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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in The Rajasthan Homoeopathic Medicine Board (D.H.M.S.) Regulations, 1978

(4)It shall not employ such teachers for teaching Homoeopathic or non-Homoeopathic subjects as do not have the following minimum qualification.
(a) Homoeopathic subjects.-
(i) Lecturer for Practical Should be a registered Homoeopath being arecognised Homoeopathic qualification after having undergone fouryears of regular education in a recognised institution.
(ii) Assistant Lecturer
(iii) Lecturer Qualification as mentioned in (a) (i) & (ii)above and in addition must have teaching experience as ademonstrator of an Assistant Lecturer for a period of at leastthree years.
(iv) Professor Qualification as mentioned in (a) (iii) and inaddition must have an experience of 5 years teaching as anAssistant Professor. Direct Appointment may be made underexceptional circumstances, after obtaining approval of the Board.
(v) Principal Essential qualification for the post of aPrincipal will be a diploma after undergoing four yearsinstitutional training from a recognised Homoeopathic institutionin addition to having administrative and of teaching experienceof 10 years.
(b) Non-Homoeopathic subjects Same as above in (a) (i), (ii) (iii), in theirrespective class. In addition the candidate must possess arecognised degree in modern medicine. However in cases where nocandidate is available with both Homeo and Modern Medicinequalifications as mentioned above, a person holding a recogniseddegree in Modern Medicine alone may be appointed.