Section 32(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)Notwithstanding anything contained in any law for the time being in force-(i)the words "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word or words importing a person recognized by law' as a medical practitioner or member of the medical profession when used in any enactment for the time being in force in the State shall be construed to mean a qualified registered practitioner.(ii)no certificate required by law to be given by a medical practitioner shall be valid unless it is signed by a practitioner registered in Part A of the Register;(iii)no person other than qualified registered practitioner shall be eligible to hold, after one year from the commencement of this Act. any appointment as a physician, surgeon, vaidyan or other medical officer in any dispensary, hospital, infirmary, clinic, surgery, lying-in-hospital. sanatorium, nursing home, vaidyasala. dharmasala or other similar institution:Provided that this clause shall not been deemed to operate against a registered practitioner, not being the holder of a recognized qualification, who at the commencement of this Act holds any such appointment.
