-
The Indian Medicine Central Council (Amendment) Ordinance, 2021 was promulgated on April 22, 2021. The Ordinance amends the Indian Medicine Central Council Act, 1970. The 1970 Act provides for a Central Council to regulate the education and practice of the Indian Medicine system (includes Ayurveda, Yoga, Naturopathy).
-
In September 2020, the Indian Medicine Central Council (Amendment) Bill, 2020, which replaced the Indian Medicine Central Council (Amendment) Ordinance, 2020, was passed by Parliament. The Bill amended the 1970 Act to provide for the supersession and reconstitution of the Central Council within one year from the date of notification of the 2020 Ordinance (April 24, 2020). The 2021 Ordinance increases the deadline for reconstituting the Central Council to two years.
DISCLAIMER: This document is being furnished to you for your information. You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”). The opinions expressed herein are entirely those of the author(s). PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete. PRS is an independent, not-for-profit group. This document has been prepared without regard to the objectives or opinions of those who may receive it.