Section 35 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
35. Medical practitioner not registered under this Act, etc., not to sign birth or death certificate, etc.
- Notwithstanding anything contained in any law for the time being in force, no person other than a practitioner registered under Chapter II of this Act or a practitioner registered under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973] Medical Registration Act, 1961, or the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973] Homoeopathic Practitioners Act, 1961, or a practitioner whose name is for the time being borne on the Indian Medical Register maintained under the Indian Medical Council Act, 1956,-(a)shall sign or authenticate a birth or death certificate required by any law or rules to be signed or authenticated by a duly qualified medical practitioner;(b)shall sign or authenticate a medical or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner; or(c)shall be qualified to give evidence at any inquest or in any court of law as an expert under section 45 of the Indian Evidence Act, 1872, on any matter relating to medicine, surgery or midwifery.
