Section 29(d) in The Orissa Homoeopathic Act, 1956
(d)a 'registered Homoeopathic Practitioner' shall be entitled to-(i)sign or authenticate a birth or death certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner;(ii)sign or authenticate a medical or physical fitness certificate of such description as may be prescribed;(iii)give evidence at any inquest or in any Court of law as an expert under Section 45 of the Indian Evidence Act, 1872 (Act I of 1872), or on any matter relating to the Homoeopathic system of medicine.
