Section 20 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
20. Qualifying examination.
(1)The Board shall by regulations-(a)recognise institutions as required under paragraph 3 of the schedule ;(b)prescribe the course of training and qualifying examinations, including the course of training and examinations prior to qualifying examinations. Such regulations shall provide that instruction and examinations shall, as far as possible, be given or held in the languages specified therein.(2)A qualifying examination shall be an examination in the [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy Systems] [Substituted 'Ayurvedic and Unani System' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] , held for the purpose of granting a diploma, degree or certificate conferring the right of registration under this part, by any of the institutions which on the recommendations of the Board, may be specified by the Government by a notification in the Government Gazette as being authorised to hold a qualifying examination.(3)It shall be the duty of the Board to secure the maintenance of an adequate standard of proficiency for the practise of the [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy Systems] [Substituted 'Ayurvedic and Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] Systems of Medicine. For the purposes of securing such a standard, the Board shall have authority to call on the governing body or authorities of any institution giving instructions in the Ayurvedic or Unani Systems of Medicine and on any examining body, authorised by or desirous of being authorised under sub-section (2)-(a)to furnish such particulars as the Board shall require of any course of study prescribed by regulations or examination held by such body or authority or in such school or college with reference to the grant of any qualification ; and(b)to permit Inspectors appointed by the Board from amongst the registered practitioners in this behalf to attend and be present at all or any of the qualifying or prior examinations.(4)the Inspector shall not interfere with the conduct of any examination, but it shall be their duty to report to the Board their opinion as to the sufficiency or insufficiency of every examination which they attended and any other matters in relation to such examinations on which the Board may require them to report.(5)Every qualifying examination and every prior examination leading up to it held by the Bodies or Institutions authorised under this section shall be inspected by the Inspectors at least once in three years and more frequently if the Board so directs.(6)The Board shall forward a copy of every such report to the body which held the examination in respect of which the said report was made and shall also forward a copy Of such report, together with any observations thereon made by the said body, to the Government.(7)An Inspector shall receive such remuneration to be paid as part of the expenses of the Board, as the Board, with the previous sanction of die Government, may determine.
