Section 28 in The Orissa Ayurvedic Medicine Act, 1960
28. Arrangements for modifying Schedule for setting of a scheme of reciprocity of medical qualifications in other States.
(1)At any time after the date of commencement of this Act, the Council may enter into negotiations with the authority in any other State which is entrusted by the law of such State with the maintenance of a register of practitioners of the Ayurvedic System of Medicine, Surgery and Midwifery for the settling of a scheme of reciprocity for the recognition of medical qualifications and in pursuance of any such scheme, the Government, may by notification, amend the Schedule so as to include therein any medical qualifications which the Council on the recommendation of the Faculty decide to recognise,(2)Where the Council has refused to recognise on the recommendation of the Faculty any medical qualification which has been proposed for recognition by any such authority, that authority may apply to the Government and the Government, after considering such application and after consulting the Council, may by notification amend the Schedule so as to include such qualification therein.
