31. Prohibition of unauthorised conferment of degrees, etc.
(1)No person other than an authority authorised to hold a qualifying examination shall confer, grant or issue, or hold himself out as entitled to confer, grant or issue any degree, diploma, certificate, licence or any other like award,(i)which states or implies that the holder, grantee or recipient thereof is qualified to practise the Homoeopathic system of medicine, or(ii)which is identical with, or is a colourable imitation of, any degree, diploma, licence, certificate or award granted by an authority authorised to hold a qualifying examination.(2)[ No person shall be entitled to establish or maintain a teaching institution for imparting training or knowledge in the Homoeopathic system of medicine, other than an institution for imparting training or knowledge in a course of study leading to an examination prescribed under sub-section (1) of section 27 and held by the council.] [Sub-section (2) substituted by Gujarat 6 of 1967, dated 11th August 1967](3)Any person who contravenes the provisions of sub-sections (1) or (2), and where any such contravention is committed by an association, every member of such association who knowingly or wilfully authorises or permits the contravention, shall, on conviction, be punished-(i)for a first offence with fine which may extend to one thousand rupees, and(ii)for a subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to two thousand rupees or with both.
