Section 39 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
39. [ Establishment of Medical Colleges for Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy. [Inserted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.]
(1)Notwithstanding anything contained in any law for the time being in force, no person shall establish any Ayurvedic or Unani or Sowa Rigpa (Amchi), Yoga and Naturopathy Medical College except with the prior approval of the Government on the recommendations of the Board.(2)Every application of approval under sub-section (1) shall be made in such form, on payment of such fees and in such manner as may be provided by the rules.Explanation. - For the purpose of this section, 'person' includes any universityor a trust but does not include the Government.
