Section 18(3) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(3)[ The registered practitioner shall be eligible to hold any appointment as a Medical Officer in any Indian Systems of Medicine Dispensary or Hospital supported by or receiving a grant from the Government and treating patients according to the Ayurvedic or Unani or Sowa Rigpa (Amchi), or Yoga System, as the case may be or in any public establishment, body or institutions dealing with such system of medicine/treatment.] [Substituted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.]
