Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PASCHIM BANGA AYURVEDIC SYSTEM OF MEDICINE ACT, 1961 13 of 1961 [June 16th, 1961] CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Constitution of the Paschim Banga Ayurved Parishad 4. Transitional provisions. Upon the constitution of the Parishad 5. Composition of the Parishad 6 . Power of State Government to nominate Members in certain circumstances 7. Disqualification for nomination or election 8. Publication of names of Members 9. Cessation of Membership A person shall cease to be a Member of the Parishad 10. Filling of casual vacancies 11. Term of office of Members 12. Resignation 13. The President 14. The Vice-President 15. Karyya Nirvahaka Samiti 15A. Ad-hoc Committee 16. Meetings 17. Expenses to be paid to Members and other persons 18. Power to take certain steps for developing Ayurvedic system of medicine 19. Powers of the Parishad 20. Registrar and staff 21. Register of registered Ayurvedic practitioners 22. Persons entitled to be registered 23. Power to amend the Schedule 24. Information required of applicant for registration 25. Power of the Parishad to refuse registration or to remove name from Register in certain cases 26. Retention 27. Entry of additional qualification 28. Appeal to the Parishad from decision of the Registrar 29. Cancellation of fraudulent and incorrect entries 30. Appeal to State Government from decision of the Parishad 31. Notice of death and removal of name from Register 3 2 . Penalty on unregistered person representing that he is registered 33. Penalty for failure to surrender certificate of registration 34. Publication and use of registration list 35. Certain privileges of Ayurvedic practitioners 36. Certain privileges of Ayurvedic practitioners 37. Bar of suit or other legal proceedings 38. Validation 39. Finance and audit 40. Rules 41. Regulations 42. Publication of rules and regulations 43. Control of the Parishad by State Government SCHEDULE 1 :- THE SCHEDULE PASCHIM BANGA AYURVEDIC SYSTEM OF MEDICINE ACT, 1961 13 of 1961 [June 16th, 1961] An Act to provide for the development of the Ayurvedic system of medicine, to regulate the teaching and practice thereof and to deal with certain other connected matters. It is hereby enacted as follows: 1. Short title, extent and commencement :- 2. Definitions :- 3. Constitution of the Paschim Banga Ayurved Parishad :- 4. Transitional provisions. Upon the constitution of the Parishad :- 5. Composition of the Parishad :- 6. Power of State Government to nominate Members in certain circumstances :- 7. Disqualification for nomination or election :- 8. Publication of names of Members :- 9. Cessation of Membership A person shall cease to be a Member of the Parishad :- 10. Filling of casual vacancies :- 11. Term of office of Members :- 12. Resignation :- 13. The President :- 14. The Vice-President :- 15. Karyya Nirvahaka Samiti :- 15A. Ad-hoc Committee :- 16. Meetings :- 17. Expenses to be paid to Members and other persons :- 18. Power to take certain steps for developing Ayurvedic system of medicine :- 19. Powers of the Parishad :- 20. Registrar and staff :- 21. Register of registered Ayurvedic practitioners :- 22. Persons entitled to be registered :- 23. Power to amend the Schedule :- 24. Information required of applicant for registration :- 25. Power of the Parishad to refuse registration or to remove name from Register in certain cases :- 26. Retention :- 27. Entry of additional qualification :- 28. Appeal to the Parishad from decision of the Registrar :- 29. Cancellation of fraudulent and incorrect entries :- 30. Appeal to State Government from decision of the Parishad :- 31. Notice of death and removal of name from Register :- 32. Penalty on unregistered person representing that he is registered :- 33. Penalty for failure to surrender certificate of registration :- 34. Publication and use of registration list :- 35. Certain privileges of Ayurvedic practitioners :- 36. Certain privileges of Ayurvedic practitioners :- 37. Bar of suit or other legal proceedings :- 38. Validation :- 39. Finance and audit :- 40. Rules :- 41. Regulations :- 42. Publication of rules and regulations :- 43. Control of the Parishad by State Government :- SCHEDULE 1 THE SCHEDULE