Section 20(3) in The Orissa Ayurvedic Medicine Act, 1960
(3)(i)Subject to the provisions of the Act and the rules and regulations made thereunder, the Faculty may, with the previous sanction of the Government, make bye-laws for the following matters, namely :(a)the courses of study for training and qualifying examination;(b)the language in which the examinations shall be conducted land instruction shall be given;(c)the admission of students to the recognised institutions;(d)the conditions under which students shall be admitted to degrees, diplomas, licence or certificate courses and to the qualifying examinations of the Faculty and shall be eligible for degrees, diplomas and certificates;(e)the conditions and mode of appointment and duties of Examiners and the conduct of examinations;(f)the conditions for the recognition of teachers in recognised institutions;(g)the number and qualifications of teachers of the educational institutions affiliated to the Faculty, with a view to secure high standard of proficiency in teaching and training at those institutions;(h)the conditions and requirements for the affiliation or the recognition of teaching institutions;(i)the procedure to be followed at an inquiry instituted by the Faculty;(j)the custody of the common seal; and(k)any other matter in respect of which the Faculty is by the provisions of this Act either required or expressly or impliedly authorised to make bye-laws.(ii)All bye-laws shall be published in the official Gazette, and shall not take effect until they have been approved and confirmed by the Government.(iii)The Government may, by notification in the official Gazette, cancel any bye-law.
