Section 4 in The M.P. Ayurvedic Ashaskiya Maha Vidyalayon Ke Chhatron Ke Pariksha Sambandhi Vishesh Upbandh Adhiniyam, 1979
4. Duty of the Board to provide examination for AVMS.
(1)The Board shall provide for examination for the award of the degree of Ayurveda Vigyanacharya (AVMS) and shall subject to the regulations made under this section, admit persons thereto whom Section 3 applies.(2)The course of study for the examination to be held by the Board under sub-section (1) shall be same as for the examination for the award of that degree held by the Board under Section 44 of the Act.(3)For the purpose of sub-section (1), the first examination shall be held at the end of academic session 1978-79 and the Board shall continue to provide for the examination till expiration of a period of six years from that academic session.(4)The Board may, with the previous sanction of the State Government, make regulations for any of the following matters, namely :-(i)the conditions under which the persons to whom Section 3 applies shall be admitted to the examination of the Board;(ii)the conditions of appointment of examiners;(iii)the examination fees;(iv)generally for all other matters in respect of examinations which may be necessary to give effect to this Act.
