Section 26(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)Every person who is not less than eighteen years of age and who passes a qualifying or possesses any of the other qualifications mentioned in the Schedule, or belongs to any of the categories of persons specified therein, shall, subject to the provisions contained in or made under this Act and upon payment of such fees, as may be prescribed, have right to have his name entered in the register subject to such conditions as the Council may impose. When the name of a person has been registered in accordance with the provisions, aforesaid, he shall be granted a certificate in the form as may be prescribed:Provided that an application for entry of the name in the register of a person whose case is not clearly governed by the provisions of this Act or by the rules and regulations made thereunder shall be referred to the Council for such decision as it may deem fit.
