3. Right to confer degrees, etc .-The right of conferring, granting, or issuing in the [States] degrees, diplomas, licenses, certificates or other documents stating or implying that the holder, grantee or recipient thereof is qualified to practise western medical science, shall be exercisable only by the authorities specified in the Schedule, and by such other authority as the [State Government] [ Substituted by A.O. 1950, for " Provincial Government" .] may, by notification in the [Official Gazette] [ Substituted by A.O. 1937.], and subject to such conditions and restrictions as [it] [Substituted by A.O. 1937. ] thinks fit to impose, authorise in this behalf.
