Section 29(1) in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020
(1)No person shall establish a new medical institution or start any postgraduate course or increase number of seats without obtaining prior permission of the Medical Assessment and Rating Board for Indian System of Medicine.Explanation.–– For the purpose of this sub-section, the term “person” includes any University, trust or any other body, but does not include the Central Government.
