Section 12 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
12. Qualifications and conditions for performing surgery and post-mortem, etc., in an approved institution.
(1)Every person who possesses any of the qualification specified in the Schedule to the Act and registered as a practitioner and issued a certificate 'A' in Form IX shall perform surgery and post-mortem in any approved institution if such person has undergone a regular course of surgery before obtaining the Degree or Diploma.(2)No person with Certificate 'B' or 'C' shall perform surgery and postmortem in any approved institution.
