k's k Lohdf̀r ds flok; fdlh ,ls s oS| ;k gdhe ls dfri; tk s ckMs Z ls lEc) fdlh laLFkk l s vgZrk izkIr gks ;k ftlds ikl mRrj inz "s k e sa fof/k fu;qfDr;k as }kjk LFkkfir fdlh fo"ofo|ky; l s izkIr] vk;oq sZfnd ;k ;uw kuh&frCch fpfdRlk&i)fr dk oS|ka s vkSj gdheks a d s e as mikf/k gks vkSj tks bl jkT; dk vf/kokflr fuoklh gk]s fHkUu dkbs Z O;fDr fdlh ,sls fy;s vkj{k.k vk;qosZfnd ;k ;wukuh fpfdRlky;] :X.kkokl] vkS'k/kky; ;k izlokJ; esa] tk s jkT; ljdkj ;k fdlh LFkkuh; izkf/kdkjh }kjk vuqjf{kr ;k mlds fu;=a .kk/khu gks] fdlh

LokLF; fpfdRlk vf/kdkjh ;k fpfdRld ;k vU; fpfdRlk vf/kdkjh d s in ij fu;qfDr

ds fy; s l{ke u gksxk %

2 [izfrcU/k ;g gS fd ,sl s oS| rFkk gdhe tk s bl vf/kfu;e ds izòRr gksus d s

fnukda dk s jkT;&ljdkj ;k Åij fufnZ'V fdlh LFkkuh; ikz f/kdkjh ds lsok;kstu e as gk]as mDr inksa ij cu s jgsaxAs ]

41- ¼1½ rRle; ioz R̀r fdlh vU; fof/k e as fdlh ckr ds gksr s gq, Hkh izR;ds eR̀;q leh{kk e sa jftLVhª d̀r fpfdRlk O;olk;h dk]s ;fn og ,slk pkgs] fdlh èR;q leh{kk e as dk;Z djus dk; Z djus ls ;k nUM ifz Ø;k lafgrk] 1898 d s v/khu tjw h lnL; ;k vlslj dk dk; Z djus l s NwV NVw gksxh A ¼2½ jftLVªhd̀r fpfdRlk O;olkf;;kas dk s ogh fo"ks'kkf/kdkj izkIr gkxsa s tks la;qDr la;Dq r çkUr izkUr fpfdRlk vf/kfu;e] 1917 ds v/khu jftLVªhd̀r fpfdRldksa dks la;qDr izkUr vf/kfu;e la[;k vkcdkjh vf/kfu;e] 1910 ds ;k rRle; iòz Rr fdlh vU; vf/kfu;e ds v/khu ikz Ir gSA 3] 1917 la;Dq r çkUr

vf/kfu;e la[;k

4] 1910 42-¼1½ 3

[ jkT; ljdkj ] bl vf/kfu;e ds iz;kts uka s dks dk;kZfUor dju s ds fu;e fy;a]s iwoZ izdk"ku ds i"pkr ~ bl vf/kfu;e ls lxa r fu;e] le;≤ ij cuk ldsxhA ¼2½ fof"k'Vr;k vkSj iwoZxkeh "kfDr dh O;kidrk ij izfrdyw izHkko Mkys fcuk

3 [jkT; ljdkj] fuEufyf[kr fo'k;ka s e as l s fdlh Hkh fo'k; d s lac/a k ea s fu;e cuk ldxs h(

——————————————————————————————————————————

1- mRrj inz s"k vf/kfu;e la[;k 10] 2015 dh /kkjk 2 }kjk c<+k;k x;k A

2- mRrj inz s"k vf/kfu;e la[;k 35] 1975 dh /kkjk 9 }kjk ifz rLFkkfir A

3- ,MIs V"s ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZeUas V½ ds fy;s ifz rLFkkfir A 97

38

[The United Provinces Indian Medicine Act, 1939]

(a) the time at which and the place and manner in which election shall be held under section 5 ;

(b) regulation of elections under this Act ;

(c) the conduct of and the maintenance of correct minutes of meetings of the Board ;

(d) the manner, in which vacancies shall be filled under section 13 ;

(e) the salary and allowances and other conditions of service of the Registrar ;

(f) the form of the register of Vaidyas and Hakims, to be maintained under this Act and the classifications of practitioners in two or more classes according to their qualifications ;

(g) fees chargeable under this Act and their applications ;

(h) the manner in which appeals against the decision of the Registrar shall be heard by the Board under section 27 ;

(i) expenses payable to members of the Board and its President ; and

(j) remuneration to be paid to the President ;

(k) the furtherance of any objects of the and its President ; and

(l) the furtherance of any other objects of the Board.

(3) All such rules shall be published in the official Gazette. Appeals to 43. (1) An appeal shall lie to the ¹[State Government] from every State

Government decision of the Board under this Act, except a decision made by the from decision Board as an appellate authority.

of Board (2) Every appeal under sub-section (1) shall be preferred within three months of the date of such decision.

Bar to suit 44. (1) No suit or other legal proceeding shall lie against the and other

legal ¹[State Government], in respect of an act done in the exercise of the proceedings powers conferred by this Act.

(2) No suit or other legal proceeding shall be maintainable against the Board or any member or any officer or servant of the Board or any person acting under the direction of the Board or of the President or of any officer or servant of the Board in respect of anything done under this Act, lawfully and in good faith and with reasonable care and attention.

Mode of 45. A copy of any proceeding, receipt, application, plaint, notice, proof of

Board's order, entry in a register, or other document in the possession of the records Board shall, if duly certified by the Registrar or other person ——————————————————————————————————————————

1 . Subs. by A. O. 1 950 for (Provincial Govt.) 98

39

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼d½ ;g le;] tc vkSj og LFkku tgk¡ rFkk og jhfr ftll s /kkjk 5 ds v/khu fuokZpu fd;s tk;xas s ( ¼[k½ bl vf/kfu;e d s v/khu fuokZpuk as dk fofuf;eu (

¼x½ cksMZ dh cSBdka s dk lpa kyu vkSj mudk lgh&lgh dk;ZòRr j[kk tkuk ( ¼?k½ og jhfr ftlls /kkjk 13 ds v/khu fjfDr;k a Hkjh tk;saxh ( ¼³½ jftLVªkj dk ors u vkSj HkRr s rFkk lsok dh vU; "kra Zs (

¼p½ oS|kas vkSj gdheks a ds ml jftLVj dk izi= tk s bl vf/kfu;e d s v/khu j[kk tk;xk rFkk vgZrkvk sa d s vuqlkj fpfdRlk O;olkf;;kas dk nks vFkok nk s ls vf/kd oxksZa eas oxhdZ j.k (

¼N½ bl vf/kfu;e d s v/khu izHkk;Z Qhla s rFkk mudk mi;kxs es yk;k tkuk ( ¼t½ og jhfr ftll s jftLVªkj d s fofu"p; ds fo#) dh x;h vihyksa dh /kkjk 27 d s v/khu ckMs Z }kjk lquokbZ dh tk;sxh (

¼>½ cksMZ ds lnL;ksa rFkk v/;{k dks ns; O;; (

¼´½ v/;{k dks fn;k tku s okyk ikfjJfed ( ¼V½ v/;kiu rFkk ijh{k.k fudk; ds :i e as ckMs Z ds fdUgh a mn~n"s ;ksa dk s vkx s c

¼B½ ifj'kn ~ d s fdUgha vU; mn~ns";k as dk s vkxs c<+kuk A ¼3½ ,ls s leLr fu;e ljdkjh xtV ea s izdkf"kr fd;s tk;axs s A 43-¼1½ vihy ikz f/kdkjh d s :i es a ckMs Z }kjk fn; s x; s fofu"p; ds flok; bl ^{ckMs Zd s}vf/kfu;e d s v/khu ckMs Z }kjk fn;s x; s izR;ds fofu"p; d s fo#) 1 [ jkT; ljdkj ] dks fofu"p; d sfo#) jkT; vihy dh tk ldsxh A ljdkj dk s vihy ¼2½ mi/kkjk ¼1½ d s v/khu izR;sd vihy ,ls s fofu"p; ds fnukda l s rhu ekl

d s Hkhrj dh tk;sxh A

44-¼1½ bl vf/kfu;e }kjk iznRr "kfDr;k sa dk iz;ksx djds fd;s x; s fdlh Okkn rFkk dk;Z ds lac/a k eas 1 [ jkT; ljdkj ] ds fo#) dksbZ okn ;k vU; fof/kd dk;Zokgh ugh dh vU; fof/kd dk; Z cfg;k as tk ldsxh A dk otuZ ¼2½ bl vf/kfu;e ds v/khu oS/k :i l s vkSj ln~HkkoiwodZ rFkk lefq pr lko/kkuh ls vkSj /;kuiwodZ fd;s x; s fdlh Hkh dk; Z ds laca/k es a ckMs Z ;k cksMZ ds fdlh lnL; ;k fdlh vf/kdkjh ;k lsod ds ;k ckMs Z ;k mlds v/;{k ;k cksM Z ds fdlh

vf/kdkjh ;k lsod d s funs"k d s v/khu dk;Z dj jgs fdlh O;fDr ds fo#) dksbZ okn

;k vU; fof/kd dk;Zokgh ugh dh tk ldsxh A

45-fdlh ,slh dk;Zokgh] jlhn] vkosnu] uD"ks] ukfs Vl] vkn"s k] jftLVj eas dh ^{ckMs Zds} x;h izfof'V ;k vU; nLrkost dh] tks cksMZ ds dCts es gk]s izfrfyfi] ;fn og jftLVªkj vfHkys[kksa d s lcrw dk }kjk ;k ckMs Z }kjk bl fufeRr izkf/kd`r vU; O;fDr }kjk] ;Fkkfof/k izekf.kr gks] ,ls h

——————————————————————————————————————————

1- ,MsIV"s ku vkQ ykt vkMZj] 1950 }kjk ¼ikz fofU"k;y xoueZ Uas V½ ds fy;s ifz rLFkkfir A 99

40

[The United Provinces Indian Medicine Act, 1939] authorized by the Board in this behalf, be received as prima facie evidence of the existence of the entry or document and shall be admitted as evidence of the entry or document and of the matters therein recorded in every case where, and to the same extent as, the original entry or document would, if produced, have been admissible to prove such matters.

Restriction 46. No member or officer or servant of the Board shall, in any on the

summoning legal proceeding to which the Board is not a party, be required to of Board's produce any register or document or to appear as a witness to prove the servants to

produce matters recorded therein, unless by order of the Court made for special documents reasons.

Control of 47. If at any time it shall appear to the 1 [State Government] that Board by

State the Board has failed to exercise or has exceeded or abused a power Government conferred upon it under this Act or has failed to perform a duty imposed upon it by this Act, the ¹[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 may be fixed by the ¹[State Government] in this behalf, the ¹[State Government] may dissolve the Board and cause all or any of the power and duties of the Board to be exercised and performed by such agency and for such period as it may think fit :

Provided that it shall take steps within six months to constitute a new Board under the provisions of this Act.

Court 48. (1) No court other than the court of a Magistrate of the first competent to

try offences class shall take cognizance of, or try an offence under this Act. under this

Act and (2) No court shall take cognizance of any offence under this Act cognizance of except on a complaint in writing of an officer empowered by rules made offences in this behalf.

————

PART III

Power of the 49. The 1 [State Government] may at any time after the expiry of State

Government one year from the date on which Parts I and II come into force, by to enforce notification published in the official Gazette, apply the provisions of this the

provisions of Part or any portion thereof to the whole or any part of the ²[State] from Part III such date as is notified therein :

Provided that the ¹[State Government] shall give wide publicity to the notification in such other manner also as it deems proper. List of 50. (1) After the publication of the notification mentioned in practitioners section 49 the Registrar shall prepare and keep a list called a "list of persons in practice belonging to the indigenous system" on such date as is mentioned in said notification.

——————————————————————————————————————————

1 . Subs. by A. O. 1 950 for (Provincial Govt.)

2. Subs. by ibid for (Province) 100

41

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] izfof'V ;k nLrkost ds vfLrRo d s iFz ke n`'V;k lk{; d s :i e s xzg.k dh tk;xh] vkSj ,slh ifz of'V ;k nLrkost d s vkSj mleas vfHkfyf[kr fo'k;kas ds lk{; ds :i es a ,ls s izR;ds okn e sa ml lhek rd xzg.k dh tk;sxh ftle as vkSj ftl lhek rd eyw izfof'V

;k nLrkost] ml n"kk ea s tc mls i"s k fd;k tkrk] ,sls fo'k;k as dks lkfcr dju s d s fy; s

xzká gksrh A

46-fdlh ,ls h fof/kd dk;Zokgh esa] ftles a ckMs Z i{kdkj u gks] ckMs Z d s fdlh ^{ckMs Z}ds çs"kdksa lnL; ;k vf/kdkjh ;k lsod ls fdlh jftLVj ;k nLrkots dk s izLrqr djus ;k mle as

dk s nLrkost is"k dju s ds vfHkfyf[kr fo'k;ksa dks lkfcr djus d s fy, lk{kh ds :i esa mifLFkr gksu s dh vi{s kk fy; s cqykus ugh dh tk,xh tc rd fd fo"k's k dkj.kksa ls U;k;ky; }kjk ,slk djus dk vkn"s k u ij fucZU/ku fn;k x;k gk s A

47- ;fn fdlh le; ¹[jkT; ljdkj] dks og irz hr gks fd ckMs Z bl vf/kfu;e jkT; ljdkj d s v/khu ml s iznRr vf/kdkj dk iz;kxs djus ea s vlQy jgk gS ;k mlu s mldk }kjk cksMZ ij fu;a=.k vfrya?ku vFkok nq#i;ksx fd;k g S ;k og bl vf/kfu;e }kjk ml ij vf/kjksfir fdlh dŸkZO; dk ikyu dju s e sa vlQy jgk g S rk s ¹[jkT; ljdkj] ;fn ,slh vlQyrk]

vfry?a ku ;k nq#i;kxs dks xHa khj izdkj dk le> s rks og mudh fof"kf'V;ka cksMZ dks

vf/klwfpr dj ldxs h ( vkSj ;fn cksMZ mrus le; ds Hkhrj tks [jkT; ljdkj]¹ bl

fufeRr fu;r djs] ,sl s O;fDr Øe] vfry?a ku ;k nq#i;ksx dk mipkj dju s e as vlQy

jg s rks ¹[jkT; ljdkj] cksMZ dks fo?kfVr dj ldsxh vkjS cksMZ dk s leLr ;k fdUgha

"kfDr;k sa vkSj drZO;kas dk iz;kxs vkSj ikyu ,ls s vfHkdj.k }kjk vkSj ,ls h vof/k ds fy;s

djk ldxs h] ftls og mfpr le>s % izfrcU/k ;g g S fd og bl vf/kfu;e ds micU/kks a ds v/khu u;k cksMZ l?a kfVr djus d s fy; s N% ekl d s Hkhrj dkjoZ kbZ djsxhA 48-¼1½ izFke oxZ eftLVªVs ds U;k;ky; l s fHkUu dkbs Z U;k;ky; bl vf/kfu;e bl vf/kfu;e d s v/khu fdlh vijk/k dk u rks laKku djxs k] u mldk fopkj.k djsxkA ds v/khu vijk/kk as dk ¼2½ dkbs Z Hkh U;k;ky; bl vf/kfu;e d s v/khu fdlh vijk/k dk lKa ku bl fopkj.k djus ds fy;s l{ke fufeRr cuk, x, fu;ek sa }kjk l"kDr fdlh vf/kdkjh d s fyf[kr ifjokn ij gh djsxk] U;k;ky; vU;Fkk ugh a A rFkk vijk/kk sa

dk lKa ku Hkkx&3 49- 1 [jkT; ljdkj] Hkkx 1 rFkk 2 d s izòRr gksus d s fnukad ls ,d o'kZ lekIr Hkkx 3 d s gkus s d s i"pkr~ fdlh Hkh le;] ljdkjh xtV ea s vf/klwpuk }kjk] bl Hkkx ds ;k mlds micU/kks a dk sçoR̀r djus fdlh va"k d s micU/kk as dks lEi.w kZ 2 [jkT;] eas ;k mlds fdlh Hkkx e]as ,sls fnukda ls dh jkT; ykx w dj ldsxh tks mleas vf/klwfpr fd;k tk, % ljdkj dh 'kfDr izfrcU/k ;g gS fd 1 [jkT; ljdkj] ml vf/klpw uk dk ,ls h vU; jhfr l s Hkh ftl s og mfpr le>sa] O;kid izpkj djxs h A

50-¼1½ jftLVkª j /kkjk 49 ea s mfYyf[kr vf/klpw uk d s izdk"ku ds i"pkr ~ ml fpfdRlk fnukda dk s tks ml vf/klpw uk eas mfYyf[kr fd;k tk;s] ,d lwph rS;kj djxs k vkSj O;olkf;;ksa

dh lpw h j[ksxk] tks Þns"kh i)fr l s fpfdRlk O;olk; dju s okys O;fDr;kas dh lwphß dgyk;xs h A

——————————————————————————————————————————

1 - ,MsIVs"ku vkQ ykt vkMZj] 1 950 }kjk ¼izkfofU"k;y xoueZ Us V½ ds fy;s izfrLFkkfir A

2- mi;qDZ r }kjk izkfoUl ds fy;s ifz rLFkkfir A 101

42

[The United Provinces Indian Medicine Act, 1939]

(2) Every person, not being a person qualified for registration under this Act, who within a period of one year from the date from which this Part comes into force proves to the satisfaction of the Registrar that he has been in regular practice of the Indian system of medicine or surgery or midwifery or any of their branches in this ¹[State] on the date mentioned in the notification under sub-section (1) shall be entitled to have his name entered in the aforesaid list on payment of five rupees.

(3) The provisions of sub-sections (2) and (4) of section 26, sub- sections (2), (3), (4) of section 27, and sub-section (1) of section 31, shall, so far as may be, apply to this list.

Prohibition 51. No person other than a practitioner registered under Part II of practice of the Act or person whose name is entered in the list mentioned in section 50 shall practice or hold himself out, whether directly or by implication as practicing or as being prepared to practice the ²[Ayurvedic and Unani Tibbi system of medicine] surgery or midwifery :

Provided that the ³[State Government] may, by notification in the official Gazette, direct that the provisions of this section shall not apply to any class of persons or in a specified area.

Penalty 52. Any person who acts in contravention of the provisions of section 51 shall on conviction for each offence be punishable with fine, which may extend to two hundred rupees.

53. ⁴[ * * * * ] 54. 5 [ * * * * ]

Conferring, 55. (1) No person other than an association or institution granting of

issuing recognized or authorized by the Board under this Act shall confer, grant diploma, or issue or hold itself out as entitled to confer, grant or issue any degree, license etc.,

by diploma, license, certificate or other document stating or implying that unauthorized the holder, grantee, or recipient is qualified 6 [in or otherwise entitled to institution practice] the 2 [Ayurvedic and Unani Tibbi system of medicine].

(2) Whoever contravenes the provisions of this section shall on conviction be punishable with fine ⁷[with imprisonment not exceeding six months or with fine which may extend to five hundred rupees or with both] and if the person so contravening is an association, every member of such association who knowingly and willfully authorizes or ——————————————————————————————————————————

43

[la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939] ¼2½ ,slk izR;ds O;fDr tks bl vf/kfu;e d s v/khu jftLVªhdj.k d s fy;s vgZ O;fDr u gk]s bl Hkkx ds izòRr gksus ds fnukda ls ,d o'kZ dh vof/k d s Hkhrj jftLVªkj ds lek/kkuinz :i es a ;g lkfcr dj ns fd og mi/kkjk ¼1½ d s v/khu vf/klpw uk ea s

mfYyf[kr fnuk¡d dk s bl ^1[jkT;^] eas vk;qosZfnd rFkk ;uw kuh frCch i)fr;ka s dh fpfdRlk

;k "kY; deZ ;k /kk=h deZ dk ;k mudh "kk[kkvk as e as l s fdlh "kk[kk dk fu;fer :i ls

fpfdRlk O;olk; djrk jgk gS] ikap :i; s dk Hkqxrku djd s iwoksDZ r lpw h esa viuk uke

izfo'V djku s dk gdnkj gkxs k A ¼3½ /kkjk 26 dh mi/kkjk ¼2½ rFkk ¼4½] /kkjk 27 dh mi/kkjk ¼2½] ¼3½ rFkk ¼4½ vkSj /kkjk 31 dh mi/kkjk ¼1½ ds micU/k ;Fkk"kD;] bl lwph ds lEcU/k esa ykx w gksax s A 51- bl vf/kfu;e d s Hkkx 2 ds v/khu jftLVªhd̀r fpfdRlk O;olk;h ls ;k mu O;fDr;k as fdlh ,ls s O;fDr l s ftldk uke /kkjk 50 ea s mfYyf[kr lwph e s izfo'V gk]s fHkUu dksbZ }kjk fpfdRlk

2 O;olk; fd;s O;fDr [vk;qoZsfnd rFkk ;uw kuh frCch fpfdRlk i)fr] ls fpfdRlk] "kY; deZ ;k /kk=h tku s dk deZ dk u rk s O;olk; djsxk] u izR;{k vFkok foof{kr rkSj ij ;g izdV djsxk fd og çfr"k/s k ,slk O;olk; dj jgk gS ;k djus d s fy;s rS;kj gS % ftuds uke lpw h es a gka s izfrcU/k ;g gS fd 3

[jkT; ljdkj] ljdkjh xtV e s vf/klwpuk }kjk ;g fun"s k ns ldsxh fd bl /kkjk d s micU/k fdlh oxZ ds O;fDr ij ;k fdlh fofufnZ'V {ks= ea s ykxw ugh gksax s A

52- dksb Z O;fDr] tk s /kkjk 51 d s micU/kks a dk mYya?ku djxs k] izR;ds vijk/k ds 'kkfLr fy, nk's k fl) gksus ij] teq kZus l]s tk s nks lkS :i, rd gk s ldxs k] n.Muh; gksxk A 53- ⁴[ * * * * ] 54- 5 [ * * * * ]

55-¼1½ bl vf/kfu;e d s v/khu cksMZ }kjk ekU;rk izkIr ;k izkf/kdr̀ fdlh vçkf/kd̀r lxa e ;k lLa Fkk l s fHkUu dksbZ Hkh O;fDr dkbs Z Hkh ,ls h mikf/k] fMIyksek] ykblsla ] O;fDr;ka s ;k laLFkkvks a }kjk izek.k&i= ;k vU; nLrkost] ftlesa ;g fy[kk gk s ;k ftlls ;g foof{kr gksrk gks fd fMIyksek] mldk /kkjd] xg̀hrk ;k izkfIrdrkZ 1 [vk;qoZsfnd rFkk ;wukuh frCch fpfdRlk i)rh] [e as

ykblsal vkfn vgZ gS ;k vU;Fkk mlds vuqlkj fpfdRlk djus dk gdnkj gS] ] 6 u rk s iznRr djsxk] u dk çnRr fd;k tkuk] vuqnRr djxs k u nsxk] u ;g izdV djsxk fd og ml s iznRr djus] vuqnRr dju s ;k vunq Rr fd;k nsus dk gdnkj gS A tkuk ;k fn;k tkuk ¼2½ dksb Z Hkh O;fDr] tk s bl /kkjk ds micU/kks a dk mYy?a ku djxs k og nk's k fl) gkus s ij] 7 [ dkjkokl l]s tk s N% ekl l s vf/kd dk u gksxk] tqekuZ s ls tk s ikap lk S :i, rd gks ldsxk ;k nkus ksa l]s n.Muh; gksxk] vkSj ;fn bl izdkj mYya?ku djus okyk

O;fDr dkbs Z lxa e gk s rk s ,ls s lxa e dk izR;sd lnL; tks tkur s gq, vkSj tkuc>w dj ,sl s

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[The United Provinces Indian Medicine Act, 1939] permits the contravention shall on conviction be punishable with fine, 1 [with imprisonment not exceeding three months or with fine which may extend to two hundred rupees or with both ].

False 56. Whoever voluntarily and falsely assumes or uses any title or assumption

of degree, description or any addition to his name implying that he holds a degree, diploma or diploma, license or certificate conferred, granted or issued by any certificates

to be an association or institution recognized or authorized by the Board under offence this Act or that he is qualified to practice the Indian system of medicine under the provisions of this Act, shall on conviction be punishable with fine which may extend to fifty rupees for the offence under the first offence under this section and to fine which may extend to two hundred rupees for every subsequent offence.

THE SCHEDULE

[See sections 27, 28, 29 and 30] Persons who are entitled to have their names entered in the register of Vaidyas, Hakims — 1. Vaidyas and Hakim who hold a degree or certificate or any Government Ayurvedic or Unani College or school within ²

[Uttar Pradesh] or outside it, or degree in Indian medicine or surgery or midwifery of any University established by law in India.

2. 3 [Vaidyas and Hakims who hold a degree or diploma granted by the Board. ] 3. Vaidyas or Hakims who have passed an examination from any Ayurved or Unani Institution in the ²[Uttar Pradesh] or outside it recognized by the Board for purposes of registering. 4 [ * * * * ]

———

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1. Subs. by sec. 25 (2) of U.P. Act No. VII of 1956.

2 . Subs. by A. O. 1950 for the (United Provinces).

3. Subs. by s. 26 (a) of U. P. Act VII of 1956.

4. Del. by s. 26 (b) ibid. 104

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[la;qDr ikz Ur Hkkjrh; fpfdRlk vf/kfu;e] 1939] mYy?a ku dks izkf/kdr̀ ;k vuKq kr djxs k] og nks'k fl) gkus s ij 1 [dkjkokl l]s tk s rhu ekl l]s vf/kd dk u gkxs k ;k tqekZus ls] tks nk s lkS :i, rd gks ldsxk ;k nkus k s ls ] n.Muh; gkxs k A

56-dksbZ Hkh O;fDr tk s LoPs Nk ls vkSj feF;kiow dZ dkbs Z ,ls h inoh ;k fooj.k Ukdyh ;k vius uke d s lkFk dkbs Z ,slk ifjo/kuZ xzg.k djxs k ;k mldk mi;kxs djsxk ftlls mikf/k] fMIyksek ;k ;g idz V gkrs k gks fd og bl vf/kfu;e ds v/khu cksMZ }kjk ekU;rkikz Ir ;k ikz f/kd̀r çek.k&i= fdlh lxa e ;k laLFkk }kjk iznRr dh xbZ] vuqnRr dh xbZ ;k nh xbZ dkbs Z mikf/k] dk xzg.k fMIyksek] ykbllas ;k izek.k&i= /kkj.k djrk gS ;k og bl vf/kfu;e d s micU/kksa ds djuk vijk/k gksxk v/khu vk;qoZfs nd rFkk ;wukuh frCch fpfdRlk i)fr ls fpfdRlk O;olk; djus ds fy;s

vgZ gS] og nks'k fl) gkus s ij teq kZus ls tks bl /kkjk d s v/khu iFz ke vijk/k ds fy;s

ipkl :i, rd dk gks ldxs k vkSj iRz ;sd i"pkr~orhZ vijk/k ds fy;s nks lkS :i, rd

dk gks ldsxk] n.Muh; gksxk A vuqlwph [ /kkjk 27] 28] 29 vkSj 30 nfs [k; s ]

oS|k as vkSj gdheksa ds jftLVj es a viuk uke izfo'V djkus d s gdnkj O;fDr && 1- ,ls s oS| vkSj gdhe] tk s

2 [mRrj inz "s k] ds Hkhrj ;k mlds ckgj d s fdlh jktdh; vk;oq Zsfnd ;k ;uw kuh egfo|ky; vFkok fo|ky; dh mikf/k ;k iez k.k&i= ;k Hkkjr eas fof/k }kjk LFkkfir fdlh fo"ofo|ky; dh vk;qosZfnd rFkk ;uw kuh frCch fpfdRlk i)fr ;k "kY; deZ ;k /kk=h de Z dh mikf/k /kkj.k djr s gka s A 2- ³[ ,sls o|S vkSj gdhe tk s ckMs Z }kjk vunq Rr dkbs Z mikf/k ;k fMIykes k /kkj.k djr s gk as A ]

46

2