Section 12B in The Homoeopathy Central Council (Amendment) Act, 2002
12B. Non- recognition of medical qualifications in certain cases.-
(1)Where any medical institution is established without the previous permission of the Central Government in accordance with the provisions of section 12A, medical qualification granted to any student of such medical institution shall not be deemed to be a recognised medical qualification for the purposes of this Act.(2)Where any medical institution opens a new or higher course of study or training (including a post- graduate course of study or training) without the previous permission of the Central Government in accordance with the provisions of section 12A, medica qualification granted to any student of such institution on the basis of such study or training shall not be deemed to be recognised medical qualification for the purposes of this Act.(3)Where any medical institution increases its admission capacity in any course of study or training without the previous permission of the Central Government in accordance with the provisions of section 12A, medical qualification granted to any student of such medical institution on the basis of the increase in its admission capacity shall not be deemed to be recognised medical qualification for the purposes of this Act.'.
