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State of Assam - Section

Section 21 in Assam Yoga Council Act, 2018

21. Accreditation of Institutions.

(1)The institutions including educational institution and hospitals of Yoga shall be granted accreditation to signify the attainment of acceptable level of professional expertise, academic quality and integrity.
(2)The objectives of the accreditation of institutions are :
(i)To ensure that Yoga institutions offer safe, reliable and quality medical and health care;
(ii)To ensure that institutions offering Yoga related Education are of acceptable academic quality relevant to the health care requirements of the country.
(3)Institutions desirous of being accredited should apply to the competent authority in the pro forma prescribed with an application fees as per norms of this Act and rules made thereunder.
(4)The competent authority will grant accreditation after conducting inspections and evaluation visits of the institution on the basis of this Act and rules made thereunder and on payment of prescribed fee.