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:-