Section 5 in Rules Relating to the Enlistment of Person in Practice Belonging to the Indigenous System
5.
Every application for enlistment shall be accompanied by a certificate of the District Magistrate or a first class Magistrate or any other Stipendiary Magistrate or Chairman or any Member of the Board of Indian Medicine, Uttar Pradesh or President of a Zila Parishad or President of a Municipal Board or any M.L.A., or any M.L.C., or M.P., in the following form :This is to certify that Sri/Srimati/Kumari............................ son/wife/daughter of ................................... resident of................. was in regular practice of the indigenous system of medicine on July 1, 1963 in this State.Date...................20..............SignaturePlace..................................Designation
