Section 29 in The Maharashtra Medical Practitioners Act, 1961
29. Amendment of Schedule.
(1)If it shall appear to the State Government on the report of the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] or otherwise that the course of study and examinations prescribed by any university, body or institution conferring a degree, diploma, certificate or any other like award not entered in the Schedule, is such as to secure the possession, by persons obtaining such degree, diploma, certificate or award of, the requisite knowledge and skill for the efficient practice of their profession, including the medicine, surgery, midwifery and gynaecology, it shall be lawful for the State Government from time to time by notification in the Official Gazette, to amend the Schedule and to direct the inclusion therein of any such degree, diploma, certificate or award subject to such conditions (if any) as may be specified in respect of any such degree, diploma, certificate or award.(2)Any university, body or institution desirous of having included in the Schedule, any degree, diploma, certificate or award in the Ayurvedic system of medicine or the Unani system of medicine conferred by it, may apply to the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30. ] in the manner provided in sub-section (2) of section 27 and for the purposes of this section the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] shall have all the powers specified in sub-section (3) to (9) of section 27 as if the university, body or institution had applied for recognition under section 27.(3)If it appears to the State Government on the report of the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] or otherwise that the course of study or the examinations prescribed by any university, body or institution for any degree, diploma, certificate or award which is entered in the Schedule under this section, are such not as to secure the maintenance of an adequate standard of proficiency for the practice of the Ayurvedic system of medicine or the Unani system of medicine, as the case may be, including the practice' of medicine, surgery, midwifery and gyanaecology it shall be lawful for the State Government at any time by notification in the Official Gazette, to direct the removal of any such degree, diploma, certificate or award from the Schedule:Provided that, no notification under sub-section (1) or this sub-section shall be issued by the State Government without first consulting the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.]:Provided further that, before making any recommendation to the State Government under this sub-section to remove any degree, diploma, certificate or award from the Schedule, the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] shall require the university, body or institution to take such steps as may be directed by the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] and within such reasonable time as the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] may prescribe to bring the course of study or examination or such degree, diploma or award to the required standard.
