Section 16 in The West Bengal Acupuncture System Of Therapy Act, 1996.
16. Powers of Council. -
The Council shall have the following powers:-(1)with the approval of the State Government, to establish institutions teaching the Acupuncture system of medicine and to grant or refuse affilitation to such institutions or to withdraw, after giving the authority of an institution an opportunity to show cause against the action proposed to be taken, such affiliation;(2)to call on the authority of an institution affiliated to the Council or of an institution applying for affiliation to furnish, within such period as may be specified, such reports, returns or other information as the Council may require to judge the efficiency of the institution;(3)to hold examinations for persons who shall have pursued a course of study in instutions affiliated to the Council, and to confer degrees, diplomas and certificates on them on having passed the necessary examinations;(4)to provide by regulations courses of study for different examinations held by the Council;(5)to provide for instructions or for refresher courses in such branches of medical science as would be useful to persons studying the Acupuncture system of therapy;(6)to appoint examiners and to publish the results of the examinations held by it;(7)to confer honorary degree on Acupuncture practitioners of extraordinary merit;(8)to exercise general supervision over the residential and disciplinary arrangements made by the institutions affiliated to the Council and arrangements for promoting the health and general welfare of the students of such institutions;(9)to recommend to the State Government the sanction of a grant to an affiliated institution teaching the Acupuncture system to therapy or the withdrawal or suspension, after giving the institution concerned an opportunity of showing cause against the action proposed, of any such grant;(10)to appoint, on such terms as the Council may, with the previous sanction of the State Government, determine, such number of inspectors for the inspection of institutions teaching the Acupuncture system of therapy as the Council may deem fit;(11)to advise the State Government in the matter of research in Acupuncture system of therapy;(12)to perform such other functions as the State Government may direct or, on the recommendation of the Council, approve for carrying out the provisions of this Act.
