Section 36 in The United Provinces Indian Medicine Act, 1939
36. [ Powers and duties of the Board. [Substituted by U. P. Act No. 7 of 1956, Section 19.]
- The Board shall have the following powers and duties, namely,-(1)to advise the State Government in matters relating to Ayurvedic and Unani Tibbi systems of medicine including research and post graduate education;(2)[ to recind, suspend or withdraw, on the recommendations of the Faculty, recognition to training centres imparting instruction in para-medical courses;](3)to publish the result of the examinations conducted by the Faculty;(4)[ to grant diplomas or certificates to candidates who are successful at the Board's examination;] [Substituted by U. P. Act No. 35 of 1975, Section 4 (b)(w.e.f. 13-8-1975).](5)to levy fees laid down in regulations for admission to Board's examinations;(6)to allot adequate funds to the Faculty for carrying out its duties ;(7)[ to perform such functions for the development of Ayurvedic and Unani Systems of medicine and surgery as may be consistent with the provisions of the Act;] [Substituted by U. P. Act No. 35 of 1975, Section 4 (c) (w.e.f. 13-8-1975).](8)to exercise such other powers as may be specified by or under this Act; and(9)to grant scholarships and medals to deserving students of institutions affiliated to the Board and with the sanction of State Government, to grant to students domiciled in this State, scholarship for research or special study in any Medical institution that the Board may think fit, whether in India or abroad, and to endow chairs of Ayurvedic and Unani Tibbi Systems to Medicine and Surgery in Institutions affiliated to the Board.]
