Section 28 in The Gujarat Medical Council Act, 1967
28. Amendment of Schedule.
(1)If it shall appear to the State Government, on the report of the Council or otherwise, that the course of study and examinations prescribed by any University, college, body or institution, conferring a degree, diploma, licence or certificate or any other like award, not entered in the Schedule to this Act or in any of the Schedules to the Indian Medical Council Act, 1956, is such as to secure the possession by persons obtaining such degree, diploma, licence, certificate or award of the requisite knowledge and skill for the efficient practice of their profession as medical practitioners, it shall be lawful for the State Government from time to time by notification in the Official Gazette, to amend the Schedule and to direct the inclusion therein of any such qualification, subject to such conditions (if any), as may be specified in respect of that qualification.(2)If at any time it appears to the State Government, on the report of the Council or otherwise, that the course of study or the examinations prescribed by any University, college, body or institution, for any degree, diploma, licence, certificate or award, which is included in the Schedule to this Act are not such as to secure the possession by persons obtaining such qualification of the requisite knowledge and skill for the efficient practice of their profession, as medical practitioners or to secure the maintenance of an adequate standard of proficiency for such practice, it shall be lawful for the State Government from time to time to direct the removal of any such qualification from the said Schedule or to impose such further conditions therefor as it deems fit:Provided that, no notification for amendment of the Schedule under sub-section (I) or sub-section (2) shall be issued by the State Government, without consulting the Council:Provided further that, before inching any recommendation to the State Government under this section to remove any degree, diploma, licence, certificate or award, from the Schedule, the Council shall, require the University, college, body or institution to take steps as may be directed by the Council, and within such reasonable time as the Council may prescribe, to bring the course of study or examination for such degree, diploma, licence, certificate or award, to the required standard.
