The Institute of Teaching and Research in Ayurveda Act, 2020

[Act No. 16 of 2020]

[21st September, 2020.]

Contents
Title	The Institute of Teaching and Research in Ayurveda Act, 2020
Sections	Chaptericulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of institute of Teaching and Research in Ayurveda as an institution of national importance
3.	Definitions
Chapter II	The Institute
4.	Establishment and incorporation of Anteceding Institutions as Institute of Teaching and Research in Ayurveda
5.	Effect of incorporation of Anteceding Institutions as Institute of Teaching and Research in Ayurveda
6.	Composition of Institute
7.	Terms of office of, and vacancies among, members
8.	President of Institute
9.	Meetings of Institute
10.	Governing Body and other committees of Institute
11.	Staff of Institute
12.	Objects of Institutes
13.	Functions of Institute
14.	Payment to Institute
15.	Fund of Institute
16.	Budget of Institute
17.	Accounts and audit
18.	Annual report
19.	Pension and provident funds
20.	Authentication of orders and instruments of Institute
21.	Acts and proceedings not to be invalidated by vacancies, etc
22.	Grant of degrees, diplomas, etc., by Institute
23.	Recognition of medical qualifications granted by Institute
24.	Control by Central Govern
25.	Resolution of differences
26.	Returns and information
27.	Power to make rules
28.	Power to make regulations
29.	Rules and regulations to be laid before Parliament
30.	Power to remove difficulties
31.	Transitional provisions