Section 17 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
17. Bye-Laws.
(1)The Faculty may, with the previous approval of the State Government, make bye-laws not inconsistent with this Act or the rules made thereunder for the following matters, namely :-(a)the course of study for training and qualifying and other examinations;(b)the language in which the examinations shall be conducted and instruction given;(c)the admission of students of recognised institutions;(d)the conditions under which students shall be admitted to degree, diploma, or certificate's course and to the qualifying examinations;(e)the conditions of appointment of examiners and the conduct of examinations;(f)the conditions for the recognition of teachers in recognised institutions;(g)the requirement for the recognition of teaching institutions;(h)such other matters as may be necessary for the exercise of powers and performance of functions to be exercised or performed by the Faculty under this Act.(2)All bye-laws shall be published in the official Gazette.(3)In submitting bye-laws for the approval of the State Government under this Section the Faculty shall send a copy of its proceedings relating to the passing of such bye-laws and shall state the number of its members representing the Ayurvedic System and Unani System, who voted for or against such bye-laws or did not vote in respect of such bye-laws.(4)In approving the said bye-laws, the State Government shall give due consideration to the opinion of the members of Ayurvedic System and Unani System as expressed in the proceedings.(5)The State Government may by notification and in consultation with the Faculty cancel any bye-law made under this section.
