Section 38 in The Rajasthan Indian Medicine Act, 1953
38. Amendment of Schedule.
(1)If the Board is satisfied-(a)that a title, degree or certificate granted by a University, medical corporation, examining body or other institution not included for the time being in Part "A of the Schedule, is sufficient guarantee that the person holding such title, degree or certificate possesses the knowledge or skill requisite, in the opinion of the Board, for efficient Practice as a "A" class Vaidya, Hakim [Naturopathy and Yoga Chikitsak] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] or Midwife, or(b)that such title, degree or certificate not included for the time being in Part "B" of the Schedule is a sufficient guarantee that the person holding the same, possesses the knowledge or skill requisite in the opinion of the Board for efficient practice as a "B" class Vaidya, Hakim or Midwife, or(c)that any such title, degree or certificate for the time being included in Part "A" of the Schedule is not a sufficient guarantee, as aforesaid, for efficient practice as a "A" class Vaidya, Hakim or Midwife but that the same is a sufficient guarantee, as aforesaid for practice, as a "B" class Vaidya. Hakim or Midwife, or(d)that any such title, degree or certificate for the time being included in either part of the Schedule is not a sufficient guarantee as aforesaid, for efficient practice as a practitioner of either class, it may direct-(i)in the case mentioned in clause (a), that the possession of such title, degree or certificate shall, subject tot he other provisions of this act and on payment of the fee prescribed by Section 33, entitle a person to have himself registered as a "A" class Vaidya. Hakim or Midwife, as the case may be, or(ii)in the case mentioned in clause (b), that the possession of such title, degree or certificate shall likewise entitle a person to have himself registered as a "B" class Vaidya. Hakim or Midwife, as the case may be, or(iii)in the case mentioned in clause (c), that the names of the persons possessing such title, degree or certificate shall, if registered in Part A of the registers, be removed therefrom but that any such person shall, subject tot he other provisions of this act and on payment of the fee prescribed by Section 34, be entitled to have himself Registered as a "B" class Vaidya. Hakim or Midwife, as the case may be, or(iv)in the case mentioned in clause (d), that the possession of such title, degree or certificate shall not entitle a person to have himself registered as a practitioner of either class and that the names of any persons possessing the same shall, if registered in either part of the register, be removed therefrom, and the Schedule shall thereupon be deemed to have been altered accordingly.(2)Every direction of the Board under sub-section (1), shall be subject to confirmation by the State Government and shall take effect upon the publication of such confirmation in the Rajasthan Gazette.
