Section 27 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
27. Recognition of paramedical qualification granted by Paramedical Institutions in countries with which there is a scheme of reciprocity.
(1)The paramedical qualification granted by medical institutions outside India which are included in the Schedule to the Indian Medical Council Act, 1956 (No. 102 of 1956) shall be recognized paramedical qualifications for the purposes of this Act.(2)The State Government after consultation with the Council may by notification in the Official Gazette amend the Schedule by directing that an entry be made therein in respect of any paramedical qualification declaring that it shall be recognized paramedical qualification only when granted before a specified date.(3)Where the Council has refused to recommend any paramedical qualification which has been proposed for recognition by any authority referred to in sub-section (2) and that authority applies to the State Government in this behalf, the State Government after considering such application and after obtaining from the Council a report, if any, as to the reasons for any such refusal may by notification in the Official Gazette amend the Schedule so as to include such qualification therein and the provisions of sub-section (2) shall apply to such notification.
