The Paschim Banga Ayurvedic System Of Medicine Act, 1961

West Bengal Act XIII of 1961 
THE PASCHIM BANCA AYURVEDIC SYSTEM OF 
MEDICINE ACT, 1961. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the 16th June, 1961.] 
[16th June, 1961.] 
An Act to provide for the development of the Ayurvedic 
system of medicine, to regulate the teaching and 
practice thereof and to deal with certain other connected 
matters. 
It is hereby enacted in the Twelfth Year of the Republic 
of India, by the Legislature of Weit Bengal, as follows :- 
1. (1) This Act may be called the Paschim B'anga 
Ayurvedic System of Medicine Act, 1961. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, appoint. 
2. In this Act, unless the context otherwise requires,— 
(1) "General Council and State Faculty of Ayurvedic 
Medicine, West Bengal" means the General 
Council and State Faculty of Ayurvedic Medi-
cine, West Bengal, established by resolution 
No. 315 Medical, dated 2nd February, 1937 of the 
Government of Bengal as subsequently amended ; 
(2) "Member" means a member of the Perished; - 
(3) "Parishad" means the Paschim Banga Ayurved 
Parishad constituted under section 3; 
(4) "prescr.,ibed" means prescribed by rules ;  
(5) "President" means the President of the Parishad; 
(6) "Register" means the Register of Ayurvedic practi-
tioners maintained under this Act; 
(7) "registered Ayurvedic practitioner" means an 
Ayurvedic practitioner registered under the pro-
visions of this Act; 
(8) "Registrar" means the Registrar of the Perished; 
(9) "regulations" means regulations made by the 
Perished under this Act ; 
(10) "rules" means rules made by the ,State Government 
under this Act; 
(Li) "Vice-President" means the Vice-President of the 
Parishad. 
Short title, 
extent and 
earmence. 
went. 
Definitions. 
Constitu-
tion of the 
Paaohim 
Bongo 
Ayurved 
Parishad. 
2 	 The Pasohim Banga Ayurvedic- System, of Medicine 
Act, 1961. 
[West Ben. Act 
(Sections 3-5.) 
3. As soon as may be after the commencement of this 
Act, the State Government shall, by notification in the 
Official Gazette, establish a body corporate with perpetual 
succession and a common seal named the Paschim Banga 
Ayurved Parishad. The Parishad shall be entitled to acquire 
and hold movable and immovable property, to transfer such 
property, to contract and to do all things necessary for the 
purposes of this Act and shall by its name sue and be sued. 
Trani- 	 4. Upon the constitution of the Parishad— tiormi provision. 	 (1) the General Council and State Faculty of Ayurvedic 
Medicine, West Bengal, shall cease to exist and 
the assets and liabilities thereof shall stand trans-
.‘e f erred to the Parishad; 
any order passed, any appointment made, anything 
whatsoever begun or done by the General Council 
and State Faculty of Ayurvedic Medicine, West 
Bengal, shall, so far as it is consistent with the 
provisions of this Act, be deemed to have been 
passed, made, begun or done by the Paris had. 
Composi- 
tion of the 
Parishad. 
5, (1) The Parishad shall consist of the following 
members, namely : — 
(a) a President nominated by the State Government; 
(b) seven Members nominated by the Elate Government 
of whom three shall be registered Ayurvedic 
practitioners ; 
(c) one Member nominated by the Vice-Chancellor of 
• the University of Calcutta ; 
(4) the Principal of the State Ayurvedic College, 
ex-officio, when such a college is established ; 
(e) the Head of the Ayurvedic Research Institute, 
ex-officio, when such an Institute is established ; 
(f) the Principal or Head of an Ayurvedic Tol, 
nominated by the State Government, when such 
an institution is established : 
Provided that until the institutions referred to in 
clauses (d), (e) and (f) ,are established, the 
Principals or Heads of existing institutions or 
other suitable persons may be nominated by the 
State Government ; 
(g) eight Members who are citizens of India, eledted by 
registered Ayurvedic practitioners, two being 
elected by registered Ayurvedic practitioners 
having registered address within the Presidency 
Division from among themselves, two being 
(2) 
West Ben. Act XXXIII 
of 1951. 
The Paschim Banga Ayurvedic System of Medicine 
Act, 1961. 
XIII Of 1961.] 
(Sections 6-9.) 
elected by registered Ayurvedie practitioners 
having registered address within the Burdwan 
Division from among themselves and four being 
elected by registered Ayurvedic practitioners 
having registered address within the Calcutta and 
Howrah municipal areas from among themselves. 
Explanation.—The expression "Calcutta and Howrah 
municipal areas" means Calcutta as defined in the 
Calcutta Municipal Act, 1951, together with the 
area included in the Howrah municipality and the 
expressions "Presidency Division" and "Burdwan 
Division" shall not be deemed to include any 
part of the areas included within the Calcutta and 
Howrah municipal areas. 
(2) Notwithstanding anything contained in the foregoing 
sub-section or elsewhere in this Act, on the first constitution of the Parishad after its establishment, all the Members of the Parishad shall be nominated by the State Government 
and the State Government, shall also nominate one of the 
Members to be the Vice-President. 
6. If the nominating authority referred to in clause (c) of sub-section (1) of section 5, or any electoral body referred to in clause (g) of that sub-section fails by the prescribed date 
to nominate or elect the requisite number of Member or 
Members which such authority or body is entitled to 
nominate or elect, the State Government shall fill up the 
office of such Member or Members by nomination of a person 
or persons qualified to be nominated or elected by such 
authority or body. Any person so nominated by th® State 
Government shall be deemed to have been duly nominated 
or elected a Member by such authority or body. 
Power of State Govern-ment to nominate Members in certain circum-stances. 
7.. A person shall be disqualified for being nominated or Disquali- 
elected a Member of the Parishad, if-- 	 fication 
(1) he has been convicted of any offence declared by for nomi-nation or rules to involve moral turpitude ; 	 election. 
(2) he 's an undischarged insolvent; 
(3) he Las been adjudged by a competent court to be of 
unsound mind; 
(4) he is a person under the age of 25. 
8. The name of every Member nominated or elected under Publica. 
section 5 or section 6 shall be published by the State Govern- tion of 
ment in the Official Gazette. 	 names of Atembers. 
9. A person shall cease to be a Member of the Cessation 
Parishad-- 	 of Member. 
(1) if, without obtaining the permission of the Parishad, ship.  
he is absent from three consecutive meetings of 
the Parishad; or 
4 	 The Paschini Banga Ayurvedic System of Medicine 
Act, 1961. 
[West Ben. Act 
(Sections 10-14.) 
(2) if having been nominated or elected as a registered 
Ayurvedic practitioner he ceases to be such a 
registered practitioner ; or 
(3) if he becomes subject to any of the disqualifications 
referred to in clauses (1) to (3) of section 7. 
Filling of 
casual 
vacancies. 
Term of 
office of 
Members. 
10. If any Member dies or resigns his office or ceases to 
be a Member for any other reason the vacancy shall be filled 
up within six months by a fresh nomination or election under 
section 5 or section 6 and the Member so nominated or elected 
shall hold office for the unexpired period of the term of 
office of the Member whose place he fills. 
11. (1) Subject to the provisions of section 10, 
the term of office of the Members nominated or elected under 
section 5 or section 6 shall be for four years commencing from 
the date of the first meeting of the Parishad after its first 
constitution or any subsequent periodical reconstitution, as 
the case may be. 
(2) The term of four years referred to in sub-section (1) 
shall be held to include any period which may elapse between 
the expiry of the said period of four years and the date of 
the first meeting of the Perished following its reconstitution 
at which a quorum is present. 
Resigna- 	 12. The President, the Vice-President or a Member may 
tion. 	 resign his office by writing under his hand addressed to the 
State Government. 
The Presi- 	 13. (1) The President shall hold office for the period 
dent, 	 mentioned in section 11. 
(2) If the President dies or resigns his office or ceases to 
hold office, the State Government shall nominate another 
person as President and such President shall hold office for 
the unexpired portion of the term of office of the previous 
President in whose place he is nominated. 
The Vice-
President. 
14. (1) The Members of the Perished shall, at the first 
meeting after every periodical reconstitution, elect from 
amongst themselves, a registered Ayurvedic practitioner as 
Vice-President in such manner as may be prescribed. 
(2) The Vice-President shall hold office for the period 
mentioned in section 11: 
Provided that a Vice-President shall cease to hold office if 
he ceases to be a Member of the Parishad. 
The Paschi/rn Banga Ayurvedic System of Medicine 
Act. 1961. 
XIII of 11961.1 
(Sections 15, 16.) 
(3) If the Vice-President dies or resigns his office or ceases 
to hold office, the Members of the Parishad shall elect, from 
amongst themselves, another registered Ayurvedic practi-
tioner as Vice-President in such manner as may be pres-
cribed and such Vice-President shall hold office for the 
unexpired period of the term of office of the previous Vice-
President whose office he fills. 
15. (1) The Members of the Parishad shall constitute 
from amongst themselves, an Executive Committee called 
"Karyya Nirvahaka Samiti" to perform such functions as 
may be delegated to it by the Parishad. 
(2) The Karyya !Nirvahaka Samiti shall consist of the 
President and the Vice-President, ea-officio, and five other 
members elected by the Members of the Parishad from 
amongst themselves. 
(3) The President and the Vice-President of the Parishad 
shall be the President and the Vice-President respectively 
of the Karyya Nirvahaka 
(4) The term of office of an elected member of the 
Karyya. Nirvahaka Samiti shall be two years from the date 
of his election, but, subject to his being a Member of the 
Parishad, he shall be eligible for re-election to the Karyya 
Nirvahaka Samiti. 
(5) No business shall be transacted at any meeting of the 
Karyya Nirvahaka Samiti unless a quorum of three members 
be present. 
(6) The Parishad may also, subject to the approval of 
the State Government, from time to time appoint one or 
more Committees consisting of Members of the Parishad 
or outsiders or both on such terms as may be approved by 
the State Government for the purpose of advising it on such 
matters as it •deems necessary and may appoint a convener 
for any such Committee who shall preside over the meetings 
of the Committee. 
(7) The Parishad may make regulations for the conduct 
of business of the Karyya Nirvahaka Samiti and of Com-
mittees appointed by it. 
Karyya 
Nirvahaka Salad. 
16. (1) The Parishad shall hold its meetings at such Meetings. 
intervals and at such places as may be provided by 
regulations. 
(2) No business shall be transacted at any meeting of 
the Parishad unless a quorum of seven Members be 
present. 
6 	 The Paschim Banga Ayurvedic System. of Medicine 
Act, 1961. 
[West Ben. Act 
Expenses 
to be paid 
to Mem-
bers and 
other 
persons. 
Power to 
take cer-
tain steps 
for deve-
loping 
Ayurvedio 
system of 
medicine. 
Powers of 
the 
Parishad. 
(Sections 17-19.) 
(3) Save as provided in section 25, all questions arising 
at any meeting shall be decided by votes of the majority of 
the Members present and voting or in case of an equality of 
votes by the casting vote of the President or, in his absence, 
of the Member presiding at the meeting. 
17. The Parishad shall pay to its President, Vice-
President and Members and other persons appointed by it 
to any Committee referred to in sub-section (6) of section 15, 
such expenses for attending at meetings of the Parishad, of 
the Karyya Nirvahaka Samiti or of such Committee and 
such travelling expenses for journeys undertaken in the per-
formance of duties as may be prescribed. 
18. Subject to the provisions of any law for the time 
being in force relating to drugs and poisons, the State 
Government shall have power,— 
(a) to establish and maintain a State Ayurvedic College 
with hospitals attached to it, a State Ayurvedic 
Research Institute and Ayurvedic tols; 
to establish and maintain Ayurvedic hospitals, 
dispensaries, asylums or infirmaries in West 
Bengal ; 
(c) to establish an Ayurvedic Pharmaceutical Depart-
ment for the supply of Ayurvedic medicines to the 
Ayurvedic hospitals, dispensaries, asylums and 
infirmaries and also to registered Ayurvedic 
practitioners ; 
(d) to provide for the grant of licenses to manufacturers, 
stockists or sellers of Ayurvedic drugs and 
medicines and for the conditions for the grant of • such licenses including conditions regarding 
strength, potency, composition or other parti-
culars of such drugs or medicines being marked 
on the containers, covers or wrappings thereof ; 
(e) to establish and maintain a S:tate herbarium; 
(f) to foster the plantation of Ayurvedic medicinal 
plants. 
19. The Parishad shall have the following powers, 
namely :— 
(1) to grant affiliation to institutions teaching the 
Ayurvedic system of medicine or to withdraw, 
after giving the authorities of an institution 
an opportunity to show cause against the action 
proposed to be taken, such affiliation, and to 
call on the authority of any such institution or 
of an institution applying for affiliation to 
The Paschim Banga Ayurvedic System of Medicine 	 7 
Act, 1951.   
XIII of 1961.] 
(Section 19.) 
furnish within such period as may be specified 
such reports, returns or other information as 
the Parishad may require to judge the efficiency 
of the institution; 
(2) to hold examinations and to 
certificates, diplomas or 
who shall have pursued a 
institutions affiliated to the 
the necessary examinations; 
to draw up syllabuses of 
examinations held by the 
to provide for instruction or for refresher courses in 
such branches of medical science as would be 
useful to persons studying the Ayurvedic system 
of medicine; 
to appoint examiners and to fix their 
and to publish the results of the examinations 
held by it ; 
to grant scholarships, prizes and medals to students 
of institutions affiliated to the Parishad who are 
meritorious or stipends to students who are poor 
and deserving; and with the sanction of the State 
Government, to grant to students scholarship for 
research or special study in any institution that 
the Parishad may think fit, whether in India or 
abroad and to endow chairs of Ayurvedic system 
of medicine in institutions affiliated to the 
Paris had; 
grant and confer 
degrees to persons 
course of study in 
Parishad and passed 
study for different 
Parishad; 
remuneration 
(7) to 
(8) to 
(9) to 
( 10) to 
confer honorary degrees on Ayurvedic practitioners 
of extraordinary merit; 
collect prescribed fees or charges for admission to 
the examinations held by the Parishad and for 
mrtificates, diplomas or degrees granted or 
conferred by it; 
exercise general supervision over the residential 
and disciplinary arrangements made by the 
institutions affiliated to the Parishad and 
arrangements for promoting the health and 
general welfare of the students of such 
institutions ; 
recommend to the State Government the sanction 
of a grant to an affiliated institution teaching the 
Ayurvedic system of medicine or the withdrawal 
or suspension, after giving the institution con-
cerned an opportunity of showing cause against 
the action proposed, of any such grant ; 
8 	 The Paschim Banga Ayurvedic System cl Medicine 
Act, 1961. 
[West Ben. Act 
• (Sections 20, 21.) 
(11) to appoint ;  with the previous sanction of the State 
Government, inspectors for the inspection of 
institutions in West Bengal, teaching the 
Ayurvedic system of medicine ; 
(12) to frame and implement a co-ordinated scheme of 
public health of West Bengal based on the 
Ayurvedic system of medicine, with or without 
the addition of modern technique ; 
(13) to receive grants, donations, gifts and endowments ; 
(14) to incur such expenditure, to adopt such measures 
and to do such acts as may be necessary for the 
furtherance of the objects mentioned in this 
section ; 
(15) to perform such other functions as the State Govern-
ment may direct for carrying out the provisions 
of this Act. 
Registrar 
and staff. 
Register 
of regis-
tered 
Ayurvedic 
practi-
tioners. 
20. (1) The Parishad shall, with the previous approval of 
the State Government, appoint a Registrar. The Registrar 
shall receive such salary and allowances as may be prescribed. 
The Parishad may from time to time grant him leave and 
may appoint a person to act in his place. Any person duly 
appointed to act as Registrar shall be deemed to be the 
Registrar for all purposes of this Act. 
(2) The Parishad shall have power to suspend, punish, 
remove or dismiss the Registrar from office : 
Provided that any such order of the Parishad shall be 
subject to appeal to the State Government. 
(3) The Parishad may appoint such other officers and 
servants as it deems necessary : 
Provided that the number and designation of such officers 
and servants, their salaries and allowances shall be subject 
to the previous approval of the State Government. 
(4) The Registrar shall act as the Secretary to the 
Parishad and the Karyya Nirvahaka Samiti. 
(5) The Registrar and all officers and servants appointed 
by the Parishad shall work under the direct control and 
supervision of the President or in his absence, of the Vice-
President. 
21. (1) The Parishad shall maintain a Register in such 
form and in such manner as may be prescribed. 
(2) The Registrar shall from time to time make necessary 
entries in the Register in respect of the persons whose names 
are directed to be registered, their qualifications and their 
addresses and may also from time to time make such 
alterations or modifications as may be required in consequence 
of any orders passed by the Parishad or otherwise. 
The Paschim &alga Ayurredic System of Medicine 	 9 
Act, 7961. 
XIII of 1961.] 
(Sections 22-25.) 
22. (1) Every person who possesses any qualification 
mentioned in Part A or who is qualified under Part B or 
who may obtain a qualification as provided under Part C of 
the Schedule shall, subject to the provisions of this Act and 
on payment of such fee as may be prescribed, be entitled to 
have his name entered in the Register. 
(2) Notwithstanding anything contained in sub-section 
(1), every person who, within a period of two years from the 
date of commencement of this Act, produces proof that he 
has been in regular practice for a period of not less than ten 
years preceding such date shall be entitled to have his name 
entered in the Register on payment of the prescribed fee. 
23. The State Government may, by order published in the Official Gazette, add to, amend, or alter the Schedule: 
Provided that the name of any institution or any 
qualification granted or conferred by any institution shall 
not be removed from the Schedule unless the managing body 
or authority of such institution has been given an opportunity 
of making representation against such removal. 
24. (1) Every person who desires to have his name 
entered in the Register shall submit to the Registrar 
an application in the prescribed form stating : — 
(a) particulars of his qualifications, 
(b) the period for which he has been in practice, and 
(c) his address which is to be his registered address. 
(2) Every application shall be accompanied by the 
prescribed fee and such proof as may be available or necessary 
in support of the qualifications stated in the application. 
25. (1) The Parishad may, on being satisfied that a 
person possesses the requisite qualifications and has paid the 
prescribed 'fee, direct the registration of his name and the 
Registrar shall thereupon make necessary entries in the 
Register and grant him a certificate of registration. 
(2) The Parishad may refuse to permit the registration 
or direct the removal from the Register, of the name of any 
person— 
(a) who has been convicted of any offence declared by 
rules to involve moral turpitude; or 
(b) who has been found guilty of infamous conduct in 
his professional capacity by a majority of at least 
two-thirds of the members of the Parishad after 
a due enquiry into his conduct at which he has 
had an opportunity of being heard in person or of 
being duly represented. 
Persons 
entitled 
to be 
registered. 
Power to 
amend the 
Schedule. 
Informa-
tion re-
quired of 
applicant 
for regis-
tration. 
Power of 
the 
Parishad 
to refuse 
registra-
tion or to 
remove 
name 
from 
Register 
in certain 
cases. 
10 The Pasohim Banga Ayurvedic SysteM. of Medicine 
Act, 1961. 
[West Ben. Act 
(Sections 26-31.) 
(3) Any refusal or removal under sub-section (2) may 
be rescinded if the conduct on the basis of which refusal or 
removal was directed is condoned for good and sufficient 
reasons. 
Renewal. 
Entry of 
additional 
qualifica-
tion. 
Appeal to 
the 
Parishad 
from deci-
sion of the 
Registrar. 
Cancella-
tion of 
fraudulent 
and incor-
rect 
entries. 
Appeal to 
State 
Govern-
ment 
from deci-
sion of the 
Parishad. 
Notice of 
death and 
removal 
of name 
from 
Register. 
26. (1) Every person whose name is entered in the 
Register shall, for the retention of his name in the Register, 
pay to the Parishad annually such renewal fee and at such 
time as may be prescribed. 
(2) Where the renewal fee is not paid by the due date, 
the Registrar shall remove the name of the defaulter from 
the Register : 
Provided that a name so removed may be restored to the 
Register on such conditions as may be prescribed. 
(3) On payment of the renewal fee, the Registrar shall, 
in the prescribed manner, endorse the certificate of 
registration. 
27. If any person whose name is entered in the Register 
obtains any qualification mentioned in the Schedule other 
than the qualification in respect of which he has been 
registered, he shall, on payment of such fee as may be 
prescribed, be entitled to have such qualification entered 
against his name in the Register either in substitution for 
or in addition to any entry previously made and the Regis-
trar shall add to or amend the entry accordingly. 
28. If any person is dissatisfied with any decision of 
the Registrar refusing to enter his qualification under section 
27 in the Register, he may, at any time within three months 
from the date of such decision, appeal to the Parishad in the 
prescribed manner and the decision of the Parishad shall be 
final. 
41. 
29. Any entry in the Register, which is proved to the 
satisfaction of the Parishad to have been fraudulently or 
incorrectly made, may be cancelled under an order in writing 
of the Parishad. 
30. An appeal shall lie to the State Government against 
any decision or order of the Parishad refusing to enter a 
person's name in the Register or removing his name there-
from if filed within three months of the date of decision or 
order and the decision of the State Government shall be final. 
31. Thy Parishad may, on receipt of reliable information 
regarding the death of a person whose name is entered in 
the Register, and on making such enquiry as it may think 
fit, direct the removal of his name from the Register and 
thereupon the Registrar shall cancel the entry relating to 
such person. 
The Paschim Banga Ayurvedic System of Medicine 	 11 Act, 1961. 
X111 of 1961.] 
(Sections 32-34.) 
32. If any person whose name is not entered in the 
Register falsely pretends that it is so entered or uses in 
connection with his name, any words or letters representing 
that his name is so entered, he shall, whether any person 
is actually deceived by such representation or not, be 
punishable, on conviction by a Presidency Magistrate or a 
Magistrate of the First Class, with fine which may extend 
to five hundred rupees. 
33. (1) If any registered practitioner whose name has 
been removed from the Register under sub-section (2) of section 25 or sub-section (2) of section 26, fails, without 
sufficient cause, forthwith to surrender his certificate of 
registration, he shall be punishable with fine which may 
extend to fifty rupees. 
(2) Cognizance of an offence punishable under this sec-
tion shall not be taken except upon complaint made by an 
order of the Parishad. 
34. (1) The Registrar shall, from time to time as 
occasion may require, on or before a date to be fixed in this 
behalf by the Parishad, cause to be printed and published 
(provided that at least twelve months shall have elapsed 
from the date of the last publication) a correct list of the 
names for the time being entered in the Register and setting 
forth therein— 
(a) names of all registered Ayurvedic practitioners 
arranged in alphabetical order according to the 
surname; 
(b) the registered address of each such person; and 
(c) the registered qualifications of each such person and 
the date on which each qualification was -  obtained. 
' 	 (2) The Registrar shall, from time to time as occasion 
arises, cause to be printed and published a list supplementary 
thereto, containing additions and alterations in the Register 
since the publication of the list under sub-section (1). 
(3) Every Court shall presume that any person whose 
name is entered in the latest list printed and published 
under sub-section (1) read with the latest list supplementary 
thereto, if any, printed and published under sub-section (2) 
is duly registered under this Act, and that any person whose 
name is not so entered is not registered under this Act : 
Provided that, in the -case of any person whose name does 
not appear in the latest list printed and published under 
sub-section (1) read with the latest list supplementary there-
to, if any, printed and published under sub-section (2), a 
certified copy, signed by the Registrar, of the entry of the 
name of such person in the Register shall be evidence that 
such person is registered under this Act. 
Penalty on 
unregis-
tered 
person 
represent-
ing that 
he is 
registered. 
Penalty 
for failure 
to surren-
der certifi-
cate of 
registra-
tion. 
Publica-
tion and 
use of 
registi a-
tion list. 
Certain 
privileges 
of Ayur-
vedic 
practi-
tioners. 
Persons 
not regis-
tered as 
Ayurve-
die practi-
tioners not 
eligible for 
certain 
appoint-
meats. 
Bar of 
suit or 
other legal 
proceed-
ings. 
12 	 The Paschim Banga Ayurvedic System of Medicine Act, 
1961. 
[West Ben. Act 
(Sections 35-39.) 
35. A registered Ayurvedic practitioner shall be 
entitle d— 
(a) to grant a death certificate required by any law or 
rule to be signed or authenticated by a duly 
qualified medical practitioner or medical officer ; 
to grant a medical or physical fitness certificate 
required by any law or rule to be signed or 
authenticated by a duly qualified medical 
practitioner or medical officer; 
(c) to give evidence at any inquest or in any court of 
law as an expert under section 45 of the Indian 
Evidence Act, 1872. 
36. Except with the special sanction of the State Gov-
ernment, no Ayurvedic practitioner, who is not registered 
under this Act, shall be competent to hold any appointment 
as a physician, or other medical officer in an Ayurvedic hos-
pital, asylum, infirmary, dispensary or lying-in-hospital, 
which is supported wholly or partially by grants made by 
the State Government, the Parishad or a local authority, or 
any Ayurvedic educational institution which is so supported 
or which is affiliated under clause (1) of section 19 of this 
Act. 
37. No suit, prosecution or other legal proceedings shall 
lie in respect of any act or thing done or omitted to be done 
in the exercise or purported exercise of any power conferred 
by or under this Act on the State Government or the Parishad 
or the Karyya Nirvahaka Samiti or any Committee appointed 
by the Parishad or on the Registrar. 
(b) 
I of 1872. 
Validation. 	 38. No act or thing done by the Parishad, the Karyya 
Nirvahaka Samiti or a Committee appointed-by the Parishad, 
shall be invalid merely on the ground of any vacancy in or 
defect in its composition. 
Finance 
and audit. 
39. (7) All fees payable and prescribed under this Act 
shall be paid to the Parishad. 
(2) An account of all assets and liabilities of the Parishad 
and of all fees, sums, grants, donations, gifts and endowments 
received by it and of all expenses and disbursements incurred 
or made by it shall be maintained in the prescribed manner. 
(3) The account shall be audited annually by such officer 
of Government as may be deputed in this behalf by the State 
Government and the report of such audit shall be sent to the 
State Government and the Parishad by such officer. 
The Paschim Banga Ayurvedic System of Medicine Act, 	 13 1961 
XIII Of 1961.] 
(Sections 40, 41.) 
40. (1) The State Government may from time to time 
make rules for carrying out the purposes of this Act. 
(2) In particular and without prejudice to the generality 
of the foregoing power, such rules may provide for all or 
any of the following matters, namely :— 
the election of Members of the Parishad, members of the Karyya Nirvahaka Samiti and the Vice-President ; 
(ii) the functions to be performed by the President and 
the Vice-President ; 
(iii) the declaration of offences as offences involving 
moral turpitude ; 
(iv) the fees payable under this Act ; 
(v) the expenses to be paid under section 17 ; 
(vi) the salaries and allowances to be paid to the 
Registrar ; 
vii) the grant of licenses and the conditions for the grant 
of such licenses ; 
(viii) the manner in which the account referred to in 
sub-section (2) of section 39 shall be maintained ; 
(ix) the procedure to be followed by the Parishad in— 
(a) conducting any enquiry referred to in clause (b) 
of sub-section (2) of section 2.5, 
(b) disposing of appeals from the decision of the 
Registrar preferred under section 28 ; 
(x) any other matters which may be or is required to 
be prescribed under this Act. 
41. (1) The Parishad may, with the previous approval 
tRegus.la- of the State Government, make regulations, not inconsistent ion  
with this Act or the rules made thereunder for discharging 
its functions' under the Act. 
(2) In particular, and without prejudice to the generality 
of the foregoing power, such regulations may provide for all 
or any of the following matters, namely — 
(i) the time and place at which each meeting shall be 
held ; 
(ii) the issue of notices convening such meeting; 
(iii) the conduct of business thereat ; 
(iv) the conditions of appointment and service and the 
scales of pay and allowances of all the officers and 
servants appointed by the Parishad ; 
any matter for which power to make regulations is 
conferred expressly or by implication on the 
Parishad by this Act. 
Rules. 
(i) 
(v)  
Publica-
tion of 
rules and 
regula-
tions. 
Control of 
the 
Parishad 
by State 
Govern-
ment. 
14 	 The Paschim Banga Ayurvedic System of Medicine Act, 
1961. 
[West Ben. Act 
(Sections 42, 43 and the Schedule.) 
42. All rules and regulations shall be published in 
the Official Gazette. 
43. If at any time it appears to the State Government 
that the Parishad has failed to exercise or has exceeded or 
abused a power, conferred upon it by or under this Act or has 
failed to perform a duty imposed upon it by this Act, the State 
Government may, if it considers such failure, excess or abuse 
to be of a serious character, after giving the Parishad an 
opportunity of being heard, notify the particulars thereof to 
the Parishad and if the Parishad fails to remedy such failure, 
excess or abuse within such time as may be fixed by the State 
Government in this behalf, the State Government may dis-
solve the Parishad and cause all or any of the powers and 
duties of the Parishad to be exercised and performed by such 
agency and for such period as it may think fit. 
THE SCHEDULE. 
(See section 22.) 
Part A. Qualifications enabling a person to have his name 
entered in the Register. 
Description of the qualifications. 
1. (i) Ayu .r. vedthirtha, M.A.S.F. (Mem-
ber of the Ayurvedic State 
Faculty)-5 years. 
Vaidyashiromoni, M.A.S.F. (Mem-
ber of the Ayurvedic State 
Faculty)-5 years. 
Vaidyashastri-4 years 
(iv) Ayurvedthirtha-3 years 
(v) Vaidyabhusan, L.A.S.F. (Licen-
tiate Ayurvedic State Faculty) 
—4 years. 
2. (i) Bhishagratna, L.A.M.S. (Licen-
tiate Ayurvedic Medicine and 
Surgery). 
(ii) Bhishagacharya,, M.A.M.S. (Mas-
ter in Ayurvedic Medicine and 
Surgery). 
3. 	 Vaidyashastri 
Name of the managing body 
or authority granting or 
conferring the qualification 
and its location. 
General Council and State 
Faculty of Ayurvedic Medi-
cine, West Bengal, Calcutta. 
J. B. Ashtanga Ayurvedic 
College, Calcutta. 
. Shyamadas Vaidya-Shastra-
pith, Calcutta. 
Board of Indian System of 
Medicine, Madras. 
Benares Hindu University, 
Bonfires. 
Gurukul University, Kangri. 
Government College of Indi. 
genous Medicine, Madras. 
Board of Indian Medicine, 
Lucknow. 
Government Ayurvedic College, 
Patna. 
U.P. 
The Paschim Banga Ayurvedic System of Medicine 	 15 Act, 1961. 
XIII of 1961.] 
(The Schedule.) 
Description of the qualifications. Name of the managing body 
or authority granting or 
conferring the qualification 
and its location. 
4. (i) Ay -urvedshastri, A.M.B. (Bachelor 
in Ayurvedic Medicine). 
(ii) Ayurvedacharya, A.M.D. (Doctor 
of Ayurvedic Medicine). 
5. (i) Bhishagratna, D.A.M.S. (Diploma 
in Ayurvedic Medicine and 
Surgery). 
Maharaja Cossimbazar Govinda 
Sundari Ayurvedic College, 
Calcutta. 
(ii) Vaidyashiromoni, B.A.M.S. (Ba- 	 Bishwanath Ayurved Mahavi- 
chelor of Ayurvedic Medicine p dyalaya, Calcutta. 
and Surgery). 
(iii) M.A.M.S. (Master of Ayurvedic 
Medicine and Surgery). 
6. (i) G.F.A.M. (Graduate of Faculty 
of Ayurvedic Medicine) 
obtained after 1st January, 1956. 
(ii) Ayurved Visharad, DA-S.F. 	 .. 
7. Ayurvedacharya, A.M.S (with 
modern medicine and Surgery 
now M.A.M.S.) (6 years). 
8. Ayurved Alankar (5 years) 
9. (i) G.C.I.M. (Graduate of the College 
of Indigenous Medicine). 
(ii) A.I.M. (Associate of Indigenous 
Medicine). 
(iii) L.I.M. (Licentiate of Indigenous 
Medicine). 
(iv) A.L.I.M. (Associate Licentiate of 
Indigenous Medicine). 
(v) F.I.M. (Fellow of Indigenous 
Medicine). 
10 	 B.I.M.S. 	 (Bachelor of Indian 
Medicine and Surgery). 
11. 	 G.A.M.S. (Graduate in Ayurvedic 
Medicine and Surgery). 
12 (i) Bhishakacharya-6 years .. 
(ii) Bhishakwar-8 years 	
Ji 
13. L.A.M.S. (Licentiate in Ayurvedie 
Medicine and Surgery). 
14. (i) yaidyakalanidhi (Diploma) 
(ii) Viswavaidya Visharad. (Diploina) 
(iii) Netra Vaidya Visharad (Diploma) 
(iv) Marina Vaidya Visharad (Dip-
loma) 
Government Ayurvedic College, 
Jaipur. 
Government Ayurvedic and 
Unani College, Mysore. 
Goyernment Ayurvedic College, 
Trivandrum. 
—JO 
16 	 The Paschim Banga Ayurvedic System of Medicine 
Act, 1961. 
[West Ben. Act XIII of 1961.] 
(The Schedule.) 
Part B. 
Every person possessing any qualification not men-
tioned in Part A on the basis of which his name has been 
registered with any other Ayurvedic Board or Council 
established by any State Government within the Indian 
Union : 
Provided that a principle of reciprocity in the matter of 
recognising qualifications for purposes of registration and 
been adopted by the Parishad and the Ayurvedic Board or 
Council concerned, with the approval of the State 
Government. 
Part C. 
Every person holding any degree or diploma or certi-
ficate granted or conferred by the Paris had, which is declared 
by the Parishad to be a sufficient qualification for registra-
tion as a registered Ayurvedic medical practitioner. 
WBGP-61/2-34.05A-5M 

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