Section 18 in The Bihar and Orissa Medical Act, 1916
18. Amendment of Schedule.
- If at any time the Council are satisfied.(a)that any title granted or qualification certified by any University, Medical Corporation, examining body or other Institution is a sufficient guarantee that persons possessing such title or qualification possesses the knowledge and skill requisite for the efficient practice of medicine, surgery and midwifery, or(b)that any title or qualification referred to in Article 3 of the Schedule is not a sufficient guarantee as aforesaid, they may make a report to that effect to the [State] [Substituted by A.L.O.] Government who may, if they think fit, [thereupon direct by notification] [For a notification under this Clause, vide B.O.R.O., Volume I, Part VII.] in the [Official Gazette] [Substituted by the A.O. for the words 'Bihar and Orissa Gazette'.]-(i)in case (a)-that the possession of such title or qualification shall, subject to the provision hereinafter contained and on payment of such fee as may be prescribed in this behalf by Regulation made under Section 33, entitle any person to have his name entered in the Registered Practitioners, or(ii)in case (b)-that the possession of such title or qualification shall not entitle any person to have his name entered in the said register;and such title or qualification shall thereupon be deemed, in case (a), to be covered by, or, in case (b), to be excluded from, the Schedule.
