• The Institute of Teaching and Research in Ayurveda Bill, 2020 was introduced in Lok Sabha by the Minister of State for AYUSH, Mr. Shripad Yesso Naik, on February 10, 2020.  The Bill seeks to merge three Ayurveda institutes into one institution by the name of Institute of Teaching and Research in Ayurveda.  The Bill declares the Institute to be an institution of National Importance. 
   
• Merger: The existing institutes which will be merged into the Institute are: (i) the Institute of Post Graduate Teaching and Research in Ayurveda, Jamnagar, (ii) Shree Gulabkunverba Ayurved Mahavidyalaya, Jamnagar, and, (iii) the Indian Institute of Ayurvedic Pharmaceutical Sciences, Jamnagar.  The proposed Institute will be situated in the campus of Gujarat Ayurved University, Jamnagar.
   
• Objective of Institute:  The Bill states that the object of the Institute will be to: (i) develop patterns of teaching in medical education in Ayurveda and pharmacy, (ii) bring together educational facilities for training of personnel in all branches of Ayurveda, (iii) attain self-sufficiency in postgraduate education to meet the need for specialists and medical teachers in Ayurveda, and (iv) make an in-depth study and research in the field of Ayurveda. 
   
• Composition of Institute: The Bill provides that the Institute will consist of 15 members.  These include: (i) the Minister of AYUSH, (ii) Secretary and technical head of Ayurveda, Ministry of AYUSH, (iii) Secretary, department of health, government of Gujarat, (iv) the Director of the Institute, (v) Director-General, Central Council for Research in Ayurveda, (vi) three experts in Ayurveda with expertise in education, industry and research, and (vii) three Members of Parliament.  The Director of the Institute of Post Graduate Teaching and Research in Ayurveda, Jamnagar will be appointed as the first Director of the Institute.   Further, the Bill states that there will be a Governing Body of the Institute, which will exercise powers and such functions of the Institute, as specified.
   
• Functions of Institute: The functions of the Institute will include: (i) provide for undergraduate and postgraduate teaching in Ayurveda (including pharmacy), (ii) prescribe courses and curricula for both undergraduate and postgraduate studies in Ayurveda, (iii) provide facilities for research in the various branches of Ayurveda, (iv) hold examinations and grant degrees, diplomas and other distinctions and titles in education in Ayurveda and pharmacy, and (v) maintain well-equipped colleges and hospitals for Ayurveda supporting staffs such as nurses and pharmacists. 
   
• Funds of Institute:  The Bill requires the Institute to maintain a fund for meeting its expenses.  It will be credited with funds received from the central government and other sources, including fees and other charges.  The accounts of the Institute will be audited by the Comptroller and Auditor General of India.

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.