Section 23 in The Orissa Medical Registration Act, 1961
23. Entry of now qualifications in the register.
(1)If any person whose name is entered in the register obtains any medical qualification other than the qualification in respect of which he has been registered, he shall, on payment of such fee as may be prescribed in this behalf by regulations-(a)if such qualification be a qualification not included in the Schedule, be entitled to have such qualification entered against his name in the register either substitution for or in addition to any entry previously made;(b)if such qualification be a qualification not included in the Schedule, be entitled to have such qualification entered against his name in the register as an additional qualification; provided such qualification is included in the list prepared under Sub-section (2).(2)The Council shall, from time to time, prepare a list of qualifications (not being qualifications included in the Schedule) which may be approved by them for the purpose of this section.
