Section 23(2) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
(2)In particular and without prejudice to the generality of the foregoing provision, the powers and the functions of the Council shall be-(a)to maintain the State register of Paramedical Practitioners;(b)to hear and decide appeals from the decision of the Registrar in such manner as may be prescribed by regulations;(c)to prescribe by regulations a code of ethics for regulating the professional conduct of Registered Paramedical Practitioners;(d)to reprimand a Registered Paramedical Practitioner, to suspend or r move the name from the State Register, or to take such it tier disciplinary action against him, as may, in the opinion of the Council, be necessary or expedient;(e)to permit any member to be absent himself from three consecutive meetings of the Council;(f)to promote innovations, research and development in establishment of new paramedical subjects;(g)to formulate schemes for promoting paramedicals education;(h)to promote an effective link between paramedical education and medical education, Ayurvedic, Unani, Homeopathy and Biochemy systems and to promote research and development in these subjects;(i)to lay down norms and standards for courses, curricula, physical and instructional facilities staff pattern, staff qualifications, quality instructions, assessment and examinations.(j)to fix norms and guidelines for charging tuition and other fees;(k)to advise the State Government in respect of grant of charter to any paramedical body or institution in the field of education;(l)to provide guidelines for admission of students to paramedical institutions and Universities imparting paramedical education;(m)to inspect or cause to be inspected any paramedical institution;(n)to constitute a board for conducting the examination to maintain uniformity of standard;(o)to perform such other functions as may be prescribed by rules;(p)to conduct the election of members under clause (xi) of sub-section (1) of Section 4.
