The Maharashtra Board and Faculty of Ayurvedic and Unani Systems of Medicine (Executive Committees) Rules, 1962

Published vide Notification G.N., U.D. and P.H.D., No., MMP 1062 - Unification, dated 30th August, 1962 (M.G., Part 4-B, page 2726)

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In exercise of the powers conferred by clauses (c) and (da) of sub-section (2) of section 30 of the Maharashtra Medical Practitioners' Act, 1961 (Maharashtra XXVIII of 1961), and of all other powers enabling it in that behalf, the Government of Maharashtra, hereby makes the following rules, the same having been previously published as required by sub-section (1) of the said section 30, namely-

Short Title.- These rules may be called the Maharashtra Board and Faculty of Ayurvedic and Unani Systems of Medicine (Executive Committees) Rules, 1962.
Definitions.- In these rules, unless the context otherwise requires -

(a) "Act" means the Maharashtra Medical Practitioners' Act, 1961;

(b) "Executive Committee" means the Executive Committee of the Board constituted under sub-section (1) of section 16-A, or, as the case may be, the Executive Committee of the Faculty constituted under sub-section (1) of section 16-B;

(d) "Section" means a section of the Act.

Number of members of Executive Committee.- (1) The Executive Committee of the Board shall consist of four members excluding the President.

(2) The Executive Committee of the Faculty shall consist of five members excluding the Chairman.

Term of office of members of Executive Committee.- (1) The term of office of the members of an Executive Committee shall be for a period of one year from the date of their election:

Provided that, the term of office of the outgoing members shall be deemed to extend to and expire with the day immediately preceding the date on which their successors are elected.

(2) An outgoing member shall be eligible for re-election.

Cessation of Membership.- A member shall be deemed to have vacated his seat -

(a) if he ceased to be a member of the Board or, as the case may be, the Faculty, or

(b) if he has remained absent from two consecutive meetings of the Executive Committee without leave of the Executive Committee.

Resignation of members.- Any member may resign his office by a notice in writing to the President or, as the case may be, the Chairman. Such resignation shall take effect from the date on which it is accepted by the President or as the case may be, the Chairman.
Casual vacancies.- (1) In the event of any vacancy occurring on account of death or resignation of a member or cessation of membership or for any other reason, previous to the expiry of the term of his office, the vacancy shall be filled as soon as conveniently may be, by the Board or, as the case may be, the Faculty by the election of a member from amongst its members:

Provided that, notwithstanding anything contained in rule 4, if such vacancy occurs within two months preceding the date on which the term of office of the members expires, the vacancy shall not be filled.

(2) A member elected to fill a casual vacancy under sub-rule (1) shall, notwithstanding anything contained in rule 4, hold office so long only as the member in whose place he is elected would have held it, if the vacancy had not occurred.

Meetings.- (1) The Executive Committee of the Board shall ordinarily meet once every three months on such date, as may be fixed by the President.

(2) The Executive Committee of the Faculty shall ordinarily meet once every two months on such date, as may be fixed by the Chairman.

(3) The President or, as the case may be, the Chairman, may whenever he thinks fit, and shall, upon a written requisition of not less than three members, in the case of the Executive Committee of the Board, and four members in the case of the Executive Committee of the Faculty, call an extra ordinary meeting of the Executive Committee.

(4) Every meeting of the Executive Committee shall be presided over by the President or, as the case may be, by the Chairman; and if the President or the Chairman is absent, by such one of the members present as may be chosen by the meeting to preside at the meeting.

(5) Three members including the President and four members including the Chairman, as the case may be, shall form a quorum for any meeting of the respective Executive Committee.

Minutes of meetings.- The Registrar shall attend every meeting of the Executive Committee and keep a record of the names of members present and of the proceedings at each meeting in a minute book to be provided for the purpose. The minutes shall be authenticated by the signature of the president or, as the case may be, the Chairman after confirmation in the manner [maintained]in rule 11.
Copies of minutes to be sent to members.- A copy of the minutes of each meeting of the Executive Committee shall be sent by the Registrar to each member of the Committee within thirty days of the meeting. A copy of the minutes shall also be sent to the Director of Ayurvedic and to the State Government.
Confirmation of minutes of meetings.- The minutes of a meeting shall be deemed to have been confirmed if no objection to their correctness is received by the Registrar from any member within fifteen days of the despatch of copies of the minutes to the members in accordance with rule 10. If any objection is received, confirmation of such minutes shall await the next meeting of the Executive Committee.
Volume of minutes of meetings.- The minutes of the meetings of the Executive Committee shall as soon as practicable, after their confirmation, be made up in sheets and consecutively paged for insertion in separate volumes, which shall be permanently preserved.
Powers, duties and functions of Executive Committee of Board.- (1) The Executive Committee of the Board shall consider all petitions or applications addressed to the Board and shall submit its report thereon to the Board.

(2) It shall also consider and prepare a report on any subject which may seem to require the attention of the Board and circulate such report among the members of the Board at least ten days before the date of the meeting of the Board at which the subject is to come up for discussion.

Powers, duties and functions of Executive Committee of Faculty.- The Executive Committee of the Faculty shall -

(a) consider all matters relating to the courses of training in Ayurvedic and Unani Systems of Medicine and report to the Faculty on the same;

(b) consider all petitions or applications or proposals addressed or made to the Faculty, including applications for recognition of teaching institutions or for inclusion in or removal from the Schedule to the Act, of any qualification and submit to the Faculty its report thereon;

(c) consider and prepare a report on any subject which may seem to require the attention of the Faculty and circulate such report among the members of the Faculty at least ten days before the date of the meeting of the Faculty at which the subject is to come up for discussion;

(d) make all arrangements for the holding of the examinations, including the appointment of examiners and fixing of the dates, centres, and programme for the examination and declare the results;

(e) be in charge of the returns of all examinations held by the Faculty and prepare a table of results of each such examination and forward a copy thereof to each member of the Faculty immediately after it is declared;

(f) from time to time, arrange for inspection of the recognized institutions or examining bodies and prepare reports and recommendations regarding their recognition or withdrawal of their recognition, for the consideration of the Faculty and call from the teaching institutions or examining bodies all such information's as it may consider necessary;

(g) lay down general policy regarding admission to the institutions and examinations, concession in terms, exemptions, arrangement and result of the examinations and the like matters, for the guidance of the Registrar for deciding such matters;

(h) prepare reports on such subject as may be indicated to it by the Faculty at its meeting, or by the Chairman at any other time, and shall present such report to the Faculty after it is finally approved by it.

[15. Fees for attendance at meetings. - Every member shall be entitled to a fee of rupees fifteen for each day of attendance at a meeting of the Executive Committee.

Travelling allowance for attending meetings.- The travelling expenses of members for attending meetings of the Executive Committee shall be paid as follows :-

(i) Officials who are Government servants may draw the travelling and halting allowances which they may be entitled to claim for travelling on official duties according to their grades under the Bombay Civil Services Rules.

(ii) A non official member shall draw travelling allowance according to rule 1(1)(b) in section 1 of Appendix XLII-A to the Bombay Civil Services Rules, Volume II.]