Section 28 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
28. Recognition of Paramedical qualification granted by certain Paramedical Institutions whose qualification are not included in the Schedule.
- Any Paramedical Institution in India, which desires a paramedical qualification granted by it, to be included in the Schedule, may apply to the State Government with such application fee as may be fixed by regulation to have such qualification recognised and the State Government, after consulting the Council, may by notification in the Official Gazette, amend the Schedule as to include such qualification therein, and any such notification may also direct that an entry shall be made in the last column of Schedule against such paramedical qualification declaring that it shall be a recognised paramedical qualification only when granted after a specified date.
