Section 38 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
38. Prohibition against addition of any title, description, etc., to name of any person, unless authorised to do so.
(1)No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence or certificate as his qualification to practise any system of medicine unless,-(a)he actually holds such degree, diploma, licence or certificate; and(b)such degree, diploma, licence or certificate,-(i)is recognised by any law for the time being in force in India or in any part thereof, or(ii)has been conferred, granted or issued by a body or institution referred to in sub-section (1) of section 37, or(iii)in cases not falling under sub-clause (i) or (ii), has been conferred, granted or issued by an authority empowered or recognised as competent by the State Government to confer, grant or issue such degree, diploma, licence or certificate.(2)Whoever contravenes the provisions of sub-section (1), shall on conviction, be punished in the case of a first conviction with fine which may extend to [fifty thousand rupees] [Substituted by Act 03 of 2017 w.e.f. 04.01.2017] and in the case of subsequent conviction, with fine which may extend to [five lakh rupees] [Substituted by Act 03 of 2017 w.e.f. 04.01.2017].
