Section 27 in The Orissa Ayurvedic Medicine Act, 1960
27. Amendment of Schedule.
(1)If at any time the Council is satisfied on the recommendation of the Faculty, that a title or degree granted, or qualification certified by a University, examining body or other Institutions in India is a sufficient guarantee that persons holding such a title or qualification possess the knowledge or skill requisite for the efficient practice of medicine, surgery and midwifery, it may, subject to the approval of the Government, direct that the possession of such title, degree or qualification shall, subject to the provisions contained in this Act and payment of the prescribed fee, entitle a person to have his name entered in the register.(2)If the Council on the recommendation of the Faculty, is not so satisfied in respect of any title, degree or qualification, it may subject to the approval of the Government direct that the possession of such title, degree or qualification shall not entitle a person to have his name entered in such register.(3)When the Council issues a direction under Sub-section (1) or (2) such title, degree or qualification shall be deemed to be covered by or, as the case may be, to be excluded from the Schedule.
