Section 43 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
43. Notice of death.
- Every Registrar of Deaths on receiving notice of the death of a registered practitioner shall forthwith transmit by post to theRegistrar, a certificate under his own hand of such death with the particulars of time and place of death.][The Schedule] [Substituted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.][Section 16(1)]Persons entitled to have their names entered in the Register of Practitioners of Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy -i. Ayurvedic, Unani Practitioners who have recognized medical qualification in Ayurvedic, Unani granted by Universities, Boards or Medical Institutions in India which are included in the 1st, IInd and IIIrd Schedule of the Indian Medicine Central Council Act, 1970.ii. Yoga and Naturopathy practitioners holding degree B. N. Y. S. or equivalent recognised by CCIM/CCRYN/Ministry of AYUSH G. O. I.iii. Practitioners of Sowa Rigpa holding degree in Sowa Rigpa (B. T. M. S. or equivalent) recognised by CCIM/CCRYN/Ministry of AYUSH G. O. I.iv. Sowa Rigpa/Yoga and Naturopathy practitioners who have been registered by a State Board of Sowa Rigpa/Yoga and Naturopathy System of Medicine established by law anywhere in the Indian Union by virtue of their having passed a qualifying examination from an institution recognised by CCIM/Ministry of AYUSH G. O. I.I assent to this Bill.
