Section 24 in The Orissa Medical Registration Act, 1961
24. Amendment of Schedule.
(1)If at any time the Council is satisfied-(a)that any title granted or qualification certified by any University, Medical Corporation, examining body of other institution, is a sufficient guarantee that persons possessing such title or qualification possess the knowledge and skill requisite for the efficient practice of medicine, surgery and midwifery; or(b)that any title or qualification referred to in item 2 of the Schedule is not sufficient guarantee as aforesaid, they may make a report to that effect to the State Government who may, if they think fit, thereupon direct, by notification-(i)in the case of Clause (a) that the possession of such title or qualification shall, subject to the provisions hereinafter contained and on payment of such fees as may be prescribed in this behalf by regulations, entitle any person to have his name entered in the register; or(ii)in the case of Clause (b) that the possession of such title or qualification shall not entitle any person to have his name entered in the register.(2)On the issue of such notification such title or qualification shall be deemed in the case of Clause (a) of Sub-section (1) to be covered by, and in the case of Clause (b) thereof, to be excluded from the said item.
