Govind Mathur, J. - (1.) THE Delhi High Court instructed the Government of India to consider making legislation for grant of licenses to the existing and new institutes to control and regulate the various unrecognized streams of alternative medicines. The Government of India constituted a standing committee of 16 experts under the chairmanship of Director General, Indian Council of Medical Research and members drawn from various fields of medicine to recommend on the efficiency of various streams of alternative medicines. The committee studied the systems for five years and submitted its report, that was accepted by the Ministry of Health and family Welfare. Under an order dt. 25.11.2003, the Committee scrutinized Electropathy, Electrohomeopathy, Magnetotherapy, Reici, Reflexology, Urine Therapy, Auto Urine Therapy, Aromatherapy, Color Therapy, Pranic Healing, Gems and Stone Therapy, Music Therapy. To justify the scientific nature of alternative system, the committee set certain conditions and those are: 1. Alternative system of Medicine must be a well established methods.
(2.) THE system must be prevalent with widespread network of practitioners. The system should have its own fundamental principles of health and disease with comprehensive health care without any restriction on diseases.
(3.) SUBSTANTIAL literature on concepts, etiology, diagnosis and management of diseases including pharmacopoeia, formularies and journals should be available.;