Section 30(4) in The Gujarat Homoeopathic Act, 1963
(4)The State Government may, on the recommendation of the Council and after making such inquiry as it thinks fit, by notification in the Official Gazette, include in, or exclude from, the First Schedule, any degree, diploma, certificate or award, qualifying a person to practise the Homoeopathic system of medicine, given by any university, body, institution or other authority outside the State of Gujarat, subject to such conditions, if any, as may be specified in respect thereof, and the said Schedule shall upon the publication of such notification, be deemed to have been so amended from the date specified in the notification.
