Section 27(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)If at any time the Council is satisfied on the recommendation of the Faculty, that a title or degree granted, or qualification certified by a University, examining body or other Institutions in India is a sufficient guarantee that persons holding such a title or qualification possess the knowledge or skill requisite for the efficient practice of medicine, surgery and midwifery, it may, subject to the approval of the Government, direct that the possession of such title, degree or qualification shall, subject to the provisions contained in this Act and payment of the prescribed fee, entitle a person to have his name entered in the register.
