If the Council are satisfied-(a)that any [* * * * *] qualification certified by any University, Medical Corporation, examining body or other Institution [within India] is a sufficient guarantee that persons possessing such [* * *] qualification possess the knowledge and skill requisite for the efficient practice of medicine [* * * *], or(b)that any [qualification referred to in Article 2] of the schedule is not a sufficient guarantee as aforesaid,they may make a report to that effect to the [State Government], [which] may, if [it thinks] fit, thereupon direct, by notification in the [Official Gazette],-(i)in case (a) - that the possession of such [* * *] 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 [* * * *] 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.
