Section 28 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
28. Recognition of paramedical qualification granted by certain Paramedical Institutions whose qualifications 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 fees as may be fixed by regulation to have such qualification recognized 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 recognized paramedical qualification only when granted after a specified date.
