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State of Odisha - Section

Section 29 in The Orissa Ayurvedic Medicine Act, 1960

29. Qualifying examination.

(1)The Faculty shall, by bye-laws, prescribe the course of training and qualifying examinations including the preliminary qualifications for admission into the institutions.
(2)A qualifying examination shall be an examination in the Ayurvedic System of Medicine including the subjects of Medicine, Surgery and Midwifery hold by the Faculty (or its predecessor the Orissa Ayurvedic Examination Board) for the purpose of granting a degree or diploma conferring the right of registration under this Act and specified in the Schedule, and such other examination as may, on the recommendation of the Faculty, be included in the Schedule by the Council by a notification in the Official Gazette from and after the date specified in the notification.