Section 32 in The Rajasthan Homoeopathic Medicine Act, 1969
32. Power of Board to recognise titles etc. for purposes of registration.
- If the Board is satisfied-(a)that any title or degree granted or qualification certified by a University, medical corporation, examining body or other institution in or outside India is sufficient guarantee that persons holding such title, degree or qualification possess the knowledge and skill requisite for the efficient practice of Homoeopathy, or(b)that such a title, degree or qualification is not a sufficient guarantee as aforesaid,it may direct-(i)in case (a), that the possession of such title, degree or qualification shall, subject to the provision contained in this act and on payment of such fee as may be prescribed entitle a person to have his name entered in the register, or(ii)in case (b) that the possession of such title, degree or qualification shall not entitle a person to have his name entered in the register.
