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Indian Medicine Central Council Act, 1970

[Act No. 48 of 1970 dated 21st December, 1970]

Contents
Sections Particulars
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
3 Constitution of Central Council
4 Mode of election
5 Restriction on elections and membership
6 Incorporation of Central Council
7 Term of office of President, Vice-President and members of Central Council
8 Meeting of Central Council
9 Committees for Ayurveda , Siddha and UnanI
10 Other committees
11 Meetings of committees
12 Officers and other employees of Central Council
13 Vacancies in the Central Council and committees thereof not to invalidate acts, etc.
Chapter III Recognition Of Medical Qualifications
14 Recognition of medical qualifications granted by certain medical institutions in India
15 Recognition of medical qualifications granted by certain medical institutions whose qualifications are not included in Second Schedule
16 Recognition of medical qualifications granted by medical institutions in countries with which there is a scheme of reciprocity
17 Rights of persons possessing qualifications included in Second, Third and Fourth Schedules to be enrolled
18 Power to require information as to courses of study and examination
19 Inspectors at examinations
20 Visitors at examinations
21 Withdrawal of recognition
22 Minimum standards of education in Indian medicine
Chapter IV The Central Register Of Indian Medicine
23 The Central Register of Indian Medicine
24 Supply of copies of State Register of Indian Medicine
25 Registration in the Central Register of Indian Medicine
26 Professional conduct
27 Removal of names from the central Register of Indian Medicine
28 Provisional registration for practice
29 Privileges of persons who are enrolled on the Central Register of Indian Medicine
30 Registration of additional qualifications
31 Persons enrolled on Central Register of Indian Medicine to notify change of place of residence and practice
32 Information to be furnished by Central Council and publication thereof
33 Commission of inquiry
34 Protection of action taken in good faith
35 Power to make rules
36 Power to make regulations
  Foot Notes

An Act to provide for the constitution of a Central Council of Indian Medicine and the maintenance of a Central Register of Indian Medicine and for matters connected therewith.

BE it enacted by Parliament in the Twenty-first Year of the Republic of India as follows:-



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