Section 18 in The Punjab Homoeopathic Practitioners Act, 1965
18. Qualified Practitioner's certificate.
- Notwithstanding anything in any law for the time being in force, -(a)the expression "legally qualified medical practitioner", or duly qualified medical practitioner, or any word importing a person recognised by law as a medical practitioner or member of medical profession shall in all Acts or other provisions having the force of law in Punjab and relating to matters in List II or List III of the Seventh Schedule to the Constitution of India, include a practitioner registered in Part A of the Register :(b)a certificate required by any Act to be issued by any medical practitioner or medical officer shall be valid if such certificate has been signed and issued by a practitioner registered in Part A of the Register.Provided that a certificate of illness may also be signed and issued by any practitioner registered in Part B of the Register.(c)a practitioner registered in Part A of the Register shall be eligible to hold any appointment as a medical officer in any Homoeopathic Dispensary or Hospital supported by or receiving a grant from the State Government and treating patients according to the Homoeopathic System or in any public establishment, body or institution dealing with such System.
