(1)If any person whose name is entered in the register of registered practitioners obtains any medical qualification other than the qualification in respect of which he has been registered, he shall on payment of such fee as may be prescribed by regulation made in this behalf under section 33,-(i)if such qualification be a qualification included in the schedule, - be entitled to have such qualification entered against his name in the register either in substitution for or in addition to any entry previously made;(ii)if such qualification be a qualification not included in the schedule, - be entitled to have such qualification entered against his name in the register as an additional qualification, provided such qualification is included in the list prepared under sub-section (2).(2)The Council shall from time to time prepare a list of qualifications (not being qualifications included in the schedule) which may be approved by them for the purpose of this section.
