Section 36B in The United Provinces Indian Medicine Act, 1939
36B. Powers and duties of the Faculty.
- [(1) The Faculty shall have the following powers and duties-] [Renumbered as sub-section (1) by U. P. Act No. 35 of 1975, Section 6 (b) (w.e.f. 13-8-1975).](a)[ to prescribe courses of study in Ayurvedic and Unani-Tibbi Systems of medicine for imparting instructions in training centres recognised by the Board ; [Substituted by U. P. Act No. 35 of 1975, Section 6 (a) (i) (w.e.f. 13-8-1975).](b)to hold examinations of persons who shall have pursued a course of study in a training course recognised by the Board ;(c)to exercise general supervision over the residential and disciplinary arrangements made by the training centres recognised by the Board and to make arrangement for promoting the health and general welfare of their students;](d)to appoint examiners;(e)[ to cause inspection of training centres recognised by the Board; and [Substituted by U. P. Act No. 35 of 1975, Section 6 (a) (ii) (w.e.f. 13-8-1975).](f)to make recommendations to the Board for the accord of recognition to or the suspension or withdrawal of recognition of training centres.](g)[*****] [Omitted by U. P. Act No. 35 of 1975, Section 6 (a) (iii) (w.e.f. 13-8-1975).](2)[ The Registrar shall function as the Secretary of the Faculty.] [Inserted by U. P. Act No. 35 of 1975, Section 6 (w.e.f. 13-8-1975).]
