Section 19 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
19. Powers of the Parishad.
- The Parishad shall have the following powers, namely:-(1)[ with the approval of the State Government, to establish institutions teaching the Ayurvedic system of medicine and to grant or refuse affiliation to such institutions or to withdraw, after giving the authority of an institution an opportunity to show cause against the action proposed to be taken, such affiliation;(1A)to call on the authority of an institution affiliated to the Parishad, or of an institution applying for affiliation, to furnish within such period as may be specified, such reports, returns or other information as the Parishad may require to judge the efficiency of the institution;] [[Clauses (1) and (1A) substituted for original clause (1) by W.B. Act 11 of 1967. Original clause (1) was as under:-'(1) to grant affiliation to institutions teaching the Ayurvedic system of medicine or to withdraw, after giving the authorities of an institution an opportunity to show cause against the action proposed to be taken, such affiliation, and to call on the authority of any such institution or of an institution applying for affiliation to furnish within such period as may be specified such reports, returns or other information as the Parishad may require to judge the efficiency of the institution;'.]](2)to hold examinations and to grant and confer certificates, diplomas or degrees to persons who shall have pursued a course of study in institutions affiliated to the Parishad and passed the necessary examinations;(3)[ to provide by regulations courses of study for different examinations held by the Parishad;] [[Clause (3) substituted by W.B. Act 11 of 1967, which was earlier as under:-'(3) to draw up syllabuses of study for different examinations held by the Parishad;'.]](4)to provide for instruction or for refresher courses in such branches of medical science as would be useful to persons studying the Ayurvedic system of medicine;(5)to appoint examiners and to fix their remuneration and to publish the results of the examinations held by it;(6)to grant scholarships, prizes and medals to students of institutions affiliated to the Parishad who are meritorious or stipends to students who are poor and deserving; and with the sanction of the State Government, to grant to students scholarship for research or special study in any institution that the Parishad may think fit, whether in India or abroad and to endow chairs of Ayurvedic system of medicine in institutions affiliated to the Parishad;(7)to confer honorary degrees on Ayurvedic practitioners of extraordinary merit;(8)to collect prescribed fees or charges for admission to the examinations held by the Parishad and for certificates, diplomas or degrees granted or conferred by it;(9)to exercise general supervision over the residential and disciplinary arrangements made by the institutions affiliated to the Parishad and arrangements for promoting the health and general welfare of the students of such institutions;(10)to recommend to the State Government the sanction of a grant to an affiliated institution teaching the Ayurvedic system of medicine or the withdrawal or suspension, after giving the institution concerned an opportunity of showing cause against the action proposed, of any such grant;(11)to appoint, with the previous sanction of the State Government, inspectors for the inspection of institutions in West Bengal, teaching the Ayurvedic system of medicine;(12)to frame and implement a co-ordinated scheme of public health of West Bengal based on the Ayurvedic system of medicine, with or without the addition of modem technique;(13)to receive grants, donations, gifts and endowments;(14)to incur such expenditure, to adopt such measures and to do such acts as may be necessary for the furtherance of the objects mentioned in this section;(15)to perform such other functions as the State Government may direct [or, on the recommendation of the Parishad, approve] [Words inserted by W.B. Act 11 of 1967.] for carrying out the provisions of this Act.
