Section 13(d) in THE INSTITUTE OF TEACHING AND RESEARCH IN AYURVEDA ACT, 2020
(d)notwithstanding anything contained in any other law for the time being in force, establish and maintain—(i)one or more Ayurveda medical colleges with different Departments including department of Swasthvritta and such other departments as may deemed to be necessary for scientific validation of Ayurveda, implementing Ayurveda principles and theories in public health and further expansion of Ashtanga Ayurveda with the help of modern scientific advances sufficiently staffed and equipped to undertake undergraduate and postgraduate Ayurveda education including Pharmacy;(ii)one or more well-equipped hospitals;(iii)colleges for Ayurveda supporting staffs such as nurses, Pharmacists, Panchakarma technicians or therapists and such other allied disciplines of Ayurveda sufficiently staffed and equipped for training such students;(iv)rural and urban health organisations which will form centres for the field training in Ayurveda and for research into community health problems; and(v)other institutions for the training of different types of health workers, such as physiotherapists, occupational therapists and Ayurvedic medical technicians of various kinds;
