Uttar Pradesh act 008 of 1952 : The Uttar Pradesh Homoeopathic Medicine ACT, 1951

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  • Department of Ayush
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THE UTTAR PRADESH HOMOEOPATHIC MEDICINE

ACT, 1951

[U. P. ACT No. VIII of 1952] ------------

ARRANGEMENT OF SECTIONS

CHAPTER—1

Preliminary

SECTIONS:-

1- Short title,extent and commencement 2- Definitions

CHAPTER—II

The University and its objects 3- Establishment of Board

4- Substitution of section 4 5- Election of Chairman and the Vice-Chairman 6- Term of officer of members

7- First Board to be nominated by Government 8- Resignation of officer

9- Filling of casual vacancies in the office of a member or Chairman 10- Removal of members

11- Amendment of section 11

12- Duties of Chairman

13- Power of Board to require reports, etc. from Chairman 14- Delegation by Chairman of his powers and duties to a Vice-Chairman 15- Duties of Vice-Chairman

16- Nomination of members in default of election

17- Disqualification for membership

18- Notification of elections nomination and vacancies 19- Payment of allowance to members and Chairman

CHAPTER III

CONDUCT OF BUSINESS

20- Meeting of the Board 21- Chairman of meetings 22- Omitted

23- Power of Chairman of meeting to maintain order 24- Decision by vote

25- The minute book and resolutions

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26- Establishment of Advisory Committee 27- Validity of proceedings

CHAPTER IV

STAFF AND MEDICAL REGISTRATION

28- Registrar and other officers and servants of the Board 29- Orders by Board for maintenance of register 30- Duties of Registrar

31- Persons entitled to be registered

32- Amendment of schedule

33- Power of Board to call for information from medical institutions 34- Information required from applicants for registration 35- Entry of new titles and qualifications in register 36- Powers of Board to prohibit entry in, or to direct removal from, the register, etc 37- Notice of deaths, and erasure of names from register

38- Penalty on unregistered person representing that he is registered 39- Procedure in inquiries and appeals

40- Publication of names entered in the register of Homoeopaths

CHAPTER V

FUNCTIONS AND FINANCES OF THE BOARD

41- Powers and duties of the Board 41A- Omitted

41B- Omitted

41C- Omitted

42- Budget

43- Revised budget

44- Homoeopathic Fund

45- Custody and investment of Homoeopathic Fund

CHAPTER VI

PRIVILEGES OF PRACTITIONERS

46- Qualified practitioners certificates 47- Exemption from serving on inquests 48- Privileges under the United Provinces Excise Act, 1910.

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CHAPTER VII

MISCELLANEOUS

49- Appeal to State Government from decision of Board 50- Bar to suit and other legal proceedings 51- Mode of proof of Board s records

52- Restriction on the summoning of Board s servants to produce documents 53- Temporary provisions regarding administration of the Board 53A- Powers of State Government to issue direction, etc. 53B- Additional power of the State Government.

54- Court competent to try offences under this act and take cognizance of offences. 55- Making of regulations.

56- Power of State Government to make rules.

57- Rules and Regulations.

58- Savings

PART II

59- Power of the State Government to enforce the provisions of Part II 60- List of Practitioner

61- Provision to practice by persons not listed.

62- Penalty

63- Examination before registration.

64- Savings

65- Conferring granting or issuing diploma, license, etc. by unauthorized person or institution.

66- False assumption of degree, diploma or certificate to be an offence.

THE SCHEDULE

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SECTIONS