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State of Odisha - Act

The Orissa Ayurvedic Medicine Rules, 1960

ODISHA
India

The Orissa Ayurvedic Medicine Rules, 1960

Rule THE-ORISSA-AYURVEDIC-MEDICINE-RULES-1960 of 1960

Published on 27 June 1960
Commenced on 27 June 1960
[This is the version of this document from 27 June 1960.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Ayurvedic Medicine Rules, 1960Published vide Notification No. 13847-H, dated the 27th June, 1960 Published in the Orissa Gazette, Part 3/7.7.1964Notification No. 13847-H, dated the 27th June, 1960-In exercise of the powers conferred by Section 57 of the Orissa Ayurvedic Medicine Act, 1960 (Orissa Act 14 of 1960), the State Government do hereby make the following rules the same having been previously published as required under Sub-section (1) of the said section of the said Act, namely :

1.

(a)These rules may be called the Orissa Ayurvedic Medicine Rules, 1960.

(b)They shall come into force at once.

2.

Unless the context otherwise requires-

(a)"Act" means the Orissa Ayurvedic Medicine Act, 1960;

(b)"Form" means a form appended to these rules;

(c)"Section" means a section of the Act ;

(d)The words and expressions used in these rules but not defined herein shall have the same meaning as has been respectively assigned to them under the Act.

3. Appointment of the Returning Officer.

- The President or the Chairman, as the case may be, or any other person authorised by him in this behalf, shall be the Returning Officer for every election or by selection held under the Act.

4. Procedure in filling up casual vacancies by nomination.

- On the occurrence of a vacancy mentioned in Section 10 which is to be filled up by nomination, the President or the Chairman, as the case may be, shall report the fact to the Government who shall take steps for the nomination.

5. Notice of vacancy.

(1)The Returning Officer shall, not less then sixty days and not more than ninety days before the date on which the term of office of the elected Members of the Council or the Faculty, as the case may be, is due to expire or where a vacancy occurs due to any of the events specified in Section 10, as soon as conveniently may be, on the happening of any such event, publish the Orissa Gazette a notice in Form 'A' showing therein the number of Member or Members to be elected to the Council or Faculty from the respective electorate.

(2)The draft electoral rolls in respect of each electorate under Clause,, (vi), (vii) and (viii) of Sub-section (2) of Section 3 and Clause (iv) of Section 4 of the Act shall be prepared every fifth year before the constitution of the Council and the Faculty in Forms M, M (i) and M (ii). The draft electoral rolls so prepared shall be kept open in the office of the Returning Officer for public inspection toy a period of not less than fifteen days. Any claim for inclusion of a new name or any objection to any entry in the draft electoral rolls may also be made to the Returning Officer. Such claim or objection shall be made within the said period of fifteen days and shall be examined and decided by the Returning Officer whose decision shall be final. The draft electoral rolls shall be corrected in accordance with the decision of the Returning Officer and the rolls thus corrected shall be abolished in the Gazette to be known as the final electoral rolls for the purpose of election. No person whose name is not included in the final electoral rolls shall be entitled to participate in the election.

(3)In case of election of a Member of the Council from the Faculty of Medicine of the Utkal University the Registrar of the Council shall at least sixty days before the constitution of the Council, address the Registrar of the Utkal University to arrange for election of a Member under Clause (iv) of Sub-section (2) of Section 3 of the Act. The Registrar of the University on receipt of the proposal shall arrange for such election in such manner as the Faculty of Medicine of the Utkal University consider convenient, so as to complete the election in time before the end of the term of the Council in case of a general election or as soon as possible for any of the events specified in Section 10. After the election is over the Registrar shall forward the name of the person elected with his address to the President of the Council for taking further steps to report to Government for publication of the name in the Orissa Gazette under Section 8.

(4)In case of election to the Council under Clause (v) of Sub-section (2) of Section 3 the Registrar of the Council shall request the [Secretary] [Substituted vide Orissa Gazette Extraordinary No. 1722/.21.12.1977.] of the Council of Orissa Association of the Sanskrit Learning and Culture not less than sixty days before the constitution of the Council to arrange for election of such member who is an Ayurvedic practitioner. The Superintendent on receipt of the request shall arrange for such election in such manner as the Council of Orissa Association of Sanskrit Learning and Culture consider convenient so as to complete the election in time before the end of the term of the Council in case of a general election or as soon as possible for any other reason specified in Section 6. After the election is over the Superintendent shall forward the name of the person elected with his address to the President of the Orissa State Council of Ayurvedic Medicine for taking further steps.

(5)For the purpose Of election under Clause (vi) of Sub-section (2) of Section 3 the electoral roll shall be prepared in Form 'M' showing therein the names of all the teaching staff of the institutions affiliated to the Faculty and those who are registered practitioners under the Act.

(6)For the purpose of election under Clause (vii) of Sub-section (2) of Section 3 the electoral roll shall be in Form 'M'.(i).

(7)The electoral roll under Clause (viii) of Sub-section (2) of Section 3 shall be in Form 'M' (ii).

(8)The electoral roll under Clause (iv) of Section 4 of the Act shall be in the same Form as prescribed in Sub-rule (5) of this rule.

6. Election notices and dates.

- The election shall be held by postal ballot. The Returning Officer shall notify in the Orissa Gazette and on the notice-board at the office of the Council the dates for each of the following stages of election, namely :

(a)The last date for making nomination, which shall be a date not later than the fifteenth day before the date fixed for the counting of votes.

(b)The date for the scrutiny of nominations which shall be the date falling on the seventh day from the last date for making nominations;

(c)The last date for the withdrawal of the candidates, which shall be the fourth day from the date for the scrutiny of nominations;

(d)The last date for the receipt of the voting papers ; and

(e)The date for the counting of votes.

7. Filing of nomination, scrutiny, voting, counting of votes and objection to election.

(1)Each candidate to be elected under Section 3 and Section 4 shall be proposed by one and seconded by another elector under rules. A candidate proposed and seconded in contravention of the above provision shall be deemed not to have been duly proposed and seconded.

(2)The nomination paper shall be in Form B. No elector shall propose or second the nomination of more candidates than are required to fill up the vacancy or vacancies. If more nominations than are required to fill up the vacancy be subscribed by the same elector, all nominations subscribed by him shall be invalid.

(3)The candidate shall sign the nomination paper declaring that he is willing to serve in the Council or Faculty, if elected. In the absence of such declaration the nomination shall be treated as invalid.

(4)

(i)Every candidate shall along with Form 'B' duly filled deposit with the Returning Officer a sum of rupees one hundred in cash. A nomination paper not accompanied by such deposit shall not be accepted by the Returning Officer. The deposit shall be returned, if-

(a)the candidate is declared or is deemed to be duly elected ; or

(b)the nomination of the candidate is declared invalid ; or

(c)the candidate dies after the scrutiny of nomination papers and before the election is completed ;

(d)the candidate withdraws his candidature within time and manner specified in Sub-section (6).

(ii)If a candidate is not elected and if the number of invalid votes recorded in his favour is less than one-fourth of the total number at valid votes recorded separately either for the Council or the Faculty from that electorate, as the case may be, the deposit shall be forfeited to the Council.

(iii)The deposit shall, if it is not forfeited be returned, as soon as may be, after the declaration of the result of the election.

(5)On the day fixed for the scrutiny of nomination papers, the Returning Officer shall scrutinise the nomination papers received by him at 12 noon at a place appointed by him in this behalf of which due notice shall be given by him to the candidates. Any candidate may be present either in person or by an accredited representative at the time of such scrutiny. On completion of the scrutiny of nominations and after the expiry of the period within which the candidate may withdraw his candidature under Sub-rule (6) the Returning Officer shall forthwith declare the names of the candidates whose nomination paper are held valid by him.

(6)Any candidate may withdraw his candidature by sending a notice in writing signed by him to the Returning Officer so as to reach him not later than 12 noon on the day fixed for the withdrawal. Unless the notice is delivered by the candidate himself to the Election Officer the candidate's signature on the notice shall be attested by a Gazetted Officer.

(7)If after the scrutiny of nomination papers received the Returning Officer finds that the number of valid nomination is less or equal to the number of members to be elected, he shall forthwith declare all such candidates to be validly elected to fill those seats.

(8)If the number of valid nominations received is more than the number of the members to be elected, the Returning Officer shall forthwith publish their names an addresses in such manner as the Council or Faculty may deem fit and shall further cause their names to be entered in the voting papers which shall be in Form 'C'

(9)After the candidates have been validly nominated and in case it is necessary to hold elections the Returning Officer shall send by post to each elector-

(i)a voting paper mentioning at the top the number of vacancies to be filled up and the names of the contesting candidates according to the serial numbers;

(ii)a small blank cover with the words "Voting papers" printed thereon; and

(iii)a bigger cover on which are printed, on the left corner the serial number and on the left lower corner "Name and Signature" columns and in the centre the address of the Returning Officer printed as under

ToThe Returning Officer,The Orissa State Council of Ayurvedic Medicine, BhubaneswarC/o The State Faculty of Ayurvedic Medicine, Bhubaneswar.

(10)An elector, who has not received his voting paper and other connected papers as provided in Sub-rule (9) or whose papers, before they are returned back to the Returning Officer have been inadvertently spoilt in such a manner that they cannot be conveniently used, or who has lost his papers, may on his transmitting to the Returning Officer a declaration to that effect signed by himself request the Returning Officer to send him duplicate papers in place of those not received, spoilt or lost and it the papers have been spoilt the same shall be returned to the Returning Officer who shall cancel them. In every case when duplicate papers are issued, a record thereof shall be kept by the Returning Officer and a mark "Duplicate" shall be placed on the bigger cover which shall bear the same serial number as was originally given on bigger cover sent to the elector. The voting papers issued in such cases shall also be marked "Duplicate".

(11)Every elector desirous of voting shall send his voting paper to the Returning Officer the time fixed for the receipt of voting papers. The Returning Officer shall keep the same collected in sealed boxes. Any voting paper which is not received by the Returning Officer before the time so fixed shall be rejected.

(12)The Returning Officer shall nominate as scrutinisers such member or members of the Council or Faculty not exceeding seven as he thinks fit:Provided that where the elections are held for the first time under the Act the scrutinisers to be so appointed shall be from the Registered Ayurvedic Practitioners.

(13)Any candidate may be present whether in person by his accredited representative at the counting of votes.

(14)After completion of the counting of votes, the Returning Officer shall forthwith declare the candidate or candidates, as the case may be, in whose favour the largest number of votes have been recorded to have been elected and shall forthwith inform the successful candidate by letter the fact of his having been elected to the Council or Faculty, as the case may be, and shall ascertain his wishes whether he accepts the seat in the Council or the Faculty, as the case may be, within the date specified therein. If no such intimation is received by the Returning Officer within the period specified the candidate shall be deemed to have accepted the seat in the Council or the Faculty. If any candidate refuses to accept a seat in the Council or the Faculty, then one of the remaining candidates in whose favour the next largest number of votes have been recorded shall be declared to have been elected as aforesaid in the place of the candidate who has refused to accept the seat in the Council or the Faculty and the same procedure shall be followed in further vacancies are caused by refusal of a candidate to accept a seat in the Council or the Faculty.

(15)When an equality of votes is found to exist between any two or more candidates, and the addition of a vote will entitle any one or more of the candidates to be declared elected, the determination of the candidate or the candidates to whom such additional vote shall be deemed to have been given shall be made by lot to be drawn by the Returning Officer in such manner as he shall determine.

(16)After the result of the election has been declared by him, the Returning Officer shall seal the voting papers and all other documents relating to the election and shall retain the same with himself in safe custody for a period of six months and thereafter cause them to be destroyed unless required by a Court of law.

(17)After the declaration of the result of election and where the President himself is not the Returning Officer after the receipt by him of the result of such election from the Returning Officer the President shall forward such result to the State Government for publication in the Orissa Gazette under Section 8. The notification of the election of a member shall be read by the Secretary at the next meeting of the Council and the Faculty, and the new member shall then be introduced to the meeting by the President of the Council and the Chairman of the Faculty.

(18)The Secretary shall maintain a list containing the names of the members elected to the Council and Faculty, the electorates they represent, the date of election of each such member, the term expires and if any member has died, the date of his death. The list shall also contain similar particulars in regard to the members of the Council or Faculty nominated by the Government. The Secretary shall keep the list always up-to-date so that it may show at a glance when the next election or nomination, as the case may be, has to be made.

8.

(1)The voting shall be any means of putting a cross mark against the name of a candidate as given in the voting paper and each elector can put cross marks against as many candidate as there are vacancies and sign his name in the appropriate place of such paper. The rest of the names not required shall be struck off by the elector. If any elector votes for more candidates than the number required to fill up the vacancies, the whole of the voting paper shall be rejected.

(2)The cover referred to in Rule 7 (9) (iii) shall be adequately stamped with postage stamps. The said covers can as well be made over personally or through beater to the Returning Officer in which case no postage stamps need be affixed.

(3)The voting paper shall show by demarcating lines drawn horizontally, the space meant for each candidate. The cross mark shall be put in space meant for the purpose. If the cross mark is not put at the appropriate place but is put anywhere in between two horizontal lines without the consideration of vertical lines meant for a particular candidate it shall be presumed that the elector has voted for that candidate. It shall not invalidate a vote if more than one mark is put in the space meant for one candidate but all these marks shall count as one vote in favour of that candidate in whose place all these marks have been given.

(4)When a cross mark extends beyond the space meant for a candidate the vote shall be counted in favour of the one, in whose space the actual point of cross falls. If the point of the cross falls just on the demarcating line, that vote shall be considered as invalid but not the entire voting paper.

(5)Where cross marks are put at any place other than the space meant for a candidate. All such marks shall be considered as invalid.The entire space in between two horizontal lines without consideration of vertical lines, is meant for the candidate, whose name appears in the said space and though a definite space is meant for putting the cross mark, it shall not invalidate a vote, it put anywhere if the entire space meant for a candidate.

(6)The name of each of the contesting candidates shall be written in such manner as not to leave any space vacant in between consecutive names.

(7)The elector shall write his full name and put his signature in the left hand lower corner of aforesaid bigger cover. The voting paper shall be folded "Face inwards" and placed inside the accompanying small cover for voting papers, which shall be securely closed and then placed in bigger cover containing the address of the Returning Officer. If the elector fails to do as aforesaid the whole of the voting paper shall be invalid.

9.

The Government may either of their own motion or on any objection made before them declare the entire election or, as the case may be, the election of an elected candidate to be void, if they are of opinion, the result has been materially affected (a) by the improper acceptance or rejection of any nominations, or (b) the improper acceptance or refusal of a vote at the counting, or (c) by non-compliance with the provisions of these rules, and the decision of Government shall be final. The President of the Council and the Chairman of the Faculty shall inform the Government of every vacancy in the office of the nominated members of the Council and Faculty and request them to fill up such vacancy,

10.

(1)The Returning Officer shall request the Secretary to the Orissa Legislative Assembly (hereinafter called the Assembly) for election of two persons from amongst its members to serve as members of the Council.

(2)Thereupon steps shall be taken by the said Secretary for the said elections in the manner provided for similar elections in the Assembly.

(3)The Returning Officer shall fix a date with reference to rhos date of the next sitting of the Assembly and the Secretary to the Assembly shall arrange business in such a manner as to finalise the electoral, and intimate the results to the Returning Officer with the date so fixed.

(4)The Returning Officer on receipt of the report of the Secretary to the Assembly shall declare the members so elected as duly elected member or members of the Council under Section 3 (2) (iii) and shall intimate their names to the Government for notification in the Gazette under Section 8.

11.

The common seat shall be kept in a box having two different kinds of locks. The key of one of these locks shall be in the custody of the President and the other in the custody of the Secretary.The seal shall be affixed only by the order of the Council or when the Council is not sitting by order of the President. But its use by the President shall be limited to such acts as may be necessary to carry into effect the powers and duties delegated or entrusted to him by the Council. Any order for affixing the seal shall state the object of its use and the order shall be entered in the minutes of the Council.

12.

The Council shall have powers to transfer any property movable and immovable the value of which does not exceed Rs. 2,000. But if the value of the property to be transferred exceeds Rs. 2,000 prior order of the Government shall be obtained.

13.

(1)Within seven days of the declaration of the results of the election under Sub-rule (14) of Rule 7 or Sub-rule (4) of Rule 10, whichever is later, the Returning Officer shall send report to the Government intimating the number of vacancies, if any, still existing in the Council and the Faculty and thereupon, the Government shall take such further steps as is provided in Section 9 of the Act.

(2)When a casual vacancy is caused by reason of death, resignation, removal or otherwise of a nominated member, the President within 7 days of his knowledge thereof, should report the incident to the Government and thereupon the Government shall take expeditious action to fill up the said vacancy or vacancies of the Council within three months from the date of receipt of the said report, provided the unexpired period of the term of the member in whose place the vacancy has occurred is not less than six months.

14. Conditions of service of the Secretary and travelling allowance of President or Chairman and Members of Council and Faculty.

(1)The post of the Secretary shall be non-pensionary and shall carry contributory provident fund benefits if he is not on deputation from a Government office or on re-employment. For purpose of leave, travelling allowance and other conditions of service he shall be governed by the rules prescribed in this behalf for Class II Government servants under the rule making power of the Government. The contribution of the Council towards Provident Fund will be six naye paise per rupee of the actual pay.

(2)The non-official members shall be paid travelling allowance at the same rate as is provided for the Class I Officers of the Government under the Orissa Travelling Allowance Rules. The daily allowance and halting allowance of the non-official shall be rupees ten per day. The President and other official members being Government employees they will draw travelling allowance and halting allowance as admissible under rules. The punishment, dismissal, discharge and removal of any officer or employee of the Council other than the Secretary shall be according to rules applicable to the employees of the Government of a similar status.

15.

The term of office of the members of the Advisory Committee appointed under Sub-section (5) of Section 8 shall be not more than six months at a stretch and that of the members of the Board of Studies appointed under Clause (x) of Sub-section (1) of Section 20 shall be not more than a year at any one time. The members of the Advisory Committee and the Board of Studies will be eligible to draw travelling allowance and daily allowance as admissible to the members of the Council and Faculty prescribed in Rule 14. Subsequent extension to the Board of Studies or the Advisory Committee may be given only with specific sanction of the State Government for a period not exceeding six month, at a time.

16.

The Registrar shall maintain a register of Registered Ayurvedic Practitioners in Form 'D'.

17.

The names shall be entered in the register in the order in which the applications for registration are admitted and sufficient space shall be left for future additions and alterations in the qualifications and addresses of the practitioners whose names appear herein.

18.

Each page of the register shall be verified and signed by the Registrar.

19.

(1)The Registrar shall grant a licence in Form 'F' to every practitioner who has been registered or listed under the Act.

(2)In the event of a licence issued under Sub-rule (1) being lost or destroyed the holder may at any time during the period for which such licence was granted apply to the Registrar for a fresh licence and the Registrar may if he thinks fit on satisfactory proof as to the identity of the applicant issue such a licence on payment of a tee of rupees five. Licence issued under this sub-rule shall be marked Duplicate.

20.

An application for registration or enlistment shall be accompanied by a fee of Rs. 25 or Rs. 15 respectively for the first time and shall be in Form 'G'.

21.

(1)The registration or enlistment of a person shall ordinarily hold good till the 31st day of December of the year in which such registration or enlistment is made.

(2)Any person desiring to renew his licence shall submit to the Registrar an application in Form H' accompanied by a fee of Rs. 5 on or before the 15th day of December of the year to which the licence relates.

(3)If a registered or listed Ayurvedic practitioner fails to pay the renewal fees within the date mentioned in Sub rule (2), the Registrar shall send a demand notice by registered post with acknowledgement due to his/her address as recorded in the register or in the list for payment of the same and on failure to comply with the notice within the time specified the name of the practitioner shall be removed from the register of the list : provided that if the Ayurvedic practitioner desires for the restoration of his name in the Register/List he should submit an application in Form 'H' to the Registrar accompanied by the usual renewal fees together with a penalty of Rs. 5.

(4)When a licence is renewed the Registrar shall issue to the applicant a renewal slip in Form T signed by the Registrar with the seal of the Council.

(5)Every such renewal shall be entered in the register and attested by the Registrar with his signature..

22.

(1)An application for an alteration in the entries as respects additional qualifications shall be made in Form 'J' accompanied by a fee of five rupees.

(2)On registration or additional qualifications the Registrar shall grant such practitioner a certificate in Form 'K'. On registration of substituted entries or additional entries, other than additional qualification, the Registrar shall grant a certificate in Form 'K' (1).

23.

The fees prescribed under these rules may be paid in person or by postal money order or postal order payable to the Registrar.

24.

(1)An appeal referred to the Council under Section 26 against the orders of the Registrar shall be received by the President of the Council. After fixing the date, time and place for hearing the Council may give at least 15 days' notice of such date, time and place to the appellant by registered post with acknowledgement due. The Council may pass such orders as it deems fit after hearing the appellant in person or through a duly authorised representative if he so chooses.

(2)The Council shall have power to call for the original diploma or licence from the appellant for inspection and also such other documentary or oral evidence as may be considered necessary for the purpose.

(3)The appeal petition shall contain besides other particulars regarding the grounds of appeal, the academic qualifications attained with the dates of such attainments. Copies of the entries in the Register shall be certified as true copy only by the .Registrar and issued in Form 'L'.

25.

(1)In response to the order issued by Government under Section 41 (1) of the Act the Ayurvedic practitioners who do not possess necessary qualifications laid down in the Schedule for registration, but are desirous to practise, shall each apply to the Registrar in Form 'G' for entry of his or her name in the list or practitioners within a period of two months, with a fee of Rs. 15 only.

(2)The Registrar on receipt of these applications shall scrutinise them. Applications complete in all respects shall be sorted out from the incomplete ones. All the applications shall be placed before the Council for consideration. Such applications shall be duly considered by the Council and the applicants may be directed to furnish such other information as may be required by the Council. The Council, if it so desires, may also call for interview any of the applicants.

(3)According to the recommendations of the Council, the names of the candidates shall either be entered in the list as in Form 'E' or rejected, as the case may be. Candidates who are not eligible to be listed as Ayurvedic practitioners shall be duly intimated by the Registrar. The Registrar shall grant a licence in Form 'F' to the listed practitioners, wherein the area of practice shall be specified in each case.

26.

(1)A certificate to be signed or authenticated by the registered Ayurvedic practitioner under Clause (c) of Sub-section (3) of Section 39 shall contain among other particulars necessary for the purpose, the name and address of the patient, age and the nature of ailments or details of the injuries so certified.

(2)A registered Ayurvedic practitioner may sign or authenticate a medical or physical fitness certificate required by or under any law or rule for the time being in force to be signed or authenticated by a duly qualified medical practitioner.

27.

The President of the Council or with his written authority other Officers of the Council shall be competent to file complaints before, of Magistrate having jurisdiction for taking cognizance of the offences under the Act.

28.

The Registrar shall be in charge of the management of all properties of the Council.

29.

An account shall be opened in the State Bank of India in the name of the President of the Council and all the money of the Council shall be deposited in the said Bank.

30.

The Registrar shall receive all money payable to Council. Fie shall be entitled to retain in his hand a permanent advance of a sum of Rs. 300 the balance being deposited in the said Bank to the credit of the Council.The advance shall be utilised for meeting petty expenses of which a record shall be maintained.

31.

The Registrar shall check the accounts of the Council and shall at each ordinary meeting of the Council place a statement of accounts showing such meeting and the meeting which was held previous to that.

32.

(1)All bills or vouchers shall be received and examined by the Registrar. If such bill is for a sum not exceeding Rs. 50 and is in order the Registrar shall be competent to make the payment and if it is for a sum exceeding Rs. 50 the payment shall be made by him after the same is sanctioned by the President.

(2)The Registrar shall immediately bring into account in the General Cash-Book all money received or spent by the Council.

33.

All cheques for withdrawal of money shall be signed by the President and the Registrar, in the absence of the President the cheques shall be signed by the Secretary and member of the Council specially authorised by the President in this behalf.

34.

The Council shall maintain such book of account in such form as may be approved by the Examiner of Local Funds Accounts. The cash-book shall be closed every day and at the end of every month a memorandum reconciling the balance shall be recorded and signed by the President. The vouchers and sub-vouchers of the payments paid out of the imprest, shall be preserved to be produced at the time of audit.

35.

The word 'paid' or 'cancelled', as the case may be, shall be stamped on every voucher and sub-voucher after payment or cancellation thereof, as the case may be.

36.

There shall be a printed receipt book with counterfoils and a receipt shall be granted for every payment made to the council.

37.

A register of contingent expenditure shall be maintained in the form prescribed for the purpose in the Civil Account Code. The headings of the form may be slightly altered according to the needs of the Council. The rules of the Civil Account Code shall mutatis mutandis, be observed in the maintenance of the contingent register.

38.

A stock register of all movable and immovable properties belonging to the Council shall be maintained and shall be checked by the Registrar at least once a year.

39.

All claims shall be discharged either by payment from the imprest at the disposal of the Registrar or by issue of cheques on State Bank of India in favour of the actual payee.

40.

The Registrar shall be present at every meeting of the Council and the Faculty and shall take down the minutes of the proceedings at such meetings in Minute Books separately.

41.

The Registrar shall conduct and have charge of the correspondence of the Council and shall issue requisite notices in the manner required under these rules.

42.

The office of the Council shall be kept open during the day when Government Secretariat Offices are kept open. The Registrar shall not absent himself from duties without the permission of the President. The President shall grant leave to the Registrar in accordance with the principles laid down in the Orissa Leave Rules applicable to Government servants of similar pay scale.

43.

The Registrar shall have general control over the management of the office and superintendence of the land, building and equipments belonging to he Council and the Faculty.

44.

It shall be the duty of every registered practitioner who changes his address to intimate the fact to the Registrar within one month after such change.

45.

A statement showing the following particulars shall be prepared every year by the Registrar, namely :

(1)the total number of persons entered in the register and published under Section 34 and number of persons in the list;

(2)the number of persons added by registration and enlistment during the year;

(3)the number of persons restored to the register and list;

(4)the number of persons removed from the register and the list stating the section under which the name has been removed;

(5)the number of person removed by death ; and

(6)a copy of such statement shall be sent to Government.

46.

There shall be made in every 5th year just before publication of notice of election in Form 'A' an enumeration and entered in the register:

(1)the number of practitioners already registered prior to last enumeration;

(2)the number of practitioners registered during the period in question;

(3)the number of practitioners, whose names are restored to the register during the period in question;

(4)the number of practitioners whose names have been removed from the register during the period in question stating the section of the Act under which the name has been removed; and

(5)the number of practitioners whose names have been removed by reason of death during the period in question;

(6)a copy of such enumeration shall be sent to Government.

47.

Each member of the Council or Faculty shall be entitled to an allowance of Rs. 15 for each day of attendance but no daily allowance in the case as prescribed under Rule 14 (2) will be admissible.

48.

The Registrar shall upon removal of any name from the register pursuant to the provisions of Section 19 (vi) forthwith send notice of such removal to the concerned registered or listed practitioner. Such notice shall be sent by registered post addressed to the registered address of the practitioner. The Registrar shall also send forthwith intimation of such removal to the restitution from which the practitioner had received his qualification. If it is only a warning or a censure, the fact shall be entered in the Remarks Column of the register.Form A[Rule 5]Notice of ElectionElection of a member or members to the Orissa State Council of Ayurvedic Medicine State Faculty or Ayurvedic Medicines.Notice is hereby given pursuant to the provisions of Rule 5 of the Orissa Ayurvedic Medicine Rules, 1960 that the election of members from among the following electorates for the State Council of Ayurvedic Medicine/ State Faculty of Ayurvedic Medicine to serve during the period expiring day of ..................is about to be held.Section.................Number of vacancies....................Nomination of eligible persons to fill up the vacancies are invited.Each candidate shall be nominated by a separate nomination paper and any person entitled to vote at the election may sign the nomination paper of any number of candidates not exceeding the number to the elected and for which he is entitled to vote.Every nomination paper shall be in Form 'B', giving all the details required therein.The nomination paper shall reach the undersigned not later than...................day of.................The Forms of nomination papers may be obtained on application from the undersigned. Nomination papers received by the Returning Officer after the aforesaid date shall be invalid.Returning OfficerAddress........Date.........Form B[Rule 7 (2)]Form on Nomination PaperElection of a member or members to the Orissa State Council of Ayurvedic Medicine Orissa State Faculty of Ayurvedic Medicine.I, the undersigned being a registered Ayurvedic practitioner hereby nominate...................registered as an Ayurvedic practitioner, his registration No. being......................as a candidate for election as a member to the Orissa State Council of Ayurvedic Medicine/Orissa State Faculty of Ayurvedic Medicine at the forthcoming election from the Electorate of Teachers of Ayurvedic Institution affiliated to the Faculty/Registered Diploma holders of the Council and its predecessor Registered practitioners.Signature..................Address...........................Registration No...................Date..................I, the undersigned second the proposal of Shri.........................Signature..................Address....................Registration No...................Date..................I, the undersigned hereby consent to accept nomination as a candidate for election to the Orissa State Council of Ayurvedic Medicine Orissa State Faculty of Ayurvedic Medicine and do further declare that I am willing to serve in the Council of Faculty, if elected.Signature..................Registration No...................Date..................I, hereby send Rs. 100 in cash by money order/postal order or pay cash in person.

(a)State name and full address

(b)State Registration No.

Form C[Rule 7 (8)]Form of Voting PaperElection of a member or members to the Orissa State Council of Ayurvedic Medicine/State Faculty of Ayurvedic Medicine from the constituency as given below :Serial No....................................A number of vacancies.............

Official mark of the Returning Officer	Names of candidates duly nominated	Registration number	Votes
(1)	(2)	(3)	(4)

[* * *] [Deleted vide Orissa Gazette Extraordinary No. 643/11.5.1965-Notification. No. 9174-H/5.5.1965.]

(a)State number of candidates to be elected

(b)Names to be printed in alphabetical order

Instructions

1. Each elector, has.....................votes.

2. He shall vote by placing the Mark x opposite the names of candidates whom he prefers.

3. The voting paper shall be invalid of the Mark 'x' is placed opposite the names of more than...................candidates or if the marks are so placed as to render it doubtful to which candidates they are intended to apply.

4. The elector shall enclose the voting paper in the identification cover and then enclose that cover in a bigger cover in the left hand lower corner of which the elector shall write his full name and signature; if the elector fails to write his full name and signature the voting paper shall be invalid.

5. A voting paper shall be invalidated it the voter returns the voting paper otherwise than in the "Identification envelop" with the declaration thereon duly completed.

6. Every elector shall send his voting paper in a separate cover direct to the Returning Officer.

7. If the Returning Officer receives more than one voting papers from any elector, all such voting papers will be invalid.

8. This power shall be folded "Page inwards" which shall be secretly closed and then placed in a covering envelop.

Form D[Rule 16]Form of Register for Registered Ayurvedic Practitioners

1. Serial No.

2. Name in Full

3. Father's name

4. Nationality

6. Date of birth

6. Educational qualification

7. Ayurvedic qualification with dates thereof

8. The period of practice from

9. Professional address

10. Residential address

11. Date of registration

12. Date of renewal of Registration

13. Date of removal of the names for default in payment of renewal fee

14. Additional qualification with date of registration

15. Remarks

Form E[Rule 25 (3)]Form of Register for Listed Ayurvedic Practitioners

1. Serial No.

2. Name in full

3. Father's name

4. Nationality

5. Date of birth

6. Educational qualification

7. Ayurvedic qualification with dates thereof

8. The period of practice from

9. Professional address

10. Residential Address

11. Date of registration

12. Date of renewal of registration

13. Date of removal of the name for default in payment of renewal fee

14. Additional qualification with date of registration

15. Date of passing the qualifying examination held under Section 29 (2)

16. Remarks

Form F[Rule 19 (1)]Form of licence for registered and listed Ayurvedic PractitionersLicence to practise Ayurvedic system of medicineThe Orissa State Council of Ayurvedic Medicine Licence No. or (Registration No.).Shri/'Shrimati......................son/daughter/wife of.................of (Permanent residence)...................has been duty registered as a Registered/Listed Ayurvedic Practitioner under Sub-section (1) of Section 41 of the Orissa Ayurvedic Medicine Act. 1960 and he is hereby authorised to practise the Ayurvedic System of Medicine in the State of Orissa. This Licence is valid up to the 31st day of...............December.................The Listed Ayurvedic Practitioners shall practise in the area.................In witness whereof are herewith affixed the seat of the Orissa State Council of Ayurvedic Medicine and the signature of the Registrar.SealRegistrarForm G[Rule 20)Form of application for registration and enlistmentToThe Secretary,The Orissa State Council of Ayurvedic Medicine,New Capital, Bhubaneswar.Sir,I request that my name may be registered as a registered Ayurvedic practitioner/listed as a practitioner under Sub-section (1) of Section 41 of the Orissa Ayurvedic Medicine Act, 1960 and that I may be furnished with a certificate of registration.The information required for the purpose of registration is given below. The certificates of qualifications or testimonial possess is/are also forwarded herewith in original and may be returned with the certificate of registration.A sum of Rs. 25, Rs. 15 being the registration fee is remitted by money order deposited herewith together with a rupee only towards the cost of adhesive stamp.Place..................Date...................Yours faithfully(Particulars to be filled in by Applicant for Registration)

1. Name in full (Block letters).......................

2. Father's name (in case of a female, name of husband, if any, in addition)..................

3. Place of profession................................

4. Home address .....................

5. Date of birth......................

6. General educational qualification with particulars.........................

7. Ayurvedic qualification, if any (write particulars)........................

8. Other occupation, if any, the nature of occupation and since when

9. Years of regular and continuous Ayurvedic practice.......................

10. Main profession for subsistence I hereby declare that the above particulars are true.

SignatureInstruction for filling up the Form

1. Under item No. 5 the date of birth should be according to certificate or horoscope; the certified copies of which should be enclosed.

2. Under item No. 10 persons who practise Ayurvedic system of medicine, only (as defined under Section 2 (1) of the Orissa Ayurvedic Medicine Act, 1960 as a profession for subsistence should apply.

3. Under item No. 6 certified copies of the school certificates should be enclosed.

4. Under item No. 7 certified copies of certificates or diploma or degree of Ayurvedic qualifications from a State recognised Institution should be enclosed (vide Schedule under Section 26 of the Orissa Ayurvedic Medicine Act, 1960).

5. Under item No. 9 evidence showing ten years of below ten years regular, whole time and efficient practice should be furnished as such-

(a)Ten years' authenticated documentary evidence wherein he mentions Ayurveda as him profession and subsistence.(b)Testimonials and certificates and visiting remarks of persons in position and authority.Form H[Rule 21 (3)]Application for re-entry in the Register List of Ayurvedic Practitioners of his/her name removed from the RegisterToThe Registrar,State Council of Ayurvedic Medicine, Orissa.Sir,

(1)I..............the undersigned holding the qualification of............do solemnly declare as follows :

(2)My name was duly registered in the Register/List on.............,.......in respect of the following qualifications, viz........................and at the date of the removal of my name, I was registered in respect of the following additional qualifications, namely.....................

(3)The Registrar removed my name from the Registrar/List on...............for default of payment of renewal fee.

(4)Since the removal of my name from the Register I have been residing at...................and my occupation has been..................It is my intention that my name is restored in the Register to..................

(5)I enclose herewith for your perusal and return the certificate in original of my degree/diploma.

(6)I enclose herewith my certificate of registration in original which is still with me.

(7)A renewal fee of Rs. 10, and Rs. 5 remaining outstanding from me is sent by money-order/postal order/paid in person to the Registrar together with a penalty of Rs. 5 declared atYours faithfullySignature ...................Witness.....................Signature...................Address.....................Registration No.....................Form I[Rule 21 (4)]Annual Renewal of LicenceNo....................dated...................of Shri/Shrimati.....................is renewed for the year.....................RegistrarThe renewal slip should be affixed on the back of the licence in Form F.Form J[Rule 22 (1)]Form of application for registration of additional qualificationToThe Registrar,State, Council of Ayurvedical Medicine, Orissa.Sir,I request that additional qualification of........................which I have obtained from....................in.................may be registered. The Diploma or Certificates of the qualification are enclosed herewith. These may be returned as done with.I am already registered under the Orissa Ayurvedic Medicine Act, 1960 and my registration number is.......................dated.....................The prescribed fee of Rs. 5 is sent by M. O., date......................postal order dated......................is paid in person.Yours faithfully,Signature of ApplicantForm K[Rule 22 (2)]Certificate of Registration of Additional QualificationThe additional Diploma/certificate appearing below have been inserted in the Register of Registered/Listed Ayurvedic Practitioners for the Orissa State against the name of.......................................Registration No.....................................Diploma or Certificate already registered...............................Diploma or Certificate newly registered.........................Date..................RegistrarForm K(i)[Rule 22 (2)]Certificate of registration of additional or substituted entries other than additional qualificationThe addition or substitution of entries appearing below has been inserted in the Register of Registered/Listed Ayurvedic Practitioners for the Orissa State against the name of......................................Registration No....................................Entries newly made in the Register ....................Date..................................... Seal RegistrarForm L[Rule 24 (3)]Certified copy of entries in the RegisterOffice of the State Council of Ayurvedic Medicine, Orissa.Certified to be a true copy of the entry in the register of the name specified below-

Registration No.	Name	Address	Date of Registration	Qualification
(1)	(2)	(3)	(4)	(5)

N. B.: This certified copy remains evidence of registration only until the publication of the printed register for 19 ........... It is not to be used as evidence of the identity of the holder with the person named herein.Form M[Rule 5]Form of electoral roll for an election under Clause (vi) of Sub-section (2) of Section 3 and Clause (iv) of Section 4 of Orissa Ayurvedic Medicine Act, 1960

Serial No.	Name	Academic qualification	Name of institution where serving	Capacity in which employed	Registration No.
(1)	(2)	(3)	(4)	(5)	(6)

Form M (i)[Rule 5]Form of electoral roll for an election under Clause (vii) of Sub-section (2) of Section 3 of the Orissa Ayurvedic Medicine Act, 1960

Serial No.	Name and Address	Diploma awarded	Authority awarding the Diploma	Registration No.
(1)	(2)	(3)	(4)	(5)

Form M (ii)[Rule 5]Form of electoral roll for an election under Clause (viii) of Sub-section (2) of Section 3 of the Orissa Ayurvedic Medicine Act, 1960

Serial No.(1)	Name and Address(2)	Registration No(3)

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