The Indian Medicine Central Council Act, 1970

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THE INDIAN MEDICINE CENTRAL COUNCIL ACT, 1970
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ARRANGEMENT OF SECTIONS
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CHAPTER I
PRELIMINARY
SECTIONS
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE CENTRAL COUNCIL AND ITS COMMTTEES
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. Meetings 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 IIA
PERMISSION FOR NEW MEDICAL INSTITUTION, COURSE, ETC.
13A. Permission for establishment of new medical college, new course of study, etc.
13B. Non-recognition of medical qualifications in certain cases.
13C. Time for seeking permission for certain existing medical colleges.
CHAPTER III
RECOGNITIONOF MEDICAL QUALIFICATIONS
14. Recognition of medical qualifications granted by certain medical institutions in India.
15. Recognition of medical qualifications granted by certain medical institutions who se
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, T hird and Fourth Schedules
to be enrolled.
18. Power to require information as to courses of study and examinations.
19. Inspectors at examinations.
20. Visitors at examinations.
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SECTIONS
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.
CHAPTER V
MISCELLANEOUS
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.
THE FIRST SCHEDULE.
THE SECOND SCHEDULE.
THE THIRD SCHEDULE.
THE FOURTH SCHEDULE.

THE INDIAN MEDICINE CENTRAL COUNCIL ACT, 1970*
ACTNO.48 OF 1970
[21st December, 1970.]
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:—
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.—(1) This Act may be called the Indian Medicine Central
Council Act, 1970.
(2) It extends to the whole of India.
(3) It shall come into force in a State on such date 1as the Central Government may, by notification in
the Official Gazette, appoint in this behalf for such State, and different dates may be appointed for
different States and for different provisions of this Act.
2. Definitions.—(1) In this Act, unless the context otherwise requires,—
(a) “approved institution” means a teaching institution, health centr e or hospital recognised by a
University or Board as an institution in which a person may undergo the training, if any, required by
his course of study before the award of any medical qualification to him;
(b) “Board” means a Board, Council, Examining Body or Faculty of Indian Medicine (by
whatever name called) constituted by the State Government under any law for the time being in force
regulating the award of medical qualifications in, and registration of practitioners of, Indian medicine;
(c) “Central Council” means the Central Council of Indian Medicine constituted under section 3;
(d) “Central Register of Indian Medicine ” means the register maintained by the Central Council
under this Act;
(e) “Indian medicine ” means the system of Indian medicine commonly known as Ashtang
Ayurveda, Siddha 2[or Unani Tibb] whether supplemented or not by such modern advances as the
Central Council may declare by notification from time to time;
3[(ea) “medical college” means a coll ege of Indian medicine, whether known as such or by any
other name, in which a person may undergo a course of study or training including any post -graduate
course of study or training which will qualify him for the award of a recognised medical
qualification;]
(f) “medical institution ” means any institution within or without India which grants degrees,
diplomas or licences in Indian medicine;
(g) “prescribed” means prescribed by regulations;
(h) “recognised medical qualification ” means any of the medical qu alifications, including post -
graduate medical qualification, of Indian medicine included in the Second, Third or Fourth Schedule;
(i) “regulation” means a regulation made under section 36;

1. 15th August, 1971,vide notification No. S.O. 2994, dated 10th August, 1971, in respect of ss. 2, 13, 32 to 36 (both inclusive) in
the whole of India and ss. 3, 5 to 12 (both inclusive) and 14 to 16 (both inclusive) in all the States (except the State of
Nagaland) and the Union territory of Delhi, see Gazette of India, Extraordinary, Part II, sec. 3(ii).
1st October, 1974, videnotification No. S.O. 584(E), dated the 1st October, 1974, in respect of ss. 18 to 22 (both inclusive), see
Gazette of India, Extraordinary, Part II, sec. 3(ii),
1st October, 1976, vide notification No. S.O. 626(E), dated the 10th September, 1976, in respect of ss. 17 and 23 to 31(both
inclusive),see Gazette of India, Extraordinary, Part II, sec. 3(ii),
2. The words in brackets shall stand substituted (date to be notified) by Act 43 of 2010, s. 2 , to read as “, Un ani, Tibb or
Sowa-Rigpa”.
3. Ins. by Act 58 of 2003, s. 2 (w.e.f. 7-11-2003).
* Subject to verification and confirmation by the administrative ministry.
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(j) “State Register of Indian Medicine” means a register or registers maintained under any law for
the time being in force in any State regulating the registration of practitioners of Indian medicine;
(k) “University” means any University in India established by law and having a Faculty of Indi an
Medicine and includes a University in India established by law in which instruction, teaching,
training or research in Indian medicine is provided.
(2) Any reference in this Act to a law which is not in force in the State of Jammu and Kashmir shall,
in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.
CHAPTER II
THE CENTRAL COUNCIL AND ITS COMMTTEES
3. Constitution of Central Council .—(1) The Central Government shall, by notification in the
Official Gazette, constitute for the purposes of this Act a Central Council consisting o f the following
members, namely:—
(a) such number of members not exceeding five as may be determined by the Central
Government in accordance with the provisions of the First Schedule for each of the Ayurveda,
Siddha 1[and Unani] systems of medicine from each State in which a State Register of Indian
Medicine is maintained, to be elected from amongst themselves by persons enrolled on that Register
as practitioners of Ayurveda, Siddha 2[or Unani], as the case may be;
(b) one member for each of the Ayurveda, Siddha 1[and Unani] Systems of medicine from each
University to be elected from amongst themselves by the members of the Faculty or Department (by
whatever name called) of the respective system of medicine of that University;
(c) such number of members, not exceeding thirty per cent . of the total number of members
elected under clauses ( a) and ( b), as may be nominated by the Central Government, from amongst
persons having special knowledge or practical experience in respect of Indian medicine:
Provided that until members are elected under clause ( a) or clause ( b) in accordance with the
provisions of this Act and the rules made thereunder , the Central Government shall nominate such
number of members, being persons qualified to be chosen as such under the said clause ( a) or clause (b),
as the case may be, as that Government thinks fit; and reference to elected members in this Act shall be
construed as including references to members so nominated.
(2) The President of the Central Council shall be elected by the members of the Central Council from
amongst themselves in such manner as may be prescribed.
(3) There shall be a Vice -President for ea ch of the Ayurveda, Siddha 1[and Unani] systems of
medicine who shall be elected from amongst themselves by members representing that system of
medicine, elected under clause ( a) or clause ( b) of sub -section (1) or nominated under clause ( c) of that
sub-section.
4. Mode of election .—(1) An election under clause ( a) or clause ( b) of sub -section (1) of section 3
shall be conducted by the Central Government in accordance with such rules as may be made by it in this
behalf.
(2) Where any dispute arises regarding any election to the Central Council, it shall be referred to the
Central Government whose decision shall be final.
5. Restriction on elections and membership .—(1) No person shall be eligible for election to the
Central Council unless he possesses any of the medical qualifications included in the Second, Third or
Fourth Schedule, is enrolled on any State Register of Indian Medicine and resides in the State concerned.
(2) No person may at the same time serve as a member in more than one capacity.

1. The words in brackets shall stand substituted (date to be notified) by Act 43 of 2010, s. 3 , to read as “, Unani and Sowa -
Rigpa”.
2. The words in brackets shall stand substituted (date to be notified) by s. 3, ibid., to read as “, Unani or Sowa-Rigpa”.

6. Incorporation of Central Council .—The Central Council shall be a body corporate by the name
of the Central Council of Indian Medicine having perpetual succession and a common seal, with power to
acquire, hold and dispose of property, both movable and immovable, and to contract, and shall by the said
name sue and be sued.
7. Term of office of President, Vice -President and members of Central Council .—(1) The
President, a Vice-President or a member of the Central Council shall hold office for a term of five y ears
from the date of his election or nomination, as the case may be, or until his successor shall have been duly
elected or nominated, whichever is longer.
(2) An elected or nominated member shall be deemed to have vacated his seat if he is absent without
excuse, sufficient in the opinion of the Central Council, from three consecutive ordinary meetings of the
Central Council or, in the case of a member elected under clause ( a) of sub-section (1) of section 3, if he
ceases to be enrolled on the concerned St ate Register of Indian Medicine, or in the case of a member
elected under clause (b) of that sub-section, if he ceases to be a member of the Faculty or Department (by
whatever name called) of Indian Medicine of the University concerned.
(3) A casual vacancy in the Central Council shall be filled by election or nomination, as the case may
be, and the person elected or nominated to fill the vacancy shall hold office only for the remainder of the
term for which the member whose place he takes was elected or nominated.
(4) Members of the Central Council shall be eligible for re-election or re-nomination.
(5) Where the said term of five years is about to expire in respect of any member, a successor may be
elected or nominated at any time within three months before the said term expires but he shall not assume
office until the said term has expired.
8. Meetings of Central Council .—(1) The Central Council shall meet at least once in each year at
such time and place as may be appointed by the Central Council.
(2) Unless otherwise prescribed, one -third of the total number of members of the Central Council
shall form a quorum, and all the acts of the Central Council shall be decided by a majority of the members
present and voting:
Provided that no decision of the Central Council in relation to any Indian medicine shall be effective
unless three members representing Ayurveda, Siddha 1[or Unani] system of medicine, as the case may be,
are present at the meeting and support the decision.
9. Committees for Ayurveda, Si ddha and Unani.—2[(1) The Central Council shall constitute from
amongst its members,—
(a) a committee for Ayurveda;
(b) a committee for Siddha; and
(c) a committee for Unani,
and each such committee shall consist of members elected under clause ( a) or clause (b) or nominated
under clause ( c) of sub -section (1) of section 3 representing the Ayurveda, Siddha or Unani systeme of
medicine, as the case may be.]

1. The words in brackets shall stand substituted (date to be notified) by Act 43 of 2010, s. 4, to read as “, Unani or Sowa-Rigpa”.
2. Sub-section (1) shall stand substituted (date to be notified) by s. 5, ibid.,to read as under:—
“(1) The Central Council shall constitute from amongst its members,—
(a) a committee for Ayurveda;
(b) a committee for Siddha;
(c) a committee for Unani; and
(d) a committee for Sowa-Rigpa,
and each such committee shall consist of members elected under clause ( a) or clause ( b) or nominated under clause ( c) of
sub-section (1) of section 3 representing the Ayurveda, Siddha, Unani or Sowa-Rigpa system of medicine, as the case may be.”.
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(2) The Vice -President for each of the Ayurveda, Siddha 1[and Unani] systems of medicine elected
under sub-section (3) of section 3 shall be, respectively, the Chairman of the Committees referred to in
clauses (a), (b) and (c) of sub-section (1).
(3) Subject to such general or special directions as the Central Council may from time to time give,
each such committee shall be competent to deal with any matter relating to Ayurveda, Siddha 2[or Unani]
system of medicine, as the case may be, within the competence of the Central Council.
10. Other committees.—The Central Council may constitute from amongst i ts members such other
committees for general or special purposes as the Central Council deems necessary to carry out the
purposes of this Act.
11. Meetings of committees.—(1) The committees constituted under sections 9 and 10 shall meet at
least once in each year at such time and place as may be appointed by the Central Council.
(2) Unless otherwise prescribed, one-third of the total number of members of a committee shall form
a quorum, and all the acts of the committee shall be decided by a majority of the members present and
voting.
12. Officers and other employees of Central Council.—The Central Council shall—
(a) appoint a Registrar who shall act as Secretary and who may also, if deemed expedient, act as
Treasurer;
(b) employ such other persons as it deems necessary to carry out the purposes of this Act;
(c) require and take from the Registrar, or from any other employee, such security for the due
performance of his duties as the Central Council deems necessary; and
(d) with the previous sanction of the Central Government, fix the remuneration and allowances to
be paid to the President , Vice-President and members of the Central Council and to the members of
the committees thereof and determine the conditions of service of the employees of the Central
Council.
13. Vacancies in the Central Council and Committees thereof not to invalidate acts, etc.—No act
or proceeding of the Central Council or any committee thereof shall be called in question on the ground
merely of the existence of any vacancy in, or any defect in the constitution of, the Central Council or the
committee, as the case may be.
3[CHAPTER IIA
PERMISSION FOR NEW MEDICAL COLLEGE, COURSE, ETC.
13A. Permission for establishment of new medical college, new course of study, etc .—(1)
Notwithstanding anything contained in this Act or any other law for the time being in force,—
(a) no person shall establish a medical college; or
(b) no medical college shall—
(i) open a new or higher course of study or training, including a post-graduate course of study
or training, which would enable a student of such course or training to qualify himself for the
award of any recognised medical qualification; or
(ii) increase its admission capacity in any course of study or training including a post -
graduate course of study or training,
except with the previous permission of the Central Government obtained in accordance with the
provisions of this section.

1. The words in brackets shall stand substituted (date to be notified) by Act 43 of 2010, s. 3 to read as “, Unani and Sowa-Rigpa”.
2. The words in brackets shall stand substituted (date to be notified) by s. 5, ibid., to read as “, Unani or Sowa-Rigpa”.
3. Subs. by Act 58 of 2003, s. 3, for Chapter IIA (w.e.f. 7-11-2003).
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Explanation 1.—For the purposes of this section, “person” includes any University or a trust, but does
not include the Central Government.
Explanation 2.—For the purposes of this section, “admission capacity”, in relation to any course of
study or training, including post-graduate course of study or training, in a medical college, means the
maximum number of students as may be fixed by the Central Government from time to time for being
admitted to such course or training.
(2) Every person or medical college shall, for the purpose of obtaining permission under sub -section
(1), submit to the Central Government a scheme in accordance with the provisions of sub -section (3) and
the Central Government shall refer the scheme to the Central Council for its recommendations.
(3) The scheme referred to in sub -section (2), shall be in such form and contain such particulars and
be preferred in such manner and accompanied with such fee, as may be prescribed.
(4) On receipt of a scheme from the Central Government under sub -section (2), the Central Council
may obtain such other particulars as may be considered necessary by it from the person or the medical
college concerned, and thereafter, it may,—
(a) if the scheme is defective and does not contain necessary particulars, give a reasonable
opportunity to the person or medical college concerned for making a written representation and it
shall be open to such person or medical college to rectify the defects, if any, specified by the Central
Council;
(b) consider the scheme, having regard to the factors referred to in sub-section (8) and submit it to
the Central Government together with its recommendations thereon within a period not exceeding six
months from the date of receipt of the reference from the Central Government.
(5) The Central Government may, after considering the scheme and recommendation s of the Central
Council under sub -section ( 4) and after obtaining, where necessary, such other particulars as may be
considered necessary by it from the person or medical college concerned and having regard to the factors
referred to in sub -section (8), either approve the scheme with such conditions, if any, as it may consider
necessary or disapprove the schem e and any such approval shall c onstitute as a permission under
sub-section (1):
Provided that no scheme shall be disapproved by the Central Government except after giving the
person or medical college concerned a reasonable opportunity of being heard:
Provided further that nothing in this sub -section shall prevent any person or medical college whose
scheme has not been approved by the Central Government to submit a fresh scheme and the provision s of
this section shall apply to such scheme as if such scheme had been submitted for the first time under sub -
section (2).
(6) Where, within a period of one year from the date of submission of the scheme to the Central
Government under sub-section (2), no order is communicated by the Central Government to the person or
medical college submitting the scheme, such scheme shall be deemed to have been approved by the
Central Government in the form in which it was submitted, and, accordingly, the permission of the
Central Government required under sub-section (1) shall also be deemed to have been granted.
(7) In computing the time -limit specified in sub -section (6), the time taken by the person or medical
college concerned submitting the scheme, in furnishing any part iculars called for by the Central Council,
or by the Central Government, shall be excluded.
(8) The Central Council while making its recommendations under clause ( b) of sub -section (4) and
the Central Government while passing an order, either approving or disapproving the scheme under sub -
section (5), shall have due regard to the following factors, namely:—
(a) whether the proposed medical college or the existing medical college seeking to open a new
or higher course of study or training, would be in a position to offer the minimum standards of
medical education as prescribed by the Central Council under section 22;
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(b) whether the person seeking to establish a medical college or the existing medical college
seeking to open a new or higher course of study or training or to increase its admission capacity has
adequate financial resources;
(c) whether necessary facilities in respect of staff, equipment, accommodation, training, hosp ital
or other facilities to ensure proper functioning of the medical college or conducting the new course of
study or training or accommodating the increased admission capacity have been provided or would be
provided within the time-limit specified in the scheme;
(d) whether adequate hospital facilities, having regard to the number of students likely to attend
such medical college or course of study or training or the increased admission capacity have been
provided or would be provided within the time-limit specified in the scheme;
(e) whether any arrangement has been made or programme drawn to impart proper training to
students likely to attend such medical college or the course of study or training by persons having
recognised medical qualifications;
(f) the requirement of manpower in the field of practice of Indian medicine in the college;
(g) any other factors as may be prescribed.
(9) Where the Central Government passes an order either approving or disapproving a scheme under
this section, a copy of the order shall be communicated to the person or medical college concerned.
13B. Non-recognition of medical qualifications in certain cases. —(1) Where any medical college
is established without the previous permission of the Central Government in accordance wi th the
provisions of section 13 A, medical qualification granted to any student of such medical college shall not
be deemed to be a recognised medical qualification for the purposes of this Act.
(2) Where any medical college opens a new or higher course of study or training including a post -
graduate course of study or training without the previous permission of the Central Government in
accordance with the provisions of section 13A, medical qualification granted to any student of such
medical college on the basis of such study or training shall not be deemed to be a recognised medical
qualification for the purposes of this Act.
(3) Where any medical college increases its admission capacity in any course of study or training
without the previous permission of the Central Government in accordance with the provisions of section
13A, medical qualification granted to any student of such medical college on the basis of the increase in
its admission capacity shall not be deemed to be a recognised medical qualification for the purposes of
this Act.
13C. Time for seeking permission for certain existing medical colleges .—(1) If any person has
established a medical coll ege or any medical college has opened a new or higher course of study or
training or increased the admission capacity on or before the commencement of the Indian Medicine
Central Council (Amendment) Act, 2003, such person or medical college, as the case ma y be, shall seek,
within a period of three years from the said commencement, permission of the Central Government in
accordance with the provisions of section 13A.
(2) If any person or medical college, as the case may be, fails to seek permission under sub -section
(1), the provisions of section 13B shall apply, so far as may be, as if permission of the Central
Government under section 13A has been refused.]
CHAPTER III
RECOGNITIONOF MEDICAL QUALIFICATIONS
14. Recognition of medical qualifications granted by certain medical institutions in India .—(1)
The medical qualifications granted by any University, Board , or other medical institution in India which
are included in the Second Schedule shall be recognised medical qualifications or the purposes of this
Act.

(2) Any University, Board or other medical institution in India which grants a medical qualification
not included in the Second Schedule may apply to the Central Government to have any such qualification
recognised, and the Central Government, after con sulting the Central Council, may, by notification in the
Official Gazette, amend the Second Schedule so as to include such qualification therein, and any such
notification may also direct that an entry shall be made in the last column of the Second Schedul e against
such medical qualification declaring that it shall be a recognised medical qualification only when granted
after a specified date.
15. Recognition of medical qualifications granted by certain medical institutions whose
qualifications are not included in Second Schedule.—The medical qualifications included in the Third
Schedule granted to a citizen of India before the 15th day of August, 1947, by any medical institution in
any area which was comprised before that date within India as defined in the Government of India Act,
1935, shall also be recognised medical qualifications for the purposes of this Act.
16. Recognition of medical qualifications granted by medical institutions in countries with
which there is a scheme of reciprocity .—(1) The medical qualifications granted by medical institutions
outside India which are included in the Fourth Schedule shall be recognised medical qualifications for the
purposes of this Act.
(2) The Central Council may enter into negotiations with the authority in any State or country outside
India, which by the law of such State or country is entrusted with the maintenance of a Register of
practitioners of Indian medicine, for the settling of a scheme of reciprocity for the recognition of medical
qualifications in Indian medicine, and in pursuance of any such scheme, the Central Government may, by
notification in the Official Gazette, amend the Fourth Schedule so as to include therein any medical
qualification which the Central Council has decided should be recognised a nd any such notification may
also direct that an entry shall be made in the last column of the Fourth Schedule against such medical
qualification declaring that it shall be recognised medical qualification only when granted after a specified
date.
17. Rights of persons possessing qualifications included in Second, Third and Fourth Schedules
to be enrolled .—(1) Subject to the other provisions contained in this Act, any medical qualification
included in the Second, Third or Fourth Schedule shall be suffi cient qualification for enrolment on any
State Register of Indian Medicine.
(2) Save as provided in section 28, no person other than a practitioner of Indian medicine who
possesses a recognised medical qualification and is enrolled on a State Register or t he Central Register of
Indian Medicine,—
(a) shall hold office as Vaid, Siddha, Hakim or 1[physician or] any other office (by whatever
designation called) in Government or in any institution maintained by a local or other authority;
(b) shall practise Indian medicine in any State;
(c) shall be entitled to sign or authenticate a medical or fitness certificate or any other certificate
required by a law to be signed or authenticated by a duly qualified medical practitioner;
(d) shall be entitled to give eviden ce at any inquest or in any court of law as an expert under
section 45 of the Indian Evidence Act, 1872 (1 of 1872), on any matter relating to Indian medicine.
(3) Nothing contained in sub-section (2) shall affect,—
(a) the right of a practitioner of Indian medicine enrolled on a State Register of Indian Medicine
to practise Indian medicine in any State merely on the ground that, on the commencement of this Act,
he does not possess a recognised medical qualification;
(b) the privileges (including the right to practise any system of medicine) conferred by or under
any law relating to registration of practitioners of Indian medicine for the time being in force in any
State on a practitioner of Indian medicine enrolled on a State Register of Indian Medicine;

1. The words in brackets shall stand substituted (date to be notified) by Act 43 of 2010, s. 6, to read as “physician or Amchi”.
10

(c) the right of a person to practise Indian medicine in a State in which, on the commencement of
this Act, a State Register of Indian Medicine is not maintained if, on such commencement, he has
been practicing Indian medicine for not less than five years;
(d) the rights conferred by or under the Indian Medical Council Act, 1956 (102 of
1956)[including the right to practise medicine as defined in clause (f) of section 2 of the said Act], on
persons possessing any qualifications included in the Schedules to the said Act.
(4) Any person who acts in contravention of any provision of sub -section (2) shall be punished with
imprisonment for a term which may extend to one year, or with fine which may extend to one thousand
rupees, or with both.
18. Power to req uire information as to courses of study and examinations .—Every University,
Board or medical institution in India which grants a recognised medical qualification shall furnish such
information as the Central Council may, from time to time, require as to th e courses of study and
examinations to be undergone in order to obtain such qualification, as to the ages at which such courses of
study and examinations are required to be undergone and such qualification is conferred and generally as
to the requisites for obtaining such qualification.
19. Inspectors at examinations .—(1) The Central Council shall appoint such number of medical
inspectors as it may deem requisite to inspect any medical college, hospital or other institution where
education in Indian medicin e is given, or to attend any examination held by any University, Board or
medical institution for the purpose of recommending to the Central Government recognition of medical
qualifications granted by that University, Board or medical institution.
(2) The medical inspectors shall not interfere with the conduct of any training or examination, but
shall report to the Central Council on the adequacy of the standards of education including
staffequipment, accommodation, training and other facilities prescribed for giving education in Indian
medicine or on the sufficiency of every examination which they attend.
(3) The Central Council shall forward a copy of any such report to the University, Board or medical
institution concerned, and shall also forward a copy w ith the remarks of the University, Board or medical
institution thereon, to the Central Government.
20. Visitors at examinations .—(1) The Central Council may appoint such number of visitors as it
may deem requisite to inspect any medical college, hospital or other institution where education in Indian
medicine is given or to attend any examination for the purpose of granting recognised medical
qualifications.
(2) Any person, whether he is a member of the Central Council or not, may be appointed as a visitor
under this section but a person who is appointed as an inspector under section 19 for any inspection or
examination shall not be appointed as a visitor for the same inspection or examination.
(3) The visitors shall not interfere with The conduct of any training or examination, but shall report to
the President of the Central Council on the adequacy of the standards of education including staff,
equipment, accommodation, training and other facilities prescribed for giving education in Indian
medicine or on the sufficiency of every examination which they attend.
(4) The report of a visitor shall be treated as confidential unless in any particular case the President of
the Central Council otherwise directs:
Provided that if the Central Government requires a copy of the report of a visitor, the Central Council
shall furnish the same.
21. Withdrawal of recognition.—(1) When upon report by the inspector or the visitor, it appears to
the Central Council—
(a) that the courses of study and examination to be undergone in, or the proficiency required from
candidates at any examination held by, any University, Board or medical institution, or
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(b) that the staff, equipment, accommodation, training and other facilities for instruction and
training provided in such University, Board or medical institution or in any college or other institution
affiliated to the University,
do not conform to the standard prescribed by the Central Council, the Central Council shall make a
representation to that effect to the Central Government.
(2) After considering such representation, the Central Government may send it to the Government of
the State in which the University, Board or medical institution is situated and the State Government shall
forward it along with such remarks as it may choose to make to the University, Board or medical
institution, with an intimation of the period within which the University, Board or medical institution may
submit its explanation to the State Government.
(3) On the receipt of the explanation or, where n o explanation is submitted within the period fixed,
then, on the expiry of that period, the State Government shall make its recommendations to the Central
Government.
(4) The Central Government, after making such further inquiry, if any, as it may think fi t, may, by
notification in the Official Gazette, direct that an entry shall be made in the appropriate Schedule against
the said medical qualification declaring that it shall be a recognised medical qualification only when
granted before a specified date, or that the said medical qualification if granted to students of a specified
college or institution affiliated to any University shall be recognised medical qualification only when
granted before a specified date or, as the case may be, that the said medic al qualification shall be
recognised medical qualification in relation to a specified college or institution affiliated to any University
only when granted after a specified date.
22. Minimum standards of education in Indian medicine.—(1) The Central Council may prescribe
the minimum standards of education in Indian medicine, required for granting recognised medical
qualifications by Universities, Boards or medical institutions in India.
(2) Copies of the draft regulations and of all subsequent amendments thereof shall be furnished by the
Central Council to all State Governments and the Central Council shall, before submitting the regulations
or any amendment thereof, as the case may be, to the Central Government for sanction, take into
consideration the comments of any State Government received within three months from the furnishing of
the copies as aforesaid.
(3) Each of the Committees referred to in clauses ( a), (b) and (c) of sub-section (1) of section 9 shall,
from time to time, report to the Central Co uncil on the efficacy of the regulations and may recommend to
the Central Council such amendments thereof as it may think fit.
CHAPTER IV
THE CENTRAL REGISTER OF INDIAN MEDICINE
23. The Central Register of Indian Medicine .—(1) The Central Council shall cause to be
maintained in the prescribed manner, a register of practitioners in separate parts for each of the system of
Indian medicine to be known as the Central Register of Indian Medicine which shall contain the names of
all persons who are for the time being enrolled on any State Register of Indian Medicine and who possess
any of the recognised medical qualifications.
(2) It shall be the duty of the Registrar of the Central Council to keep and maintain the Central
Register of Indian Medicine in accordance with the provisions of this Act and of any orders made by the
Central Council, and from time to time to revise the register and publish it in the Gazette of India and in
such other manner as may be prescribed.
(3) Such register shall be deemed to be a public document within the meaning of the Indian Evidence
Act, 1872 (1 of 1872), and may be proved by a copy published in the Gazette of India.

24. Supply of copies of State Register of Indian Medicine.—Each Board shall supply to the Central
Council thre e printed copies of the State Register of Indian Medicine as soon as may be after the
commencement of this Act and subsequently after the first day of April of each year, and each Board shall
inform the Central Council without delay of all additions to and other amendments in the State Register of
Indian Medicine made from time to time.
25. Registration in the Central Register of Indian Medicine .—The Registrar of the Central
Council may on receipt of the report of registration of a person in a State Register of Indian Medicine or
on application made in the prescribed manner by any person, enter his name in the Central Register of
Indian Medicine, provided that the Registrar is satisfied that the perso n concerned is eligible under this
Act for such registration.
26. Professional conduct.—(1) The Central Council may prescribe standards of professional conduct
and etiquette and a code of ethics for practitioners of Indian medicine.
(2) Regulations made by the Central Council under sub -section ( 1) may specify which violations
thereof shall constitute infamous conduct in any professional respect, that is to say, professional
misconduct, and such provision shall have effect notwithstanding anything contained in any law for the
time being in force.
27. Removal of names from the Central Register of Indian Medicine .—(1) If the name of any
person enrolled on a State Register of Indian Medicine is removed therefrom in pursuance of any power
conferred by or under an y law relating to registration of practitioners of Indian medicine for the time
being in force in any State, the Central Council shall direct the removal of the name of such person from
the Central Register of Indian Medicine.
(2) Where the name of any person has been removed from a State Register of Indian Medicine on any
ground other than that he is not possessed of the requisite medical qualifications or where any application
by the said person for restoration of his name to the State Register of Indian Medicine has been rejected,
he may appeal in the prescribed manner and subject to such conditions, including , conditions as to the
payment of a fee, as may be prescribed, to the Central Government whose decision, which shall be given
after consulting the C entral Council, shall be binding on the State Government and on the authorities
concerned, with the preparation of the State Register of Indian Medicine.
28. Provisional registration for practice .—If the courses of study to be undergone for obtaining a
recognised medical qualification in Indian medicine include a period of training after a person has passed
the qualifying examination and before such qualification is conferred on him, any such person shall, on
application made by him in this behalf, be grant ed provisional registration in a State Register of Indian
Medicine by the Board concerned in order to enable him to practi se Indian medicine in an approved
institution for the purpose of such training and for no other purpose for the period aforesaid.
29. Privileges of persons who are enrolled on the Central Register of Indian Medicine .—Subject
to the conditions and restrictions laid down in this Act regarding practice of Indian medicine by persons
possessing certain recognised medical qualifications, every person whose name is for the time being
borne on the Central Register of Indian Medicine shall be entitled according to his qualifications to
practise Indian medicine in any part of India and to recover in due course of law in respect of such
practise any expenses, charges in respect of medicaments or other appliances or any fees to which he may
be entitled.
30. Registration of additional qualifications .—(1) If any person whose name is entered in the
Central Register of Indian Medicine obtains any title, d iploma or other qualification for proficiency in
Indian medicine which is a recognised medical qualification, he shall, on application made in this behalf
in the prescribed manner, be entitled to have an entry stating such other title, diploma or other
qualification made against his name in the Central Register of Indian Medicine either in substitution for or
in addition to any entry previously made.
(2) The entries in respect of such person in a State Register of Indian Medicine shall be altered in
accordance with the alterations made in the Central Register of Indian Medicine.
13

31. Persons enrolled on Central Register of Indian Medicine to notify change of place of
residence and practice.—Every person registered in the Central Register of Indian Medicine shall notify
any transfer of the place of his residence or practice to the Central Council and to the Board concerned,
within ninety days of such transfer, failing which his right to participate in the election of members to the
Central Council or a B oard shall be liable to be forfeited by order of the Central Government either
permanently or for such period as may be specified therein.
CHAPTER V
MISCELLANEOUS
32. Information to be furnished by Central Council and publication thereof .—(1) The Central ,
Council shall furnish such reports, copies of its minutes, abstracts of its accounts, and other information to
the Central Government as that Government may require.
(2) The Central Government may publish in such manner as it may think fit, any report, copy, abstract
or other information furnished to it under this section or under section 20.
33. Commission of inquiry.—(1) Whenever it is made to appear to the Central Government that the
Central Council is not complying with any of the provisions of this Ac t, the Central Government may
refer the particulars of the complaint to a commission of inquiry consisting of three persons, two of whom
shall be appointed by the Central Government, one being a Judge of a High Court, and one by the Central
Council, and such commission shall proceed to inquire in a summary manner and to report to the Central
Government as to the truth of the matters charged in the complaint, and in case of any charge of default or
of improper action being found by the commission to have bee n established, the commission shall
recommend the remedies, if any, which are in its opinion necessary.
(2) The Central Government may require the Central Council to adopt the remedies so recommended
within such time as, having regard to the report of the commission, it may think fit, and if the Central
Council fails to comply with any such requirement, the Central Government may amend the regulations
of the Central Council, or make such

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