West Bengal Yoga and Naturopathic System of Medicine Rules, 2015

 

In exercise of the power conferred by sub-section (1), read with sub-section (2) of section 41 of the West Bengal Yoga and Naturopathic System of Medicine Act, 2010 (West Ben. Act VI of 2010), the Governor is pleased hereby to make the following rules; namely:-

Rule - 1. Short title.

These rules may be called the West Bengal Yoga and Naturopathic System of Medicine Rules, 2015,

Rule - 2. Definition.

(1)     In these rules unless there is anything repugnant in the subject or context, -

(a)      'accreditation' means the recognition granted to educational institutions and hospitals to signify the attainment of an acceptable level of professional expertise, academic quality and integrity;

(b)      'Council' means the West Bengal Council of Yoga and Naturopathy;

(c)      'Course' means the course of study in Yoga and Naturopathy viz Degree in Yoga and Naturopathy;

(d)      'Executive Committee' means the Committee constituted under section 14 of the Act;

(e)      'form' means a form appended to these rules;

(f)       'member' means a member of the Council;

(g)      'President' means the President to the Council;

(h)     'registration number' means serial number in the register maintained by the Council;

(i)       'Registrar' means the Registrar of the Council;

(j)       'Registered Yoga and Naturopathic Practitioner' means a person borne on the register maintained by the Council under section 19;

(k)      'section' means a section of the Act;

(l)       ' State Government' means the Government of West Bengal in the Department of Health and Family Welfare;

(m)    'Syllabus' and 'Curriculum' means the syllabus and curriculum for courses of study as specified by the West Bengal Yoga and Naturopathy Council;

(n)     'the Act ' means the West Bengal Yoga and Naturopathic System of Medicine Act, 2010 (West Ben. Act VI of 2010);

(o)      ' Teaching Institution' means an institution teaching the Yoga and Naturopathic system of medicine and recognized or accredited by the West Bengal Yoga and Naturopathy Council;

(p)      'Teaching Experience' means teaching experience in the subject concerned in Yoga and Naturopathy College or in other Medical Colleges or in a Hospital recognized or accredited by the West Bengal Yoga and Naturopathy Council or any other council recognized by the Government of West Bengal and/or Government of India;

(q)      'Vice-President' means the Vice-President of the Council;

(r)      'Yoga and Naturopathy College' means a Yoga and Naturopathy College affiliated to a Society / Board or University and recognized / accredited by the West Bengal Yoga and Naturopathy Council;

(2)     Words and expressions used in these rules and not defined here but defined in the Act shall have the meanings respectively assigned to them in the Act.

Rule - 3. Offences involving moral turpitude.

Act of offence under any law for the time being in force which is cognizable and non-bailable shall be deemed to be an offence involving moral turpitude.

Rule - 4. Election of members of the Executive Committee.

Within thirty days from the date of publication of the names of the members of the Council, the Registrar shall give notice on each member of the Council of a meeting of the Council to be held on such date and at such time as may be specified in the notice that the purpose of the meeting shall be to elect five members of the Executive Committee as per provisions of sub-section (2) of the section 14 of the Act.

Rule - 5. Procedure of the election.

(1)     If at the time appointed for a meeting under rule 5 above, a quorum of five members is not present, the meeting shall not commence until a quorum is present, and if a quorum is not present on the expiration of thirty minutes from the appointed time, the meeting shall be adjourned and such adjourned meeting shall be held on the same day and time in the next week.

(2)     A candidate qualified for and desirous of being elected as a member of the Executive Committee shall be proposed by a member of the Council and seconded by another member.

(3)     Votes shall be taken by show of hands or by ballot as the President may direct:

Provided that, if any member so demands votes shall be taken by ballot.

(4)     The President shall determine the method of taking votes by ballot.

(5)     The result of a ballot shall be announced by the President.

(6)     In the event of any equality of votes the President shall have a casting vote.

Rule - 6. Expenses to be paid to members.

A member of the Council or any Committee referred to in sub-section (6) of section 14 may be entitled to get of Rs.500/- (Rupees five hundred) only for attending each meeting of the Council, or such Committee :

Provided that no member may get more than one sum of Rs.500/- (Rupees five hundred) only for attending any number of such meetings held on the same day.

Rule - 7. Registrar.

(1)     The Registrar shall be appointed on probation for two years after which, if the Council is satisfied as to his efficiency and general conduct, the Council shall, with the previous approval of the State Government, confirm him. The probationary period may however; be extended by one year, if considered necessary by the Council. The Registrar shall receive such pay and allowances as are admissible; to group 'A' officials of the State Governments.

(2)     if a Government servant is appointed as Registrar he shall draw his/her pay and admissible allowances and shall be entitled to pension and retiring gratuity according to the existing rules of the State Government. His/her leave and leave-salary also be regulated under the Rules of the State Government in vogue.

Rule - 8. Duties of the Registrar.

The Registrar shall perform all the duties that are assigned to him/her by the Act.

Rule - 9. Registrations.

(1)     Procedure for applying for Class "A" registration in respect of institutionally qualified practitioners as per sub-sections (1) and (2) of the section 20 of the Act, is as follows :-

(i)       a practitioner who has been awarded a degree or diploma, as the case may be, in Naturopathy and Yogic science as per sub-section (1) and (2) of section 20 of the Act, may apply for registration to the competent authority in Form I along with documentary evidence of the professional qualification obtained;

(ii)      the Council may grant registration to the applicant subject to -

(a)      the verification of the professional qualification obtained by the applicant from the University concerned;

(b)      being satisfied about the professional expertise, the maintenance of ethical standards and professional conduct of the applicant which may be verified by the Council on payment of the prescribed fees.

(2)     Procedure for applying for Class "A" registration in respect of self-educated practitioners as per sub-section (3) of section 20 of the Act shall be as follows

(i)       a self-educated practitioner desirous of obtaining Class "A" registration under sub-section (3) of section 20 of the Act should be a Graduate with degree from any recognized University in any stream and should have at least 10 years of working experience in a reputed and established Yoga and Naturopathic Hospital/College/Institution and must not be less than 30 years of age. He /she will submit an application in Form II along with copies of documentary evidence;

(ii)      after verification of the details contained in the application including the documentary evidence submitted, the Council shall call the eligible candidates, for viva/oral and practical examination of 100 marks;

(iii)     successful candidates will be awarded a Class "A" registration on payment of prescribed fees, which will only entitle them to private practice;

(3)     Procedure for applying for Class "B" registration in respect of institutionally qualified practitioners as per sub-section (4a) of section 20 of the Act shall be as follows:-'

(i)       A practitioner who has been awarded a three years diploma in Yoga and Naturopathy by a recognized college/university/institution as per sub-section (4a) of Section 20 of the Act, may apply for Class-B registration to the competent authority in form III A along with the documentary evidence of the professional qualification obtained:

(ii)      after verification of the details contained in the application including the documentary evidence submitted, the Council shall call the eligible candidates for registration on payment of prescribed fees.

(4)     Procedure for applying for Class "B" registration in respect of self educated practitioners as per sub-section (4) of section 20 of the Act shall be as follows

(i)       a self educated practitioner desirous of obtaining Class "B" registration, under sub-section (4) of section 20 of the Act should be Higher Secondary (10+2) passed from State Board or the Central Board of Secondary Education or the Council for the Indian School Certificate Examination in any stream and should have at least 15 years of working experience in reputed and established Yoga and Naturopathy Centre recognized by the Yoga and Naturopathy Council, West Bengal and are not less than 35 years of age. He/she will submit an application in Form III along with copies of documentary evidence;

(ii)      after verification of the details contained in the application including the documentary evidence submitted, the Council shall call eligible candidates for viva/oral and practical Examination of 100 marks;

(iii)     successful candidates will be awarded a Class "B" registration on payment of prescribed fees, which will entitle them to private practice only.

(5)     Procedure for applying for registration as Registered Yoga Trainee :

(i)       A person who has completed a one year certificate course in Yoga & Naturopathy from a registered University or College or Institution after passing the Madhvamik or equivalent examination from any recognized Board may apply for registration as 'Registered Yoga Trainee' in Form IIIB:

(ii)      After verification of the details contained in the application including the supporting documents the council shall call the eligible candidates for viva/oral and practical examination of 100 marks:

(iii)     The Successful candidates will be allowed to be registered in a separate registration book Mid will be granted a registration certificate to be determined by the council, as 'Registered Yoga Trainee' on payment of the prescribed fees, and they will be entitled to perform as Yoga Trainer, but will have no voting power in the Council.

Rule - 10. Accreditation.

(1)     Accreditation of Institutions as per provision of section 21 of the Act, shall be as follows:-

(i)       institutions desirous of being accredited should apply to the Council in the proforma prescribed in Form IV accompanied by an application fee of Rs. 19,000/- (Rupees nineteen thousand) only payable to the Council;

(ii)      accreditation shall be granted to an institution after inspection by the Council on the fulfillment of the following conditions :-

(a)      that the institution has an attached clinic for the patients;

(b)      that the institution is a public institution or body of trustees/registered under Societies Act;

(c)      that the institution shall have an adequate number of duly qualified teaching staff having qualifications as will be laid down by the Council from time to time.

(2)     (i) The Course duration and syllabus of the Bachelor of Naturopathy and Yogic Science (BNYS) and Diploma in Naturopathy and Yogic Science (DNYS) will be finalized by the Council;

(ii) the norms for the accreditation of Yoga and Naturopathy Medical Education Institutions offering Bachelor of Naturopathy and Yogic Science and/or Diploma in Naturopathy and Yogic Science courses will be as follows:-

(a)      the institution should have obtained an Affiliation Certificate from the concerned Affiliating University / Council;

(b)      The Institution should possess sufficient infrastructure and facilities as per requirements to be notified by the Council after prior approval of the State Government;

(c)      The staffing pattern for the Bachelor of Naturopathy (BNYS) and Yogic Science and Diploma in Naturopathy and Yogic Science (DNYS) courses will be as per guidelines of the Council to be notified with the prior approval of the State Government;

(d)      Yoga trainee course will he as per guidelines of the Council to be modified with the prior approval of the State Government.

(3)     Accreditation of Yoga and Naturopathy Hospitals

(i)       Yoga and Naturopathy hospitals mid other health facilities shall be planned and operated to provide the desired standards of patient care;

(ii)      a Yoga and Naturopathy Hospital will have to conform to the following norms, if it is to obtain accreditation:-

(a)      the hospital should be owned by the applicant/society/trustee with sufficient area of land as will be prescribed by the Council;

(b)      the environment in which the hospital is located should be free from pollution as defined by the law;

(c)      the hospital shall comply with regulations of all local authorities;

(d)      a hospital shall provide and maintain a safe environment for patients, personnel and public;

(e)      a ramp or elevator shall be provided for ancillary, clinical and nursing area located on the upper floors and ramps shall be provided at all entrances to the hospital;

(f)       a hospital shall have provision for adequate pure water supply;

(g)      floors, walls and ceiling should be durable fire resistant and cleanable;

(h)     there shall be separate Male and Female Wards;

(i)       there shall be suitable fire detection and alarm systems and fire extinguishing system in the hospital;

(j)       the hospital should conform to all existing fire, safety and environmental legislation;

(iii)     The staffing requirements for a Yoga and Naturopathy Hospital shall be as per guidelines of the Council to be notified with prior approval of the State Government.

(4)     Granting of accreditation and fee to be paid thereof:

The Council may, after careful consideration of the merits of each individual proposal either for accreditation of a Yoga and Naturopathy Medical College or a Yoga-Naturopathy Hospital, furnish their recommendations to the State Government for their final approval and in case it is finally decided that the accreditation prayed for shall be granted to a particular institution/hospital, it shall be required to pay to the Council ah accreditation fees of Rs. 19,000/- (Rupees nineteen thousand) only in each case.

(5)     Granting of partial accreditation:

If the Council considers that accreditation up to the final standard cannot be accorded to an institution at any particular stage, partial accreditation up to the Intermediate standard may be granted, with the approval of the State Government for such period as the Council may consider necessary. The position shall be reviewed before the expiry of such period and accreditation up to the final standard shall be granted if the position improves up to the required standard or the institution shall be allowed to continue with the partial accreditation for such further period as the Council may decide. In case, an institution is given partial accreditation, it shall be required to apply to the Council before the expiry of the period of accreditation, with a non-refundable fees of Rs.4,000/- (Four thousand) only and shall pay the residue amount i.e. Rs. 15,000/- (Rupees fifteen thousand) of the prescribed amount, in case such accreditation is decided to be granted to it.

(6)     Responsibility of an accredited institution :

After accreditation is accorded to an institution, it shall be responsible for conducting the course of study which is designed by the Council and sending up the students for the qualifying examination. The Council shall not in any way be responsible for the predicament of the students who shall seek their admission in any such institution at their desire.

(7)     Power to withdraw accreditation:

The Council shall have the right to withdraw, with the prior approval of the State Government, its accreditation, including partial accreditation, to any institution if at any time institution concerned is found not maintaining the required standards of teaching or training, or not abiding by the regulations prescribed by the Council in this regard, or is found not complying with the provisions of the Act, and the Rules made thereunder.

(8)     Submission of reports mid audited accounts by accredited institutions:

Every accredited Institution shall submit to the Council its annual report and audited accounts not later than the month of September next year and shall, from time to lime, furnish all such information as may be required by the Council.

Rule - 11. Maintenance of Register and payment of fees.

(1)     The Register of Registered Practitioners shall be maintained in two different registers separately for Class-A registration and Class-B registration in the Form V as appended hereto;

(2)     Names shall be entered in the Register in the order in which the applications are admitted and sufficient space shall be left for future additions or alternations in the qualifications and address of each entry.

(3)     The Registrar shall verify each page of the Register and shall put his signature thereon.

(4)     The fees prescribed below for entering the name of a practitioner in the Register, subsequent entry of any additional qualification and other fees in this respect as follows :-

(5)     Every person whose name has been entered in the Register shall be entitled to receive from the Registrar a certificate of registration in the form to be finalized by the council. Such certificate shall state the full name of the person registered, his/her address, the date of registration and the qualification in respect of which he/she has been registered in Form VI.

(6)     If a certificate of registration is lost, destroyed, damaged or mutilated, an application for issue of a duplicate certificate may be made to the Registrar on payment of a fee prescribed in sub-rule (4). The original certificate, where it exists, shall be produced before the Registrar. After verification of necessary particulars, the Registrar may issue a duplicate certificate.

Rule - 12. Renewal.

(1)     The fee prescribed in sub-rule (4) of rule 11 shall be paid for every registration and renewal of registration.

(2)     Registration made at any time during the year shall remain valid for 5 years only.

(3)     Every person desiring to continue his registration after the expiry of five years from the date of his first registration shall submit at least one month before such expiry, to the Registrar an application for renewal of registration together with the fees prescribed in that behalf in sub-rule (4) of rule 11 within the stipulated period.

(4)     The fact of renewal shall be endorsed on the reverse of the certificate of registration. Every such endorsement shall be attested by the Registrar with his signature under his official seal.

(5)     Every such person shall be given a separate renewal certificate apart from endorsement of the original certificate by the Registrar.

Rule - 13. Removal of name and restoration.

(1)     The Registrar shall in the case of:

(a)      removal of the name of the person from the register under Sub-Section (2) of Section 24;

(b)      cancellation of any entry in the register under section 27, send notice of such removal or of such cancellation, as the case may be, to the person concerned, by a registered letter addressed to his registered address and shall keep the acknowledgment receipt thereof.

(2)     A person whose name has been removed from the Register may within sixty days from the date of the receipt of the letter, apply to the Registrar for restoration of his name. He shall, in his application, state reasons for non-payment of renewal fee within the specified period.

(3)     The council may, if satisfied with such reasons, order restoration of the name of such person in the register. The name of such person shall thereupon be re-entered in the Register.

Rule - 14. Accounts.

(1)     An account shall be opened with any Nationalized Bank in Kolkata in the name of the Council and such account shall be operated upon by cheque signed by the Registrar and countersigned by the President, or the Vice-President, if so authorized by the President in writing for acting in his absence.

(2)     The Registrar shall receive all money payable to the Council. He may at any time retain in his hand a sum not exceeding five, thousand rupees per month to meet current expenditures. The balance shall be lodged in the Bank to the credit of the Council.

(3)     The Registrar shall immediately bring into account in the General Cash-Book, all money received or spent by the Council.

(4)     The Registrar may purchase any article not exceeding Rupees one thousand in value for office works on urgent basis which may be approved by the President post-facto. No expenditure exceeding one thousand rupees shall be made by the Registrar without the previous sanction of the President.

(5)     The Registrar shall in the month of July each year prepare a statement of the income and the expenditure of the preceding financial year and shall place it before the Council.

(6)     A bill or my other voucher presented as a claim for money shall be received and examined by the Registrar. If the Claim be for a sum not exceeding one thousand Rupees, he may pay it. If the claim be for a sum exceeding one thousand rupees, payment shall not be made until it has been examined and passed by the President.

(7)     Any money received by the council in advance towards payment of fees shall, if not claimed by the person entitled thereto within a period of three years, be credited at the end of the period to the accounts of the Council.

Rule - 15. Budget.

(1)     In the month of September in each year and on such date as the President may fix, not later than 15th day of the month, an estimate of the revenue and of the expenditure of the Council for the year commencing on 1st April next ensuing, shall be prepared by the Registrar and laid before the Council.

(2)     Such estimate shall make provision for the fulfillment of the liabilities of the Council and for effectually carrying out its objects. It shall include on its revenue side, besides all revenue ordinarily anticipated, such grant as the State Government may allot and all fees received from registration and other sources.

(3)     The Council shall consider the estimate so submitted to it and shall forward the same to the Government for approval with such modifications as the Council may deem fit by the 15th of December of the year.

(4)     The Council may by the 15th of October of the year for which an estimate has been sanctioned cause a supplementary estimate to be prepared and submitted to it. Every such supplementary estimate shall be considered by the Council in the same manner, as if it were an original annual estimate and forwarded to the Government for approval by the 15th of November of the year. No expenditure shall be incurred by the Council which is not provided for in the budget or in the supplementary budget estimate.

Rule - 16. Enquiry.

Procedure to be followed in conducting any enquiry referred to in clause (c) of sub-section (2) of section 23 shall be as follows:-

(a)      Whenever information is received that a Yoga and Naturopathic practitioner, who is an applicant for registration or whose name has already been registered (hereinafter referred to as the practitioner), has been found guilty of conduct which prima facie constitutes conduct unbecoming of a person in a professional capacity, the Registrar after consultation and consent of the Council can make an abstract of such information and such further information as he may have subsequently obtained;

(b)      When the information in question is in the nature of a complaint by a person or body charging the practitioner with conduct in a professional capacity, such complaint shall be made in writing addressed to the Registrar, and shall state the grounds of complaint and shall be accompanied by one or more declarations as to the fact of the case except when the complaint is made by a Government Department;

(c)      every declaration must state the description and the place of residence of the declarant, and where the fact stated in a declaration is not within the personal knowledge of the declarant, the source of the information and grounds for believing the declaration must be accurately mid hilly stated;

(d)      (1) the abstract and all other documents having a bearing of the case together with any complaint that may have been lodged shall be submitted by the Registrar to the President, who shall if he thinks fit, instruct the Registrar to ask the practitioners by means of a registered letter for an explanation within a month by the President. After the expiry of such time, the documents with the explanation, if any, shall be referred to for consideration to the Council or any other Committee that may be appointed by the Council with the approval of Government. The Committee shall have power to cause further investigation and to take further evidence and, if necessary, obtain legal or other advice;

(2) the committee shall report to the Council and if on the basis of such report the Council considers that the case is one in which an enquiry ought to be held by the Council, the President shall direct the Registrar to take steps for the institution of an enquiry and for having the case heard and determinate by the Council;

(e)      the enquiry shall be instituted by the issue of a notice in writing on behalf of the Council by the Registrar, addressed to the Practitioner shall specify the nature and particulars of the charge and the date on which the Council intends to deal with the case, and shall call upon the practitioner to answer the charge in writing and to attend before the Council on that date.

(f)       the notice referred to in rule 20 shall be sent at least twenty-one days before the date of enquiry and shall be accompanied by a copy of section 23 and of the rules to regulate the procedure for conducting an enquiry referred to in that section. A copy of the notice should at the same time be sent to the complainant, if any.

(g)      in every case in which the Council resolves that mi enquiry shall be instituted, the notice for an enquiry be issued accordingly, and the complainant (if any) and the practitioner charged shall, upon request in writing for that purpose signed by him or representative, entitled to be supplied with a copy of any declaration, explanation, answer of other document given or sent to the Council by or on behalf of the other party by the Registrar, which may on proper proof be used at the hearing as evidence in support of or in answer to the charge specified in the notice of enquiry;

(h)     any application made by the practitioner between the date of issue of the notice to him and the day fixed for hearing of the charge shall be dealt with by the President in such manner as he shall think fit;

(i)       a copy of all material documents which are to be laid before the Council as evidence in regard to the case shall be furnished to each Member of the Council before the hearing of the case;

(j)       at the hearing of the case by the Council, the complainant and also the practitioner may be represented or assisted by a legal or other representative;

(k)      where a complainant appears personally or by a representative, the order of procedure shall be as followings :-

(1)     the Registrar will read to the Council the notice of enquiry addressed to the practitioner;

(2)     the complainant will then be invited to state his case himself or by his representative and to produce his evidence in support of his allegations. At the conclusion of the complainant's evidence his case will be closed;

(3)     the practitioner will then be invited to state his case himself or by his representative, and to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence, but only once with reply; ? '

(4)     at the conclusion of the practitioner's case the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the circumstances generally but will hear no further evidence except in any special case in which the Council may think it right to receive such further evidence. If the practitioner produces no evidence the complainant will not be heard in reply, except by special leave of the Council;

(5)     where a witness is produced by any party before the Council he will be first examined by the Party producing him, and then cross-examined by the adverse party and then re-examined by the party producing him. The Council may decline to admit in evidence any declaration where the declarant is not present for, or declines to submit to, cross-examination;

(6)     the President of the meeting may put questions to any witness, and members of the Council.

(l)       Where there is no complainant or no complainant appears, the order of procedure shall be as followings:-

(1)     the Registrar will read to the Council the notice of enquiry addressed to the practitioner aid will state the facts of the case and produce before the Council the evidence by which it is supported;

(2)     the practitioner will then be invited to state his case himself or by his representative, and to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence, but only once with reply;

(m)    upon the conclusion of the case the Council will deliberate thereon in private, and at the conclusion of the deliberations the President shall call upon the council to vote on the question whether the practitioner charged is guilty or is of infamous conduct in a professional capacity;

(n)     If the Council by a majority of two-thirds of the Members present and voting at the meeting find the practitioner guilty of questionable conduct in a professional capacity, the Council shall direct the Registrar not to register his name, if he be an applicant for registration or to remove his name from the Register of registered practitioners, if he is already a registered practitioner or to warn or to censure him;

(o)      When the registration of the name of any practitioner is refused or when the name of any registered practitioner is removed from the register in accordance with the provisions of these rules, the Registrar shall forthwith send notice of such refusal or removal to the practitioner, by registered letter addressed to his last known address. The Registrar shall also send forthwith intimation of any such refusal or removal to the body or bodies from whom the practitioner received his qualification or qualifications, and shall request it or them unless the consent is being provided by the Council or President of the Council not to admit him and to any examination for any new qualification, which is registrable in the register or registered practitioners. If his name is removed from the Register, the Registrar shall issue a notification in the 'Kolkata Gazette' announcing the removal and forward summary of the proceedings.

Rule - 17. Disposal of appeal from the decision of the Registrar.

Disposal of appeal from the decision of the registrar under section 26 shall be as follows :-

(a)      An appeal to the Council, preferred under section 26 against the refusal of the Registrar to register the qualification of any person whose name is entered in the register of Registered practitioners shall be in writing and shall state the particular qualification in respect of which registration is being claimed mid the date on which and the authority from which it was received;

(b)      On receipt of such an appeal it shall be referred to the Executive Committee or any other Committee appointed by the Council with the approval of the State Government for consideration and report;

(c)      the Committee with the consent of the President/Council shall have power to call for the original diploma or license or any other relevant document from the appellant for inspection and may also require such other evidence as may be considered necessary by it;

(d)      at the conclusion of their enquiry, the Committee shall give a report to the Council embodying such recommendations as it thinks fit to justify the reasons for the recommendations;

(e)      the appeal, the Committees report on it and all other documents in connection with the case shall be laid before the Council at its next meeting;

(f)       the date on which the appeal is to be taken up by the Council shall be notified to the appellant. The appellant shall also be allowed, if he so chooses, to represent his case before the Council either by himself or by his representative.

Rule - 18. Functions of the President.

The President shall perform such functions as are required to be done by the President under the provisions of the Act and the Rules and the Regulations made thereunder. He shall also do such acts, not inconsistent with the provisions of the Act, the rules and the regulations, as he considers necessary for the furtherance of the objects for which the Council is established.

Rule - 19. Functions of The Vice-President.

If the office of the President is vacant or if, for any reason, the President is unable to perform the functions of his office, the Vice-President shall act in his place and shall perform the functions of the President.

Rule - 20. Audit.

(1)     The accounts of the Council shall be audited in terms of the previous of sub-section (3) of section 39 of the Act.

(2)     In auditing the accounts, the auditors shall also see that the accounts have been kept and presented in the proper proforma, that the particular items of receipts and expenditure are stated in the sufficient details, that the payments are supported by adequate vouchers and authority, that all are recovered or which ought to have been recovered are brought into account and that receipt and expenditure are such as are authorized by the Act or the rules or die regulations made thereunder. They shall also ascertain the unpaid liabilities of the Council and also whether these can be met out of the funds of the Council when falling due.

(3)     The President or the Vice-President or the Registrar shall, at the time of audit, cause to be produced all accounts, registers, documents and subsidiary papers which may be required by the auditors for the purpose. He shall also produce the cash balance and the balance of the imprest before the auditors for verification.

(4)     The President shall, on receipt of the report of audit from die auditors, forward a copy thereof to the State Government. He shall place the report at the next meeting of the Council for consideration and decision as to the action to be taken to remedy the defects and irregularities, if any, pointed out in the report. A copy of the resolution adopted by the Council to remedy the defects and irregularities pointed out by the auditors in their report shall also be forwarded to the State Government by the President.

Rule - 21. Election of the Council.

The election of the council shall be held in the manners as specified in the rules regarding election framed under the Paschim Banga Ayurvedic System of Medicine Act, 1961 (West Ben. Act XIII of 1961) issued vide no. MED/3805/IA-76/66 dated Calcutta the 17th June 1966 under the Department of Health, medical branch.

 

Form – I

Application for Class 'A' Registration for an Institutionally qualified Yoga and Naturopathy Practitioner

[See Rule 9(1)]

 

 

 

Signature of the Practitioner

 

Place :

 

Date :

 

Form-II

Application for Class 'A' Registration for self educated Yoga and Naturopathy Practitioner

[See Rule 9(2)]

 

 

Signature of the Practitioner

Place:

Date:

 

Form – III

Application for Class 'B' Registration for self-educated Yoga and Naturopathy Practitioner

[See Rule 9(4)]

 

 

Signature of the Practitioner

Place:

Date:

 

Form – IIIA

Application for Class 'B' Registration for an institutionally qualified Yoga and Naturopathy Practitioner

[See Rule 9(3)]

 

 

Signature of the Practitioner

Place:

Date:

 

Form – IIIB

Application for Registration as 'Registered Yoga Trainee'

[See Rule 9(5)]

 

 

Signature of the Practitioner

Place :

Date :

 

Experience Certificate

This is to certify that Shri/Smt …........................................................................... S/o/D/o/W/o…................................................... residing at …...... …................................ is known to me for last …....................... years.

This is also certified that he / she has been practicing Yoga and Naturopathy at ................................................................... ................................. (address of Clinic/ Hospital/Institution/Individual) for the period from................. ..........to..............................., i.e. for............................... years and ................................ months.

I wish him/her all success in fife.

Place:

Date:

Signature

(Official Rubber Stamp)

Persons authorized to issue the experience certificate (s) are :

(i)       Member of Parliament/Member of Legislative Assembly of the place where the applicant resides and/or practices Yoga & Naturopathy;

(ii)      Chairman of the Municipality/Chairman of the Borough Committee of the Municipal Corporation/ Sabhapati of the Panchayat Samity; or •

(iii)     Any Group A Officer of the State Govt, not below the rank of a Block Development Officer; or

(iv)    Any registered Society/Board imparting education and/or training on Yoga and/or Naturopathy registered under the West Bengal Yoga and Naturopathy Council for promoting this system of medicine.

Experience Certificate

Comments/recommendation of forwarding authority :

Certified that Shri /Smt./Miss…..................................................................................... S/o/D/o/W/o….................................................... residing at …............................. …............................ ,.v.has been practicing Yoga and Naturopathy at…................................................... ...........…............................................ (address of Clinic/Hospital/institution/Individual) during the period from…..........................................................................................to ....For...years.

Place :

Date :

Signature

(Name and address of the recommending authority)

(Rubber stamp)

Persons authorized for issuance of the experience certificate (s) are :

(i)       Member of Parliament/Member of Legislative Assembly/ Chairman of the Municipality/Chairman of the Borough Committee/Sabhapati, Panchayat Samity.

(ii)      Block Development Officer(s) of Development Block(s)

(iii)     The Chief Medical officer(s) of Health of the Districts.

(iv)    Any registered Society/Board imparting education and/or training on Yoga and/or Naturopathy both registered under the West Bengal Yoga and Naturopathy Council for promoting this system of medicine.

 

Form – IV

Format for Application for Accreditation of an Institution

[See rule 10(l)(i)]

Application is hereby made to the West Bengal Council of Yoga & Naturopathy for granting accreditation to our college/institution for starting the Diploma/Bachelor of Naturopathy and Yogic Sciences (DNYS/BNYS) Course.

I hereby submit the relevant particulars with regard to our institution as specified below and shall furnish such other particulars which may be required by the Council for the required accreditation.

(1)     Name and address of the Institution :

(2)     Address of the Hospital premises :

(3)     Number of beds already provided in the hospital and details about the provision for future expansion :

(4)     Name of its Principal/ Teacher-in-charge and Secretary :

(5)     Full names and address of the members of its Governing Body, their occupations and other relations, if any, with the institution: (to be attached separately)

(6)     Full names, addresses and qualifications of the members of the teaching staff of the institution : (to be attached separately)

(7)     Details about the assets :

(a)      Lands, buildings and other immovable or movable properties belonging separately to the institution and to hospital (to be attached separately)

(8)     (b) Financial status (to be attached separately)

(9)     Details about the liabilities, if any( to be attached separately)

(10)   Sources of Income

(11)   Details about the expenditure involved in the proposed scheme and the way in which it is intended to be met up :

(12)   Details about the facilities available for the accommodations required for the theoretical and practical classes.

The prescribed fee of Rupees…........................................................................only is sent herewith by demand draft payable to West Bengal Council of Yoga and Naturopathy.

Enclo : As stated in................................................................. sheets.

Signature of the Principal or

Secretary of the Institution

Place:

Date :

 

Form-V

[See rule 11(1)]

Register of Registered Practitioners

 

Form – VI

[See rule 11(5)]

Certificate of Registration
Office of file
West Bengal Council of Yoga and Naturopathy, Kolkata

Certificate No.________________________________

I hereby certify that Doctor__________________________________________________________________________________ has been registered under the West Bengal Yoga and Naturopathic System of Medicine Act, 2010 as Yoga & Naturopathy Practitioner, on____________________________________He has been given Class ‘A’/Class ‘B’ registration under Section 20 of the West Bengal Yoga & Naturopathy Act, 2010.

Qualifications : ______________________

Address : ______________________________

Registrar