Section 20(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers and functions of the Faculty shall be-(i)to prescribe the co-irip of training and the standard and subjects of qualifying examinations in institutions affiliated to the Faculty;(ii)to hold qualifying examinations and other examinations, to appoint examiners, to fix their fees and allowances and to declare and publish the results of the examinations;(iii)to grant certificates to and confer degrees, or diplomas on of grant licences to persons who shall have pursued a course of study in the institutions affiliated to the Faculty;(iv)to recommend award of scholarships, stipends, medals, prizes and other awards to the Council;(v)to prepare, publish and proscribe text books and to publish prescribed courses of study ;(vi)to provide for the maintenance of an adequate standard of proficiency for the practice of the Ayurvedic system of medicine;(vii)to recommend schemes for post-graduate training in Ayurvedic system of medicine;(viii)to appoint through the Council, with the previous sanction of the Government, officers and servants, as may be necessary ;(ix)to make recommendations to the Council for the affiliation of recognition or for suspension or withdrawal of recognition or affiliation of Ayurvedic institutions :Provided that no action of withdrawal or suspension of recognition shall be taken without affording the Committee of management of the institution an opportunity to improve the institution within a reasonable period or for making a representation against the proposed action;(x)to appoint through the Council any Committee or Board of Studies, as may be necessary, with the previous approval of the Government and to lay down their constitutions, duties and functions. Such Committee or Board may have members who are not members of the Faculty; and(xi)to discharge such other functions of academic nature as may be delegated to it by the Council with the previous sanction of the Government.
