Section 27(2) in The Gujarat Homoeopathic Act, 1963
(2)The Council may appoint, under the chairmanship of the President, an Examination Committee, consisting of five persons of whom four shall be members of the Council possessing any of the recognised qualifications an one shall be a person, whether a member of the Council or not possessing a medical qualification which is recognised as sufficient for entitling a person to be registered under any law for the time being in force in the State or any part thereof, relating to the registration of medical practitioners.
