The National Commission for Indian System of Medicine Act 2020

THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF
MEDICINE  ACT, 2020
NO. 14  OF  2020
[20th September, 2020.]
An Act to provide for a medical education system that improves access to quality
and affordable medical education, ensures availability of adequate and high
quality medical professionals of Indian System of Medicine in all parts of the
country; that promotes equitable and universal healthcare that encourages
community health perspective and makes services of such medical professionals
accessible and affordable to all the citizens; that promotes national health goals;
that encourages such medical professionals to adopt latest medical research in
their work and to contribute to research; that has an objective periodic and
transparent assessment of medical institutions and facilitates maintenance of a
medical register of Indian System of Medicine for India and enforces high ethical
standards in all aspects of medical services; that is flexible to adapt to the changing
needs and has an effective grievance redressal mechanism and for matters
connected therewith or incidental thereto.
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MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 21st September, 2020/Bhadra 30, 1942 (Saka)
The following Act of  Parliament received the assent of the President on the
20th September, 2020 and is hereby published for general information:—
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PART II — Section 1 
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PUBLISHED BY AUTHORITY 
  
  
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No. 39] NEW DELHI, MONDAY, SEPTEMBER 21, 2020/BHADRA 30, 1942 (SAKA)   
  
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Separate paging is given to this Part in order that it may be filed as a separate compilation. 
  
  
MINISTRY OF LAW AND JUSTICE 
(Legislative Department) 
New Delhi, the 21st September, 2020/Bhadra 30, 1942 (Saka) 
The following Act of Parliament received the assent of the President on the 
20th September, 2020 and is hereby published for general information:— 
THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF 
MEDICINE ACT, 2020 
No. 14 oF 2020 
(20th September, 2020.] 
An Act to provide for a medical education system that improves access to quality 
and affordable medical education, ensures availability of adequate and high 
quality medical professionals of Indian System of Medicine in all parts of the 
country; that promotes equitable and universal healthcare that encourages 
community health perspective and makes services of such medical professionals 
accessible and affordable to all the citizens; that promotes national health goals; 
that encourages such medical professionals to adopt latest medical research in 
their work and to contribute to research; that has an objective periodic and 
transparent assessment of medical institutions and facilitates maintenance of a 
medical register of Indian System of Medicine for India and enforces high ethical 
standards in all aspects of medical services; that is flexible to adapt to the changing 
needs and has an effective grievance redressal mechanism and for matters 
connected therewith or incidental thereto.
2 THE GAZETTE OF INDIA EXTRAORDINARY [P ART II—
BE it enacted by Parliament in the Seventy-first Year of the Republic of India as
follows:—
CHAPTER  I
PRELIMINARY
1. (1) This Act may be called the National Commission for Indian System of Medicine
Act, 2020.
(2) It extends to the whole of India.
(3) It shall come into force on such date as the Central Government may, by notification
in the Official Gazette, appoint:
Provided that different dates may be appointed for different provisions of this Act and
any reference in any such provision to the commencement of this Act shall be construed as
a reference to the coming into force of that provision.
2. In this Act, unless the context otherwise requires,—
(a) “Autonomous Board” means any of the Autonomous Boards constituted
under section 18;
(b) “Board of Ayurveda” means the Board constituted under section 18;
(c) “Board of Ethics and Registration for Indian System of Medicine” means the
Board constituted under section 18;
(d) “Board of Unani, Siddha and Sowa-Rigpa” means the Board constituted
under section 18;
(e) “Chairperson” means the Chairperson of the National Commission for Indian
System of Medicine appointed under section 5;
(f) “Commission” means the National Commission for Indian System of Medicine
constituted under section 3;
(g) “Council” means the Advisory Council for Indian System of Medicine
constituted under section 11;
(h) “Indian System of Medicine” means the Ashtang Ayurveda, Unani, Siddha
and Sowa-Rigpa Systems of Medicine supplemented by such modern advances,
scientific and technological development as the Commission may, in consultation with
the Central Government, declare by notification from time to time;
(i) “licence” means a licence to practice any of the Indian System of Medicine
granted under sub-section (1) of section 33;
(j) “Medical Assessment and Rating Board for Indian System of Medicine”
means the Board constituted under section 18;
(k) “medical institution” means any institution within or outside India which,
grants degrees, diplomas or licences in Indian System of Medicine and includes
affiliated colleges and deemed to be Universities;
(l) “Member” means a Member of the Commission referred to in section 4 and
includes the Chairperson thereof;
(m) “National Register” means a National Medical Register for Indian System of
Medicine maintained by the Board of Ethics and Registration for Indian System of
Medicine under section 32;
(n) “notification” means a notification published in the Official Gazette and the
expression “notify” shall be construed accordingly;
(o) “prescribed” means prescribed by rules made under this Act;
(p) “President”  means the President of an Autonomous Board appointed under
section 20;
(q) “regulations” means the regulations made by the Commission under this Act;
Definitions.
Short title,
extent and
commencement.
Short title, 
extent and 
commencement. 
Definitions. 
2 THE GAZETTE OF INDIA EXTRAORDINARY [Parr I—   
  
BE it enacted by Parliament in the Seventy-first Year of the Republic of India as 
follows:— 
CHAPTER I 
PRELIMINARY 
1. (J) This Act may be called the National Commission for Indian System of Medicine 
Act, 2020. 
(2) It extends to the whole of India. 
(3) It shall come into force on such date as the Central Government may, by notification 
in the Official Gazette, appoint: 
Provided that different dates may be appointed for different provisions of this Act and 
any reference in any such provision to the commencement of this Act shall be construed as 
a reference to the coming into force of that provision. 
2. In this Act, unless the context otherwise requires,— 
(a) “Autonomous Board” means any of the Autonomous Boards constituted 
under section 18; 
(b) “Board of Ayurveda” means the Board constituted under section 18; 
(c) “Board of Ethics and Registration for Indian System of Medicine” means the 
Board constituted under section 18; 
(d) “Board of Unani, Siddha and Sowa-Rigpa” means the Board constituted 
under section 18; 
(e) “Chairperson” means the Chairperson of the National Commission for Indian 
System of Medicine appointed under section 5; 
(f) “Commission” means the National Commission for Indian System of Medicine 
constituted under section 3; 
(g) “Council” means the Advisory Council for Indian System of Medicine 
constituted under section 11; 
(h) “Indian System of Medicine” means the Ashtang Ayurveda, Unani, Siddha 
and Sowa-Rigpa Systems of Medicine supplemented by such modern advances, 
scientific and technological development as the Commission may, in consultation with 
the Central Government, declare by notification from time to time; 
(i) “licence” means a licence to practice any of the Indian System of Medicine 
granted under sub-section (/) of section 33; 
(j) “Medical Assessment and Rating Board for Indian System of Medicine” 
means the Board constituted under section 18; 
(k) “medical institution” means any institution within or outside India which, 
grants degrees, diplomas or licences in Indian System of Medicine and includes 
affiliated colleges and deemed to be Universities; 
(1) “Member”? means a Member of the Commission referred to in section 4 and 
includes the Chairperson thereof; 
(m) “National Register’ means a National Medical Register for Indian System of 
Medicine maintained by the Board of Ethics and Registration for Indian System of 
Medicine under section 32; 
(n) “notification” means a notification published in the Official Gazette and the 
expression “notify” shall be construed accordingly; 
(0) “prescribed” means prescribed by rules made under this Act; 
(p) “President” means the President of an Autonomous Board appointed under 
section 20; 
(q) “regulations” means the regulations made by the Commission under this Act;
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 3
(r) “State Medical Council” means a State Medical Council of Indian System of
Medicine constituted under any law for the time being in force in any State or Union
territory for regulating the practice and registration of practitioners of Indian System
of Medicine in that State or Union territory;
(s) “State Register” means a State Register for Indian System of Medicine
maintained under any law for the time being in force in any State or Union territory for
registration of practitioners of Indian System of Medicine;
(t) “University” shall have the same meaning as assigned to it in clause ( f) of
section 2 of the University Grants Commission Act, 1956 and includes a health university.
CHAPTER II
N
ATIONAL C OMMISSION  FOR I NDIAN  S YSTEM  OF M EDICINE
3. (1) The Central Government shall, by notification, constitute a Commission, to be
known as the National Commission for Indian System of Medicine, to exercise the powers
conferred upon, and to perform the functions assigned to it, under this Act.
(2) The Commission shall be a body corporate by the name aforesaid, having perpetual
succession and a common seal, with power, subject to the provisions of this Act, to acquire,
hold and dispose of property, both movable and immovable, and to contract, and shall, by
the said name, sue or be sued.
(3) The head office of the Commission shall be at New Delhi.
4. (1) The Commission shall consist of the following persons, namely:––
(a) a Chairperson;
(b) fifteen ex officio Members; and
(c) twenty-three part-time Members.
(2) The Chairperson shall be a person of outstanding ability, proven administrative
capacity and integrity, possessing a postgraduate degree in any of the disciplines of Indian
System of Medicine from a recognised University and having experience of not less than
twenty years in any field of Indian System of Medicine, out of which at least ten years shall
be as a leader in the area of healthcare delivery, growth and development of Indian System of
Medicine or its education.
(3) The following persons shall be appointed by the Central Government as ex officio
Members of the Commission, namely:—
(a) the President of the Board of Ayurveda;
(b) the President of the Board of Unani, Siddha and Sowa-Rigpa;
(c) the President of the Medical Assessment and Rating Board for Indian System
of Medicine;
(d) the President of the Board of Ethics and Registration for Indian System of
Medicine;
(e) Advisor (Ayurveda) or Joint Secretary to the Government of India in-charge
of Ayurveda and Advisor (Unani) or Joint Secretary to the Government of India
in-charge of Unani, in the Ministry of AYUSH;
(f) the Director, All India Institute of Ayurveda, New Delhi;
(g)  the Director General, Central Council for Research in Ayurvedic Sciences,
New Delhi;
(h)  the Director General, Central Council for Research in Unani Medicine, New
Delhi;
(i) the Director General, Central Council for Research in Siddha, Chennai;
(j) the Director, National Institute of Siddha, Chennai;
(k) the Director, National Institute of Unani, Bengaluru;
(l) the Director, North Eastern Institute on Ayurveda and Homoeopathy, Shillong;
(m) the Director, Institute of Post Graduate Teaching and Research in Ayurveda,
Jamnagar; and
(n) the Director, National Institute of Ayurveda, Jaipur.
Constitution
of National
Commission
for Indian
System of
Medicine.
3 of 1956.
Composition
of
Commission.
3 of 1956. 
Sec. 1] THE GAZETTE OF INDIA EXTRAORDINARY 3   
  
(r) “State Medical Council” means a State Medical Council of Indian System of 
Medicine constituted under any law for the time being in force in any State or Union 
territory for regulating the practice and registration of practitioners of Indian System 
of Medicine in that State or Union territory; 
(s) “State Register” means a State Register for Indian System of Medicine 
maintained under any law for the time being in force in any State or Union territory for 
registration of practitioners of Indian System of Medicine; 
(t) “University” shall have the same meaning as assigned to it in clause (f) of 
section 2 of the University Grants Commission Act, 1956 and includes a health university. 
CHAPTER II 
NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE 
3. (1) The Central Government shall, by notification, constitute a Commission, to be 
known as the National Commission for Indian System of Medicine, to exercise the powers 
conferred upon, and to perform the functions assigned to it, under this Act. 
(2) The Commission shall be a body corporate by the name aforesaid, having perpetual 
succession and a common seal, with power, subject to the provisions of this Act, to acquire, 
hold and dispose of property, both movable and immovable, and to contract, and shall, by 
the said name, sue or be sued. 
(3) The head office of the Commission shall be at New Delhi. 
4. (1) The Commission shall consist of the following persons, namely:— 
(a) a Chairperson; 
(b) fifteen ex officio Members; and 
(c) twenty-three part-time Members. 
(2) The Chairperson shall be a person of outstanding ability, proven administrative 
capacity and integrity, possessing a postgraduate degree in any of the disciplines of Indian 
System of Medicine from a recognised University and having experience of not less than 
twenty years in any field of Indian System of Medicine, out of which at least ten years shall 
be as a leader in the area of healthcare delivery, growth and development of Indian System of 
Medicine or its education. 
(3) The following persons shall be appointed by the Central Government as ex officio 
Members of the Commission, namely:— 
(a) the President of the Board of Ayurveda; 
(b) the President of the Board of Unani, Siddha and Sowa-Rigpa; 
(c) the President of the Medical Assessment and Rating Board for Indian System 
of Medicine; 
(d) the President of the Board of Ethics and Registration for Indian System of 
Medicine; 
(e) Advisor (Ayurveda) or Joint Secretary to the Government of India in-charge 
of Ayurveda and Advisor (Unani) or Joint Secretary to the Government of India 
in-charge of Unani, in the Ministry of AYUSH; 
(f) the Director, All India Institute of Ayurveda, New Delhi; 
(g) the Director General, Central Council for Research in Ayurvedic Sciences, 
New Delhi; 
(h) the Director General, Central Council for Research in Unani Medicine, New 
Delhi; 
(i) the Director General, Central Council for Research in Siddha, Chennai; 
(j) the Director, National Institute of Siddha, Chennai; 
(k) the Director, National Institute of Unani, Bengaluru; 
(J) the Director, North Eastern Institute on Ayurveda and Homoeopathy, Shillong; 
(m) the Director, Institute of Post Graduate Teaching and Research in Ayurveda, 
Jamnagar; and 
(n) the Director, National Institute of Ayurveda, Jaipur. 
Constitution 
of National 
Commission 
for Indian 
System of 
Medicine. 
Composition 
of 
Commission.
4 THE GAZETTE OF INDIA EXTRAORDINARY [P ART II—
(4) The following persons shall be appointed by the Central Government as part-time
Members of the Commission, namely:—
(a) four Members to be appointed from amongst persons of ability, integrity and
standing, who have special knowledge and professional experience in any of the
disciplines of Indian System of Medicine, Sanskrit, Urdu, Tamil, management, law,
health research, science and technology and economics;
(b) ten Members to be appointed on rotational basis from amongst the nominees
of the States and Union territories in the Advisory Council for Indian System of Medicine
for a term of two years in such manner as may be prescribed;
(c) six members from Ayurveda, one member each from Siddha, Unani and
Sowa-Rigpa, to be appointed from amongst the nominees of the States and Union
territories, under clause (d) of sub-section (2) of section 11, in the Advisory Council
for Indian System of Medicine, for a term of two years in such manner as may be
prescribed:
Provided that no Member shall either himself or through any of his family members,
directly or indirectly, own or be associated with or have any dealings with the managing
body of a private or non-government medical institution which is regulated under this Act.
Explanation.––For the purpose of this section and section 19, the term “leader” means
the Head of a Department or the Head of an Organisation.
5. (1) The Central Government shall appoint the Chairperson, referred to in section 4
and the President of the Autonomous Boards referred to in section 20 on the recommendation
of a Search Committee consisting of —
(a) the Cabinet Secretary—Chairperson;
(b) two experts, possessing outstanding qualifications and experience of not
less than twenty-five years in any of the fields of Indian System of Medicine, to be
nominated by the Central Government—Members;
(c) one expert, from amongst the Members referred to in clause ( c) of
sub-section (4) of section 4, to be nominated by the Central Government in such
manner as may be prescribed—Member;
(d) one person, possessing outstanding qualifications and experience of not
less than twenty-five years in the field of Sanskrit, Urdu, Tamil, health research,
management, law, economics or science and technology, to be nominated by the Central
Government—Member;
(e) the Secretary to the Government of India in charge of the Ministry of  AYUSH,
to be the Convenor—Member:
Provided that for selection of part-time Members of the Commission referred to in
clause (a) of sub-section ( 4) of section 4, the Secretary referred to in section 8 and other
Members of the Autonomous Boards referred to in section 20, the Search Committee shall
consist of Members specified in the clauses (b) to (d) and Joint Secretary to the Government
of India in the Ministry of AYUSH as Convenor-Member and chaired by Secretary to the
Government of India in charge of the Ministry of AYUSH.
(2) The Central Government shall, within one month from the date of occurrence of any
vacancy, including by reason of death, resignation or removal of the Chairperson or a Member,
or within three months before the end of tenure of the Chairperson or Member, make a
reference to the Search Committee for filling up of the vacancy.
(3) The Search Committee shall recommend a panel of at least three names for every
vacancy referred to it.
(4) Before recommending any person for appointment as the Chairperson or a Member
of the Commission, the Search Committee shall satisfy itself that such person does not have
any financial or other interest which is likely to affect prejudicially his functions as such
Chairperson or Member.
(5) No appointment of the Chairperson or Member shall be invalid merely by reason of
any vacancy or absence of a Member in the Search Committee.
Search
Committee
for
appointment
of
Chairperson
and Members.
Search 
Committee 
for 
appointment 
of 
Chairperson 
and Members. 
4 THE GAZETTE OF INDIA EXTRAORDINARY [Parr I—   
  
(4) The following persons shall be appointed by the Central Government as part-time 
Members of the Commission, namely:— 
(a) four Members to be appointed from amongst persons of ability, integrity and 
standing, who have special knowledge and professional experience in any of the 
disciplines of Indian System of Medicine, Sanskrit, Urdu, Tamil, management, law, 
health research, science and technology and economics; 
(b) ten Members to be appointed on rotational basis from amongst the nominees 
of the States and Union territories in the Advisory Council for Indian System of Medicine 
for a term of two years in such manner as may be prescribed; 
(c) six members from Ayurveda, one member each from Siddha, Unani and 
Sowa-Rigpa, to be appointed from amongst the nominees of the States and Union 
territories, under clause (d) of sub-section (2) of section 11, in the Advisory Council 
for Indian System of Medicine, for a term of two years in such manner as may be 
prescribed: 
Provided that no Member shall either himself or through any of his family members, 
directly or indirectly, own or be associated with or have any dealings with the managing 
body of a private or non-government medical institution which is regulated under this Act. 
Explanation.—For the purpose of this section and section 19, the term “leader” means 
the Head of a Department or the Head of an Organisation. 
5. (1) The Central Government shall appoint the Chairperson, referred to in section 4 
and the President of the Autonomous Boards referred to in section 20 on the recommendation 
of a Search Committee consisting of — 
(a) the Cabinet Secretary—Chairperson; 
(b) two experts, possessing outstanding qualifications and experience of not 
less than twenty-five years in any of the fields of Indian System of Medicine, to be 
nominated by the Central Government—Members; 
(c) one expert, from amongst the Members referred to in clause (c) of 
sub-section (4) of section 4, to be nominated by the Central Government in such 
manner as may be prescribed—Member; 
(d) one person, possessing outstanding qualifications and experience of not 
less than twenty-five years in the field of Sanskrit, Urdu, Tamil, health research, 
management, law, economics or science and technology, to be nominated by the Central 
Government—Member; 
(e) the Secretary to the Government of India in charge of the Ministry of AYUSH, 
to be the Convenor—Member: 
Provided that for selection of part-time Members of the Commission referred to in 
clause (a) of sub-section (4) of section 4, the Secretary referred to in section 8 and other 
Members of the Autonomous Boards referred to in section 20, the Search Committee shall 
consist of Members specified in the clauses (b) to (d) and Joint Secretary to the Government 
of India in the Ministry of AYUSH as Convenor-Member and chaired by Secretary to the 
Government of India in charge of the Ministry of AYUSH. 
(2) The Central Government shall, within one month from the date of occurrence of any 
vacancy, including by reason of death, resignation or removal of the Chairperson or a Member, 
or within three months before the end of tenure of the Chairperson or Member, make a 
reference to the Search Committee for filling up of the vacancy. 
(3) The Search Committee shall recommend a panel of at least three names for every 
vacancy referred to it. 
(4) Before recommending any person for appointment as the Chairperson or a Member 
of the Commission, the Search Committee shall satisfy itself that such person does not have 
any financial or other interest which is likely to affect prejudicially his functions as such 
Chairperson or Member. 
(5) No appointment of the Chairperson or Member shall be invalid merely by reason of 
any vacancy or absence of a Member in the Search Committee.
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 5
(6) Subject to the provisions of sub-sections ( 2) to ( 5), the Search Committee may
regulate its own procedure.
6. (1) The Chairperson and Members (other than ex officio Members) and Members
appointed under clause (b) of sub- section (4) of section 4 shall hold office for a term not
exceeding four years and shall not be eligible for any extension or re-appointment:
Provided that such person shall cease to hold office after attaining the age of seventy
years.
(2) The term of office of an ex officio Member shall continue as long as he holds the
office by virtue of which he is such Member.
(3) Where a Member, other than an ex officio Member, is absent from three consecutive
ordinary meetings of the Commission and the cause of such absence is not attributable to
any valid reason in the opinion of the Commission, such Member shall be deemed to have
vacated the seat.
(4) The salary and allowances payable to and other terms and conditions of service of
the Chairperson and Member, other than an ex officio Member, shall be such as may be
prescribed.
(5) The Chairperson or a Member may,––
(a) relinquish his office by giving in writing a notice of not less than three
months to the Central Government; or
(b) be removed from his office in accordance with the provisions of section 7:
Provided that such person may be relieved from duties earlier than three months or
allowed to continue beyond three months until a successor is appointed, if the Central
Government so decides.
(6) The Chairperson and every Member of the Commission shall make declaration of
his assets and liabilities at the time of entering upon his office and at the time of demitting his
office and also declare his professional and commercial engagement or involvement, in such
form and manner as may be prescribed, and such declaration shall be published on the
website of the Commission.
(7) The Chairperson or a Member, ceasing to hold office as such, shall not accept, for
a period of two years from the date of demitting such office, any employment, in any capacity,
including as a consultant or an expert, in any private Medical institution of Indian System of
Medicine or, whose matter has been dealt with by such Chairperson or Member, directly or
indirectly:
Provided that nothing contained herein shall be construed as preventing such person
from accepting an employment in a body or institution including Medical institution of
Indian System of Medicine, controlled or maintained by the Central Government or a State
Government.
(8) Nothing in sub-section (7) shall prevent the Central Government from permitting
the Chairperson or a Member to accept any employment in any capacity, including as a
consultant or an expert, in any private Medical institution of Indian System of Medicine,
whose matter has been dealt with by such Chairperson or Member.
7. (1) The Central Government may, by order, remove from office, the Chairperson or
any other Member, who—
(a) has been adjudged an insolvent; or
(b) has been convicted of an offence which, in the opinion of the Central
Government, involves moral turpitude; or
(c) has become physically or mentally incapable of acting as the Chairperson or
a Member; or
Term of
office and
conditions of
service of
Chairperson
and Members.
Removal of
Chairperson
and Members
of
Commission.
Sec. 1] THE GAZETTE OF INDIA EXTRAORDINARY 5   
  
(6) Subject to the provisions of sub-sections (2) to (5), the Search Committee may 
regulate its own procedure. 
6. (1) The Chairperson and Members (other than ex officio Members) and Members 
appointed under clause (b) of sub- section (4) of section 4 shall hold office for a term not 
exceeding four years and shall not be eligible for any extension or re-appointment: 
Provided that such person shall cease to hold office after attaining the age of seventy 
years. 
(2) The term of office of an ex officio Member shall continue as long as he holds the 
office by virtue of which he is such Member. 
(3) Where a Member, other than an ex officio Member, is absent from three consecutive 
ordinary meetings of the Commission and the cause of such absence is not attributable to 
any valid reason in the opinion of the Commission, such Member shall be deemed to have 
vacated the seat. 
(4) The salary and allowances payable to and other terms and conditions of service of 
the Chairperson and Member, other than an ex officio Member, shall be such as may be 
prescribed. 
(5) The Chairperson or a Member may,— 
(a) relinquish his office by giving in writing a notice of not less than three 
months to the Central Government; or 
(b) be removed from his office in accordance with the provisions of section 7: 
Provided that such person may be relieved from duties earlier than three months or 
allowed to continue beyond three months until a successor is appointed, if the Central 
Government so decides. 
(6) The Chairperson and every Member of the Commission shall make declaration of 
his assets and liabilities at the time of entering upon his office and at the time of demitting his 
office and also declare his professional and commercial engagement or involvement, in such 
form and manner as may be prescribed, and such declaration shall be published on the 
website of the Commission. 
(7) The Chairperson or a Member, ceasing to hold office as such, shall not accept, for 
a period of two years from the date of demitting such office, any employment, in any capacity, 
including as a consultant or an expert, in any private Medical institution of Indian System of 
Medicine or, whose matter has been dealt with by such Chairperson or Member, directly or 
indirectly: 
Provided that nothing contained herein shall be construed as preventing such person 
from accepting an employment in a body or institution including Medical institution of 
Indian System of Medicine, controlled or maintained by the Central Government or a State 
Government. 
(8) Nothing in sub-section (7) shall prevent the Central Government from permitting 
the Chairperson or a Member to accept any employment in any capacity, including as a 
consultant or an expert, in any private Medical institution of Indian System of Medicine, 
whose matter has been dealt with by such Chairperson or Member. 
7. (1) The Central Government may, by order, remove from office, the Chairperson or 
any other Member, who— 
(a) has been adjudged an insolvent; or 
(b) has been convicted of an offence which, in the opinion of the Central 
Government, involves moral turpitude; or 
(c) has become physically or mentally incapable of acting as the Chairperson or 
a Member; or 
Term of 
office and 
conditions of 
service of 
Chairperson 
and Members. 
Removal of 
Chairperson 
and Members 
of 
Commission.
6 THE GAZETTE OF INDIA EXTRAORDINARY [P ART II—
(d) is of unsound mind and stands so declared by a competent court; or
(e) has acquired such financial or other interest as is likely to affect prejudicially
his functions as a Member; or
(f) has so abused his position as to render his continuance in office prejudicial to
public interest.
(2) No Member shall be removed under clauses (e) and (f) of sub-section (1) unless he
has been given a reasonable opportunity of being heard in the matter.
8. (1) There shall be a Secretariat for the Commission to be headed by a Secretary, to be
appointed by the Central Government in accordance with the provisions of section 5.
(2) The Secretary of the Commission shall be a person of proven administrative capacity
and integrity, possessing such qualifications and experience as may be prescribed.
(3) The Secretary shall be appointed by the Central Government for a term of four years
and he shall not be eligible for any extension or re-appointment.
(4) The Secretary shall discharge such functions of the Commission as are assigned to
him by the Commission and as may be specified by regulations made under this Act.
(5) The Commission may appoint such officers and other employees, as it considers
necessary, against the posts created by the Central Government for the efficient discharge of
its functions under this Act.
(6) The salaries and allowances payable to, and other terms and conditions of service
of the Secretary, officers and other employees of the Commission shall be such as may be
prescribed.
(7) The Commission may engage, in accordance with the procedure specified by
regulations, such number of experts and professionals of integrity and outstanding ability,
who have special knowledge of Indian System of Medicine, and experience in fields including
medical education in Indian System of Medicine, public health, management, economics,
accreditation, patient advocacy, health research, science and technology, administration,
finance, accounts or law as it deems necessary, to assist the Commission in the discharge of
its functions under this Act.
9. (1) The Commission shall meet at least once every quarter at such time and place as
may be appointed by the Chairperson.
(2) The Chairperson shall preside at the meeting of the Commission and if, for any
reason, the Chairperson is unable to attend a meeting of the Commission, any Member being
the President of the Autonomous Boards, nominated by the Chairperson shall preside at the
meeting.
(3) Unless the procedure to be followed at the meetings of the Commission is otherwise
provided by regulations, one-half of the total number of  Members of the Commission
including the Chairperson shall constitute the quorum and all decisions of the Commission
shall be taken by a majority of the members, present and voting and in the event of equality
of votes, the Chairperson or in his absence, the President of the Autonomous Board nominated
under sub-section (2), shall have the casting vote.
(4) The general superintendence, direction and control of the administration of the
Commission shall vest in the Chairperson.
(5) No act or proceeding of the Commission shall be invalid merely by reason of—
(a) any vacancy in, or any defect in the constitution of, the Commission; or
(b) any defect in the appointment of a person acting as a Chairperson or as a
Member.
Appointment
of Secretary,
experts,
professionals,
officers and
other
employees of
Commission.
Meetings of
Commission.
Appointment 
of Secretary, 
experts, 
professionals, 
officers and 
other 
employees of 
Commission. 
Meetings of 
Commission. 
6 THE GAZETTE OF INDIA EXTRAORDINARY [Parr I—   
  
(d) is of unsound mind and stands so declared by a competent court; or 
(e) has acquired such financial or other interest as is likely to affect prejudicially 
his functions as a Member; or 
(f) has so abused his position as to render his continuance in office prejudicial to 
public interest. 
(2) No Member shall be removed under clauses (e) and (f) of sub-section (/) unless he 
has been given a reasonable opportunity of being heard in the matter. 
8. (/) There shall be a Secretariat for the Commission to be headed by a Secretary, to be 
appointed by the Central Government in accordance with the provisions of section 5. 
(2) The Secretary of the Commission shall be a person of proven administrative capacity 
and integrity, possessing such qualifications and experience as may be prescribed. 
(3) The Secretary shall be appointed by the Central Government for a term of four years 
and he shall not be eligible for any extension or re-appointment. 
(4) The Secretary shall discharge such functions of the Commission as are assigned to 
him by the Commission and as may be specified by regulations made under this Act. 
(5) The Commission may appoint such officers and other employees, as it considers 
necessary, against the posts created by the Central Government for the efficient discharge of 
its functions under this Act. 
(6) The salaries and allowances payable to, and other terms and conditions of service 
of the Secretary, officers and other employees of the Commission shall be such as may be 
prescribed. 
(7) The Commission may engage, in accordance with the procedure specified by 
regulations, such number of experts and professionals of integrity and outstanding ability, 
who have special knowledge of Indian System of Medicine, and experience in fields including 
medical education in Indian System of Medicine, public health, management, economics, 
accreditation, patient advocacy, health research, science and technology, administration, 
finance, accounts or law as it deems necessary, to assist the Commission in the discharge of 
its functions under this Act. 
9. (1) The Commission shall meet at least once every quarter at such time and place as 
may be appointed by the Chairperson. 
(2) The Chairperson shall preside at the meeting of the Commission and if, for any 
reason, the Chairperson is unable to attend a meeting of the Commission, any Member being 
the President of the Autonomous Boards, nominated by the Chairperson shall preside at the 
meeting. 
(3) Unless the procedure to be followed at the meetings of the Commission is otherwise 
provided by regulations, one-half of the total number of Members of the Commission 
including the Chairperson shall constitute the quorum and all decisions of the Commission 
shall be taken by a majority of the members, present and voting and in the event of equality 
of votes, the Chairperson or in his absence, the President of the Autonomous Board nominated 
under sub-section (2), shall have the casting vote. 
(4) The general superintendence, direction and control of the administration of the 
Commission shall vest in the Chairperson. 
(5) No act or proceeding of the Commission shall be invalid merely by reason of— 
(a) any vacancy in, or any defect in the constitution of, the Commission; or 
(b) any defect in the appointment of a person acting as a Chairperson or as a 
Member.
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 7
(6) A person who is aggrieved by any decision of the Commission, except the decision
rendered under sub-section (4) of section 31, may prefer an appeal to the Central Government
against such decision within fifteen days of the communication of such decision.
10. (1) The Commission shall perform the following functions, namely:—
(a) lay down policies for maintaining a high quality and high standards in
education of Indian System of Medicine and make necessary regulations in this behalf;
(b) lay down policies for regulating medical institutions, medical researches and
medical professionals and make necessary regulations in this behalf;
(c) assess the requirements in healthcare, including human resources for health
and healthcare infrastructure and develop a road map for meeting such requirements;
(d) frame guidelines and lay down policies by making such regulations as may
be necessary for the proper functioning of the Commission, the Autonomous Boards
and the State Medical Councils of Indian System of Medicine;
(e) ensure coordination among the Autonomous Boards;
(f) take such measures, as may be necessary, to ensure compliance by the State
Medical Councils of Indian System of Medicine of the guidelines framed and regulations
made under this Act for their effective functioning under this Act;
(g) exercise appellate jurisdiction with respect to decisions of the Autonomous
Boards;
(h) ensure observance of professional ethics in Medical profession and to promote
ethical conduct during the provision of care by medical practitioners;
(i) frame guidelines for determination of fees and all other charges in respect of
fifty per cent. of  seats in private medical institutions and deemed to be Universities
which are governed under the provisions of this Act;
(j) exercise such other powers and perform such other functions as may be prescribed.
(2) All orders and decisions of the Commission shall be authenticated by signature of
the Secretary and the Commission may delegate such of its powers on administrative and
financial matters, as it deems fit, to the Secretary.
(3) The Commission may constitute sub-committees and delegate such of its powers
to them as may be necessary to enable them to accomplish specific tasks.
CHAPTER III
A
DVISORY  C OUNCIL  FOR I NDIAN  S YSTEM  OF M EDICINE
11. (1) The Central Government shall, by notification, constitute an advisory body to
be known as the Advisory Council for Indian System of Medicine.
(2) The Council shall consist of a Chairperson and the following members, namely:—
(a) the Chairperson of the Commission shall be the ex officio Chairperson of the
Council;
(b) every Member of the Commission shall be ex officio member of the Council;
(c) one member, to represent each State, who is the Vice-Chancellor of a University
in that State, possessing qualifications in the Indian System of medicine, to be nominated
by that State Government, and one member to represent each Union territory, who is
the Vice-chancellor of a University in that Union territory, possessing qualifications in
the Indian System of Medicine, to be nominated by the Ministry of Home Affairs in the
Government of India:
Provided that where the Vice-Chancellor possessing qualifications in the Indian
System of Medicine is not available, a Dean or a Head of Faculty possessing
qualifications in the Indian System of Medicine shall be nominated;
(d) one member to represent each State and each Union territory from amongst
elected members of the State Medical Council of Indian  System of Medicine, to be
nominated by that State Medical Council;
Power and
functions of
Commission.
Constitution
and
composition
of Advisory
Council for
Indian System
of Medicine.
Sec. 1] THE GAZETTE OF INDIA EXTRAORDINARY 7     
(6) A person who is aggrieved by any decision of the Commission, except the decision 
rendered under sub-section (4) of section 31, may prefer an appeal to the Central Government 
against such decision within fifteen days of the communication of such decision. 
10. (1) The Commission shall perform the following functions, namely:— 
(a) lay down policies for maintaining a high quality and high standards in 
education of Indian System of Medicine and make necessary regulations in this behalf; 
(b) lay down policies for regulating medical institutions, medical researches and 
medical professionals and make necessary regulations in this behalf; 
(c) assess the requirements in healthcare, including human resources for health 
and healthcare infrastructure and develop a road map for meeting such requirements; 
(d) frame guidelines and lay down policies by making such regulations as may 
be necessary for the proper functioning of the Commission, the Autonomous Boards 
and the State Medical Councils of Indian System of Medicine; 
(e) ensure coordination among the Autonomous Boards; 
(f) take such measures, as may be necessary, to ensure compliance by the State 
Medical Councils of Indian System of Medicine of the guidelines framed and regulations 
made under this Act for their effective functioning under this Act; 
(g) exercise appellate jurisdiction with respect to decisions of the Autonomous 
Boards; 
(A) ensure observance of professional ethics in Medical profession and to promote 
ethical conduct during the provision of care by medical practitioners; 
(i) frame guidelines for determination of fees and all other charges in respect of 
fifty per cent. of seats in private medical institutions and deemed to be Universities 
which are governed under the provisions of this Act; 
(j) exercise such other powers and perform such other functions as may be prescribed. 
(2) All orders and decisions of the Commission shall be authenticated by signature of 
the Secretary and the Commission may delegate such of its powers on administrative and 
financial matters, as it deems fit, to the Secretary. 
(3) The Commission may constitute sub-committees and delegate such of its powers 
to them as may be necessary to enable them to accomplish specific tasks. 
CHAPTER II 
ADVISORY COUNCIL FOR INDIAN SYSTEM OF MEDICINE 
11. (1) The Central Government shall, by notification, constitute an advisory body to 
be known as the Advisory Council for Indian System of Medicine. 
(2) The Council shall consist of a Chairperson and the following members, namely:— 
(a) the Chairperson of the Commission shall be the ex officio Chairperson of the 
Council; 
(b) every Member of the Commission shall be ex officio member of the Council; 
(c) one member, to represent each State, who is the Vice-Chancellor of a University 
in that State, possessing qualifications in the Indian System of medicine, to be nominated 
by that State Government, and one mem

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