Section 30(1) in The Indian Medicine Central Council Act, 1970
(1)If any person whose name is entered in the Central Register of Indian Medicine obtains any title, diploma or other qualification for proficiency in Indian Medicine which is a recognised medical qualification, he shall, on application made in this behalf in the prescribed manner, be entitled to have an entry stating such other title, diploma or other qualification made against his name in the Central Register of Indian Medicine either in substitution for or in addition to any entry previously made.
