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State of Karnataka - Act

Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961

KARNATAKA
India

Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961

Act 9 of 1962

Published on 9 April 1960
Commenced on 9 April 1960
[This is the version of this document from 9 April 1960.]
[Note: The original publication document is not available and this content could not be verified.]

Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961(Karnataka Act No. 9 of 1962)Last Updated 7th January, 2020Statements of Objects and Reasons - (Act 9 of 1962). - There is at present no law regulating the practice of Ayurvedic and Unani systems of medicine in the State of Mysore. There have been repeated requests from Practitioners and Associations of the indigenous systems of medicine to give them statutory recognition. The Government of India, in 1955, appointed a Committee under the Chairmanship of Sri D. K. Dave, Minister for Health, Government of Saurashtra, to study and report on the question of establishing uniform standards in respect of education and regulation of practice of Vaidyas, Hakims, and Homoeopaths. The Committee submitted an interim report to the Government of India in January 1956 making recommendations in this regard with the Model Draft Bill which could be enacted by the State Governments. The present Bill has been prepared on the lines of the above Model Draft Bill. It is considered desirable to regulate the practice of the indigenous systems and also to provide for the registration of persons practising these systems of medicine.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 9th April 1960 as No. 348 at page. 25-26.)Statements of Objects and Reasons - (Amending Act 9 of 1966). - Chapters I and II of the Mysore Ayurvedic and Unani Practitioners Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961, came into force on the date of publication of the Act in the Mysore Gazette, namely, the fifteenth March 1962. As rules had to be made after previous publication, it was not possible to establish the Board, and appoint the Registrar, who had to register the practitioners and prepare a list of practitioners not qualified for registration within a period of two years from the date on which Chapter II came into force as required by sections 16 and 18 of the Act. It is, therefore, proposed to amend the principal Act providing for a period of two years from the date of appointment of the Registrar for registering the practitioners and preparing the list of practitioners not qualified for registration. Hence this Bill.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 29th January 1966 as No. 18 at page. 4.)Statements of Objects and Reasons - (Amending Act 32 of 1966). - Chapters I and II of the Mysore Ayurvedic and Unani Practitioners Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961, came into force on the date of publication of the Act in the Mysore Gazette, namely, the fifteenth March 1962. As rules had to be made after previous publication, it was not possible to establish the Board, and appoint the Registrar, who had to register the practitioners and prepare a list of practitioners not qualified for registration within a period of two years from the date on which Chapter II came into force as required by section 16 and 18 of the Act. It is, therefore, proposed to amend the principal Act providing for a period of two years from the date of appointment of the Registrar for registering the practitioners and preparing the list of practitioners not qualified for registration. Hence this Bill.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 29th January 1966 as No. 18 at page. 63.)Statements of Objects and Reasons - (Amending Act 3 of 1968). - Sub-section (2) of Section 16 of the Mysore Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961 (Mysore Act 9 of 1962), provides that every person who within the period of two years from the date on which the Registrar is appointed under sub-section (1) of section 14 produces such proof as may be prescribed shall be entitled to have his name entered in the Register as a Practitioner. Sub-section (2) of section 18 specifies a period of two years from the date of appointment of Registrar under sub-section (1) of section 14 for every person to be entitled to have his name entered in the list of persons in practice. Similarly sub-section (1) of section 21 specifies a period of two years from the date of the appointment of Registrar under sub-section (1) of section 14 after which qualifying examinations are to be passed. Representations were made that the time allowed for purposes of registration was insufficient and that the same be extended to enable all Practitioners to register themselves. It was considered necessary to extend the said period by six months to facilitate the completion of registration and enlistment. It is also considered necessary to provide for the minimum age limit for the persons to be registered or enlisted on the relevant date. In view of the urgency and as the Legislature was not in session an Ordinance was issued on 2nd November 1967.The Bill is intended to replace the Ordinance.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 2nd December 1967 as No. 269 at page. 4.)Statements of Objects and Reasons - (Amending Act 8 of 1969). - The term of the first Board established under the proviso to section 3 (3) of the Mysore Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961 (Mysore Act 9 of 1962) has expired. Since the work of registration of Practitioners is not yet completed, the next Board could not be established. It is considered necessary to extend the term of the first Board so that it may complete the work of registration very soon. Hence this Bill. Opportunity is taken to make certain other incidental and consequential amendment.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 13th January 1969 as No. 8003 at page. 24.)Statements of Objects and Reasons - (Amending Act 13 of 1972). - Under the existing provisions of sections 5 and 30 of the Mysore Ayurvedic and Unani Practitioners' Registration of Medical Practitioners' Miscellaneous Provisions Act, 1961 it is not possible to provide the facility of voting by postal ballot. Many representations have been received from the public to provide facilities to the registered medical practitioners residing in different parts of the State to vote by postal ballot.Hence, this Bill.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 17th August 1972 as No. 328 at page. 3.)Statements of Objects and Reasons - (Amending Act 7 of 1977). - The term of the Ayurvedic and Unani Practitioners Board constituted under Section 3 of the Karnataka Ayurvedic and Unani Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 expired on 6th June 1968. It has not been possible to reconstitute the Board thereafter due to some defects in the provisions of the Act and certain difficulties in electing members of the Board. Pending reconstitution of the Board, which will take some time, it is considered necessary to appoint an Administrator to perform the functions of the Board. For this purpose, it is necessary to amend the Act to provide for appointment of an Administrator. Certain other amendments are also considered necessary to bring Naturopathy under the purview of the Act and to enhance the Fee for registration and renewal of registration of medical practitioners so as to augment the income of the Board.In view of the need to effect the amendments urgently, and the fact that neither of the House of the State Legislature was in session, the Karnataka Ayurvedic and Unani Practitioners Registration and Medical Practitioners Miscellaneous Provisions (Amendment) Ordinance, 1977 was promulgated effecting the said amendments.This Bill seeks to replace the said Ordinance.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 28th March 1977 as No. 240 at page. 4.)Statements of Objects and Reasons - (Amending Act 46 of 1981). - Time limit specified in the Act for the inclusion of names in the register of registered medical practitioners maintained under section 16 and in the list of medical practitioners maintained under Section 18 has expired on 11th August 1969. Having regard to the representations that due to ignorance many medical practitioners could not get themselves registered within time and the request to extend the time limit it is considered necessary to extend the time limit upto 31st December 1981. Hence the Bill.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 7th March 1981 as No. 162 at page. 3.)Statements of Objects and Reasons - (Amending Act 38 of 1991). - It is considered necessary to amend certain provisions of the Karnataka Ayurvedic and Unani Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 to provide for life time registration on payment of a fee of Rs. 300 and in respect of existing Registered Practitioners to pay life time fee of Rs. 200 in lieu of renewal fee or to pay renewal fee of Rs. 20 for the continuance of their name on the register or list. Hence the Bill.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 30th September 1991 as No. 620 at page. 98.Statements of Objects and Reasons - (Amending Act 11 of 1992). - It is considered necessary to provide for registration of practitioners of siddha system of medicine, Naturopathy System of Medicine and Yoga system of treatment and to specify the qualifications in the schedule by amending the Karnataka Ayurvedic and Unani Practitioners, Registration and Medical Practitioners, Miscellaneous Provisions Act 1961 (Karnataka Act 9 of 1962). Hence the Bill.(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 26th February 1992, as No. 121 at page 398.Statements of Objects and Reasons - (Amending Act 16 of 2007). - It is considered necessary to amend the Karnataka Ayurvedic, Naturopathy, Sidda, Unani and Yoga Practitioners Miscellaneous Provisions Act, 1961 to enhance for life registration fee of members from rupees three hundred to rupees seven hundred and fifty and to enhance renewal fee from rupees twenty to fifty rupees with effect from first day of September, 1996 and to validate the collection of the enhanced rate from that date in accordance with the resolution of the Board.Hence the Bill.(L.A.Bill No. 5 of 2007)(Entry 66 of List II of the Seventh Schedule to the Constitution of India.]Statements of Objects and Reasons - (Amending Act 03 of 2017). - It is considered necessary to amend the Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners' Miscellaneous provisions Act, 1961 to provide for,-(i) the provisional registration of Ayush Practitioners;(ii) issue of duplicate identity card;(iii) supplementary registration;(iv) incorporation of higher qualification in the register; and(v) enhancement of penalties under section 36, 37 and 38 for contravention of the provisions of this Act.Hence, the Bill.[L.A. Bill No. 30 of 2016, File No. Samvyashae 34 Shasana 2014][entry 66 of List II and entry 26 of List III of the Seventh Schedule to the Constitution of India]Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.Substituted by Act 11 of 1992 w.e.f. 24.04.1992.(First published in the [Karnataka Gazette] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] on the Fifteenth day of March 1962.)(Received the Assent of the President on the Fourth day of March 1962)An Act to regulate the qualifications and to provide for the registration of practitioners of 2 systems of medicine with a view to encourage the study and spread of such systems and to amend the law relating to medical practitioners generally in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973].Whereas it is expedient to regulate the qualifications and to provide for the registration of practitioners of the [Ayurvedic, Naturopathy, Siddha, Unani and Yoga] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] systems of medicine with a view to encourage the study and spread of such systems and to provide for the registration of practitioners of the Integrated system and to amend the law relating to medical practitioners generally;Be it enacted by the [Karnataka State] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] Legislature in the Twelfth Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] [Ayurvedic, Naturopathy, Siddha, Unani and Yoga] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961.

(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973]. (3) (a) Chapters I and II of this Act shall come into force at once in the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973]; and (b) Chapter III shall come into force on such [date] [Chapter III of the Act came into force on 01.02.1973 by notification] as the State Government may by notification appoint.

2. Definitions.

- In Chapters I and II of this Act, unless the context otherwise requires,-

(a)[ "Amendment Act", means the Karnataka Ayurvedic and Unani Practitioner's, Registration and Medical Practitioner's Miscellaneous Provisions (Amendment) Act, 1992.] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]

(aa)[] [Re-lettered by Act 11 of 1992 w.e.f. 24.04.1992] "Ayurvedic system of medicine" or "the Ayurvedic system", means the Ayurvedic system of medicine whether supplemented or not by such modern advances as the Board may from time to time determine;

(b)"Board" means the Board established and constituted under section 3;

(c)"Chapter" means a chapter of this Act;

(d)"Inspector" means an Inspector appointed by the Board under section 23;

(e)"integrated system of medicine" or "integrated system" means a conjoint study, training and practice in indigenous medicine and modern medicine;

Explanation. - In this Act "indigenous medicine" means one or all of the [five] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] systems of medicine, that is Ayurveda, [Naturopathy, Siddha, Unani and Yoga] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] systems of medicine, and "modern medicine" means modern scientific medicine including surgery and obstetrics;

(f)"List" means a list of practitioners prepared and kept under section 18;

(ff)[ 'Naturopathic system of medicine' or 'Naturopathy' means the naturopathic system of medicine whether supplemented or not by such modern advance, as the Board may, from time to time, determine.] [Inserted by Act 7 of 1977 w.e.f. 05.03.1977]

(g)"notification" means a notification published in the official Gazette;

(h)"practitioner" means a person who practises any system of medicine as his principal occupation;

(i)"prescribed" means prescribed by rules made under this Act;

(j)"President" means the President of the Board;

(k)"qualifying examination" means the examination held for the purpose of granting a degree or diploma conferring the right of registration under this Act;

(l)"register" means the register of practitioners maintained under section 15;

(m)"registered practitioner" means a practitioner whose name is for the time being entered in the register under this Act;

(n)"Registrar" means the Registrar appointed under section 14;

(o)"Regulations" means regulations made under section 31;

(p)"rules" means rules made under section 30;

(pp)[ 'siddha system' of medicine or 'Siddha system' means the Siddha system of medicine whether supplemented or not by such modern advances as the Board may from time to time determine.] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]

(q)"system of medicine" means the Ayurvedic System of medicine, the Integrated system of medicine, [Naturopathy system of treatment, siddha system of medicine, Unani system of medicine, Yoga system of treatment] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]; and

(r)"Unani System of Medicine" or "Unani System" means the Unani System of medicine whether supplemented or not by such modern advances, as the Board may from time to time determine.

(s)[ "Yoga system of treatment or Yoga system" means Yoga system of treatment whether supplemented or not by such modern advances, as the Board may from time to time determine.] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]

Chapter II
[x x x] [Omitted by Act 11 of 1992 w.e.f. 24.04.1992] Systems Of Medicine

3. Establishment, constitution and incorporation of the Board.

(1)The State Government shall, by notification establish as soon as may be practicable, one Board jointly for the [six] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] systems of medicine.

(2)The Board established under this section may be called by such name as the State Government may direct and it shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, and to contract, and may sue or be sued in its corporate name.

(3)The Board established under sub-section (1) shall consist of [nineteen] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] members who shall be appointed in the following manner, namely:-

(a)[ 'ten' members nominated by the State Government, of whom one shall be the Director, Indian System of Medicine;] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992]

(b)[nine] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] members elected by the registered practitioners from amongst themselves:

Provided that the members to be elected under clause (b) shall, in the case of the first constitution of the Board, be nominated by the State Government from persons who, in the opinion of the State Government, are eligible to have their names entered in the Register.

(4)The seats of members elected under clause (b) of sub-section (3) shall be so divided amongst the registered practitioners of different systems of medicine as to be in the proportion of the number of their members on the register:Provided that in determining the said proportion, a fraction of one-half or less shall be neglected and fraction of more than one-half shall be counted as one:Provided further that the number of members representing registered practitioners of any system of medicine shall not at any time be less than two:Provided also for the purposes of the proviso to sub-section (3), the State Government shall nominate the practitioners of each of such systems in such proportion as it deems fit, from amongst the practitioners who may be eligible to be entered in the Register.

(5)The President of the Board shall be elected by the members from amongst themselves in such manner as may prescribed:Provided that in the case of the first constitution of the Board, the President shall be appointed by the State Government.

4. Nomination of members in default of election.

- If any of the members is not elected under section 3, the State Government may nominate such registered practitioners as it deems fit and the practitioners so nominated shall, for the purpose of this Chapter, be deemed to have been duly elected under section 3.

5. Election of members.

(1)The election of practitioners entitled to be the members of the Board under clause (b) of sub-section (3) of section 3, shall be held [x x x] [Omitted by Act 13 of 1972 w.e.f. 30.12.1972] in such manner as may be prescribed.

(2)The election under clause (b) of sub-section (3) of section 3 shall be held according to the distributive system of voting.Explanation. - Distributive system of voting means a system of voting in which every voter shall be entitled to give as many votes as there are seats to be filled:Provided that no voter shall give more than one vote to any one candidate:Provided further that no voting paper shall be deemed to be valid unless the voter has recorded all the votes which he is entitled to give.

6. Term of Office.

(1)Save as otherwise provided by this Chapter, the term of office of elected and nominated members shall be for a period of five years commencing from the date from which the first meeting of the Board is held after the members are elected under sub-section (3) of section 3;Provided that the term of office of members appointed to the Board constituted immediately after this Chapter comes into force [and the members elected for the first time and nominated under sub-section (3) of section (3)] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992] shall be for a period of [four years] [Substituted by Act 8 of 1969 w.e.f. 15.03.1962] from the date on which the first meeting of such Board is held.

(2)[ Where the term of office of the members has expired, and a new Board has not for any reason been constituted, the State Government may, by order appoint an Administrator for such Board for such period as may be specified in the order, who shall exercise all the powers and discharge all the duties conferred and imposed on the Board by or under this Act or any other law.] [Substituted by Act 7 of 1977 w.e.f. 15.03.1962]

(3)An outgoing member shall be eligible for re-nomination or re-election.

(4)Any member may at any time resign his office by letter addressed to the President.

7. Vacancies.

- When a vacancy occurs in the office of a member of the Board through death, resignation, removal or disability of such member or otherwise, previous to the expiry of the period of his office, the vacancy shall be filled by election or nomination, as the case may be, in accordance with the provisions of section 3. Any person nominated or elected to fill the vacancy shall, notwithstanding anything contained in section 6, hold office only so long as the member in whose place he is nominated or elected would have held office if the vacancy had not occurred.

8. Validity of proceedings.

(1)No disqualification, or defect in the election or nomination, of any person acting as a member of the Board or as the President or presiding authority of a meeting shall be deemed to vitiate any act or proceeding of the Board, in which such person has taken part.

(2)No act done by the Board shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Board.

9. Disqualifications.

- A person shall be disqualified for being chosen as, and for being, a member of the Board,-

(a)if he has been sentenced by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a term exceeding three months, such sentence not having been subsequently reversed, quashed or remitted, unless he has by order, which the State Government is hereby empowered to make in this behalf, been relieved from the disqualification arising on account of such sentence;

(b)if he is an undischarged insolvent;

(c)if he is of unsound mind and stands so declared by a competent court;

(d)if he is a whole-time officer or servant of the Board.

10. Disabilities for continuing as member.

- If any member, during the period for which he has been nominated or elected,-

(a)absents himself, without excuse sufficient in the opinion of the State Government, from three consecutive ordinary meetings of the Board, or

(b)in the case of a member elected under clause (b) of sub-section (3) of section 3, ceases to be a registered practitioner, or

(c)becomes subject to any of the disqualifications mentioned in section 9; - the State Government shall declare his office to be vacant.

11. Time and place of meeting of the Board.

- The Board shall meet at such time and place and every meeting of the Board shall be summoned in such manner as may be prescribed by regulations:Provided that until such regulations are made it shall be lawful for the President to summon a meeting of the Board at such time and place as he may deem expedient by letter addressed to each member.

12. Procedure at meetings of the Board.

(1)The President shall preside at every meeting of the Board. In the absence of the President the members present shall elect one of them to preside.

(2)All questions at a meeting of the Board shall be decided by the votes of the majority of the members present in the meeting. Seven members of the Board shall form a quorum.

(3)At every meeting of the Board, the President for the time being shall, in addition to his vote as a member of the Board, have a second or casting vote in case of an equality of votes.

13. Other powers and functions of the Board.

- The Board shall also exercise such other powers and perform such other functions as may be prescribed by or under this Act, or as the State Government may direct, for carrying out the purposes of this Act.

14. Registrar and other officers and servants.

(1)The Board shall, with the previous approval of the State Government, appoint a Registrar. The Registrar shall receive such salary and allowances and shall be subject to such conditions of service as may be prescribed. The Board may from time to time grant him leave and may appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for all the purposes of this Act:Provided that where the period of leave to be granted to the Registrar does not exceed one month, the President may grant such leave.

(2)The Board may appoint such other officers and servants as may be necessary for the purposes of this Act:Provided that the number and designations of such officers and servants, and their salaries and allowances shall be subject to the previous approval of the State Government.

(3)The Registrar and any other officer or servant appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

15. Duties of Registrar.

(1)Subject to the provisions of this Chapter and subject to any general or special orders of the Board, it shall be the duty of the Registrar,-

(i)to keep the register and list,

(ii)to attend the meetings of the Board, and

(iii)to perform generally the duties of the Secretary to the Board.

(2)The register shall be in such form as may be prescribed. The Registrar shall maintain the register in separate parts, each of which shall contain separately the names of practitioners qualified to practise in each of the [six] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992] systems of medicine. Each part of the register, shall contain the name, residence and qualifications of every registered practitioner, together with the date on which such qualifications were acquired.

(3)The registrar shall keep the register correct as far as possible and may from time to time enter therein any material alteration in the address or qualifications of the practitioner. The names of registered practitioners who die or whose names are directed to be removed from the register under sub-section (3) of section 16 shall be removed from the register.

(4)The State Government may direct that any alteration in the entries as respects additional qualification shall not be made unless on payment of such fee as may be prescribed.

16. Registration and removal from register.

(1)Every person who has passed a qualifying examination may apply to the Registrar giving a correct description of his qualifications with the dates on which they were granted and present his degree, diploma or licence along with [[a prescribed fee] [Substituted by Act 38 of 1991 w.e.f. 10.12.1991] for being registered for life time under this Act]. The Registrar shall, if satisfied that the applicant is entitled to be registered enter his name in the register:Provided that the Registrar shall on application and on payment of a fee of two rupees enter in the register the names of the medical practitioners registered under the Bombay Medical Practitioners Act, 1938 (Bombay Act XXVI of 1938), as in force in the [Belgaum area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] or under the Medical Act, 1312F (Hyderabad Act I of 1312F) as in force in the [Gulbarga area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973], or the names of medical practitioners entered prior to the first day of November, 1956, in the register maintained by the Central Board of Indian Medicine under the rules for the registration of practitioners of Indian Medicine issued by the Government of Madras in Government Order No. 231-PH, dated the 1st February, 1933.

(2)Notwithstanding anything contained in sub-section (1) every person who, [before the expiry of the 31st day of December 1981] [Substituted by Act 46 of 1981 w.e.f. 01.10.1981], produces such proof as may be prescribed, to prove to the satisfaction of the Registrar that he has been in regular practice in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] as a practitioner for a period of not less than ten years preceding the date on which this Chapter comes into force [and that he has completed twenty-five years of age on the said date] [Inserted by Act 3 of 1968 w.e.f. 15.03.1962] for being registered as a practitioner under this Chapter shall be entitled to have his name entered in the Register on payment of a fee of fifteen rupees:Provided that any person whose name has been removed from the Register kept under any Central Act or State Act or from the Register of any country where he was practising, for infamous conduct in a professional respect shall not be entitled to have his name entered in the register except with the previous approval of the State Government and the Board.

(2A)[ Notwithstanding anything contained in sub-sections (1) and (2), but subject to the proviso to sub-section (2), every person who within a period of one year from the date of commencement of the Amendment Act, produces such proof, as may be prescribed, to prove to the satisfaction of the Registrar that he has been in the regular practice in the State of Karnataka, as a Practitioner of Naturopathy System of treatment, Siddha System of Medicine and Yoga System of treatment for a period of not less than ten years preceding the date on which the amendment Act comes into force and that he has completed thirty-five years of age on the said date for being registered as a practitioner under this Chapter, shall be entitled to have his name entered in the Register on payment of fee specified in subsection (1).] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]

(2B)[ Persons who acquire the prescribed qualification after the commencement of the Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners' Registration and Medical Practitioners Miscellaneous provisions (Amendment) Act, 2016 may apply to the Registrar for provisional registration along with such fee not less than rupees five hundred in such manner and subject to such conditions as may be prescribed.

(2C)The Registered Medical Practitioner may apply to the Registrar for issue of duplicate identity card on payment of such fee, not less than of rupees five hundred, in such manner and subject to such conditions, as may be prescribed.

(2D)Every Ayurvedic, Naturopathy, Sidda, Unani and Yoga Practitioner registered under any law for the time being in force in any State other than Karnataka, intending to practice in the State may apply for supplementary registration with such fee, not less than of rupees five thousand and five hundred, in such manner and subject to such terms and conditions, as may be prescribed.

(2E)The practitioners specified under sub-section (1) and (2D) who are willing to incorporate Post Graduate degree or diploma or any other higher qualification may include such qualification in the register in such manner on payment of such fee, not less than rupees three thousand, as may be prescribed.] [Inserted by Act 03 of 2017 w.e.f.04.01.2017]

(3)If a practitioner has been after due inquiry by the Board found guilty of any misconduct, the Board may,-

(a)issue a letter of warning addressed to such practitioner, or

(b)direct the name of such practitioner,-

(i)to be removed from the register for such period as may be specified in the direction, or

(ii)to be removed from the register without specifying the period of such removal.

Explanation. - For the purposes of this sub-section "misconduct" shall mean-

(a)the conviction of the practitioner by a criminal court for an offence which involves moral turpitude and which is cognizable as defined in the Code of Criminal Procedure 1898 (Central Act V of 1898), or any other law for the time being in force;

(b)any conduct which, in the opinion of the Board, is infamous in any professional respect.

The Board may, on sufficient cause being shown, and with the approval of the State Government, direct that the name of the practitioner so removed shall be re-entered in the register.

(4)Any person aggrieved by any order of the Board removing the name of a person from the register under sub-section (3) may within ninety days from the date of communication of the order to the person concerned, appeal to the State Government.

17. Appeal to Board from the decision of Registrar.

(1)Any person aggrieved by the decision of the Registrar regarding the registration of any person or any entry in the register may appeal to the Board.

(2)Such appeal shall be filed and shall be heard and decided by the Board in the prescribed manner.

(3)The Board may, on its own motion or on the application of any person, after due enquiry and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the Register, if, in the opinion of the Board, such entry was fraudulently or incorrectly made.

(4)Any person aggrieved by any order of the Board under sub-section (3) may, within ninety days from the date of communication of the order to the person concerned, appeal to the State Government.

18. Maintenance of list of persons in practice [not qualified for registration under this Act] [Substituted by Act 9 of 1966 w.e.f. 15.03.1962].

- [(1) The Registrar shall also prepare in accordance with the provisions of [sub-sections (2) and (2A) a list of persons entitled to have their names entered under the said sub-sections] [Substituted by Act 9 of 1966 w.e.f. 15.03.1962] in a list called a list of persons in practice on the date of commencement of this Chapter.]

(2)Subject to the provisions of sub-section (3), every person not being a person qualified for registration under this Act who, [before the expiry of the 31st day of December 1981] [Substituted by Act 46 of 1981 w.e.f. 01.10.1981], proves to the satisfaction of the Registrar that he has been in regular practice in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] for at least five years prior to the commencement of this Chapter in the Ayurvedic or Unani system of medicine, or any of their branches, [and that he has completed twenty years of age on the date of commencement of this Chapter] [Inserted by Act 3 of 1968 w.e.f. 15.03.1962] shall be entitled to have his name entered in the aforesaid list on payment of ten rupees:Provided that any person whose name has been removed from the Register kept under any Central Act or State Act or from the register of any country where he was formerly practising, for infamous conduct in a professional respect, shall not be entitled to have his name entered in the list.

(2A)[ Subject to the provision to sub-section (2) and the provisions of sub-section (3), every person not being qualified for registration under this Act, within a period of one year from the date of commencement of the Amendment Act, proves to the satisfaction of the Registrar that he has been in regular practice in the State of Karnataka for at least five years prior to the commencement of the Amendment Act in the Naturopathy System of treatment, Siddha System of Medicine or Yoga System of treatment or any of their branches, and that he has completed thirty-years of age on the date of commencement of the Amendment Act, shall be entitled to have his name entered in the aforesaid list, on payment of one hundred rupees.] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]

(3)Every person whose name is entered in the list under [sub-sections (2) and (2A)] [Substituted by Act 11 of 1992 w.e.f. 24.04.1992]2 shall, within a period of five years from the date of entry in the list pass an examination conducted by the Board for the purpose and the names of persons who do not pass such examination shall be removed from such list.

(4)The provisions of sub-sections (3) and (4) of section 15, sub-sections (3) and (4) of section 16 and section 17 shall mutatis mutandis apply to the list maintained under this section.

19. Renewal fee.

(1)Notwithstanding anything contained in section 16 or 18, each medical practitioner [other than a Medical Practitioner whose name is entered in the Register under sub-section (1) of section 16 or continued in the register or list under the proviso to this sub-section] [Inserted by Act 38 of 1991 w.e.f. 10.12.1991] shall pay to the Board on or before the thirty-first day of December of the year, succeeding the year in which his name is entered in the register or list, and of every [x x x] [Omitted by Act 7 of 1977 w.e.f. 05.03.1977] year thereafter [a prescribed renewal fee] [for the words 'a renewal fee of twenty rupees' the words ' a renewal fee of fifty rupees' shall be deemed to have been substituted w.e.f.1.9.1996 and for the words ' a renewal fee of fifty rupees' as so substituted the words ' a prescribed renewal fee' shall be substituted by Act 16 of 2007 w.e.f. 8.5.2007] for the continuance of his name on the register or list, as the case may be.[Provided that a Medical Practitioner registered under this Act, before the commencement of the Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions (Amendment) Act, 1991, may pay a renewal fee of rupees two hundred for the continuance of his name on the register or list, as the case may be' for life time.] [Inserted by Act 38 of 1991 w.e.f. 10.12.1991]

(2)If the renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register or list, as the case may be:Provided that the name so removed may be re-entered in the register or list on payment of the renewal fee in such manner and subject to such conditions, as may be prescribed.

20. Privileges of registered Practitioners.

- Notwithstanding anything contained in any law for the time being in force,-

(1)the expression 'legally qualified medical practitioner' or 'duly qualified medical practitioner' or any word or expression importing a reference to a person recognised by law as a medical practitioner or member of the medical profession shall, in all laws in force in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] in so far as such laws relate to any of the matters specified in List II or List III of the Seventh Schedule to the Constitution of India, be deemed to include a registered practitioner;

(2)a certificate required by any Act from any medical practitioner or medical officer shall be valid, if such certificate has been signed by a registered practitioner;

(3)a registered practitioner shall be eligible to hold an appointment as a medical officer in any medical institution of any system of medicine in which he is registered;

(4)a registered practitioner may possess and prescribe the poisonous drugs of the system or systems of medicine to which he belongs.

21. Qualification for registration.

(1)Save as otherwise provided in section 16 and subject to the provisions of sections 23 and 25 on and after the expiry of [the 31st day of December, 1981] [Substituted by Act 46 of 1981 w.e.f. 01.10.1981], the name of any person shall not be entered in the register as a registered practitioner, unless he has passed a qualifying examination as specified in the Schedule to this Act.

(1A)[ Notwithstanding anything contained in sub-section (1) and save as otherwise provided in section 16 and subject to the provisions of sections 23 and 25, after the expiry of one year from the commencement of the Amendment Act, the name of any person shall not be entered in the register as a Registered Practitioner in Naturopathic System of treatment or Siddha System of Medicine or Yoga System of treatment, unless he has passed a qualifying examination, as specified in the Schedule to this Act.] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]

(2)[ The State Government, after consultation with the Board, may, by notification, amend the Schedule in such manner as it deems fit, and when any examination is added to the Schedule, the State Government may declare that it shall be a qualifying examination only when granted after a specified date.] [Substituted by Act 32 of 1966 w.e.f. 22.12.1966]

22. Recognition of Institutions.

(1)Any institution applying for recognition under this Act for the purpose of giving instructions in any system of medicine and for holding qualifying examinations shall send an application to the Registrar and shall give full information in respect of the following matters, namely:-

(a)the constitution and personnel of the managing body;

(b)subjects and courses in which it gives or proposes to give instructions;

(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;

(d)the strength of the staff, their salaries, qualifications and the research work done by them;

(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.

(2)The Registrar shall place the application before the Board and the Board may direct the Registrar to call for any further information which it may deem necessary. The Board may also direct a local inquiry to be made by a competent person or persons authorised by it in this behalf.

(3)After recording the report of such local inquiry and after making such further inquiry as may be necessary, the Board shall forward the application together with its report to the State Government stating its opinion whether the recognition asked for should or should not be granted. The State Government may thereupon grant or refuse the recognition or, may grant it subject to such conditions as it deems fit, and the decision of the State Government shall be final.

23. Qualifying examination.

(1)The Board shall, by regulations, prescribe the course of training and qualifying examinations including the course of training and examinations prior to qualifying examinations. Such regulations may provide that instruction and examination shall, as far as possible, be given or held in such languages as may be specified in such regulations.

(2)A qualifying examination shall be an examination in any system of medicine held for the purpose of granting a diploma conferring the right of registration under this Chapter by any of the institutions which on the recommendation of the Board may be specified by the State Government by a notification 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 practice of the systems of medicine. For the purpose of securing such standard, the Board shall have authority to call on the governing body or authorities of any institution giving instruction in the 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 examinations held by such body or authority or in such school or college with reference to the grant of any qualification;

(b)and to permit Inspectors appointed by the Board to attend and be present at all or any of the qualifying or prior examinations.

(4)The Inspectors 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 attend 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 institution 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 made thereon by the said body to the State 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 the State Government, may determine.

24. Visitors at examinations.

(1)The Board may appoint such number of visitors as it may deem requisite to attend at any or all of the qualifying examinations held by any institution.

(2)Any person, whether he is a member of the Board or not may be appointed as a visitor under this section but a person who is appointed as an inspector under section 23 for any examination shall not be appointed as a visitor for the same examination.

(3)Visitors appointed under this section shall not interfere with the conduct of any examination but they shall report to the President of the Board on the efficiency of every examination which they attend and on any other matters in regard to which the Board may require them to report.

(4)The report of a visitor shall be treated as confidential unless in any particular case thePresident of the Board otherwise directs:Provided that if the State Government requires a copy of the report by a visitor, the Board shall furnish the same.

25. Withdrawal of recognition.

(1)When upon a report by the Board or by a visitor appointed under section 24, it appears to the State Government that the course of study and examination prescribed by any institution for passing any qualifying examination or that the standards of proficiency required from candidates at any qualifying examination are not such as to secure to persons passing such examination, the knowledge and skill requisite for the efficient practice of the system of medicine concerned, the State Government shall forward such report along with such remarks as it may choose to make, to the institution concerned with the intimation of the period within which such institution may submit its explanation to the State Government.

(2)On the receipt of the explanation or where no explanation is submitted within the period fixed, then on the expiry of that period, the State Government, after making such further inquiry, if any, as it may think fit, may, by notification, direct that an entry shall be made in the schedule against the said examination that it shall be a qualifying examination only when granted before a specified date.

26. Exemption from serving on inquests, etc.

- Notwithstanding anything contained in any other law for the time being in force, every registered practitioner shall be exempt, if he so desires, from serving on any inquest or as a juror under the Code of Criminal Procedure, 1898 (Central Act V of 1898).

27. Fees payable to members of the Board.

- There shall be paid to the members of the Board such fees and allowances for attendance and such reasonable travelling allowances as shall, from time to time, be prescribed.

28. Income and expenses of the Board.

(1)The income of the Board shall consist of,-

(a)fees received under this Chapter;

(b)grants received from the Government;

(c)donations and other sums received by the Board.

(2)The expenses of the Board shall include the salaries and allowances of the Registrar, the staff appointed by the Board including Inspectors, fee and allowances paid to members of the Board and such other expenses as are necessary for carrying out the purposes of this Act.

29. Publication of the list of practitioners.

(1)The Registrar shall every year on or before the 30th day of June publish in the official Gazette a correct list of the names and qualifications of all practitioners entered in the register on the first day of January of that year.

(2)A copy of the list published under sub-section (1) shall be evidence in all courts and in all judicial or quasi-judicial proceedings that the persons therein specified are registered according to the provisions of this Act and the absence of the name of any person from such copy shall be evidence, until the contrary is proved, that such person is not registered according to the provisions of this Act:Provided that in the case of any person whose name does not appear in such copy, a certified copy, under the hand of the Registrar of the entry of the name of such person on the register shall be evidence that such person is registered under the provisions of this Act.

30. Rules.

(1)The State Government may, after previous publication, by notification make rules to carry out all or any of the purposes of this Chapter.

(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for any of the following matters:-

(a)the manner in which the election of the President shall be held under sub-section (5) of section 3;

(b)the [xxx] [Omitted by Act 13 of 1972 w.e.f.30.12.1972] manner in which elections shall be held under section 5; (c) the manner in which the meetings of the Board shall be convened and held; (d) the salary, allowances and other conditions of service of the Registrar under section 14;

(e)the form of the register and the particulars to be entered therein under section 15;

(f)fees chargeable under sub-section (4) of section 15 for making entries in the register;

(g)the manner in which appeals against the decision of the Registrar shall be heard by the Board under section 17;

(h)fees for applications [and registration under section 16 and renewal under section 19;] [Inserted by Act 16 of 2007 w.e.f. 08.05.2007]

(i)the manner in which and the conditions subject to which the name of a practitioner can be re-entered in the register or list on payment of renewal fee under section 19;

(j)fees and other allowances payable to members of the Board under section 27;

(k)the furtherance of any of the objects of the Board.

(2A)[ Any rule under this Act may be made to have effect retrospectively and when any such rule is made a statement specifying the reasons for making such a rule shall be laid before both Houses of the State Legislature along with the rule under sub-section (3). All rules made under this Act shall, subject to any modification made under sub-section (3), have effect as if enacted in this Act.] [Inserted by Act 9 of 1966 w.e.f. 15.03.1962]

(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

31. Regulations.

(1)The Board may, with the previous sanction of the State Government, by notification, make regulations not inconsistent with this Chapter or the rules, for any of the following matters, namely:-

(a)the time and place at which the Board shall hold its meetings under section 11;

(b)the salary, allowance and other conditions of service of officers and servants of the Board other than the Registrar, under section 14;

(c)all other matters which may be necessary for the purposes of carrying out the objects of this Chapter.

(2)It shall be lawful for the State Government by notification to cancel or alter any regulation made under this Act.

32. Control.

(1)If at any time it shall appear to the State Government that the Board has failed to exercise, or has exceeded or abused any of the powers conferred upon it by or under this Act, or has failed to perform any of the duties imposed upon it by or under this Act, the State Government may, if it considers such failure, excess or abuse to be of a serious character, notify the particulars thereof to the Board, and if the Board fails to remedy such default, excess or abuse, within such time as the State Government may fix in this behalf, the State Government may dissolve the Board, and cause all or any of the powers and duties of the Board to be exercised and performed by such person and for such period as it may think fit, and thereupon the funds and property of the Board shall vest in the State Government for the purpose of this Act until a new Board shall have been constituted under section 3.

(2)When the State Government has dissolved the Board under sub-section (1), it shall take steps as soon as may be convenient to constitute a new Board under section 3 and thereupon the property and funds referred to in sub-section (1) shall revest in the Board so constituted.

(3)Notwithstanding anything contained in this Act, rules or regulations, if, at any time, it shall appear to the State Government that the Board or any other authority empowered to exercise any of the powers or to perform any of the functions under this Act, has not been validly constituted, or appointed the State Government may cause any of such powers or functions to be exercised or performed by such person in such manner and for such period not exceeding six months and subject to such conditions as it thinks fit.

33. Repeal and power to remove difficulties.

(1)The Medical Act, 1312 Fasli (Hyderabad Act I of 1312 F), as in force in the [Gulbarga area] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973], and the Bombay Medical Registration Act, 1938 are hereby repealed.

(2)If any difficulty arises in giving effect to the provisions of this Act in consequence of the transition to the said provisions from the provisions of the Acts in force immediately before the commencement of this Act, the State Government, may, by notification, make such provisions as appear to it to be necessary or expedient for removing the difficulty.

Chapter III
Medical Practitioners' Miscellaneous Provisions

34. Medical Practitioners not registered under this Act or under certain laws not to practise, etc.

(1)No person other than (i) a practitioner registered under Chapter II of this Act or (ii) a practitioner registered under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973] Medical Registration Act, 1961 or the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973] Homoeopathic Practitioners Act, 1961 or a practitioner whose name is for the time being borne on the Indian Medical Register maintained under the Indian Medical Council Act, 1956 or (iii) a person whose name is entered in the list mentioned in section 18, shall practise or hold himself out, whether directly or by implication, as practising for personal gain any system of medicine, surgery or midwifery.

(2)A person shall be deemed to practise any system of medicine within the meaning of sub-section (1) who holds himself out as being able to diagnose, treat, operate or prescribe medicine or other remedy or to give medicine for any human disease, pain, injury, deformity or physical condition or who by any advertisement, demonstration, exhibition or teaching, offers or undertakes, by any means or methods whatsoever to diagnose, treat, operate or prescribe medicine or other remedy or to give medicine for any human disease, pain, injury, deformity or physical condition:Provided that any person who mechanically fits or sells lenses, artificial eyes, limbs or other apparatus or appliances or is engaged in the mechanical examination of eyes for the purpose of construction or adjusting spectacles, eye glasses or lenses or practises physiotherapy, or chiropody or who without personal gain furnishes medical treatment or does domestic administration of family remedies shall not be deemed to practise within the meaning of this section.Explanation. - For the purpose of sub-section (2),-

(a)'advertisement' includes any word, letter, notice, circular, picture, illustration, model, sign, placard, board or other document and any announcement made orally or by any means of producing or transmitting light, sound, smoke or other audible or visible representation; and

(b)'physio-therapy' means treatment of human disease, pain, injury, deformity or physical condition by massage or other physical means but does not include bone-setting.

35. Medical practitioner not registered under this Act, etc., not to sign birth or death certificate, etc.

- Notwithstanding anything contained in any law for the time being in force, no person other than a practitioner registered under Chapter II of this Act or a practitioner registered under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973] Medical Registration Act, 1961, or the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973] Homoeopathic Practitioners Act, 1961, or a practitioner whose name is for the time being borne on the Indian Medical Register maintained under the Indian Medical Council Act, 1956,-

(a)shall sign or authenticate a birth or death certificate required by any law or rules to be signed or authenticated by a duly qualified medical practitioner;

(b)shall sign or authenticate a medical or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner; or

(c)shall be qualified to give evidence at any inquest or in any court of law as an expert under section 45 of the Indian Evidence Act, 1872, on any matter relating to medicine, surgery or midwifery.

36. [ Penalty. [Substituted by Act 03 of 2017 w.e.f. 04.01.2017]

- Any person who act in contravention of the provisions of section 34 and 35 of this Act, shall on conviction, be punished with fine which may extend to rupees twenty five thousand for the first offence, to a fine of rupees two lakhs fifty thousand and imprisonment of one year for the second offence and a fine of rupees five lakhs and imprisonment for a term not exceeding three years for every subsequent offence after the conviction of such person for such subsequent offence.]

36A. [ Prohibition of couching. [Inserted by Act 32 of 1966 w.e.f. 22.12.1966]

(1)Notwithstanding anything contained in any law for the time being in force, no person other than a practitioner referred to in section 35 shall couch or attempt to couch or agree or offer by physical means or interference with the eye, to give vision to a person suffering from cataract, with or without that person's consent.

(2)Whoever contravenes the provisions of sub-section (1) or abets the contravention of the said provisions shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.

(3)Any police officer may arrest without warrant any person who is reasonably suspected of having committed an offence punishable under sub-section (2).

(4)A magistrate may take cognizance of an offence under this section,-

(a)on a report of a police officer; or

(b)on the information of any other person; or

(c)upon his own knowledge or suspicion that such an offence has been committed:

Provided that no cognizance shall be taken where the offence alleged was committed more than six months after the date the offence is said to have been committed.]

37. Conferring, granting or issuing colourable imitations of degrees, diplomas or licences to be an offence.

(1)No person other than a body or institution authorised under section 22 of this Act or under any Central Act or State Act for the time being in force, shall confer, grant or issue or hold himself out as entitled to confer, grant or issue any degree, diploma, certificate or licence which is identical with or is a colourable imitation of any degree, diploma, certificate or licence granted by a body or institution authorised under this Act or under any Central Act or State Act for the time being in force, as the case may be.

(2)Whoever contravenes the provisions of this section shall, on conviction, be punished with fine which may extend to [rupees five lakshs] [Substituted by Act 03 of 2017 w.e.f. 04.01.2017].

(3)

(i)If the person committing an offence under this section is a company, the company as well as every person in charge of, and responsible to, the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:

Provided that, nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(ii)Notwithstanding anything contained in clause (i), where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

Explanation. - For the purposes of this sub-section,-

(a)"company" means any body corporate and includes a firm or other association of individuals, and

(b)"director" in relation to a firm means a partner in the firm.

38. Prohibition against addition of any title, description, etc., to name of any person, unless authorised to do so.

(1)No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence or certificate as his qualification to practise any system of medicine unless,-

(a)he actually holds such degree, diploma, licence or certificate; and

(b)such degree, diploma, licence or certificate,-

(i)is recognised by any law for the time being in force in India or in any part thereof, or

(ii)has been conferred, granted or issued by a body or institution referred to in sub-section (1) of section 37, or

(iii)in cases not falling under sub-clause (i) or (ii), has been conferred, granted or issued by an authority empowered or recognised as competent by the State Government to confer, grant or issue such degree, diploma, licence or certificate.

(2)Whoever contravenes the provisions of sub-section (1), shall on conviction, be punished in the case of a first conviction with fine which may extend to [fifty thousand rupees] [Substituted by Act 03 of 2017 w.e.f. 04.01.2017] and in the case of subsequent conviction, with fine which may extend to [five lakh rupees] [Substituted by Act 03 of 2017 w.e.f. 04.01.2017].

39. Saving.

- Nothing in sections 34 and 36 shall apply to any person,-

(a)who limits his practice to the art of dentistry, or

(b)who being a nurse, midwife or health visitor registered under any Central Act or State Act, or a dai, attends on a case of labour, or renders such other services as are required of her in the course of such work.

40. Court competent to try offences under this Act and cognizance of offences.

(1)No court other than the court of a magistrate of the first class shall take cognizance of, or try, an offence under this Act.

(2)No court shall take cognizance of any offence under this Act except on a complaint in writing of an officer empowered by the State Government in this behalf.

41. Indemnity to persons acting under the Act.

- No suit, prosecution or other legal proceeding shall be instituted against any person for anything which is in good faith done or intended to be done under this Act, rules or regulations.

42. Jurisdiction of Civil Courts.

- No act done in the exercise of any power conferred by or under this Act on the State Government or the Board or the Registrar shall be questioned in any civil court.[Schedule] [Schedule subsituted by Notification No. HFW 173 PIN 82 dated 9.7.1986](See Section 21)Qualifications for Registration

Name of University, Board or MedicalInstitution	Recognised Medical qualification	Abbreviation for Registration	Remarks
1	2	3	4
	AYURVED
	Andhra
1. Board of Indian Medicine, Hyderabad. A.P.	Graduate of the College of Ayurvedic Medicine.
	Graduate of the College of Integrated Medicine.	G.C.A.M
	Ayurveda Visharad.	G.C.I.M
	Bachelor of Ayurvedic	A.V.V
Medicine and Surgery.	B.A.M.&S.
2. Andhra Ayurveda Parishad, Vijayawada(Examining Body).	Vaidyavidwan.
3. Shri Venkatesh-war Ayurveda KalashalaVijayawada.	Ayurvedalankara.
Diploma in Ayurvedic Medicine.	Ayurveda-Kalanidhi	D.A.M.S.
4. Shri Rangacharya Ram-Mohan AyurvedicCollege, Guntur, A.P.	Ayurveda Praveen
5. Andhra University, Waltair.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M .S.	From 1976 to 1977.
6. Nagarjuna University, Nagarjuna Nagar.	Ayurved-acharya (Bachelor of Ayurvedic Medicineand Surgery).	B.A.M.S.	From 1977 onwards
7. Kakatiya University Warangal.	Ayurvedacharya (Bachelor of Ayurvedic Medicinead Surgery	B.A.M.S.	From 1976 onwards
8. Osmania University, Hyderabad.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S.	From 1976 onwards
(Ayurveda).	Doctor of Medicine (Ayurveda)	M.D.	From 1974 onwards.
	Assam
1. Board of Ayurvedic Medicine, Assam.	Diploma in Ayurvedic Medicine and Surgery.	D.A.M.S.
2. Gauhati Univer-, sity Gauhati.(Ayurvedacharya).	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S	[Upto 1987] [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
	Bihar
1. State Faculty of Ayurvedic and UnaniMedicines, Patna, Bihar.	Graduate in Ayurvedic Medicine and Surgery.	G.A.M.S	From 1953 onwards.
2. Government Ayurvedic School, Patna, Bihar(Former).	Ayurvedacharya.
3. Government Ayurvedic College, Patna, Bihar.	Ayurvedacharya.
4. Kameshwar Singh Dharbanga SanskritUniversity Dharbanga.	Pranacharya (B.A.M.S. )	....	From 1962 onwards
	Ayurvedacharya Bachelor of Ayurvedic Medicineand Surgery)		From 1981 and onwards.
	[Ayurvedacharya [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	B.A.M.S.	From 1962 to 1979].
5. University of Bihar Muzaffarpur.	Graduate in Ayurvedic Medicine and Surgery.	G.A.M.S.	From 1973 to 1981.
(Bachelor of Ayurvedic Medicine and Surgery).	Ayurvedacharya	B.A.M.S.	From 1981 onwards.
6. U.P. Ayurveda Mahavidyalaya.	Grihitayurvedasastra.	L.M.A.	Before 1972.
	Delhi
1. Ayurvedic and Unani Tibbia College, Delhi.	Ayurvedacharya Dhanwantari.		Up to 1958.
Dhanwanthari.	Bhishagacharya		Upto 1958.
2. Board of Ayurvedic and Unani Systems ofMedicine, Delhi Administration. Vaidya Dhatri.	Bachelor in Indian Medicine and Surgery.	B.I.M.S.	Upto 1958. From 1958 to 1963.
	Ayurvedacharya Dhanwantari (Diploma in IndianMedicine and Surgery).	D.I.M.S.	From 1956 to 1960.
	Bhishagacharya
	Dhanwantari.
3. All India Ayurveda Vidya-peeth, Delhi.Prajavaidya PrikshaVaidya-Visharad.Ayurvedacharya.Ayurveda Shastri.	Ayurveda-Visharad.Ayurveda Bhishak.Vaidyacharya.		From 1974 onwards.
4. Banwarilal Ayurvedic Vidyalaya, Delhi.	Vaid-Raj.Bhishagacharya.Ayurvedacharya		Upto 1958.Upto 1958.Upto 1958.
5. Examining Body Ayurvedic and Unani Systemsof Medicine, Delhi. Dhanwantari. Ayurvedacharya	Bachelor in Indian Medicine and Surgery.	B.I.M.S.	From 1963 onwards.
	[Ayurvedacharya (Bachelor of AyurvedicMedicine and Surgery). [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]Ayurvedacharya (Ayurvedic Bachelor of Medicineand Surgery).	BAMSABMS	From 1978 onwards.From 1975 to 1978.]
6. Delhi University, Delhi.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S	From 1979 onwards.
7. [ Sanathana Dharma Ayurveda-charya(Premigiri Ayurvedic College) (Lahore) Delhi. [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]		M.A.M.S.	From 1951 to 1957]
	Gujarat
1. University of Gujarat.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S	From 1961 to 1968.
2. M.S. University, Baroda.	Ayurveda-Visharad.		Upto 1933.
3. Faculty of Ayurvedic and Unani Systems ofMedicine, Gujarat.	Graduate of the Faculty of Ayurvedic Medicine.	G.F.A.M.
4. The Committee for Shudda Ayurvedic Course,Gujarat, Ahamedabad.	Ayurveda Pravina.	D.S.A.C.
5. Board of Indian Medicine, Saurashtra.	Ayurveda-Visharad.
6. Post Graduate Training Centre in Ayurveda,Jamnagar..	Higher Proficiency in Ayurveda	H.P.A.
7. Sarvanamasa Dakshina Pariksha Samithi,Baroda.	Ayurveda Uttama.Ayurveda Madhyam.
8. Rajkeeya Sanskrit Mahavidyalaya, Baroda.	Ayurveda-Visharad.
9. U.P. Ayurveda Mahavidyalaya Patan, (BarodaState). Shastra.	Grihit Ayurveda Shastra Diploma in AyurvedicMedicine.Grihit Ayurveda	D.A.M.L.A.M.	Upto 1942
10. Gujarat Ayurveda University, Jamnagar.	Ayurvedacharya.Pranacharya.Doctor of Philosophy Ayurveda.(Ayurveda)Doctor of Medicine.Doctor of Literature(Ayurveda).Ayurvedacharya(Bachelor of Ayurvedic Medicine and Surgery).	B.S.A.M.M.S.A.M.Ph.D.(Ayurveda)M.D.D.Lit.(Ayurveda)B.A.M.S.	From 1968 to 1982Upto July 1974From 1977 onwardsFrom 1973 onwardsFrom 1976 onwardsFrom 1982 onwards
	[Harayana [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
1. Kurukshetra University Kurukshetra.	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery).	B.A.M.S.	From 1982 onwards
2. Maharishi Daya-nand University, Rohtak.	Ayurvedacharya (Graduate in Ayurvedic Medicineand Surgery).Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery).	G.A.M.S.B.A.M.S.	From 1977 to 1983From 1982 onwards
3. Haryana State Faculty of Ayurvedic and UnaniSystem of Medicine, Chandigarh.	Ayurvedacharya (Graduate in Ayurvedic Medicineand Surgery).	G.A.M.S.	From 1971 to 1976]
	Jammu and Kashmir
1. Jammu and Kashmir.	University. Bachelor of Ayurvedic. Medicine andSurgery.	B.A.M.S.	Awarded from 1968
2. [ x x x ] [Omitted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]3. [ x x x ] [Omitted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
	Himachal Pradesh
1. [ Himachal Pradesh University, Shimla. [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Graduate of Ayurvedic Medicine and Surgery.Ayurvedacharya.	G.A.M.S.	Degree obtained by passing examination upto1986 only.Degree obtained by passing examination upto1986 only.
	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery).	B.A.M.S.	Upto 1987.]
	[Karnataka [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
1. Board of studies in Indian MedicineKarnataka, Bangalore.	Graduate Course of Indian Medicine.	G.C.I.M.	From 1964 onwards
2. Board of studies in Indian MedicineKarnataka, Bangalore.	Ayurveda Praveena.	D.S.A.C.	From 1958 onwards
3. Government Ayurvedic and Unani College,Mysore.	Ayurveda-Vidwat (Licentiate in AyurvedicMedicine and Surgery).	L.A.M.S.	From 1928 to 1953
4. Board of studies in Indian MedicineKarnataka State, Bangalore.	Ayurveda-Vidwat (Licentiate in AyurvedicMedicine and Surgery).	L.A.M.S.	From 1958 onwards
5. Central Board of Indian Medicine Mysore.	Ayurveda-Vidwat (Licentiate in AyurvedicMedicine and Surgery).	L.A.M.S.	From 1953 to 1958
6. Taranath Ayurveda Vidyapeetha Bellary.	Ayurveda-Vidwat (Licentiate in AyurvedicMedicine and Surgery) (Vaidya Praveena).	L.A.M.S.	From 1953 to 1958
7. Committee or Authority of the MysoreMaharaja’s Sanskrit College (Ayurvedic section Mysore).	Ayurveda-Vidwat.		Before 1909 upto 1952
8. The Committee or Authority of theGovernment Ayurvedic College, Mysore.	Ayurveda-Vidwat.		From 1990 to 1928.
9. Karnataka Ayurveda Vidyapeetha, Belgaum.	Bhishagwar.
10. Prema Vidyapeetha, Thungabhadra.	Ayurveda Chudamani Ayurveda ShiromaniBhibagindu Vidyaguru.
11. Arya Vaidyashala, Bijapur.	Bhishagwar.
12. Government Ayurvedic School, Mysore.		A.M.S
13. Government Ayurvedic School and CollegeMysore.	Licentiate of Ayurvedic Medicine and Surgery	L.A.M.S.
14. Board of Studies in Indian Medicine, MysoreState.	Diploma in Ayurvedic Medicine.	D.A.M.	From 1964 onwards.
15. University of Mysore, Mysore.Ayurvedacharya .	Bachelor of the System of Ayurvedic Medicine.(Bachelor of Ayurvedic Medicine and Surgery).Doctor of Ayurvedic Medicine.	B.S.A.MB.A.M.S.D.Ay.M.	From 19... to 1982.From 1982 onwards.From 1975 onwards.
16. University of Bangalore, Bangalore.	Bachelor of the System of Ayurvedic Medicine.Doctor in Ayurvedic Medicine.	B.S.A.MM.D.(Ay.)	From 1967 onwardsFrom 1977 onwards.
	[Ayurvedacharya (Bachelor of AyurvedicMedicine and Surgery). [Inserted by Notification No. HFW 136 PTD 90 dated 16.03.1991]	BAMS	Upto 1987 and from 1987 onwards]
17. [ Mangalore University, Mangalore. [Substituted by Notification No. HFW 136 PTD 90 dated 16.03.1991]	Ayurvedcharya (Bachelor of Ayurvedic Medicineand Surgery).	B.A.M.S	Upto 1985.]
18. Karnataka University, Dharwar.	Bachelor of the system of Ayurvedic Medicine.	B.S.A.M.	From 1969 onwards.]
	[Ayurvedacharya (Bachelor of AyurvedicMedicine and Surgery). [Inserted by Notification No. HFW 136 PTD 90 dated 16.03.1991]	B.A.M.S.	From 1984 onwards.]
19. [ Gulburga University Gulburga. [Inserted by Notification No. HFW 136 PTD 90 dated 16.03.1991]	Bachelor of system of Ayurvedic Medicine	B.S.A.M .	From 1973 to 1983.
	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery)	B.A.M.S.	From 1983 onwards]
20. [ Rajiv Gandhi University of HealthSciences. Bangalore. [Inserted by Notification No. HFW 468 PIM 2002 dated 21.05.2003]	Bachelor of Naturopathy and Yogic Sciences.	B.N.Y.S.	From 2001 onwards.]
	Kerala
1. University of Kerala.	Bachelor of Ayurvedic Medicine.Diploma in Ayurvedic Medicine.	B.A.M.D.A.M.	From 1958 to 1979.Till 1962.
	Bachelorof Ayurvedic Medicine and Surgery.	B.A.M.S.	From 1979 onwards.
	Doctor of Medicine (Ayurvedic).	M.D.(Ayurveda)	From 1976 onwards.
2. Government of Travancore, Cochin.	Vaidyakalanidhi
3. Government Ayurveda College Tripuni-thura,Kerala.	Sastra-Bhoosana- Ayurveda.
4. Cochin Government.	Vaidyabhoosanam.
5. Travancore Cochin Government.	Ayurveda-Bhoosanam.
6. Travancore Government.	Vaidyakalanidhi. Netra Vaidha. Visharada.
7. Kerala Government.	Diploma in Ayurvedic Medicine.	D.A.M.	Still continuing
8. Travancore Government.	Vaidya Shastri Marma Vaidya Visharada.
9. Keraleeya Ayurveda Mahapatashala, Shorapur,Kerala.	Vaidyapadan.
10. Cochin Government.	The Certificate Visha Vaidya Training.
11. Madhava Memorial Ayurvedic College,Cannanore, Kerala.	Vaidyavibhushanam		Upto 1963.
12. Madhava Ayurveda College, Eranakulam.	Ayurveda Sastry.	D.A.S.	From 1953 to 1957.
	Ayurveda Vidwan.		Upto 1957.
13. Ayurvedic College, Kottakal, Kerala.	Arya Vaidyan.
14. Arya Vaidya Patasala, Kottakal.	Arya Vaidya Diploma.
15. Government Ayurvedic College, Tripunithura.	Ayurveda-Sastra- Bhusan.
16. Board of Public Examinations, Cochin.	Ayurveda Bhoosanam.
17. Travancore Government.	Diploma in Indigenous Medicine.Visha Vaidya Visharada.	D.I.M.
18. University of Calicut, Calicut.	Bachelor of Ayurvedic Medicine.	B.A.M.	From 1977 onwards.
19. University of Saugor, Saugor.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S.	From 1964 onwards.
	Madhya Pradesh
1. Jivaji Vishwa-vidyalaya, Gwalior.	Bachelor of Ayurved with Modern Medicine andSurgery.	B.A.M.S.	From 1965 onwards.
2. Indore Vishwa-vidyalaya, Indore.	Bachelor of Ayurveda Medicine and Surgery.	B.A.M.S ;.	From 1965 onwards.
3. Vikram Vishwa-vidyalaya, Ujjain. andSurgery.	Bachelor of Ayurved with Modern Medicine	B.A.M.S.	From 1964 onwards.
4. Ravishankar Vishwavidyalaya, Raipur.	Bachelor of Ayurved with Modern Medicine andSurgery.	B.A.M.S.	From 1965 onwards.
5. Board of Indian Medicine, Madya Pradesh(Madya Bharat Region), Gwalior.	Bhishgacharya.	L.I.M.	From 1957 onwards.
6. Mahakeshal Ayurvedic Board, Jabalpur.	Bhishgwara.	L.A.P.
7. Board of Indian Medicine Madhya Pradesh(Madhya Bharat Region) Gwalior.	Ayurveda Vigyanacharya.	A.V.M.S.	From 1958 onwards.
8. Government Ayurvedic Vidyalaya, Gwalior.(Ayurvedic Examination, Gwalior State).	(i) Vaidyasastri.(ii) Vaidya-Wara.(iii) Hindi Vaidya Pariksha.(iv) Ayurved Shastri.		From 1916 onwards.Upto 1954Now ceased.Now Ceased.
9. Ashtanga Ayurveda Vidyalaya, Ujjain.	Vaidya-Vachaspati.	L.A.M.	Upto 1.5.56.
10. Board of Indian Medicine, Gwalior.	Sashyak-Vaidya.		From 1954 and ceased afterwards.
10A. [ Madya Pradesh Board of Ayurvedic andUnani system of Medicine and Naturopathy Bhopal. . [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Licentiate Ayurvedic Practitioner (Bhishagwar).Ayurveda Vignana-charya (Ayurveda Vignanacharyawith modern Medicine and Surgery)Bhishagacharya.	LAPAVMSLIM	From 1971 to 1973.From 1971 to 1976 and From 1978 to 1984.From 1971 to 1974]
11. University of Saugor, Saugor.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S.	From 1964 onwards.
12. Awadesh Pratap Singh Vishwa-vidyalaya,Rewa.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S.	From 1975 onwards.
13. University of Jabalpur. Jabalpur.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S.	From 1971 onwards.
	Maharashtra
1. Nagapur University, Nagapur.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S. (Nagpur)	From 1964 onwards.
	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery)	B.A.M.S.	From 1980 onwards.
2. University of Poona, Pune.	Bachelor of Ayurvedic Medicine and Surgery.Bachelor of Surgery and Ayurvedic Medicine.Ayurvedacharya(Bachelor of Ayurvedic Medicine and Surgery)	B.A.M.S.B.S.A.M.B.A.M.S.	From 1957 to 1976.From 1976 to 1979.From 1978 onwards.
3. Vidarbha Board of Ayurvedic and UnaniSystems of Medicine, Maharashtra.	Bachelor of Ayurvedic Medicine and Surgery.	B.A.M.S.(Vidarbha)
4. Faculty of Ayurvedic and Unani Systems ofMedicine, Maharashta.	Ayurveda Visharad.	A.V.V.(Nanded)
5. Committee of Shudha Ayurvedic Course,Maharashtra.	Ayurveda Praveena.	D.S.A.C.(Bombay)
6. Faculty of Ayurvedic and Unani Systems ofMedicine, Bombay.	Graduate of the Faculty of Ayurvedic, Medicine.Member of Faculty of Ayurvedic Medicine.Ayurveda-Vishared (Bachelor of AyurvedicMedicine and Surgery).	G.F.A.M. (Bombay)M.F.A.M. (Maharashtra) '.D.A.S.F.B.A.M.S (Maharashtra Faculty)	From 1975
	[Fellow of the Faculty FFAM of AyurvedicMedicine. [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]		From1971 to 1983] onwards.
7. Tilak Maharashtra Vidyapeetha, Poona.	Ayurvedya Vishared.Ayurvidya Parangat.	A.V.V. (Poona)A.V.P. (Poona)	[From 1942 to 1980] [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988][From 1942 to 1980] [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
8. Gurukul University, Poona.	Ayurvedalankar.
9. Aryangal Mahavidyalaya, Satara.	Ayurveda Visharad	A.V.V. (Satara)	Before 1942.
10. Ayurved Mahavidyalaya, Ahmednagar.	Ayurved-Teertha.	A.T. (Ahmed- nagar)	Before 1942.
11. Shivaji University, Kolhapur.	Bachelor of Ayurvedic Medicine and Surgery.Bachelor of Shuddha Ayurvedic Medicine.Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery).	B.A.M.SB.S.A.M.B.A.M.S.	From 1975 to 1982.From 1977 to 1982.From 1978 onwards.
12. Marathwada University, Aurangabad.(Bachelor of Shudd Ayurvedic Medicine).	Bachelor of Ayurvedic Medicine and Surgery.AyurvedacharyaAyurvedacharya(Bachelor of Ayurvedic Medicine and Surgery).	B.A.M. & S.B.S.A.M.B.A.M.S.	From 1971 on 1977.From 1970 to 1979.From 1980 onwards.
13. University of Bombay.(Bachelor of Ayurvedic Medicine and Surgery).	AyurvedacharyaAyurvedacharya	B.S.A.M.B.A.M.S.	From 1976 to 1983.From 1980 onwards.
	[KARNATAKA x x x x ] [Omitted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
	Orissa
1. Ayurvedic Examination Board, Orissa.	Diploma in Ayurvedic Medicine and Surgery.	D.A.M.S.	From 1953 to 1962.
2. Orissa Association of Sanskrit Learning andCulture, Puri.	Ayurveda Shastry.Ayurvedacharya.		From 1933 onwards.From 1933 onwards.
3. State Faculty of Ayurvedic Medicine, Orissa.	Ayurveda Acharya	B.S.A.M	From 1969 onwards.
4. Utkal University, Bhuvaneshwar.	Bachelor in Ayurvedic Medicine and Surgery.	B.A.M.S.	From 1974 onwards.
5. Sambalpur University, Burla, Sambalpur.	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery).	B.A.M.S.	From 1980 onwards.
	Punjab
1. [ Punjab State Faculty of Ayurvedic andUnani System of Medicine, Chandigarh. [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Ayurvedacharya (Graduate of Ayurvedic Medicineand Surgery)	G.A.M.S.	From 1960 to 1982.
	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery).	D.A.M.S.	Batches up to 1986-87.
2. Sanathan Dharm Premgiri Ayurvedic College(Lahore) Bhiwani/Jind/ Kurukshetra.	Ayurvedacharya Kaviraj.	M.A.M.SL.A.M.S.	Upto 1957.From 1950 to 1956.]
3. D.A.V. Managing Committee,Amritsar/Jallandur.	Vaidya-Vachaspati.	V.V.
4. Vedic and Unani Tibbia College, Amritsar.	Vaid Kaviraj.Vaid Rattan.	V.K.V.R.	Upto 1947.Upto 1947.
5. Ayurvedic and Unani Tibbi College Amritsar.	Vachaspati.[Vaidya Shastri [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	V.	Upto 1947.Upto 1947.]
6. Government Ayurvedic Vidyalaya (College),Patiala.	Vaidya.Vaidya Visharad.Vaidya Shastri.Ayurvedachara.	V.V.VV.V.A.A.	From 1956 to 1961.From 1956 to 1961.From 1956 to 1961.From 1912 to 1961.
7. Gurunanak Dev University, Amritsar.	Ayurvedacharya(Bachelor of Ayurvedic Medicine and Surgery).	B.A.M.S.	From 1982 onwards.
8. Punjabi University, Patiala.	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery).Ayurveda Vachaspati.	B.A.M.S.M.D. (Ay.)	From 1976 onwards.From 1973 onwards
	Rajasthan
1. Rajasthan Ayurveda Vibhagiya. ParikshaMandal, Ajmer.	Bhishagwara.Bhishagacharya		From 1962 onwards.From 1962 onwards.
2. Rajputana Ayurvedic and Unani Tibbi.College, Jaipur.	BhishagacharyaShiromani Bishangaratna Shastri		From 1951 onwards.From 1951 onwards.
3. Government Ayurvedic College Jaipur.	Bhishak.Bhishagacharya.Bhish Kala.
4. Rajasthan University, Jaipur.Ayurveda Brahaspathi	[Ayurvedacharya [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]Ayurvedacharya		From 1972 to 1980.From 1972 to 1982.From 1981 to 1984.]
5. Maharaja College of Ayurveda, Jaipur.	Shastra-acharya
	Tamil nadu
1. Government College of Indian/ Indigenous/Integrated Medicine, Madras.	Graduate of the College of Indian/Indigenous/Integrated Medicine.Licentiate in Indian/Indigerous/IntegratedMedicine.	G.C.I.M.L.I.M.	From 1947 to 1960.From 1924 to 1948.
2. Madras Ayurvedic College, Madras.	Ayurveda Bhushan.Ayurveda Bhishagawara
3. Venkataramana Ayurvedic College Mylapore,Madras	Vaidya Visharada.
4. University of Madras, Madras.	Ayurveda Shiromani		From 1930 to 1977.
	Uttar Pradesh
1. Banaras Hindu University, Varanasi.	Ayurved ShastracharyaAyurvedacharya in Medicine and Surgery.Ayurvedacharya with Modern MedicineDoctor of Ayurvedic Medicine.Ayurvedacharya, Bachelor of Medicine andSurgery.Doctor of Medicine (Ayurvedia) urgery.	A.M.S.A.M.S.D.Ay.M. A.B.M.S.M.D. (Ayurveda)	From 1925 to 1932.From 1934 to 1953.From 1934 to 1953.From 1963 to 1977.From 1954 to 1967.From 1977 onwards.
2. Lucknow University, Lucknow.	Bachelor of Ayurved with Modern Medicine andSurgery.Bachelor of Medicine and Bachelor of Surgery.Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery)Doctor of Medicine (Ayurveda)	B.A.M.M.SB.M.B.SB.A.M.S.M.D.(Ay.)	From 1960 onwards.From 1955 to 1964.From 1982 onwards.From 1974 onwards.
3. Ayurvedic College, Gurukul University,Kangari (Hardwar).	Ayurveda AlankaraAyurveda Vachaspati		From 1926 to 1956.
4. Gurukul Vidyalaya, Vrindaban.	Ayurved ShiromaniAyurved-Bhusan.		From 1916 to 1967.From 1944 to 1967.
5. Rishikul Ayurvedic College, Hardwar.Ayurved Shastri.Ayurvedacharya.	Ayurved Visharad.Vaidya Visharad.Vaidya Shastri		Upto 1945.Upto 1945.Upto 1945.Upto 1944.
6. Lalit Hari Ayurvedic College, Pillibhit.	Vaid Bhushan.Vaid Raj.		Upto 1944.Upto 1944.
7. Hindi Sahitya Sammelan, Prayag.	Vaidya Visharad.Ayurveda Ratna		From 1931 to 1967.From 1931 to 1967.
8. Jawalapur Mahavidyalaya, Hardwar.	Ayurved Bhashar (Jawalapur Centre only).		From 1950 to 1967.
9. Board of Indian Medicine, Uttar Pradesh,Lucknow.	Diploma in Indigenous Medicine.Diploma in Indigenous Medicine and Surgery.Bachelor of Indian Medicine and SurgeryAyurvedacharya Bachelor of Medicine and Surgery.Ayurvedacharya (Bachelor of Ayurved withMedicine and Surgery).	D.I.M.D.I.M.SB.I.M.S.A.B.M.S.Ayurvedacharya (B.A.M.S.)	From 1932 to 1944.From 1943 to 1946.From 1947 to 1956.From 1957 to 1966.From 1959 onwards
10.[Kanpur University, Kanpur. Ayurvedacharya [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Ayurvedacharya (Bachelor of Ayurveda withModern Medicine and Surgery).(Bachelor of Ayurvedic Medicine and surgery)	B.A.M.S.B.A.M.S.	From1972 to 1982.From 1983 onwards.]
11. Sampurnanand Sanskrit University, Varanasi.	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery).	B.A.M.S.	From 1970 onwards.
	West Bengal
1. Siyamadas Vaidya Shastrapath Parishad,Calcutta.	Vaidya Shastri		From 1926 to 1940.
2. Jamini Bhushan Ashtanag Ayurved Vidyalaya,Calcutta.	Bishagacharya (Master in Ayurvedic Medicine andSurgery).	M.A.M.S.	From 1930 to 1940.
3. Jamini Bhushan Ashtang Ayurved Vidyalaya,Calcutta.	Bhishagar Ratna (Licentiate in AyurvedicMedicine and Surgery).	L.A.M.S.	From 1930 to 1940.
4. General Council and State Faculty ofAyurvedic Medicine, West Bengal (Now Paschim Bangal AyurvedaWarishad), Calcutta. State faculty)	Vaidya Shiromani (Member of the Ayurvedic StateFaculty).VaidyashastriVaidyabhushan (Licentiate AyurvedicAyurvedtirtha (Member of the Ayurvedic StateFaculty).Ayurveditirtha (Ayurvedic State Faculty).Pranacharya[Diploma in Ayurvedic Medicine and surgery.) [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]Bachelor of Ayurvedic Medicine and surgery.	M.A.S.F.L.A.S.F.M.A.S.F.A.S.F.F.A.S.F.D.A.M.S.B.A.M.S.	From 1940 to 1949.From 1940 to 1945.From 1939 to 1950.From 1947 onwards.From 1946 onwards.From 1979 to 1983.From 1979 to 1984]
5. Ayurvidya Pratisthan, Calcutta.	BhishagratnaBhishagacharya		From 1930 to 1940.From 1930 to 1940.
6. Ganga Charan Ayurved Vidyalaya, Calcutta.	AyurvedashastriAyurvedacharya.		From 1928 to 1940.From 1928 to 1940.
7. Maharaj Cossimbazar Gobinda SundariAyurvedic College, Calcutta.	Ayurvedashastri (Bachelor in AyurvedicMedicine).Ayurvedacharya (Master of Ayurvedic Medicine)Doctor.	A.M.I.A.M.D.	From 1927 to 1940.From 1927 to 1940.
8. Vishwanoth Ayurved Mahavidyalaya, Calcutta.(Bachelor of Ayurvedic Medicine and Surgery).	Bhishagratna (Diploma in Ayurvedic Medicine andSurgery).VaidyashiromaniMaster of Ayurvedic Medicine and Surgery.	D.A.M.S.B.A.M.S.M.A.M.S.	From 1932 to 1940.From 1932 to 1940.From 1932 to 1940.From 1932 to 1940.
9. [ University of Calcutta, Calcutta. [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Ayurvedacharya (Bachelor of Ayurvedic Medicineand Surgery.)	B.A.M.S.	From 1982 onwards.]
	[NATUROPATHY [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]
	Andhra Pradesh
1. Gandhi Nature Cure College, Hyderabad.	Diploma in Naturopathy 4 years duration.
	Uttar Pradesh
2. National College of Naturopathy andResearch, Lucknow.	Diploma in Nature Cure 4 years duration.
	Karnataka
3. Board of studies in Indian Medicine,Karnataka, Bangalore.	Diploma in Naturopathy and Yoga.
	SIDDHA SYSTEM
	Tamil Nadu
1. University of Madras, Madras.	Bachelor of Indian Medicine (Siddha)	B.I.M. (Siddha)	from 1965 to 1970.
2. Madurai Kamaraj University, Madurai.	Bachelor of Indian Medicine (Siddha)Doctor of Medicine (Siddha)Bachelor of Siddha Medicine & Surgery	B.I.M. (Siddha)M.D. (Siddha)B.S. & M.S.	From 1971 onwards.From 1975 onwards.From 1982 onwards.]
	UNANI
	[Andhra Pradesh] [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
1. Sri Venkatesh-wara University.	Tabib-e-Kamil.[Kamil-e-Tib-o-Jarahat (Bachelor of UnaniMedicine and surgery). [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	....B.U.M.S.	From 1957 to 1982.From 1985 onwards.]
2. Nizamiz Tibbi College, Hyderabad.	Bachelor of Unani Medicine and Surgery.Tabib-e-Mustanad. Graduate of the College ofUnani Medicine.Tabeeb-Mahir.	B.U.M.SG.C.U.M.
3. Board of Indian Madicine, Hyderabad.	Kamil-e-Tib-o-Jarahat (Bachelor of Medicine andUnani Surgery).	B.M.U.S.	From 1955 to 1975.
4. Osmania University, Hyderabad.	Bachelor of Unani Medicine and Surgery.Kamil-e-Tib-o-Jarahat (Bachelor of UnaniMedicine and Surgery)Doctor of Unani Medicine.	B.U.M.S.B.U.M.S.M.D.(Unani)	From 1976 onwards.From 1982 onwards.From 1976 onwards.
	Bihar
1. State Faculty of Ayurvedic and UnaniMedicine, Patna, Bihar.	Graduate in Unani Medicine and Surgery.	G.A.M.S.	From 1953 onwards.
2. University of Bidar, Masffarpur.	Graduate in Unani Medicine and Surgery.Kamil-e-Tib-o-Jarahat (Bachelor of UnaniMedicine and Surgery).	G.U.M.S.B.U.M.S	From 1973 to 1982.From 1982 onwards.
	Delhi
1. Board of Ayurvedic and Unani Systems ofMedicine, Delhi.	Bachelor in Indian Medicine and SurgeryKamil-i-tib-o-Jarahat.(Diploma in Indian Medicine and Surgery)Kamil-i-tib-o-Jarahat.	B.I.M.S.D.I.M.S.	From 1958 to 1963.From 1956 to 1963.
2. Ayurvedic and Unani Tibba College, Delhi.	Fazil-tib-o-Jarahat.Kamil-i-Tib-o-Jarahat.		Upto 1958.Upto 1958.
3. Jamia Tibba, Delhi.	Akmal-ul-Hukma.Afzal-ul-Hukma.		Upto 1958.Upto 1958.
4. Examining Body, Ayurvedic and Unani systemsof Medicine, Delhi.	Fazil-i-tib-o-Jarahat (Bachelor in IndianMedicine and Surgery).	B.I.M.S.B.U.M.S.	From 1963 onwards.From 1979 onwards.
5. Delhi University, Delhi.	Bachelor of Unani Medicine and Surgery.
	Jammu and Kashmir
1. Jammu and Kashmir University.	Bachelor of Unani Medicine and Surgery.	B.U.M.S.	From 1966 onwards.
2. Kashmir University, Srinagar.	Bachelor of Unani Medicine and Surgery.	B.U.M.S.	From 1969 onwards.
	[Karnataka [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
1. Board of Studies in Indian Medicine,Karnataka, Bangalore.	Tabib-e-Haseq (Licentiate in Unani Medicine andSurgery).	L.U.M.S.	From 1958 onwards.
2. Government Ayurvedic and Unani College(College of Indian Medicine.)	Tabib-e-Haseq (Licentiate in Unani Medicine andSurgery).	L.U.M.S.	From 1928 to 1953.
3. Central Board of Indian Medicine, Karnataka,Bangalore.	Tabib-e-Haseq (Licentiate in Unani Medicine andSurgery).	L.U.M.S.	From 1956 to 1958.
4. Government Ayurvedic School, Mysore.	U.M.S.
5. Bangalore University, Bangalore.	Bachelor of Unani Medicine and Surgery.	B.U.M.S.	From 1977 onwards.]
	Madhya Pr adesh
1. Asipha Tibba College, Bhopal.	Hakim-Kamil.Tibb-e-Kamil.
2. University of Sagar, Sagar.	Bachelor of Unani Medicine and Surgery.	B.U.M.S.	From 1973 onwards.
3. Mahakoshal Board of Ayurvedic and UnaniSystems of Medicine, Jabalpur.	Bachelor of Unani Medicine and Surgery.	B.U.M.S.	From 1966 to 1970.
4. Madya Pradesh Board of Ayurvedic and UnaniSystems of Medicine and Naturopathy, Bhopal.	Bachelor of Unani Medicine and Surgery.	B.U.M.S.	From 1971 to 1974.
	Maharashtra
1. Faculty of Ayurvedic and Unani Systems ofmedicine, Maharashtra.	Mahir-e-Tibb-o-Jarahat.	D.U.S.F. (Bombay)
2. Board of Examiners in Unani.	Mahir-e-Jarahat	M.T.J. (Bombay)	From 1942 to 1943.
3. Maharashtra Faculty of Ayurvedic and UnaniSystems of Medicine, Bombay.	Diploma in Unani Medicine and Surgery.	D.U.M.S.	From 1973 onwards.
[4 . University of Bombay, Bombay. [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Kamil-e-Tib-o-Jarahat (Bachelor of Unanimedicine and surgery)	B.U.M.S.	From 1984 onwards.]
	[Karnataka x x x x ] [Omitted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]
	Tamilnadu
1. Government College of Indian/ ndigenous/Integrated Medicine, Madras.	Licentiate in Indian/ Indigenous/IntegratedMedicine.Graduate of the college ofIndian/Indigeonus/Integrated Medicine.	L.I.MG.C.I.M.
2. Board of Examiners in Indian/ Indigenous/Integrated Medicine.	Higher Proficiency in Indian/Indigeonus/Integrated Medicine.	H.P.I.M
3. University of Madras, Madras.	Kamil-e-Tib-o-Jarahat (Bachelor of UnaniMedicine and Surgery).	B.U.M.S	From 1979 onwards.
	PUNJAB
1. Bhupindar Tibbi College, Patiala.	[Haziq-ul-Hukma [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]Mahir-i-Tib-o-JorhatTibib-e-Akmal	H.U.M.M.T.J.T.A.	From 1927 to 1950.From 1927 to 1950.From 1936 to 1950 ]
2. Ayurvedic and Unani Tibbi College, Amritsar.Vedic and Unani Tibbi College, Amritsar.	Kamil-ul-Tibbi.Fazil-ul-Tibbi.Umdho-Dal-Hukma.[Zabadat-Til-Alibbe [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	K.U.TF.U.TH.D.H	Upto 1947.Upto 1947Upto 1947Upto 1947.]
	Rajasthan
1. Rajaputan Ayurvedic and Unani CollegeJaipur.	[Umde-Tul-Hukma. [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]Tabib-Fizil.		From 1930 to 1980.From 1930 to 1981.]
2. [ Board of Indian Medicine, Raja-stan,Jaipur. [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Kamil-e-Tib-o-Jarahat (Bachelor of UnaniMedicine and Surgery).	B.U.M.S.	From 1981 onwards]
	Uttar Pradesh
1. Muslim University, Aligarh.	Diploma in Indian Medicine and Surgery.Diploma in Unani Medicine and Surgery.Bachelor of Unani Tib and Surgery.Bachelor of Unani Medicine and Surgery.Doctor of Unani Medicine.Bachelor of Unani Medicine with Modern Medicineand Surgery.	D.I.M.SD.U.M.SB.U.M.SB.U.T.S.D.U.M.M.D. (Unani)B.U.M.M.I.	From 1927 to 1943.From 1944 to 1946.From 1953 onwards.From 1947 to 1952.From 1974 to 1977.From 1978 onwards.From 1972 to 1983.
2. Board of Indian Medicine, Uttar Pradesh,Lucknow.	Diploma in Indigenous Medicine.Diploma in Indigenous Medicine and SurgeryBachelor of Indian Medicine and SurgeryFazil-Ut-Tib (Bachelor of Medicine andSurgery)	D.I.M.D.I.M.S.F.M.B.SB.I.M.S.	From 1932 to 1944.From 1943 to 1946.From 1947 to 1956.From 1957 onwards.
3. Board of Arabic and Persian Examinations,U.P. Allahabad.	Fazil -o-Tibb.		From 1936 to 1982.
4. Darul-Uloom, Deoband, U.P.	Fazil-Ut-Tibb.	D.U.M.	From 1964 to 1984.
5. Muslim University, Aligarh.	Kamil-Tib-o-Jarahat (Bachelor of Unani Medicineand Surgery).	B.U.M.S.	From 1980 onwards.
6.[Kanpur University, Kanpur. [Substituted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Fazil-e-Tib-o-Jarahat (Bachelor of Unani withmodern Medic and Surgery).Kamil-e-Tib-o-Jarahat (Bachelor of UnaniMedicine and Surgery).	B.U.M.S.B.U.M.S.	From 1972 to 1982.From 1983 onwards.]
7. [ Jamiatun Naqba Unani Medical SchoolAllahabad. [Inserted by Notification No. HFW 82 PTD 88 dated 21/23.12.1988]	Matamidurt-T ib-Wal-Jarahat.	M.U.M.S.	From 1908 to 1942. ]
	[YOGA [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]
	Karnataka
1. Board of Studies in Indian MedicineKarnataka, Bangalore.	Diploma in Naturopath and Yoga.]	....
	INTEGRATED MEDICINE
1. 1.Government Ayurvedic Unani College(College of Indian Medicine), Mysore.	Ayurvedic Vidwat and L.A.M.S.		L.A.M.S
(a) Government Ayurvedic and Unani College(College of Indian Medicine).	do	do
(b) Board of Studies in Indian Medicine.	do	do
(c) Central Board of Indian Medicine.	do	do
(d) Committee or any authority duly empoweredby the Government to issue the cert-ficate on its behalf.	do	do
1.2. Taranatha Ayurvedic Vidyapeetha.	do	do	From October 1953
2. Bellary. Facalty of Ayurvedic and UnaniSystems of Medicine, Bombay.	Ayurved Visharada	D.A.S.F
3. Banaras Hindu University, Banaras.	Ayurvedacharya with Modern Medicine and Surgery	A.M.M.S
4. Banaras Hindu University, Banaras.	Ayurdedacharya with Bachelor of Medicine andSurgery	A.B.M.S
5. Faculty of Ayurvedic and Unani Systems ofMedicine. Bombay.	Graduate of the Faculty of Ayurvedic Medicine.	G.F.A.M
6. Board of Examination inIndegenous/Integrated Medicine, Madras.	G.C.I.M	G.C.I.M
7. Do	L.I.M	L.I.M
8. Do	A.I.M	A.I.M
9. Do	A.L.I.M	A.L.I.M
10. Do	F.I.M	F.I.M
11. Government Ayurveda College (Board ofIndian Medicine) Hyderabad (A.P.)	Ayurveda Visharada	G.C.A.M
12. Prema Vidyape-etha, Thunga-bhadra.	Ayurvedachudamani.
13. Do	Ayurveda Shiromani.
14. Do	Bhishagindu.
15. Do	Vaidyaguru.
16. University of Kerala, Trivanadrum	B.A.M	B.A.M
17. University of Poona, Poona.	B.A.M.S	B.A.M.S
18. Government Ayurvedic and Unani College(College of Indian Medicine), Mysore.	Tabeeb-Haseq	L.U.M.S
19. Taranath Ayurveda Vidyapeetha Bombay.	Vaidya Pravina
20. Board of Studies in Indian Medicine,Bangalore.	Graduate Course of Indian Medicine	G.C.I.M
21. Dayanand Ayur-vedia College, Lahore andJullunder.	Vaidya	Vachaspathi.
22. Karnataka Ayurvedia Vidyapeetha, Belgaum.	Bhishagwar.
23. The Tiak Maharashtra Vidyapeetha, Poona.	Ayurveda Visharad.		(Before 1942).
24. Ayurveda Maha-vidalaya, Ahmed-nagar. .	Ayurveda Teertha.		(Before 1942)
25. Aryanagi Vaid-yak Mahavidyalaya, Satara.	Ayurveda Visharad		(Before 1942)
26. University of Kerala, Trivandrum	Diploma in Ayurvedic Medicine.	D.A.M.
27. The Faculty of Ayurvedic and Unani Systemsof Medicine, Bombay.	Mahire-Tib-o- Jarahat	D.U.S.F.
28. The Board of Examinations in Unani, Bombay.	Mahire-Tib-o- Jarahal		(Obtained during 1942 and 1943).
29. Ayurvedic and Unani Tibbi College, Delhi.	Kamil-e-Tib-o- Jarahat.
30. Do	Fazi-e-Tib-o- Jarahat.
31. Government Nizamia Tibbi College Hyderabad	Kamil-e-Tib-o- Jaraha it.	B.M.U.S.
32. Alighar Muslim University, Alighar.	Bachelor in Unani. Medicine and Surgery.	B.M.U.S.
33. Government College of Indian Medicine,Bangalore.	Bachelor of Ayurvedic Medicine and SurgeryShort term course of one and half years in Modern Medicine,(Emergency Medicine after a regular 5 1/2 years course ofAyuveda in a recoginsed Institution affiliated to an Universityestablished by law in India.	B.A.M.S.
34. Aligarh Muslim University, Aligarh .	Bachelor of Unani Medicine with Medicine andSurgery.	B.U.M.M.S Modern

Note: 1. Sl.No. 1(a) Added by Notification No. PHS 379 PIM 66, dated 8th March, 1967.

2. Serial Nos. 2,3,4,5, under Intergeted Medicine Subject to by ibid.

3. Serial Nos. 20 to 26 inserted by Notification No. PHS 379 PIM 66, dated 8th March, 1967.

4. Serial Nos. 27 to 32 inserted by Notification No. HMA 30 PIM 67, dated 25/27th November, 1967.

5. Serial No. 33 inserted by Notification No. HFW 4 PTD 82, dated 22nd March, 1983.

6. Serial No. 34 inserted by Notification No. HFW 55 PTD 81, dated 6th October, 1984.]1

NotificationsBangalore, dated 23rd January, 1973 [HMA 545 PIM 72]HMA 545 PIM 72. - In exercise of the powers conferred by Clause (b) of sub-section (3) of Section 1 of the Mysore Ayurvedic and Unani Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961(Mysore Act No. 9 of 1962), the Governor of Mysore appoints the 1st day of February as the date on which the provisions of Chapter III of the said Act shall come into force.Notifications Amending the ScheduleBangalore, dated 9th July, 1986. [No. HFW 173 PIM 82]No. HFW 173 PIM 82. - In exercise of the powers conferred by sub-section (2) of section 21 of the Karnataka Ayurvedic and Unani Practitioners Registration and Medical Practitioners "Miscellaneous Provisions' Act, 1961 (Karnataka Act 9 of 1962), the Government of Karnataka after consultation with the Karnataka Ayurvedic and Unani Practitioners' Board, hereby substitutes the Schedule appended to the said Act, by the following, namely:

Schedule

(Particulars as in the body of the Act coverd by Footnote 1 at page.536)(Published in the Karnataka Gazette Part IV-2C(ii) dated, 04.02.1988 at pages 212-237).Bangalore, dated 21/23.12.1988 [No. HFW 82 PTD 88]S.O.712. - In exercise of the powers conferred by Section 21 of the Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 (Act 9 of 1962), the Karnataka Government, after consultation with the Karnataka Ayurvedic and Unani Practitioners' Boards hereby make the following amendments to the Schedule appended to the said Act, namely.-In the Schedule, -(Particulars as in the body of the Act coverd by Footnotes at pages. 537, 538, 539, 541, 542, 548, 550, 551, 552, 553, 556, 557, 558, 559, 561, 563, 564, 565, 566.)(Published in the Karnataka Gazette dated: 05.07.1990, vide Notification No. HFW 82 PTD 88, dated 21/23.12.1988.)Banglore, dated 16th March 1991 [No. HFW 136 PTD 90]S.O. 284. - In exercise of the powers conferred by sub-section (2) of Section 21 of the Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961 (Karnataka Act No. 9 of 1962), the Government of Karnataka, after consultation with the Karnataka Ayurvedic and Unani Practitioners' Board, hereby makes the following further amendment to the Schedule of the said Act, namely.-In the Schedule(Particulars as in the body of the Act coverd by Footnotes at pages 544 and 545)(Published in the Karnataka Gazette (Extraordinary) dated, 04.04.1991).

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