Section 30 in The Indian Medicine Central Council Act, 1970
30. Registration of additional qualifications .-
(1)If any person whose name is entered in the Central Register of Indian Medicine obtains any title, diploma or other qualification for proficiency in Indian Medicine which is a recognised medical qualification, he shall, on application made in this behalf in the prescribed manner, be entitled to have an entry stating such other title, diploma or other qualification made against his name in the Central Register of Indian Medicine either in substitution for or in addition to any entry previously made.(2)The entries in respect of any such person in a State Register of Indian Medicine shall be altered in accordance with the alterations made in the Central Register of Indian Medicine.
