Section 20 in The Orissa Ayurvedic Medicine Act, 1960
20. Powers and functions of the Faculty.
(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers and functions of the Faculty shall be-(i)to prescribe the co-irip of training and the standard and subjects of qualifying examinations in institutions affiliated to the Faculty;(ii)to hold qualifying examinations and other examinations, to appoint examiners, to fix their fees and allowances and to declare and publish the results of the examinations;(iii)to grant certificates to and confer degrees, or diplomas on of grant licences to persons who shall have pursued a course of study in the institutions affiliated to the Faculty;(iv)to recommend award of scholarships, stipends, medals, prizes and other awards to the Council;(v)to prepare, publish and proscribe text books and to publish prescribed courses of study ;(vi)to provide for the maintenance of an adequate standard of proficiency for the practice of the Ayurvedic system of medicine;(vii)to recommend schemes for post-graduate training in Ayurvedic system of medicine;(viii)to appoint through the Council, with the previous sanction of the Government, officers and servants, as may be necessary ;(ix)to make recommendations to the Council for the affiliation of recognition or for suspension or withdrawal of recognition or affiliation of Ayurvedic institutions :Provided that no action of withdrawal or suspension of recognition shall be taken without affording the Committee of management of the institution an opportunity to improve the institution within a reasonable period or for making a representation against the proposed action;(x)to appoint through the Council any Committee or Board of Studies, as may be necessary, with the previous approval of the Government and to lay down their constitutions, duties and functions. Such Committee or Board may have members who are not members of the Faculty; and(xi)to discharge such other functions of academic nature as may be delegated to it by the Council with the previous sanction of the Government.(2)No act done by the Faculty shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of the Faculty.(3)(i)Subject to the provisions of the Act and the rules and regulations made thereunder, the Faculty may, with the previous sanction of the Government, make bye-laws for the following matters, namely :(a)the courses of study for training and qualifying examination;(b)the language in which the examinations shall be conducted land instruction shall be given;(c)the admission of students to the recognised institutions;(d)the conditions under which students shall be admitted to degrees, diplomas, licence or certificate courses and to the qualifying examinations of the Faculty and shall be eligible for degrees, diplomas and certificates;(e)the conditions and mode of appointment and duties of Examiners and the conduct of examinations;(f)the conditions for the recognition of teachers in recognised institutions;(g)the number and qualifications of teachers of the educational institutions affiliated to the Faculty, with a view to secure high standard of proficiency in teaching and training at those institutions;(h)the conditions and requirements for the affiliation or the recognition of teaching institutions;(i)the procedure to be followed at an inquiry instituted by the Faculty;(j)the custody of the common seal; and(k)any other matter in respect of which the Faculty is by the provisions of this Act either required or expressly or impliedly authorised to make bye-laws.(ii)All bye-laws shall be published in the official Gazette, and shall not take effect until they have been approved and confirmed by the Government.(iii)The Government may, by notification in the official Gazette, cancel any bye-law.
