Section 10 in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
10. Accreditation.
(1)Accreditation of Institutions as per provision of section 21 of the Act, shall be as follows:-(i)institutions desirous of being accredited should apply to the Council in the proforma prescribed in Form IV accompanied by an application fee of Rs. 19,000/- (Rupees nineteen thousand) only payable to the Council;(ii)accreditation shall be granted to an institution after inspection by the Council on the fulfillment of the following conditions :-(a)that the institution has an attached clinic for the patients;(b)that the institution is a public institution or body of trustees/registered under Societies Act;(c)that the institution shall have an adequate number of duly qualified teaching staff having qualifications as will be laid down by the Council from time to time.(2)(i)The Course duration and syllabus of the Bachelor of Naturopathy and Yogic Science (BNYS) and Diploma in Naturopathy and Yogic Science (DNYS) will be finalized by the Council;(ii)the norms for the accreditation of Yoga and Naturopathy Medical Education Institutions offering Bachelor of Naturopathy and Yogic Science and/or Diploma in Naturopathy and Yogic Science courses will be as follows:-(a)the institution should have obtained an Affiliation Certificate from the concerned Affiliating University / Council;(b)The Institution should possess sufficient infrastructure and facilities as per requirements to be notified by the Council after prior approval of the State Government;(c)The staffing pattern for the Bachelor of Naturopathy (BNYS) and Yogic Science and Diploma in Naturopathy and Yogic Science (DNYS) courses will be as per guidelines of the Council to be notified with the prior approval of the State Government;(d)Yoga trainee course will he as per guidelines of the Council to be modified with the prior approval of the State Government.(3)Accreditation of Yoga and Naturopathy Hospitals(i)Yoga and Naturopathy hospitals mid other health facilities shall be planned and operated to provide the desired standards of patient care;(ii)a Yoga and Naturopathy Hospital will have to conform to the following norms, if it is to obtain accreditation:-(a)the hospital should be owned by the applicant/society/trustee with sufficient area of land as will be prescribed by the Council;(b)the environment in which the hospital is located should be free from pollution as defined by the law;(c)the hospital shall comply with regulations of all local authorities;(d)a hospital shall provide and maintain a safe environment for patients, personnel and public;(e)a ramp or elevator shall be provided for ancillary, clinical and nursing area located on the upper floors and ramps shall be provided at all entrances to the hospital;(f)a hospital shall have provision for adequate pure water supply;(g)floors, walls and ceiling should be durable fire resistant and cleanable;(h)there shall be separate Male and Female Wards;(i)there shall be suitable fire detection and alarm systems and fire extinguishing system in the hospital;(j)the hospital should conform to all existing fire, safety and environmental legislation;(iii)The staffing requirements for a Yoga and Naturopathy Hospital shall be as per guidelines of the Council to be notified with prior approval of the State Government.(4)Granting of accreditation and fee to be paid thereof:The Council may, after careful consideration of the merits of each individual proposal either for accreditation of a Yoga and Naturopathy Medical College or a Yoga-Naturopathy Hospital, furnish their recommendations to the State Government for their final approval and in case it is finally decided that the accreditation prayed for shall be granted to a particular institution/hospital, it shall be required to pay to the Council ah accreditation fees of Rs. 19,000/- (Rupees nineteen thousand) only in each case.(5)Granting of partial accreditation:If the Council considers that accreditation up to the final standard cannot be accorded to an institution at any particular stage, partial accreditation up to the Intermediate standard may be granted, with the approval of the State Government for such period as the Council may consider necessary. The position shall be reviewed before the expiry of such period and accreditation up to the final standard shall be granted if the position improves up to the required standard or the institution shall be allowed to continue with the partial accreditation for such further period as the Council may decide. In case, an institution is given partial accreditation, it shall be required to apply to the Council before the expiry of the period of accreditation, with a non-refundable fees of Rs.4,000/- (Four thousand) only and shall pay the residue amount i.e. Rs. 15,000/- (Rupees fifteen thousand) of the prescribed amount, in case such accreditation is decided to be granted to it.(6)Responsibility of an accredited institution :After accreditation is accorded to an institution, it shall be responsible for conducting the course of study which is designed by the Council and sending up the students for the qualifying examination. The Council shall not in any way be responsible for the predicament of the students who shall seek their admission in any such institution at their desire.(7)Power to withdraw accreditation:The Council shall have the right to withdraw, with the prior approval of the State Government, its accreditation, including partial accreditation, to any institution if at any time institution concerned is found not maintaining the required standards of teaching or training, or not abiding by the regulations prescribed by the Council in this regard, or is found not complying with the provisions of the Act, and the Rules made thereunder.(8)Submission of reports mid audited accounts by accredited institutions:Every accredited Institution shall submit to the Council its annual report and audited accounts not later than the month of September next year and shall, from time to lime, furnish all such information as may be required by the Council.
