Section 37(3) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(3)If the Commission, after verification with the authority in any country outside India, is of the opinion that a recognised medical qualification which is included in the list maintained by it is to be de- recognised, it may, by order, de-recognise such medical qualification and remove it from the list maintained by the Commission with effect from the date of such order.
