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State of Assam - Section

Section 19 in Assam Yoga Council Act, 2018

19. Register of registered Yoga Practitioners.

(1)The Council shall maintain a register of Yoga Practitioners in such from as may be prescribed.
(2)The Registrar shall from time-to-time make necessary entries in the register in respect of the persons whose names are to be registered, their qualifications and their addresses and may also make such alterations or modifications therein as may be required in consequence of any order passed by the Council.
(3)The Council shall take appropriate actions on all adverse audit observations made by the AG (Audit) and shall submit annual report to Government on the action taken on such audit observations. Council shall also manage its financial affairs with highest level of financial propriety.