Section 30(1) in The Orissa Homoeopathic Act, 1956
(1)The Board shall at any time, within a period of three years after the date of publication of the names of 'listed Homoeopathic Practitioners' practising in the State of Orissa the Homoeopathic system of medicine arrange, after giving such previous notice as it thinks fit to hold examinations of all such 'listed Homoeopathic Practitioners' who do not possess the registerable qualifications specified in Sub-section (2) of Section 21.
