Section 39 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
39. Powers of the Board.-The Board shall have the following powers
namely:-(i)to recognise and affiliate Electropathic educational or instructionalinstitutions;(ii)to prescribe courses of study and curricula for general instruction orspecial or refresher courses in institutions affiliated to the Board in such branchesof the Electropathy as the Board may prescribe;(iii)to hold examinations and to grant certificates to the persons who shallhave pursued a course of study in an educational institution recognized by theBoard as the Board may think fit;(iv)to institute exhibitions and award medals thereat, to grant scholarshipsand medals to those who obtain high position at the Board’s examinations or arepoor and deserving, and with the sanction of the State Government, to grantscholarships for special study in research and manufacture of Electropathicmedicines in any medical institution or a reputed firm that the Board may think fit,and to endow chairs of Electropathy in institutions affiliated to the Board as theBoard may prescribe;(v)to demand and receive from students such fees as may be prescribed foradmission to the Board’s examinations;(vi)to exercise general supervision over the residential and disciplinaryarrangements made by the educational institutions affiliated to the Board and tomake arrangements for promoting the health and general welfare of theirstudents as the Board may prescribe;(vii)to appoint examiners and publish the results of the examinations held byit as the Board may prescribe;(viii)to suspend or withdraw the recognition of any institution which is notconducted in accordance with the conditions prescribed by this Act or the rules orregulations framed thereunder:Provided that no such action shall be taken without affording the Committeeor management of such an educational institution an opportunity of making suchrepresentation as it may deem fit;(ix)to appoint, with the previous sanction of the State Government,Inspectors for the inspection of Electropathic dispensaries, hospitals andeducational institutions in the State as the Board may prescribe;(x)to promote study in the science of Electropathy and to publishElectropathic journals;(xi)to establish or aid research institutions and to encourage scientificmanufacture of Electropathic medicines in the State;(xii)to be the Licensing, Quality and Controlling Authority of manufacturing ofElectropathic Medicines and products as the Board may prescribe;(xiii)to do such acts not inconsistent with the provisions of this Act and therules and regulations made thereunder, as may be necessary for the furtheranceof the objects of this Act;(xiv)to appoint with prior approval of the State Government standing orad-hoc Committees to delegate any of its powers and instructions to suchCommittees subject to any restriction and to make regulations for determining theprocedure to be followed by such Committee.
