Section 34 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
34. Alteration in the list of qualifications mentioned in the Schedule.
- The Government may, if they are satisfied on the report of the council or otherwise, that the course of study and examinations prescribed by any University, medical college, school or any other institution conferring, granting or issuing any degree, diploma, licence, certificate or any other like award-(1)included in the Schedule are not such as to secure the possession by persons obtaining such degree, diploma, licence, certificate or any other like award of the requisite knowledge and skill for the efficient practice of Homeopathy, or(2)not included in the Schedule are such as to secure the possession by the persons aforesaid of such knowledge and skill, by notification, direct that such degree, diploma, licence, certificate or any other like award-(a)in a case falling under clause (1), be removed from the Schedule, or(b)in a case falling under clause (2), be included in the Schedule, and upon the issue of any such notification, the Schedule shall be deemed to have been amended accordingly.
