Section 15 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
15. Qualifying examination.
(1)The faculty shall by bye-laws prescribe the course of training and qualifying examinations including the examinations prior to qualifying examinations and may also provide by such bye-laws that instruction and examinations shall, as far as possible, be given or held in such languages as may be specified therein.(2)A qualifying examination shall be an examination in the Ayurvedic System or Unani System held by the Faculty for the purpose of granting a degree, diploma, or certificate in the Ayurvedic System or Unani System and such other examination for that purpose as the State Government may by notification direct :Provided that the students of the recognized institutions only shall be competent to appear in the examination.[15A. Temporary provisions in respect of holding examination. - Until the Faculty established for the State of Haryana under Section 3A intimates to the Faculty established for the State of Punjab under that Section that the former has made arrangements for holding the qualifying examinations which, immediately before the appointed day as defined in the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution and Reorganisation) Order, 1970, issued under Section 4 of the Inter-State Corporations Act, 1957 (Central Act 38 of 1957) were being held by the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine, the Faculty established for the State of Punjab shall allow the students from recognised institutions situated in the State of Haryana to appear for the qualifying examination held by the Faculty established for the State of Punjab and the fees received from such students shall be paid to the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine.] [Inserted by Government of India, S.O. No. 3711, dated 10th November, 1970.]
