Section 3(c) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(c)no person shall be appointed as an examiner in an alied medical subject unless he possess a recognised medical qualification as required for appointment to a teaching post in accordance with provisions made for this purpose by the Central Council of Homoeopathy in the Homoeopathic (Minimum Standard of Education) Regulations, 1983.
