Section 47 in The Rajasthan Indian Medicine Act, 1953
47. Powers of the Board.
- The Board shall have the following powers, namely:-(1)to recognize educational or instructional institutions of Indian system of medicine, surgery and midwifery for purposes of registration or enlistment:(2)to grant scholarships to students as may be poor and deserving, or meritorious: and with the sanction of the State Government to grant to students domiciled in Rajasthan scholarships for research or special study in any institution that the Board may think fit:(3)to suspend or withdraw the recognition of any institution: and(4)subject to rules made by the State Government to distribute grants, out of the funds placed at the disposal of the Board, to [Ayurvedic, Unani Tibbi and Naturopathy and Yoga] [Substituted by Notification Act No. 34 of 2015, dated 15.10.2015.]dispensaries and hospitals, infirmaries, lying in hospitals, surgical institutions and maternity houses in Rajasthan: and(5)to adopt such measure and to do such acts as may be necessary for the furtherance of the objects of this Act and not inconsistent with the provisions thereof.
