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  • INDIAN MEDICINE CENTRAL COUNCIL (AMENDMENT) ACT, 2010

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INDIAN MEDICINE CENTRAL COUNCIL (AMENDMENT) ACT, 2010

INDIAN MEDICINE CENTRAL COUNCIL (AMENDMENT) ACT, 2010

 

Preamble

An Act further to amend the Indian Medicine Central Council Act, 1970.

Be it enacted by Parliament in the Sixty-first Year of the Republic of India as follows:--

1. Short title and commencement. –

(1) This Act may be called the Indian Medicine Indian Medicine Central Council (Amendment) Act, 2010.

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Amendment of section 2. –

In the Indian Medicine Central Council Act, 1970 (hereinafter referred to as the principal Act), in section 2, in clause (e), for the words "or Unani Tibb", the words, ", Unani Tibb or Sowa-Rigpa" shall be substituted.

3. Amendment of section 3. –

In the principal Act, in section 3,--

(a) for the words "and Unani" wherever they occur, the words ", Unani and Sowa-Rigpa" shall be substituted; and

(b) for the words "or Unani", the words ",Unani or Sowa-Rigpa" shall be substituted.

4. Amendment of section 8. –

In section 8 of the principal Act, in the proviso to sub- section (2), for the words "or Unani", the words ", Unani or Sowa-Rigpa" shall be substituted.

5. Amendment of section 9. –

In section 9 of the principal Act,--

(A) for sub-section (1), the following sub-section shall be substituted, namely:--

"(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.";

(B) in sub-section (2), for the words "and Unani", the words ", Unani and Sowa-Rigpa" shall be substituted;

(C) in sub-section (3), for the words "or Unani", the words ", Unani or Sowa- Rigpa" shall be substituted.

6. Amendment of section 17. –

In section 17 of the principal Act, in sub-section (2), in clause (a), for the words "physician or", the words "physician or Amchi or" shall be substituted.

7. Amendment of First Schedule. –

In the First Schedule to the principal Act, in paragraph 1, for the words "and Unani", the words", Unani and Sowa-Rigpa" shall be substituted.



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