Section 29(3) in The Maharashtra Medical Practitioners Act, 1961
(3)If it appears to the State Government on the report of the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] 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 entered in the Schedule under this section, are such not as to secure the maintenance of an adequate standard of proficiency for the practice of the Ayurvedic system of medicine or the Unani system of medicine, as the case may be, including the practice' of medicine, surgery, midwifery and gyanaecology it shall be lawful for the State Government at any time by notification in the Official Gazette, to direct the removal of any such degree, diploma, certificate or award from the Schedule:Provided that, no notification under sub-section (1) or this sub-section shall be issued by the State Government without first consulting the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.]:Provided further that, before making any recommendation to the State Government under this sub-section to remove any degree, diploma, certificate or award from the Schedule, the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] shall require the university, body or institution to take such steps as may be directed by the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] and within such reasonable time as the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] may prescribe to bring the course of study or examination or such degree, diploma or award to the required standard.
