Section 39(2) in The Orissa Ayurvedic Medicine Act, 1960
(2)A registered practitioner shall be eligible to hold and appointment as a member of the teaching staff of any recognised Ayurvedic College or as a physician, surgeon or other Medical Officer in any Ayurvedic Dispensary, Hospital, Infirmary or Lying-in-Hospital supported by or receiving a grant from the Government or in any public establishment, body or institution dealing with the Ayurvedic system of medicine.
