Section 37(1) in The United Provinces Indian Medicine Act, 1939
(1)[ (a) conditions on which institutions may be recognised for the purposes of registration under Section 28;(b)the admission of trainees to the training centres recognised by the Board;(c)the conditions under which trainees shall be admitted to the diploma and certificate courses and to the examinations of the Board, and shall be eligible for the grant of such diploma and certificates;(d)the conditions of residence of the trainees in the training centres recognised by the Board and the levying of fees for such residence;(e)the number, qualification and emoluments of teachers of the training centres recognised by the Board ;(f)the fees to be charged for courses of study in such training centres and for admission to the examinations, diplomas and certificates of the Board;(g)the conditions and mode of appointment and duties of examiners and the conduct of examinations :Provided that in framing regulations, the Board shall take into consideration the financial and other existing conditions of the training centres generally:Provided further that no regulation shall be framed under any of the sub-clauses (a) to (g) except upon the recommendations to be made in such manner as may be prescribed by the Faculty.] [Substituted by U. P. Act No. 35 of 1975, Section 8 (w.e.f. 13-8-1975).]
