- The Council shall have the following powers :(1)To grant affiliation and accreditation to institutions teaching the Yoga Council or to withdraw such affiliation and accreditation after giving the authorities of institution an opportunity to show cause against the action proposed to be taken, and to call on the authority of any such institution or of an institution applying for affiliation and accreditation 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require to judge the efficiency of the institution:Provided that such affiliation and accreditation will be granted or withdrawn by the Council with the consent of the State Government;(2)To establish standard and accredited Yoga Institution for development and expansion of this system of medicine throughout the State;(3)To confer registration on the institutionally qualified professional practitioners under this Act;(4)To confer registration to other Yoga Practitioners fulfilling the terms and conditions as laid down in this Act;(5)To provide by regulations, courses of study for different classes of registrations of Yoga Practitioners;(6)To exercise general supervision over the residential and disciplinary arrangements made by the institutions affiliated and accredited with the Council and arrangements for promoting the health and general welfare of the students of such institutions;(7)To acknowledge the University about the grant of affiliation to all institution and hospital, teaching students and treating patients under the Yoga Council or the withdrawal or suspension of affiliation and accreditation of such an institution;(8)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 Yoga Council as the Council may deem fit;(9)To advise the State Government and the University in the matter of research in Yoga Council;(10)To confer honorary degree on Yoga Practitioners of extraordinary merit;(11)To receive grants, donations, gifts and endowments;(12)To frame and implement a coordinated scheme of public health of the State, based on the Yoga Council, with or without the addition of modem technique;(13)To incur such expenditure, to adopt such measures and to do such acts as may be necessary for the furtherance of the objectives mentioned in this section;(14)To perform such other functions as the State Government may direct or the Council may decide for carrying out the provisions of this Act.
