The Institute of Teaching and Research in Ayurveda Act, 2020

31 sections.

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

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