Section 30(2) in The Gujarat Homoeopathic Act, 1963
(2)Any university, body or institution desirous of the inclusion in the First Schedule of any degree, diploma, certificate or award in the Homoeopathic system of medicine conferred by it may apply to the Council in the manner prescribed in sub-section (2) of section 28 and for the purposes of this section the Council shall have all the powers specified in sub-sections (3) to (9) of section 28 as if he the university, body or institution had applied for recognition under section 28.
