Section 39(1) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(1)Notwithstanding anything contained in any law for the time being in force, no person shall establish any Ayurvedic or Unani or Sowa Rigpa (Amchi), Yoga and Naturopathy Medical College except with the prior approval of the Government on the recommendations of the Board.
