Section 18 in The Paschim Banga Unani System Of Medicine Act, 1979
18. Power of the Council.
- The Council shall have the following powers, namely:-(a)to recommend to the State Government for sanction of a grant to an affiliated institution teaching the Unani system of medicine, or to any Unani dispensary or the withdrawal or suspension, after giving the institution or dispensary concerned an opportunity of showing cause against the action proposed, of any such sanction or grant;(b)to appoint, with the previous sanction of the State Government, inspectors for the inspection of Unani dispensaries or institutions teaching the Unani system of medicine;(c)to frame and implement a co-ordinated scheme of public health of West Bengal based on the Unani system of medicine, with or without the addition of modern technique;(d)to receive grants, donations, gifts and endowments;(e)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;(f)to perform such other functions as the State Government may direct for carrying out the provisions of this Act.
