Institute Of Teaching And Research In
Ayurveda (Diploma In Pharmacy - Ayurveda) Regulations 2024
[29th April 2024]
In
exercise of the powers conferred by clause (k) of sub-section [1] of section 28
of the Institute of Teaching and Research in Ayurveda Act, 2020 (16 of 2020),
the Institute of Teaching and Research in Ayurveda with the prior approval of
the Central Government, hereby makes the following regulations, namely: -
Regulation - 1. Title and Commencement
(1)
These
regulations shall be called as the Institute of Teaching and Research in
Ayurveda (Diploma in Pharmacy - Ayurveda) Regulations 2024.
(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 require,-
(a)
"Deputy
Director" means the Deputy Director (Pharmacy);
(b)
"Diploma"
shall mean the "Diploma in Pharmacy - Ayurveda";
(c)
"Controller
of Examinations (COE)" shall mean Controller of Examinations appointed by
the Institute.
(2)
Words
and expressions used herein and not defined but defined in the Act shall have
the same meaning respectively assigned to them in the Act.
Regulation - 3. Diploma in Pharmacy - Ayurveda course
Diploma
in Pharmacy - Ayurveda education at the Institute of Teaching and Research in
Ayurveda shall produce quality pharmacists of profound scholarship having deed
basis of Ayurveda Pharmacy with scientific knowledge in accordance with
Ayurvedic fundamentals who would be able and efficient in good Ayurvedic
pharmacists and compounders or dispensers competent to serve in the
Pharmaceutical and Health Services of the society.
Regulation - 4. Minimum qualification for admission
(1)
The
candidate must have passed intermediate (10+2) or its equivalent examination
with the subjects of Physics, Chemistry, Biology and English and must have
obtained minimum of fifty per cent. marks taken together in Physics, Chemistry
and Biology at the aforesaid qualifying examination in the case of the General
category, Economically Weaker Section and forty per cent. marks in the case of
the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes.
(2)
In
respect of persons with disability specified under the Rights of Persons with
Disabilities Act, 2016 (49 of 2016), the minimum qualifying marks in the said
qualifying examination in Physics, Chemistry and Biology shall be forty-five
per cent. in the case of the General category and forty per cent. in the case
of the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes.
(3)
No
candidate shall be admitted to Diploma Course unless he or she has attained the
age of seventeen years on or before the 31stDecember of the year of admission in
the first year of the course.
(4)
There
will be two seats reserved for foreign national candidates, approved by the
Central Government. The Section 4 (1) shall not be applicable for said foreign
national candidate. For these candidates any other equivalent qualification
approved by the Central Government may be allowed.
(5)
Reservation
Policy: The Institute shall implement the reservation policy in admissions, in
accordance with norms of Government of India.
(6)
Verification
of their credentials: On declaration of the results of the qualifying
examination, the admission to the Diploma course of the Institute shall be
granted on the basis of merit list. The allotted candidates shall have to
remain physically present for verification of their credentials and the
admission shall be granted to the eligible candidates.
Regulation - 5. Enrolment of students
(1)
Student
shall be enrolled as a student of the Institute within six months of his
admission.
(2)
The
enrolment fee shall be determined by the Institute and shall be paid once only
irrespective of the number of times the student appears for examinations of the
Institute.
(3)
The
Controller of Examinations shall maintain the record of the enrollment.
(4)
On
enrollment, every student shall receive an enrollment number under which his
name has been entered in the register and that number shall be quoted by the
student in all communications to the Institute.
Regulation - 6. Fees structure
Students
shall have to pay an annual fee like admission fee, college fee, examination
fee, tuition fee and other fees notified by the Institute.
Regulation - 7. Duration of course
The
Diploma shall extend over a period of two academic years. The curricula and
syllabi for the programme shall be determined by the Institute.
Regulation - 8. Diploma to be awarded
The
student shall be awarded Diploma after passing all the examinations and
completion of the prescribed course of study extending over the prescribed
period.
Regulation - 9. Medium of instruction
The
medium of instruction for the course shall be in English or Hindi.
Regulation - 10.
Year
wise number of papers, teaching hours and marks distribution shall be as per
the following tables, namely:-
TABLE 1
Diploma in Pharmacy – Ayurveda
First Year
Total working days: 180 Total
working hours: 680
|
Sl. No.
|
Subject
|
No. of hours Lectures
|
No. of hours Non- Lectures
|
Theory marks
|
ractical marks
|
|
1
|
Rasashastra
and Bhaishajya Kalpana I
(Ayurvedic Pharmaceutics)
|
75
|
110
|
100
|
100
|
|
2
|
Dravyaguna
Vigyana I (Ayurvedic Pharmacology and Toxicology)
|
75
|
110
|
100
|
100
|
|
3
|
Sharira
(Anatomy & Physiology)
|
75
|
110
|
100
|
100
|
|
4
|
Fundamentals
of Ayurveda and Swasthavritta
|
75
|
---
|
100
|
---
|
|
5
|
Sanskrit
|
50
|
---
|
50
|
---
|
|
Total
|
350
|
330
|
450
|
300
|
TABLE 2
Diploma in Pharmacy – Ayurveda
Second Year
Total working days: 180 Total
working hours: 735
|
Sl. No.
|
Subject
|
No. of hours Lectures
|
No. of hours Non-Lectures
|
Theory marks
|
ractical marks
|
|
1
|
Rasashastra
and Bhaishajya Kalpana II
(Ayurvedic Pharmaceutics)
|
75
|
110
|
100
|
100
|
|
2
|
Dravyaguna
Vigyana II
(Ayurvedic Pharmacology and Toxicology)
|
75
|
110
|
100
|
100
|
|
3
|
Dispensing,
Community Pharmacy and Hospital Pharmacy (DCH)
|
75
|
110
|
100
|
100
|
|
4
|
Fundamentals
of Rogvigyana (Ayurvedic Pathology) and Chikitsa
|
90
|
---
|
100
|
-
|
|
5
|
Pharmaceutical
Jurisprudence and Drug House Management
|
90
|
---
|
100
|
-
|
|
Total
|
405
|
330
|
500
|
300
|
Regulation - 11. Co-Curricular Activities
Students
shall actively participate in various activities including Workshops, Seminars,
Yoga Shibira, Sports and Cultural activities and Drug tour during the main
course organised by the Institute.
Regulation - 12. Examinations
(1)
Enrolled
Students shall be eligible for appearing in the examination after completion of
the stipulated time of their year.
(2)
The
minimum attendance required to be eligible for appearing in the examination
shall be Seventy-five per cent. of the total lectures and practical in each subject
separately.
(3)
The
shortage of attendance up to the limit specified below may be condoned as
below:
(a)
on
account of bonafide illness, the Deputy Director of the Pharmacy course may
condone the attendance of the concerned student upto five per cent. in addition
to obtained attendance.
(b)
if
a student falls short in attendance by five to ten per. cent, then the Deputy
Director shall refer the case to the Director for final decision on condoning
the attendance.
(4)
Conduct
of Examination.-
(a)
All
the examinations shall be held on such dates and time as decided by the
Controller of Examinations.
(b)
The
eligible students shall have to pay stipulated exam fee and submit the
examination form duly filled within the prescribed time frame as notified by
the Controller of Examinations of the Institute.
(5)
Year
of Examinations.-
(a)
The
first year examination shall be ordinarily held and completed by the end of
year session. The student failing in upto two subjects of first year shall be
allowed to keep the terms of the second year session and to appear in second
year examination. The subsequent supplementary examination of First year shall
be held every six months and maximum four trials (including the main
examination) shall be given to pass first year examination within a period of
maximum of four years. The student shall not be allowed to continue the course
further in case of his inability to pass within the maximum limit.
(b)
The
student failing in more than two subjects shall not be allowed to keep the
term. Such student has to clear all the subjects before being promoted to the
second year. Maximum four trials (including the main examination) shall be
given to pass first year examination within a period of maximum of four years.
(c)
The
maximum duration of completion of Diploma course shall not exceed six years
from the date of admission.
(6)
Examination
pattern and promotion.-
(a)
The
pattern of theory examination question paper will be designed by the
examination control board of the institute.
(b)
The
question paper shall be bilingual, in English language and Hindi and the
answers may be written in English or Hindi languages.
(c)
The
minimum marks required for passing the examination shall be fifty per cent. in
theory and in practical separately in each subject as mentioned in marks
distribution table of these regulations.
(d)
A
student obtaining sixty-five per cent. and above marks shall be awarded first
class and seventy-five per cent. and above marks shall be awarded distinction
and these award shall not be applicable for supplementary examinations.
(e)
In
case a student fails to appear in regular examination for cognitive reasons, he
or she shall appear in supplementary examination as regular student, whose
non-appearance in regular examination shall not be treated as a trial.
(7)
Examinership.-
(a)
The
eligibility to be an examiner in the theory and practical examination shall be
a minimum of three years of teaching experience in the concerned subject.
(b)
There
shall be two examiners in the practical, one internal from the Institute and
the other from any Institute.
Regulation - 13. Control of Unfair Means and Disorderly Conduct
(1)
No
student shall use unfair means or indulge in disorderly conduct at, or in
connection with the examination, as doing so shall be considered punishable
offence depending upon the nature and gravity of the offence as provision of
Examination of Institute.
(2)
On
receipt of a report or on detection of a case regarding the misconduct of any
student at any examination or tests the Examination Disciplinary Action
Committee appointed by the Director shall have the power to punish the student
after following the procedure as laid down therein. Any one or more of the
following punishment may be awarded by the committee to the student where a
charge of misconduct at an examination is held proved against the student:
(a)
cancelling
or rejecting his admission to an examination and forfeiting fees if any, paid
by the student.
(b)
cancelling
students result of the examination with which the charge is connected.
(c)
debarring
him for a specific period which may be five years or more or permanently from
(i)
joining
any course of the institute and/or
(ii)
appearing
in any of the Institutional examination as per level of punishment given in
Schedule below.
SCHEDULE
The Schedule below provides punishment
in column (3) of unfair means or acts mentioned in column (2) of the said
Schedule
|
Sr. No.
|
Unfair Means or Acts
|
Punishment
|
|
(1)
|
(2)
|
(3)
|
|
(1)
|
Writing
questions or answers or anything on any material other than answer book
inside the examination hall.
|
Cancelling
the result of respective subject
|
|
(2)
|
Possession
of material which is/are relevant to the subject of the examination in
examination hall such as:
(a)
Papers, books or notes; or
(b)
Written notes on any part of the clothes worn by the student or on any part
of his/her body, or table or desk, or
(c)
Foot-rule and or instruments like set-squares, protractors, slide rulers,
etc. with notes written on them.
|
Disqualification
from appearing in examinations for two exams
|
|
(3)
|
Copying is
found or established from answer-book or it is otherwise established that the
student has:
(a) Copied
or taken help from any papers, books, note, answerbook or any other source in
any manner during the examination or at any time thereafter; or
(b)
Allowed another student to copy from his/ her answer-book; or
(c)
Received help from or has helped another student ;or
(d)
Exchanged his/her answer-book or a part thereof with another student.
|
Disqualification
from appearing in examinations for two exams
|
|
(4)
|
On passing
or attempting to pass on the question paper (or part thereof) outside
|
Disqualification
from appearing in examinations for two exams
|
|
(5)
|
Destruction
of incriminating material by swallowing, running away with it or causing its
disappearance or by any other means.
|
Disqualification
from appearing in examinations for three exams
|
|
(6)
|
Smuggling
in or out of an answer-book or replacing or getting it replaced after
attempting answers (during or after the examination with or without the help
or connivance of any person).
|
Disqualification
from appearing in examinations for three exams
|
|
(7)
|
Non
delivery of answer-book to the supervisor or destroying the answer book.
|
Disqualification
from appearing in examinations for two exams
|
|
(8)
|
Serious
misconduct in the examination hall including threatening the life, liberty of
persons associated with examination or misbehavior with staff or using force
or rowdyism with the staff appointed on exam duty inside or outside the
examination hall.
|
Permanently
debarring the student from institute.
|
|
(9)
|
Disobedience,
change of seat, misbehavior in or around examination hall or writing another
students seat number on the answer-book.
|
Disqualification
from appearing in examinations for one exam
|
|
(10)
|
Approaching
examiner for raising marks or for writing the answer on blank pages or
obstructing the conduct of an examination.
|
Disqualification
from appearing in examinations for three exams
|
|
(11)
|
Impersonation
impersonator (who writes for another student) if is a student of this
institute as well as impersonated student.
|
Permanently
debarring the student from institute.
|
|
(12)
|
When
answer-book contains
(a)
abusive or obscene or threatening language
(b) appeal
to the examiner and
(c)
distinctive mark to disclose the identity.
|
Cancelling
the result of respective subject
|
|
(13)
|
Admission
to the examination on any kind of false representation in the application
form.
|
Disqualification
from appearing in examinations for one exam
|
|
(14)
|
If the
student is found talking or doing any other malpractice in the video
footage/or keeping mobile phone/s or any other electronic gadgets in
examination hall.
|
Disqualification
from appearing in examinations upto two exams
|
Regulation - 14. Conferment of Diploma
An eligible student passing the
final year examinations shall be conferred with the Diploma.