Section 20(2) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(2)A qualifying examination shall be an examination in the [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy Systems] [Substituted 'Ayurvedic and Unani System' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] , held for the purpose of granting a diploma, degree or certificate conferring the right of registration under this part, by any of the institutions which on the recommendations of the Board, may be specified by the Government by a notification in the Government Gazette as being authorised to hold a qualifying examination.
