(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.(2)Any university, body or institution desirous of the inclusion in the First Schedule of any degree, diploma, certificate or award in the Homoeopathic system of medicine conferred by it may apply to the Council in the manner prescribed in sub-section (2) of section 28 and for the purposes of this section the Council shall have all the powers specified in sub-sections (3) to (9) of section 28 as if he the university, body or institution had applied for recognition under section 28.(3)If it appears to the State Government at any time on the report of the Council or otherwise that the course of study or the examinations prescribed by any university, body or institution for any degree, diploma, certificate or award which is included in the First Schedule under this section, are not such as to secure the maintenance of an adequate standard of proficiency for the practice of the Homoeopathic system of medicine, it shall be lawful for the State Government at any time to remove, by notification in the Official Gazette, any such degree or, as the case may be, diploma, certificate or award from the First Schedule:Provided that before any such direction for the removal of any such degree, diploma, certificate or award from the First Schedule is made under this sub-section, the Council shall require the university, body or institution to take steps within such times as the Council may fix, to bring the courses of study or examinations to the required standard.(4)The State Government may, on the recommendation of the Council and after making such inquiry as it thinks fit, by notification in the Official Gazette, include in, or exclude from, the First Schedule, any degree, diploma, certificate or award, qualifying a person to practise the Homoeopathic system of medicine, given by any university, body, institution or other authority outside the State of Gujarat, subject to such conditions, if any, as may be specified in respect thereof, and the said Schedule shall upon the publication of such notification, be deemed to have been so amended from the date specified in the notification.
