Section 22(1) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(1)Any institution applying for recognition under this Act for the purpose of giving instructions in any system of medicine and for holding qualifying examinations shall send an application to the Registrar and shall give full information in respect of the following matters, namely:-(a)the constitution and personnel of the managing body;(b)subjects and courses in which it gives or proposes to give instructions;(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their salaries, qualifications and the research work done by them;(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.
