INDIAN MEDICINE CENTRAL COUNCIL (POST GRADUATE AYURVEDA EDUCATION) REGULATIONS, 2016

PREAMBLE

In exercise of the powers conferred by clauses (i), (j) and (k) of sub-section (1) of section 36 of the Indian Medicine Central Council Act, 1970 (48 of 1970), and in supersession of the Indian Medicine Central Council (Post Graduate Education) Regulations, 1979 and the Indian Medicine Central Council (Post Graduate Ayurveda Education) Regulations, 2012, except as respects things done or omitted to be done before such supersession, the Central Council of Indian Medicine, with the previous sanction of the Central Government, hereby makes the following regulations to regulate the education of post-graduate course in Ayurveda system of medicine, namely: -

Regulation 1. Short title and commencement. -

(1)     These regulations may be called the Indian Medicine Central Council (Post Graduate Ayurveda Education) Regulations, 2016.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Regulation 2. Definitions. -

(1)     In these regulations, unless the context otherwise requires, -

(a)      "Act" means the Indian Medicine Central Council Act, 1970 (48 of 1970);

(b)      "Council" means the Central Council of Indian Medicine;

(c)      "recognised institution" means an approved institution as defined under clauses (a) and (ea) of sub-section (1) of section 2 of the Act.

(2)     The words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

Regulation 3. Aims and objects. -

The aims of the post-graduate degree courses shall be to provide orientation of specialties and super-specialties of Ayurveda, and to produce experts and specialists who can be competent and efficient teachers, physicians, surgeons, gynaecologists and obstetricians (Stri Roga and Prasuti Tantragya), pharmaceutical experts, researchers and profound scholars in various fields of specialisation of Ayurveda.

Regulation 4. Specialties in which post-graduate degree shall be conducted. -

The post-graduate degrees shall be allowed in the following specialties as under: -

Regulation 5. Nomenclature of post-graduate degree. -

The nomenclature of post-graduate degree in respective specialties shall be as under: -

Note 1: The post-graduate degree holder in the old nomenclature, namely, Ayurveda Vachaspati-Ayurveda Sidhant, Ayurveda Vachaspati- Ayurved Samhita, Ayurveda Vachaspati- Kriya Sharir (Dosha-Dhatu-Mala Vigyana) and Ayurveda Vachaspati-Bhaishajya Kalpana as mentioned in Post-graduate Education Regulations, 2005, may be appointed in the concerned department like, holder of Dosha Dhatu Malavigyana in the department of Kriya Sharira, holder of Samhita or Siddhant in the department of Samhita and Basic Principles of Ayurveda, holder of Bhaishajya Kalpana in the department of Rasa Shastra evam Bhaishajya Kalpana. Similarly, The post-graduate degree holder in the old nomenclature, namely, Ayurveda Dhanvantri - Shalya - Samanya, Ayurveda Dhanvantri - Kshar Karma evam Anushastra Karma, Ayurveda Dhanvantri - Shalakya - Netra Roga, Ayurveda Dhanvantri - Shalakya - Shiro- Nasa Karna evam Kantha Roga, Ayurveda Dhanvantri - Shalakya - Danta evam Mukha Roga, Ayurveda Vachaspati- Sangyaharan, Ayurveda Vachaspati-Chhaya evam Vikiran Vigyan, Ayurveda Dhanvantri - Asthi Sandhi and Marmagat Roga and Ayurveda Vachaspati- Swastha Vritta and Yoga as mentioned in Post-graduate Education Regulations, 2012, may be appointed in the concerned department like, holder of Shalya - Samanya in the department of Shalya, holder of Kshar Karma evam Anushastra Karma in the department of Shalya, holder of Shalakya - Netra Roga in the department of Shalakya, holder of Shalakya - Shiro- Nasa Karna evam Kantha Roga in the department of Shalakya, holder of Shalakya - Danta evam Mukha Roga in the department of Shalakya, holder of Sangyaharan in the department of Shalya, holder of Chhaya evam Vikiran Vigyan in the department of Rog Nidan, holder of Asthi Sandhi and Marmagat Roga in the department of Shalya and holder of Swasthavritta and Yoga in the department of Swasthavritta.

Note 2: The post-graduate degree holder of newly developed speciality, namely, Ayurveda Vachaspati- Yoga as mentioned in these regulations, may be considered for appointment in their corresponding department mentioned under regulations 4 like holder of Yoga in department of Swasthavritta and Yoga.

Regulation 6. Minimum requirement for post-graduate institution where under-graduate course is in existence. -

The post-graduate institute where under-graduate course is in existence shall fulfill following requirements, namely:-

(1)     The under-graduate institution which has completed minimum four and half years of under-graduate teaching shall be eligible for applying to start post-graduate courses.

(2)     The institute shall satisfy all the minimum requirements of under-graduate training as specified in the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 as amended from time to time.

(3)     The institute shall have all the equipment and research facilities required for training in the related speciality and subject as specified in the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 as amended from time to time.

(4)     The institute shall have Central Research Laboratory and Animal House for starting post-graduate Course, Animal House shall be either owned or in collaboration.

(5)     The existing post-graduate Institutions shall fulfill the requirement as specified in sub-regulation (4) before the 31st December, 2016.

(6)     The Additional Ancillary staff like Biochemist, Pharmacologist, Bio Statistician, Microbiologist to be appointed and the Qualification shall be Post Graduate degree in the subject concerned or equivalent qualification from a recognised University.

(7)     The minimum additional teaching staff required for starting post-graduate course shall be one Professor or Reader and one Lecturer of the concerned subject, in addition to the teachers stipulated for under-graduate teaching, and the specialty which does not exist as independent department at under-graduate level shall have minimum one Professor or Reader and one Lecturer for starting post-graduate course.

(8)     The post-graduate department or specialty shall have minimum one Professor in concerned subject or specialty from the academic session 2017-18.

(9)     In each of the department of Rachana Sharira, Kriya Sharira, Dravyaguna, Rasa Shastra evam Bhaishajya Kalpana, Roga Nidana evam Vikriti Vigyana and ShalyaTantra, the following non-teaching staff shall be required in addition to the under-graduate staff requirement:

(i) Laboratory technician -	1 (one)
(ii) Laboratory assistant -	1 (one)
(iii) Attendant or Peon or Multipurpose worker -	1 (one).

(10)   (10) The institute shall have a fully equipped hospital consisting of minimum one hundred beds with specialty-wise adequate facilities in all departments as specified in the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 as amended from time to time.

(11)   In the post-graduate institute having under-graduate course with upto sixty seats, ten post-graduate seats in clinical subjects shall be admissible within the bed strength as specified in sub-regulation (10) and for more than ten post-graduate seats in clinical subjects, additional beds in the student: bed ratio of 1:4 shall be provided over the bed strength as specified in the sub-regulation (10).

(12)   The post-graduate in pre-clinical or para-clinical subject as specified in regulation 4 at serial number 1 to 6 shall be admissible on the basis of bed strength as specified in sub-regulation (10).

(13)   The post-graduate institute having under-graduate course with sixty-one to hundred seats shall require additional beds for post-graduate seats in clinical subjects in the student: bed ratio of 1:4 over the bed strength as specified in sub-regulation (10).

(14)   The minimum annual average bed-occupancy in In-Patient Department of the hospital during last one calendar year (i.e. 365 days and 366 days in case of a leap year) shall be more than fifty per cent. and minimum daily average attendance of patients in Out-Patient Department of the hospital during last one calendar year (300 days) shall be minimum one hundred and twenty patients per day for the colleges having post-graduate course(s) with upto sixty under-graduate seats and minimum two hundred patients per day for the colleges having post-graduate course(s) with sixty-one to hundred under-graduate seats.

(15)   In clinical departments, for additional beds increased for clinical post-graduate seats, one Clinical Registrar or Senior Resident or Resident Doctor shall be provided for every twenty beds.

Regulation 7. Post-graduate Institute where under-graduate course is not in existence. -

The post-graduate institute where undergraduate course is not in existence shall fulfill following requirements, namely:-

(1)     The institute shall have fully developed Departments with infrastructure as specified in the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 as amended from time to time, in which post-graduate course is being conducted.

(2)     The institute shall have all the equipment and research facilities required for training in the related speciality and subject as specified in the Indian Medicine Central Council (Requirements of Minimum Standard for undergraduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 as amended from time to time.

(3)     The institute shall have Central Research Laboratory and Animal House for starting post-graduate Course, Animal House shall be either owned or in collaboration.

(4)     The existing post-graduate Institutions shall fulfill the requirement as specified in sub-regulation (3) before the 31st December, 2016.

(5)     The Additional Ancillary staff like Biochemist, Pharmacologist, Bio Statistician, Microbiologist to be appointed and the Qualification shall be Post Graduate degree in the subject concerned or equivalent qualification from a recognized University.

(6)     The department, in which post-graduate course is being conducted shall have minimum three faculties; one Professor, one Reader or Associate Professor and one Lecturer or Assistant Professor; or one Professor or Reader or Associate Professor and two Lecturers or Assistant Professors in each concerned subject or specialty.

(7)     Consultants or part time teachers in concerned specialty as specified in the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 as amended from time to time shall be engaged for teaching on part time basis.

(8)     The post-graduate department or specialty shall have minimum one Professor in concerned subject or specialty from the academic session 2017-18.

(9)     In each of the department of Rachana Sharira, Kriya Sharira, Dravyaguna, Rasa Shastra evam Bhaishajya Kalpana, Roga Nidana evam Vikriti Vigyana and Shalya Tantra, the following non-teaching staff shall be required:

(10)   In each of the department other than the departments specified in sub-regulation (9), the following non-teaching staff shall be required:

(11)   Minimum one hundred beds in the hospital and minimum annual average bed-occupancy in In-Patient Department of the hospital during last one calendar year (365 days and 366 days in case of a leap year) shall be more than fifty per cent.

(12)   Minimum daily average attendance of patients in Out-Patient Department of the hospital during last one calendar year (300 days) shall be minimum one hundred and twenty patients per day.

(13)   Twenty-five post-graduate seats in clinical subjects shall be admissible within the bed strength as specified in sub-regulation (11) and for more than twenty-five post-graduate seats in clinical subjects, additional beds in the student: bed ratio of 1:4 shall be provided over the bed strength as specified in the sub-regulation (11).

(14)   The institute conducting post-graduate course in clinical speciality shall have related Out-Patient Departments and In-patient departments and laboratory in the hospital as per the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 as amended from time to time and the total attendance of patients in those Out-Patient Departments and In-patient departments shall be taken in to account for the purpose of determining minimum daily average attendance of patients as mentioned in sub-regulations (11) and (12).

(15)   The institute conducting post-graduate course in pre-clinical or para-clinical speciality shall have any of Out- Patient Departments and In-patient departments and related laboratory in the hospital as per the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 as amended from time to time and the total attendance of patients in those Out164 Patient Departments and In-patient departments shall be taken in to account for the purpose of determining minimum daily average attendance of patients as mentioned in sub-regulations (11) and (12).

(16)   In clinical departments, the beds for clinical post-graduate seats, one Clinical Registrar or Senior Resident or Resident Doctor shall be provided for every twenty beds.

Note: - The vacant post may be filled up on contractual basis with retired Professors or Readers or Associate Professors or Lecturers or Assistant Professors below the age of sixty-five years in any department, till the regular appointment is made.

Regulation [8. Mode of admission. -

(1)     A person possessing the degree of Ayurvedacharya (Bachelor of Ayurveda Medicine and Surgery) from a recognised University or Board or medical institution specified in the Second Schedule to the Act and enrolled in Central or State register of Indian System of Medicine shall be eligible for admission in the post-graduate courses.

(2)     (i) There shall be a uniform entrance examination to all medical institutions at the post-graduate level namely, the All India AYUSH Post Graduate Entrance Test (AIA-PGET) for admission to post-graduate course in each academic year and shall be conducted by an authority designated by the Central Government:

Provided that the said All India AYUSH Post Graduate Entrance Test (AIA-PGET) shall not be applicable for foreign national's candidates.

(ii) In order to be eligible for admission to post-graduate courses for an academic year, it shall be necessary for a candidate to obtain minimum of marks at 50th percentile in the 'All India AYUSH Post Graduate Entrance Test (AIA-PGET)'held for the said academic year:

Provided that in respect of -

(a)      candidates belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes, the minimum marks shall be at 40th percentile;

(b)      candidates with benchmark disabilities specified under the Rights of Persons with Disabilities Act, 2016 (49 of 2016), the minimum marks shall be at 45th percentile for the General Category and 40th percentile for the Scheduled Castes, Scheduled Tribes and Other Backward Classes.

Explanation. - The percentile shall be determined on the basis of highest marks secured in the all India common merit list in the All India AYUSH Post Graduate Entrance Test (AIA-PGET):

Provided further that when sufficient number of candidates in the respective categories fail to secure minimum marks in the All India AYUSH Post Graduate Entrance Test (AIA-PGET), as specified above, held for any academic year for admission to post-graduate courses, the Central Government in consultation with the Council may at its discretion lower the minimum marks required for admission to post-graduate course for candidates belonging to respective categories and marks so lowered by the Central Government shall be applicable for that academic year only.

(iii) An all India common merit list as well as State-wise merit list of the eligible candidates shall be prepared on the basis of the marks obtained in the All India AYUSH Post Graduate Entrance Test (AIA-PGET) and the candidates, within the respective categories, shall be admitted to post graduate course from the said merit lists only.

(iv) The seat matrix for admission in the Government, Government-aided Institutions and Private Institutions shall be fifteen per cent. for the all India quota and eighty-five per cent. for the States and Union territories quota.

[1][Provided that-

(a)      the all India quota for admission in the Government and Private Deemed Universities shall be hundred per cent.;

(b)      those Universities and Institutes which are already having more than fifteen per cent. all India quota seats shall continue to maintain that quota;

(c)      five per cent. of the annual sanctioned intake capacity in Government or Government-aided Institutions shall be filled up by candidates with benchmark disabilities in accordance with the provisions of the Rights of Persons with Disabilities Act, 2016 (49 of 2016), based on the merit list of 'All India AYUSH Post Graduate Entrance Test (AIA-PGET). In respect of such candidates with benchmark disabilities the minimum marks shall be at 45th percentile for General Category and 40th percentile for Schedule Castes, Schedule Tribes and Other Backward classes.

Explanation. - For the purposes of this clause, the "Specified Disability" contained in the Schedule to the Rights of Persons with Disabilities Act, 2016(49 of 2016) is specified in Appendix 'A' annexed to these regulations and the eligibility of candidates to pursue a course in Indian systems of medicine with specified disability shall be in accordance with the guidelines specified in Appendix 'B' to these regulations, and if the seats reserved for the persons with disabilities in a particular category remain unfilled on account of unavailability of candidates, the seats shall be included in the annual sanctioned seats for the respective category.][2]

[3][(v) The designated authority for counseling of States and Union territories quota for admissions to post-graduate course in all Ayurveda educational institutions in the States and Union territories including institutions established by the State Government, University, Trust, Society, Minority Institution, Corporation or Company shall be the respective State or Union territory in accordance with the relevant rules and regulations of the concerned State or Union territory Government, as the case may be.]

[4][(vi) The counseling for all admissions to post-graduate course for seats under the all India quota as well as for all Ayurveda educational institutions established by the Central Government and all Deemed Universities both Government and private shall be conducted by the authority designated by the Central Government.]

(vii) No candidate who has failed to obtain the minimum eligibility marks as specified above shall be admitted to post-graduate course in the said academic year.

(viii) No authority or institution shall admit any candidate to the post-graduate course in contravention of the criteria or procedure as laid down by these regulations in respect of admissions and any candidate admitted in contravention of the said criteria or procedure shall be discharged by the Council forthwith.

(ix) The authority or institution which grants admission to any student in contravention of the aforesaid criteria or procedure shall be liable to face action in terms of the provisions of the Act.

(3)     The sponsored candidates shall also be required to possess the percentile of marks specified in clause (ii) of sub-regulation (2).

(4)     Change of subject shall be permissible within a period of two months from the date of admission, subject to availability of vacancy and guide in the concerned department.]

Regulation 9. Duration of course and attendance. -

(1)     The student shall have to undergo study for a period of three years after the admission.

(2)     The student shall have to attend minimum seventy-five per cent. of total lectures, practicals and clinical tutorials or classes to become eligible for appearing in the examination.

(3)     The student shall have to attend the hospital and other duties as may be assigned to him during the course of study.

(4)     The student of clinical subject shall have to do resident duties in their respective departments and student of non-clinical subject shall have duties in their respective departments like Pharmacy or Herbal Garden or Laboratory during the course of study.

(5)     The student shall attend special lectures, demonstrations, seminars, study tours and such other activities as may be arranged by the teaching departments.

(6)     The maximum duration for completion of the course shall not exceed beyond the period of six years from the date of admission to the course.

(7)     Web based centralized biometric attendance system shall be required for the attendance of post-graduate students and manual attendance at department level in which student is pursuing the post-graduate course.

Regulation 10. Method of training. -

(1)     In the first year of the course, the students shall have to acquire knowledge in the applied aspects of the fundamentals of Ayurveda.

(2)     Intensive training shall be provided in classical knowledge along with comparative and critical study in the respective specialty.

(3)     The emphasis shall be given on intensive applied and hands on training.

(4)     The student shall have to acquire the knowledge about the methods and techniques of research in the respective fields making use of information technology.

(5)     In clinical subjects, students shall undertake responsibility in management and treatment of patients independently and deal with emergencies.

(6)     The student shall undertake training in teaching technology and research methods and shall participate in the teaching and training programs of under-graduate students or interns in the respective subjects during the course of studies.

(7)     In the clinical training, the student shall have to acquire knowledge of independent work as a specialist.

(8)     In the specialties of Shalya, Shalakya and Prasuti - Stri Roga, the student shall undergo training of investigative procedures, techniques and surgical performance of procedures and management in the respective specialty.

[5][(9) During the period of study, the PG scholar of Shalya and Shalakya shall be practically trained to acquaint with as well as to independently perform the following activities so that after completion of his PG degree, he is able to perform the following procedures independently: -

Ms (Ayurved) Shalya Tantra - (General Surgery)

Procedures

1.        Lekhana / Chhedana of DushtaNijaVrana (Debridement/fasciotomy / Currettage)

2.        Bhedana of Vidradhi Incision and Drainage of abscess Gudvidradhi, Stan vidradhi, (Perianal abscess, breast abscess, Axillary abscess, cellulitis, etc.).

3.        Sandhan Karma all types of skin Grafting (SSG, EEG, Cross Flaps) KarnaPaliSandhan (ear lobe repair), etc.

4.        Chhedan Karma of Granthi, Arbuda, Excision of simple cyst (Sebaceous cyst, Dermoid cyst, mucosal cyst, retension cyst) etc. / benign tumours (lipoma, fibroma, schwanomaetc) of Non vital Organs.

5.        Chhedan Karma of Sira-SnayuKotha. (Excision / amputation of gangrene).

6.        Sadyo-vrana management (traumatic wound management): -

(a)      Sivan karma (all types of suturing, Haemostatic ligatures);

(b)      Sandhan Karma of sira-kandara-snayu (Ligation and repair of tendon and muscles).

7.        PranashtaShalyaNirharan (Removal of metallic and non-metalic foreign bodies from non vital organs).

8.        BhagnaChikitsa: - Aanchhan- Pidan - Sankshep - KushaBandhan (close reduction, immobilization, splints/cast).

9.        Sandhimoksha (reduction of dislocation and subluxation).

10.     Udarrognidanchikitsa, / dakodarVisravan (Laprotomy/ paracentesis).

11.     Arsha - Ksharkarma, Chhedan (various methods of haemorrhoidectomy), rubber band Ligation, Sclerotherapy, IRC, Radio frequency / Laser ablation, etc.

12.     ParikartikaSanniruddhaGuda (Fissure in ano - Anal Dilatation, SphincterotomyAnoplasty).

13.     BhagandarChhedan, Ksharsutra (Fistulectomy, Fistulotomy).

14.     NadivranaChhedan, Ksharsutra (Excision of pilonidal sinus).

15.     Guda-bhransha- Sandhan Karma (various Rectopexies).

16.     Ashmari- Nirharan
(suprapubiccystostomy/cystolithotomy).

17.     Mutragraha/ Mutrakrichha- MutramargVivardhan (Urethral Dilatation, meatomy).

18.     NiruddhaPrakash (Phimosis), Parivartika (Paraphimosis) Circumcision.

19.     VriddhiRogaChikitsa, Sandhan Karma. (Congenital/ Inguinal/ Umbilical / Epigastric/ Femoral/ Incisional Hernia : - Herniotomy, Herniorraphy, Hernioplasty).

20.     Mutravriddhi-Vedhan (Hydrocele Eversion of Sac).

21.     Intercostal Drain for thorasic trauma.

22.     Ligation of Haemangioma, Vascular ligation, Ligation of varicocele, varicose veins/ stripping surgery.

23.     Stan Granthi / ArbudaChhedan. Excision of benign lesions, cyst/ tumour of breast, Lump biopsy.

24.     AshukariUdarshoolshastra karma-Udarpatan (Exploratory laparotomy).

25.     Foreign body removal from stomach. Pyloromyotomy.

26.     Use of Advanced Nadiyantra for strotodarshanarth-kriyasaukarya. (Video proctoscopy, Sigmoidoscopy)

27.     Ileostomy, colostomy, Resection anastomosis in emergency.

28.     Sigmoidoscopic biopsies, polypectomy.

29.     UnddukpuchhaShoth (Appendisectomy).

30.     Vedhan-Visravan of AbhyantarVidradhi (appendicular abscess etc.).

31.     PittashmariNirharan-chhedan (Cholecystectomy).

32.     Laryngeal Mask Airway, Intubation, Bag/Mask Ventillation.

33.     Suprapubic Cystostomy.

34.     Suprapubic Cystolithotomy.

35.     Excision of Calcified Plaque Peyronie's Disease.

36.     Orchidopexy.

37.     Orchidectomy.

38.     Varicocele High Ligation.

39.     Spermatocele, Chylocele, Pyocele, Hematocele Drainage.

Ms (Ayurved) Shalakya Tantra

(Diseases Of Eye, Ear, Nose, Throat, Head, Oro-Dentistry)

Procedures

Netra - (Eye)

1.        Vartmagataroga (Diseases of Eyelids): -

(a)      VatahatvartmaShastrkarma (surgery for ptosis i.e. sling surgery);

(b)      Vartmavikruti- Shastrkarma (Ectropion&Entropion - correction surgery);

(c)      Lagan - Bhedan&LekhanShastrkarma (Chalazion - Incision and drainage/ curettage);

(d)      AghatakVartmaArbud - Chhedan Karma (Benign Lid tumour - Excision Surgery).

2.        ShuklagatRog:-

(i)       Arma - ChhedanShastrakarma (pterygium- excision & conjunctivallimbal autograph/amniotic membrane graft).

3.        KrushnagatRog:-

(i)       Ajakajat - Chhedan Karma (Iris Prolapse-excision surgery).

4.        SarvagatRog:-

(i)       Adhimanth - BhedanShastrakarma (Glaucoma-trabeculectomy).

5.        Nayanabhighat (Trauma to eye):- Bhroo, Vartma, Shuklamanadal, Krushnamandalabhighat -
SandhanShastrakarma. (Injury to the eye brow, lid, conjunctiva, sclera and cornea- trauma repair surgery).

6.        Tiryaknetra:- PrakrutnetrasthapanShastrkarma (Squint surgery- Esotropia, Exotropia, Horizontal muscle resection and recession).

7.        Puyalas: - Bhedan/ Chhedanshastrkarma (Dacrocystitis- DCT/ DacrocystoRhinostomy [DCR]).

8.        Linganash (Kaphaj) Shastrakarma- cataract surgery- cataract extraction with IOL implantation surgery:-

(a)      Intracapsular cataract extraction (ICCE);

(b)      Extra capsular cataract extraction (ECCE);

(c)      Small incision cataract surgery (SICS);

(d)      Phacoemulsification

(e)      Types of IOL:-

(I)      PCIOL;

(II)     ACIOL;

(III)   Iris Fixated IOL.

9.        Sthaniksangyharan (Local Anesthesia) in eye. (ophthalmology):-

(a)      Peribulbar;

(b)      Retrobulbar;

(c)      Parabulbar;

(d)      Intra Cameral.

Nasa (Nose)

1.        Nasajavanikavakrata - shastrakarma (deviated nasal septum surgery- septoplasty / SMR).

2.        Nasarsh - ChhedanShastrakarma (Nasal polyp polyoectomy).

Knowledge of FESS surgery - Functional endoscopic sinus surgery.

3.        Aghatajnasavikruti - nasasandhan (deformed nose - rhinoplasty).

Karna (Ear)

• Karnapalisandhanshastrakarma (torn ear lobule- lobuloplasty).

• Ashukarimadhyakarnashoth - Bhedanshastrakarma (acute supurative otitis media/ glue ear/ secretory or serous otitis media- Myringotomy).

• Knowledge of JirnaMadhyakarnaShothshastrakarma (Chronic Supurative Otitis Media- safe:- tympanoplasty unsafe: - mastoidectomy).

Mukharoga

1.        Galrog (throat diseases):-

Pharynx:

(a)      Ashukarigilayuvruddhi - BhedanShastra karma (peritonsillar abscess - quincy) - incision and drainage;

(b)      Jirnagilayushoth - GilayuNirharanShastrakarma (Chronic Tonsillitis - Tonsillectomy).

2.        Oshthagat - Oshthabhed - Sandhan Karma (hair lip repair).

DantaRog

1.        Chaldanta - DantaNirharan (Loose Tooth Extraction).

2.        Krumidanta - Lekhan&Puranshastrakarma (Carries Tooth/Teeth- Root Canal Treatment).]

Regulation 11. Dissertation. -

(1)     Central Scientific Advisory Post Graduate Committee appointed by Central Council of Indian Medicine shall suggest the areas of Research and topics to be focused every academic year to make campaigning of evidence based Ayurveda to the need of global standards and achieve publications and the same shall be followed by University Committee while approving the Dissertation title.

(2)     The title of the dissertation along with the synopsis, with approval of the Ethics Committee constituted by the institute as per regulations of concerned recognised University, shall be submitted to the University within a period of six months from the date of admission to the post-graduate course.

(3)     If the student fails to submit the title of dissertation and synopsis within the period specified under sub-regulation (2), his terms for final post-graduate course shall be extended for six months or more in accordance with the time of submission of the synopsis to the University.

(4)     The synopsis of the proposed scheme of work shall indicate the expertise and action plan of work of the student relating to the proposed theme of work, the name of the department and the name and designation of the guide or supervisor and co-guide (if any).

The University shall approve the synopsis not later than three months after submission of the synopsis.

(5)     A Board of Research Studies shall be constituted by the University for approving the title.

(6)     The University shall display the approved synopsis of dissertation on their website.

(7)     The subject of every dissertation shall be research oriented, practical oriented, innovative and helpful in the development of Ayurveda system and the subject of the dissertation shall have relation with the subject matter of the specialty.

(8)     Once the title for dissertation is approved by the Board of Research Studies of the University, the student shall not be allowed to change the title of the proposed theme of work without permission of the University.

(9)     No student shall be allowed to submit the dissertation before six months of completion of course and the student shall continue his regular study in the institution after submission of dissertation to complete three years.

(10)   The dissertation shall contain the methods and data of the research carried out by the student on the problem selected by him and completed under the guidance of the guide or supervisor approved by the University.

(11)   The dissertation shall consist of critical review of literature, methodology, results of the research, discussion on the basis of research findings of the study, summary, conclusion, and references cited in the dissertation shall be suitable for publication.

(12)   The dissertation shall consist of not less than forty thousand words.

(13)   The dissertation shall contain, at the end, a summary of not more than one thousand and five hundred words and the conclusion not exceeding one thousand words.

(14)   The guide or supervisor shall be a person of status of a Professor or Reader or Associate Professor.

(15)   Lecturer or Assistant Professor having five years University approved teaching experience in the subject concerned shall eligible for guide or supervisor.

(16)   Five copies of the bound dissertation along with a certificate from the supervisor or guide shall reach the office of the Registrar of the University four months before the final examination.

(17)   The dissertation shall be assessed by two external examiners and two internal examiners appointed by the University.

(18)   The dissertation shall be accepted only after the approval of examiners appointed under sub-regulation (17) and in case of disapproval by one external examiner, the dissertation shall be referred to third external examiner approved by the University concerned.

(19)   If the dissertation is not accepted by two external examiners, the same shall be returned to the student with the remarks of the examiners and the student shall resubmit the dissertation after making necessary improvement in the light of examiners' report to the University within a further period of six months.

(20)   The student shall be permitted to appear in the final examination of post-graduate degree course only after approval of the dissertation by the examiners.

(21)   Inter-disciplinary research may be done by co-opting the guide or supervisor from the concerned specialty.

(22)   If a para-clinical or pre-clinical subject student takes a thesis topic involving clinical trials then he/she shall work under co-guide of a clinical teacher of the speciality concerned for preparing the thesis.

Regulation 12. Examination and assessment. -

(1)     The post-graduate degree course shall have two examinations in the following manner, namely:-

(a)      the preliminary examination shall be conducted at the end of one academic year after admission;

(b)      the final examination shall be conducted on completion of three academic years after the admission to postgraduate course;

(c)      examination shall ordinarily be held in the month of June or July and November or December every year;

(d)      for being declared successful in the examination, student shall have to pass all the subjects separately in preliminary examination;

(e)      the student shall be required to obtain minimum fifty per cent. marks in practical and theory subjects separately to be announced as pass;

(f)       if a student fails in preliminary examination, he shall have to pass before appearing in the final examination;

(g)      if the student fails in theory or practical in the final examination, he can appear in the subsequent examination without requiring to submit a fresh dissertation;

(h)     the subsequent examination for failed candidates shall be conducted at every six months interval; and

(i)       the post-graduate degree shall be conferred after the dissertation is accepted and the student passes the final examination.

(2)     The examination shall be aimed to test the clinical acumen, ability and working knowledge of the student in the practical aspect of the specialty and his fitness to work independently as a specialist.

(3)     The clinical examination shall be judge the competence of the student in Ayurveda and scientific literature of the specialty.

(4)     The viva-voce part of the practical examination shall involve extensive discussion on any aspect of subject or specialty.

Regulation 13. Subjects of examination. -

(1)     The preliminary examination at the end of one academic year after admission shall be conducted in the following subjects, namely: -

Paper I- Research Methodology and Bio or Medical Statistics;

Paper II-Applied aspects regarding concerned subjects.

(2)     The student shall have to undergo training in the department concerned and shall maintain month-wise record of the work done during the last two years of study in the specialty opted by him as under:-

(a)      study of literature related to specialty;

(b)      regular clinical training in the hospital for student of clinical subject;

(c)      practical training of research work carried out in the department, for student of pre-clinical and paraclinical subject;

(d)      participation in various seminars, symposia and discussions; and

(e)      progress of the work done on the topic of dissertation.

(3)     The assessment of the work done by the students of first year post-graduate course during the first year as specified in sub-regulation (2) shall be done before the preliminary examination.

(4)     The final examination shall include dissertation, written papers and clinical or practical and oral examination.

(5)     There shall be four theory papers in each specialty and one practical or clinical and viva-voce examination in the concerned specialty or group of sub-specialties selected by the student for special study.

(6)     The student shall publish or get accepted minimum one research paper on his research work in one journal and one paper presentation in regional level seminar.

Regulation 14. Mode of examination and appointment of examiner(s). -

(1)     The preliminary examination and final examination shall be held in written, practical or clinical and oral examination.

(2)     The preliminary examination shall be conducted by a team of two examiners, out of which one examiner shall be external from any other institution and the final examination shall be conducted by a team of four examiners, out of which two examiners shall be external from any other institution.

(3)     A teacher with five years teaching or research experience in concerned subject or speciality shall be considered eligible for being appointed as an examiner.

Regulation 15. Facilities for post-graduate students. -

The stipend and contingency shall be provided at the rates decided by the Central Government for institutes of its control or respective State Government for institutes of its control or University, as the case may be.

Regulation 16. Teacher- student ratio. -

(1)     The teacher-student ratio shall be such that the number of post-graduate teachers to the number of post-graduate students admitted per year is maintained as 1:3 in case of Professor and 1:2 in case of Reader or Associate Professor.

(2)     The teacher student ratio shall be 1:1 in case of Lecturer or Assistant Professor having minimum of five years teaching experience.

Regulation 17. The maximum number of students in post-graduate course. -

The maximum number of students per year per specialty shall not exceed twelve.

Regulation 18. Medium of instruction. -

The medium of instruction shall be Sanskrit or Hindi or any recognised regional language or English.

Regulation 19. Qualifications and Experience for teaching staff. -

The qualifications and experience for teaching staff shall be as follows: -

(a)      Essential qualification -

(i)       A Bachelor degree in Ayurveda from a University as recognised under the Act;

(ii)      a Post-graduate degree in the subject or specialty concerned included in the Schedules to the Act.

(b)      Experience -

(i)       For the post of Professor: Total teaching experience of ten years in concerned subject or five years teaching experience as Associate Professor (Reader) in concerned subject or total ten years research experience in regular service in Research Councils of Central Government or State Government or Union territory or University or National Institutions with not less than five papers published in a recognised journal.

(ii)      For the post of Reader or Associate Professor: Teaching experience of five years in concerned subject or total five years research experience in regular service in Research Councils of Central Government or State Government or Union territory or University or National Institutions with not less than three papers published in a recognised journal.

(iii)     For the post of Assistant Professor or Lecturer at the time of first appointment, the age shall not exceed forty-five years and no teaching or research experience is required.

(c)      Qualification and experience for the post of Head of the Institution - The qualification and experience for the post of Head of the Institution (Principal or Dean or Director) shall be the qualification and experience prescribed for the post of Professor.

(d)      Provision of allied subject: In absence of the candidate of post-graduate qualification in the subject concerned as mentioned in column (2) of the table, the candidate of post-graduate qualification in the allied subjects as mentioned in column (3) of the table, shall be considered eligible for the post of Lecturer or Assistant Professor, Reader or Associate Professor and Professor: -

Note 1: The provision of allied subjects may be allowed for five years from the date of publication of these regulations.

Note 2: The research experience of regular Doctor of Philosophy (Ph.D.) holder may be considered equivalent to one year teaching experience.

Regulation 20. Date of completion of permission process and cut-off-date for admission in Ayurveda Colleges. -

(1)     The process of grant or denial of permission to the Ayurveda colleges for taking admissions in post-graduate course shall be completed by the 31st July of each academic session.

(2)     The cut-off-date for admissions in post-graduate course shall be the 30th September of each academic session.

[Appendix "A"]

[ See regulation 8 ]

SCHEDULE relating to "SPECIFIED DISABILITY" referred to in clause (zc) of section 2 of the Rights of Persons with Disabilities Act, 2016(49 of 2016), provides as under:-

1.        Physical disability.-

A.        Loco motor disability (a person's inability to execute distinctive activities associated with movement of self and objects resulting from affliction of musculoskeletal or nervous system or both), including-

(a)      "leprosy cured person" means a person who has been cured of leprosy but is suffering from-

(i)       loss of sensation in hands or feet as well as loss of sensation and paresis in the eye and eye-lid but with no manifest deformity;

(ii)      manifest deformity and paresis but having sufficient mobility in their hands and feet to enable them to engage in normal economic activity;

(iii)     extreme physical deformity as well as advanced age which prevents him/her from undertaking any gainful occupation, and the expression "leprosy cured" shall construed accordingly;

(b)      "cerebral palsy" means a Group of non-progressive neurological condition affecting body movements and muscle coordination, caused by damage to one or more specific areas of the brain, usually occurring before, during or shortly after birth;

(c)      "dwarfism" means a medical or genetic condition resulting in an adult height of 4feet 10 inches (147 centimeters) or less;

(d)      "muscular dystrophy" means a group of hereditary genetic muscle disease that weakens the muscles that move the human body and persons with multiple dystrophy have incorrect and missing information in their genes, which prevents them from making the proteins they need for healthy muscles. It is characterized by progressive skeletal muscle weakness, defects in muscle proteins, and the death of muscle cells and tissue; (e) "acid attack victims" means a person disfigured due to violent assaults by throwing of acid or similar corrosive substance.

B.        Visual impairment-

(a)      "blindness" means a condition where a person has any of the following conditions, after best correction-

(i)       total absence of sight; or

(ii)      visual acuity less than 3/60 or less than 10/200 (Snellen) in the better eye with best possible correction; or

(iii)     limitation of the field of vision subtending an angle of less than 10 degree.

(b)      "low-vision" means a condition where a person has any of the following conditions, namely:-

(i)       visual acuity not exceeding 6/18 or less than 20/60 upto 3/60 or upto 10/200(Snellen) in the better eye with best possible corrections; or

(ii)      limitation of the field of vision subtending an angle of less than 40 degree up to10 degree.

C.        Hearing impairment -

(i)       "deaf" means persons having 70 DB hearing loss in speech frequencies in both ears;

(ii)      "hard of hearing" means person having 60 DB to 70 DB hearing loss in speech frequencies in both ears;

D.       "speech and language disability" means a permanent disability arising out of conditions such as laryngectomy or aphasia affecting one or more components of speech and language due to organic or neurological causes.

2.        Intellectual disability, a condition characterized by significant limitation both in intellectual functioning (reasoning, learning, problem solving) and in adaptive behavior which covers a range of every day, social and practical skills, including-

(i)       "specific learning disabilities" means a heterogeneous group of conditions wherein there is a deficit in processing language, spoken or written, that may manifest itself as a difficulty to comprehend, speak, read, write, spell, or to do mathematic calculations and includes such conditions as perceptual disabilities, dyslexia, dysgraphia, dyscalculia, dyspraxia and developmental aphasia;

(ii)      "autism spectrum disorder" means a neuro-developmental condition typically appearing in the first three years of life that significantly affects a person's ability to communicate, understand relationships and relate to others, and is frequently associated with unusual or stereotypical rituals or behaviours.

3.        Mental behaviour,- "mental illness" means a substantial disorder of thinking, mood, perception, orientation or memory that grossly impairs judgment, behaviour, capacity to recognize reality or ability to meet the ordinary demands of life, but does not include retardation which is a condition of arrested or incomplete development of mind of a person, specially characterized by sub normality of intelligence.

4.        Disability caused due to-

(a)      chronic neurological conditions, such as-

(i)       "multiple sclerosis" means an inflammatory, nervous system disease in which the myelin sheaths around the axons of nerve cells of the brain and spinal cord are damaged, leading to demyelination and affecting the ability of nerve cells in the brain and spinal cord to communicate with each other;

(ii)      "parkinson's disease" means a progressive disease of the nervous system marked by tremor, muscular rigidity, and slow, imprecise movement, chiefly affecting middle-aged and elderly people associated with degeneration of the basal ganglia of the brain and a deficiency of the neurotransmitter dopamine.

(b)      Blood disorder-

(i)       "haemophilia" means an inheritable disease, usually affecting only male but transmitted by women to their male children, characterized by loss or impairment of the normal clotting ability of blood so that a minor would may result in fatal bleeding;

(ii)      "thalassemia" means a group of inherited disorders characterized by reduced or absent amounts of haemoglobin.

(iii)     "sickle cell disease" means a hemolytic disorder characterized by chronic anemia, painful events, and various complications due to associated tissue and organ damage;"hemolytic" refers to the destruction of the cell membrane of red blood cells resulting in the release of hemoglobin.

5.        Multiple Disabilities (more than one of the above specified disabilities) including deaf blindness which means a condition in which a person may have combination of hearing and visual impairments causing severe communication, developmental, and educational problems.

6.        Any other category as may be notified by the Central Government.

[Appendix "B"]

[ See regulation 8 ]

Guidelines regarding admission of students, with "Specified Disabilities" under the Rights of Persons with Disabilities Act, 2016 (49 of 2016), in Post Graduate course in Ayurveda

1.        The "Certificate of Disability" shall be issued in accordance with the Rights of Persons with Disabilities Rules, 2017,published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i),vide number G.S.R. 591 (E), dated the 15th June, 2017.

2.        The extent of "specified disability" in a person shall be assessed in accordance with the "guidelines for the purpose of assessing the extent of specified disability in a person included under the Rights of Persons with Disabilities Act, 2016 (49 of 2016)", published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii), vide number S.O. 76 (E), dated the 4thJanuary, 2018.

3.        The minimum degree of disability should be 40% (Benchmark Disability) in order to be eligible for availing reservation for persons with specified disability.

4.        The term 'Persons with Disabilities' (PwD) is to be used instead of the term 'Physically Handicapped' (PH).