Section 30(1) in The Gujarat Homoeopathic Act, 1963
(1)If it appears to the State Government on the report of the Council or otherwise that the course of study and examinations prescribed by any university, body or institution conferring a degree, diploma, certificate of any other like award not entered in the First Schedule are such as to secure the possession, by persons obtaining such degree, diploma, certificate or award, of the requisite knowledge and skill for the efficient practice of the Homoeopathic system of medicine if shall be lawful for the State Government, from time to time, by notification in the Official Gazette, to amend the First Schedule and to include therein any such degree, diploma, certificate or award, subject to such conditions, if any, as may be specified in respect thereof.
