Section 28 in Rajasthan Ayurved Nursing Council Act, 2012
28. Recognition of Institutions.
(1)No person shall establish an Ayurved Nursing Institution or conduct any course in Ayurved Nursing subjects for preparing students to obtain any recognized Ayurved Nursing qualification, without the recognition by the Council.(2)An application for recognition of an Ayurved Nursing Institution shall be made to the Registrar in such form and shall be accompanied with such fee, as may be prescribed.(3)For the purpose of ascertaining whether recognition may be given or not, the Council shall conduct such enquiry by appointing such number of inspectors whether from among members of the Council or otherwise as it deems necessary and shall, by order grant recognition or reject the application for recognition.(4)The educational or training institutions conforming to the standards fixed by the Council by regulations made under this Act alone shall be given recognition under this Act.(5)Notwithstanding anything contained in sub-section (1), all institutions conducting Ayurved Nursing courses as on the date of commencement of this Act shall apply for and obtain the recognition within six months from the date of commencement of this Act:Provided that if the institution applying for recognition under this sub-section does not conform to the standards fixed by the Council in this regard, temporary recognition may be granted to the institution subject to the condition that the facilities in accordance with the standards fixed by the Council shall be provided within a period of one year from the date of grant of temporary recognition.(6)If the institution fails to fulfil the condition specified in proviso to sub-section (5) within the period specified therein, the temporary recognition granted under that sub-section shall stand withdrawn forthwith.
