Section 32 in The U.P. Homoeopathic Medicine Act, 1951
32. Amendment of Schedule.
- If the Board is satisfied-(a)that title or degree, granted or qualification certified by a University, Medical Corporation, examining body or other institution in or outside India, is sufficient guarantee that persons holding such title, degree or qualification possess the knowledge and skill requisite for efficient practice or homoeopathy, or(b)that such a title, degree or qualification is not a sufficient guarantee as aforesaid, it may direct-(i)in case (a) that the possession of such title, degree or qualification shall, subject to the provisions contained in the Act, and on payment of such fee as may be prescribed, entitle a person to have his name entered in the register of homoeopaths, or(ii)in case (b) that the possession of such title, degree or qualification shall not entitle a person to have his name entered in the said register; and the Schedule attached hereto shall thereupon be deemed to be altered accordingly.
