Section 17(1) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(1)The Faculty may, with the previous approval of the State Government, make bye-laws not inconsistent with this Act or the rules made thereunder for the following matters, namely :-(a)the course of study for training and qualifying and other examinations;(b)the language in which the examinations shall be conducted and instruction given;(c)the admission of students of recognised institutions;(d)the conditions under which students shall be admitted to degree, diploma, or certificate's course and to the qualifying examinations;(e)the conditions of appointment of examiners and the conduct of examinations;(f)the conditions for the recognition of teachers in recognised institutions;(g)the requirement for the recognition of teaching institutions;(h)such other matters as may be necessary for the exercise of powers and performance of functions to be exercised or performed by the Faculty under this Act.
