Section 19 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
19. 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, includes a practitioner registered in Part I 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 I of the Register :Provided that a certificate of illness may also be signed and issued by any practitioner registered in Part II of the Register;(c)a practitioner registered in Part I of the Register [who holds a degree or diploma of not less than four years duration in Ayurvedic system or Unani system from a teaching institution recognised by the State Government in this behalf] [Inserted by Punjab Act 8 of 1972, section 3.] shall be eligible to hold any appointment as a medical officer in any Ayurvedic or Unani dispensary or hospital supported by or receiving a grant from the State Government and treating patients according to the Ayurvedic System or Unani System or in any public establishment, body or institution dealing with any such System;(d)a registered practitioner shall be entitled to use substances in their crude or manufactured form or preparations containing such substances provided their pharmaceutical action in relation to such use is known to him according to the fundamental principles of those medicines.
