Section 12 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
12. Powers and functions of the Faculty.
- Subject to the provisions of this Act, the powers and functions of the Faculty shall be -(a)to prescribe the course of training and the standard and subjects of qualifying examinations including the examinations prior to such qualifying examinations;(b)to hold qualifying examinations and other examination, to appoint examiners, to fix their fees and allowances and to declare the results of examinations;(c)to grant degrees, diplomas or certificates;(d)to award stipends, scholarships, medals, prizes and other rewards;(e)to recommend recognition to teaching institutions for the purpose of giving instruction in the Ayurvedic System or Unani System, or to recommend the cancellation of their recognition;(f)to prepare, publish and prescribe text-books and to publish statements of prescribed courses of study;(g)to found and maintain in library;(h)to recommend schemes for post-graduate training and research in the Ayurvedic System or Unani System;(i)to provide for the inspection of institutions giving instruction in Ayurvedic System or Unani System and to require such institutions to furnish such information as the Faculty may direct;(j)to appoint such Inspectors from amongst the practitioners entered in Part I of the Register as may be necessary for carrying out the provisions of this Act or the rules, regulations or bye-laws made thereunder;(k)to appoint any committee or board of studies as may be necessary and to lay down their constitution, duties and functions;(l)to exercise such other powers and perform such other functions as may be specified in this Act, or in the rules, regulations or bye-laws made thereunder, or as the State Government may be notification direct for carrying out the purposes of this Act.Explanation. - The committees or boards of studies referred to in clause (k) may have such persons as their members as are not members of the Faculty.
