Section 23 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
23. Powers and functions of Council.
(1)Subject to the provision-of this Act and the rules made thereunder, the Council shall exercise such powers and perform such functions as may he necessary for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, the powers and functions of the Council shall be-(a)to maintain the State Register of Paramedical Practitioners;(b)to hear and decide appeals from the decision of the Registrar in such manner as may be prescribed by regulations;(c)to prescribe by regulations a code of ethics for regulating the financial conduct of Registered Paramedical Practitioners;(d)to reprimand a Registered Paramedical Practitioner, to suspend or remove the name from the State Register, or to take such other disciplinary action against him, as may, in the opinion of the Council be necessary or expedient;(e)to permit any member to absent himself from three consecutive meetings of the Council;(f)to promote innovations, research and development in establishment of new paramedical subjects;(g)to formulate schemes for promoting paramedical education;(h)to promote an effective link between paramedical education and medical education, Ayurvedic, Unani, Homeopathy and Biochemy systems and to promote research and development in these subjects;(i)to lay down norms and standards for courses, curricula, physical and instructional facilities, staff pattern, staff qualifications, quality instructions, assessment and examinations;(j)to fix norms and guidelines for charging tuition fees;(k)to advice the State Government in respect of grant of charter to any paramedical institutions and Universities imparting paramedical education;(l)to inspect or cause to be inspected any Paramedical Institution;(m)to constitute a board for conducting the examination to maintain uniformity of standard;(n)to perform such other functions as may be prescribed by rules;(o)to conduct the elections of members under clause (xi) of sub section (1) of Section 4.
