Section 30(3) in The Gujarat Homoeopathic Act, 1963
(3)If it appears to the State Government at any time on the report of the Council or otherwise that the course of study or the examinations prescribed by any university, body or institution for any degree, diploma, certificate or award which is included in the First Schedule under this section, are not such as to secure the maintenance of an adequate standard of proficiency for the practice of the Homoeopathic system of medicine, it shall be lawful for the State Government at any time to remove, by notification in the Official Gazette, any such degree or, as the case may be, diploma, certificate or award from the First Schedule:Provided that before any such direction for the removal of any such degree, diploma, certificate or award from the First Schedule is made under this sub-section, the Council shall require the university, body or institution to take steps within such times as the Council may fix, to bring the courses of study or examinations to the required standard.
