Section 31(1) in The Orissa Homoeopathic Act, 1956
(1)The Board shall, by regulations, lay down the qualifications required for admission t-o a Course of training in the Homoeopathic system of medicine, the course of such training and the qualifying examinations and may establish and finance Homoeopathic dispensaries, hospitals, educational institutions in Homoeopathy to give such training and shall hold such examinations, grant certificates and confer degrees or diplomas.
