Section 20 in The Rajasthan Indian Medicine Act, 1953
20. Establishment of Advisory Committees.
(1)The Board shall, subject to any rules made in this behalf, appoint the following Advisory Committees namely:-(i)an Ayurvedic Committee,(ii)a Unani Tibbi Committee,[(ii-a) a Naturopathy and Yoga Committee, and] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.](iii)a midwifery Committee.(2)Each committee shall consist of-(a)the Chairman who shall preside over its meetings, and(b)two members who shall be-(i)Vaidyas in the case of the Ayurvedic Committee,(ii)Hakims in the case of the Unani Tibbi Committee,[(ii-a) Naturopathy and Yoga Chikitsak in the case of Naturopathy and Yoga Committee, and] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.](iii)Midwives in the case of the midwifery Committee, appointment by the Board from amongst its own members or outsiders or both, as it may decide.(3)The term of each Committee shall be co-extensive with the term of the Board which appointed it.Explanation.- The term of a Board shall mean the period for which its Chairman and members are entitled to hold office under Section 15.(4)Such members of the Committee fees as do not happen to be members of the Board, shall be entitled to the same rights, and privileges and be subject to the same liabilities as the later and the provisions of sub-section (3) of Section 6, sub-section (1) of Section 8, sub-section (1) of Section 11, Section 12, sub-section (1) of Section 13 and Sections 14 and 16 shall apply to such members in the same manner, as they apply to members of the Board.(5)No business shall be transacted at any meeting of a Committee when the Chairman or both members are absent. The provisions of sub-section (2) of Section 18 and of Section 19 shall apply to meetings of Committees, as they apply to meetings of the Board.
