- If the Council are satisfied-(a)that any [* * * * *] [Words 'title granted or' omitted by West Bengal Act 16 of 1954.] qualification certified by any University, Medical Corporation, examining body or other Institution [within India] [Words inserted by West Bengal Act 16 of 1954.] is a sufficient guarantee that persons possessing such [* * *] [Words 'title or' omitted by West Bengal Act 16 of 1954.] qualification possess the knowledge and skill requisite for the efficient practice of medicine [* * * *] [Words 'surgery and midwifery' omitted by West Bengal Act 16 of 1954.], or(b)that any [qualification referred to in Article 2] [Words and figure substituted for the words and figure 'title or qualification referred to in Article 3' by West Bengal Act 16 of 1954.] of the schedule is not a sufficient guarantee as aforesaid,they may make a report to that effect to the [State Government [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]], [which] [Word substituted for the word 'who' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may, if [it thinks] [Words substituted for the words 'they think' by the Government of India (Adaptation of Indian Laws) Order, 1937.] fit, thereupon direct, by notification in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.],-(i)in case (a) - that the possession of such [* * *] [Words 'title or' omitted by West Bengal Act 16 of 1954.] qualification shall, subject to the provisions hereinafter contained and on payment of such fee as may be prescribed in this behalf by regulation made under section 33, entitle any person to have his name entered in the register of registered practitioners, or(ii)in case (b) - that the possession of such [* * * *] [Words 'title or' omitted by West Bengal Act 16 of 1954.] qualification shall not entitle any person to have his name entered in the said register;and the schedule shall thereupon be deemed to be altered accordingly.
