Section 29 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
29. Regulations.
(1)The Board may, with the previous sanction of the Government, make regulations, not inconsistent with this part or the rules, for any of the following matters, namely :-(a)the time and place at which the Board shall hold its meetings under section 12 ;(b)the salary, allowances and other conditions of service of officers and servants of the Board other than the Registrar, under section 14 ;(c)the course of study for training and qualifying examinations ;(d)the language in which the examinations shall be conducted and instruction shall be imparted ;(e)the admission of students to the bodies or institutions authorised under section 20 ;(f)the conditions under which students shall be admitted to the diploma, licence or certificate course and to the qualifying and prior examinations ;(g)the conditions of appointment of examiners and the conduct of examinations ; and(h)all other matters which may be necessary for the purposes of carrying out the objects of this Act.(2)All regulations shall be published in the Government Gazette.(3)The Government may, by notification in the Government Gazette cancel any regulations :Provided that in submitting regulations under clauses (c) to (g) for sanction of the Government under this section, the Board shall send a copy of its proceedings relating to the passing of such regulations and shall state the number of its members representing either system of [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] Medicine who have voted for or against such regulations or not voted in respect of such regulations :Provided further that in sanctioning the said regulations due consideration shall be given to the opinion of the members of either system of medicine as expressed in the said proceedings.
