Section 15 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
15. Qualifying examination.
(1)The faculty shall by bye-laws prescribe the course of training and qualifying examinations including the examinations prior to qualifying examinations and may also provide by such bye-laws that instruction and examinations shall, as far as possible, be given or held in such languages as may be specified therein.(2)A qualifying examination shall be an examination in the Ayurvedic System or Unani System held by the Faculty for the purpose of granting a degree, diploma, or certificate in the Ayurvedic System or Unani System and such other examination for that purpose as the State Government may by notification direct :Provided that the students of the recognized institutions only shall be competent to appear in the examination.
