Section 36 in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
36. Recognition of medical qualifications granted by medical institutions outside India.—
(1)Where an authority in any country outside India which, by the law of that country, is entrusted with the recognition of qualifications of Homoeopathy in that country, makes an application to the Commission for granting recognition to such qualification in India, the Commission may, subject to such verification as it deems necessary,either grant or refuse to grant recognition to that medical qualification.(2)Where the Commission grants recognition to any medical qualification under sub-section (1), such qualification shall be a recognised qualification for the purposes of this Act and shall be included in the list maintained by the Commission in such manner as may be specified:Provided that in case the Commission decides not to grant recognition to any qualification, the Commission shall give a reasonable opportunity of being heard to such authority before refusing to grant such recognition.(3)Where the Commission refuses to grant recognition to a medical qualification under sub-section (2) ,the authorityconcernedmay prefer an appealto the Central Government for grant of recognition.(4)All qualifications which have been recognised before the date of commencement of this Act and are included in the Third Schedule to the Homoeopathy Central Council, Act, 1973 (59 of 1973) shall also be recognised medical qualifications for the purposes of this Act and shall be listed and maintained by the Commission in such manner as may be specified by regulations.
